CourtKutchehry.com

COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 82 of 113

Tribunals and Commissions08 Oct 2018Allowed

Oriental Bank Of Commerce Vs Satish Chand Goyal And Ors

Debts Recovery Appellate Tribunal · (2018) 10 DRAT CK 0008

Code Of Criminal Procedure, 1973 (CrPC) — Section 160Indian Penal Code 1860, (IPC) — Section 120(B), 419, 420, 467, 468, 471Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
Read judgment
Tribunals and Commissions03 Oct 2018Allowed

Deshpal Singh Vs Punjab And Sind Bank And Ors

Debts Recovery Appellate Tribunal · (2018) 10 DRAT CK 0011

Code Of Civil Procedure, 1908 (CPC) — Order 9 Rule 13, Order 43 Rule 1, Order 22 Rule 22, Order 22 Rule 9Limitation Act, 1963 — Section 5, 14Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 20, 22(2)
Read judgment
Tribunals and Commissions24 Sept 2018Dismissed

Payal Batra Vs Sanjay Sethi And Ors

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17(1)
Read judgment
Tribunals and Commissions14 Sept 2018Dismissed

Devika Behl And Ors Vs Canara Bank

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0010

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
Read judgment
Tribunals and Commissions10 Sept 2018Allowed

Kotak Mahindra Bank Vs Sunita Nayar

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0012

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62, Order 21 Rule 63Income-Tax Act, 1961 — Section 281Transfer Of Property Act, 1882 — Section 53, 53(1)
Read judgment
Tribunals and Commissions10 Sept 2018Dismissed

Kotak Mahindra Bank Vs Shalini Sehgal

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0001

Code Of Civil Procedure, 1908 — Section 60, 80, 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 63Income Tax Act, 1961 — Section 11, 281Transfer Of Property Act, 1882 — Section 53, 53(1)
Read judgment
Tribunals and Commissions04 Sept 2018Disposed Of

Patricia Helen Atwal Vs Ing Vysya Bank Ltd. And Ors

Debts Recovery Appellate Tribunal · (2018) 09 DRAT CK 0014

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(1), Order 21 Rule 11(4), Order 21 Rule 11(5), Order 21 Rule 11(6), Order 21 Rule 2, Order 21 Rule 4, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62, Order 21 Rule 63Code Of Civil Procedure, 1908 (CPC) — Section 64, 80Income Tax Act, 1961 — Section 281
Read judgment
Tribunals and Commissions24 Aug 2018Allowed

Kamal Kumar Tarnaich And Ors Vs Punjab And Sind Bank

Debts Recovery Appellate Tribunal · (2018) 08 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1), 31Security Interest (Enforcement) Rules, 2002 — Rule 8, 9
Read judgment
Tribunals and Commissions21 Aug 2018Disposed Of

Harish Bhasin And Ors Vs Punjab And Sind Bank And Ors

Debts Recovery Appellate Tribunal · (2018) 08 DRAT CK 0003

Code Of Civil Procedure, 1908 (CPC) — Order 20 Rule 4(1), Order 20 Rule 5Code Of Civil Procedure, 1908 (CPC) — Section 2(2), 2(9), 2(14), 34Provincial Small Cause Courts Act, 1887 — Section 17(1)
Read judgment