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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 79 of 113

Tribunals and Commissions13 Dec 2019Dismissed

Varun Sachdeva Vs Bank Of Baroda And Anr

Debts Recovery Appellate Tribunal · (2019) 12 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(1)Indian Contract Act, 1872 — Section 130
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Tribunals and Commissions27 Nov 2019Dismissed

Raghubir Singh And Ors Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0007

Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 17, 18, 19, 19(25), 20, 22, 22(1), 22(2)(e), 26(1), 29, 30, 34Income Tax Rules, 1962 — Rule 4, 11Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5A, 5A(1)
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Tribunals and Commissions13 Nov 2019Disposed Of

ICICI Bank Vs L. Madhusudan Rao & Ors

Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0003

Limitation Act, 1963 — Section 51Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 19, 19(25)
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Tribunals and Commissions04 Nov 2019Allowed

Punjab National Bank Vs Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2019) 11 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 17, 17(1), 31(b)Indian Contract Act, 1872 — Section 172, 176
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Tribunals and Commissions25 Oct 2019Allowed

Naveen Goyal And Ors Vs Punjab & Sind Bank Ltd And Ors

Debts Recovery Appellate Tribunal · (2019) 10 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1)Transfer Of Property Act, 1882 — Section 48, 52
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Tribunals and Commissions21 Oct 2019

State Bank Of India Vs M/s Gee Cee Corporation Pvt. Ltd. & Ors

Debts Recovery Appellate Tribunal · (2019) 10 DRAT CK 0002

Recovery Of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Negotiable Instruments Act, 188 — Section 138Code Of Civil Procedure, 1908 — Section 51, 51(c), Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 39, Order 21 Rule 40
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Tribunals and Commissions30 Sept 2019Partly Allowed

M/s Soga Impex Pvt. Ld. & Ors And Ors Vs Canara Bank

Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2)Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 13(10)
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Tribunals and Commissions25 Sept 2019Dismissed

State Bank Of India Vs Cls Industries Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2019) 09 DRAT CK 0010

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 17Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2)
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