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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 81 of 113

Tribunals and Commissions08 Jul 2019

STCI Finance Ltd. Vs H.S. Bedi And Ors

Debts Recovery Appellate Tribunal · (2019) 07 DRAT CK 0007

Arbitration And Conciliation Act, 1996 — Section 34Constitution Of India — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(9), 14, 17, 17(1)
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Tribunals and Commissions02 Jul 2019Dismissed

Bank Of Baroda And Ors Vs Vision Organics Ltd. And Ors

Debts Recovery Appellate Tribunal · (2019) 07 DRAT CK 0008

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 21, 29, 30Second Schedule To Income Tax Act, 1961 — Section 57, 58, 60, 61, 63, 86, 87
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Tribunals and Commissions26 Jun 2019

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

Debts Recovery Appellate Tribunal · (2019) 06 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act,1993 — Section 19, 19(12), 19(13), 19(18), 19(13A), 19(17), 19(25), 22Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1), 17(7)Contempt Of Courts Act, 1971 — Section 11, 12
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Tribunals and Commissions04 Jun 2019Allowed

Yogesh Didwania And Ors Vs Indiabulls Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2019) 06 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1), 18Code Of Civil Procedure, 1908 — Section 156(3)Code Of Criminal Procedure, 1973 — Section 156(3)
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Tribunals and Commissions26 Apr 2019Dismissed

Ajoy Khanderia Vs Barclays Bank And Anr

Debts Recovery Appellate Tribunal · (2019) 04 DRAT CK 0001

Code Of Civil Procedure, 1908 (CPC) — Order 29 Rule 1Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Negotiable Instruments Act, 1881 — Section 138
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Tribunals and Commissions31 Dec 2018Dismissed

Sujata Kapoor Vs Union Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2018) 12 DRAT CK 0001

Code Of Civil Procedure, 1908 (CPC) — Section 64(2), Order 21 Rule 11(6), Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62, Order 21 Rule 63Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 29, 30
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Tribunals and Commissions19 Dec 2018Dismissed

Margra Industries Ltd Vs Export Import Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2018) 12 DRAT CK 0003

Constitution Of India, 1950 — Article 133(1)(c), 141, 276, 276(2)Government Of India Act, 1935 — Section 142(A)(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 7, 19, 21, 30, 30(A)
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Tribunals and Commissions04 Dec 2018Disposed Of

Dena Bank And Ors Vs Vinedale Distilleries Ltd. And Ors

Debts Recovery Appellate Tribunal · (2018) 12 DRAT CK 0004

Code Of Civil Procedure, 1908 (CPC) — Order 40 Rule 1Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(25), 27, 27(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
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Tribunals and Commissions24 Nov 2018Allowed

Deutsne Bank, Ag Vs Goel Jewellery And Mart Pvt. Ltd

Debts Recovery Appellate Tribunal · (2018) 11 DRAT CK 0002

Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17(1)
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Tribunals and Commissions01 Nov 2018Dismissed

Nancy Roy Vs Union Bank Of India

Debts Recovery Appellate Tribunal · (2018) 11 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3)(A), 13(4), 14, 17(1), 17(3)
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Tribunals and Commissions29 Oct 2018Dismissed

Purnangini Trehan Vs Intec Capital Ltd. And Ors

Debts Recovery Appellate Tribunal · (2018) 10 DRAT CK 0004

Code Of Criminal Procedure, 1973 (CrPC) — Section 340Insolvency And Bankruptcy Code, 2016 — Section 14, 17(4)(A), 19, 60(5), 74Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17, 17(1), 17(4)(A)
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Tribunals and Commissions18 Oct 2018Dismissed

Shrishti Arogyadham Pvt. Ltd Vs Punjab National Bank And Ors

Debts Recovery Appellate Tribunal · (2018) 10 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 17, 17(1), 18, 18(1)Recovery Of Debts due To Banks And Financial Institutions Act, 1993 — Section 2(g), 19, 20, 21Recovery Of Debts And Bankruptcy Act, 1993 — Section 21
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Tribunals and Commissions16 Oct 2018Allowed

Allahabad Bank Vs Mahamaya Export Pvt. Ltd

Debts Recovery Appellate Tribunal · (2018) 10 DRAT CK 0005

Code Of Civil Procedure, 1908 (CPC) — Order 7 Rule 11Constitution Of India — Article 136, 141, 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3)(A), 13(4), 17, 18, 20, 3
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Tribunals and Commissions15 Oct 2018Dismissed

Anil Narang Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2018) 10 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 3, 19, 20, 26, 30Code Of Civil Procedure, 1908 — Order 9 Rule 13
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