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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 83 of 113

Tribunals and Commissions13 Aug 2018Allowed

Punjab And Sind Bank Vs Tejwant Singh And Ors

Debts Recovery Appellate Tribunal · (2018) 08 DRAT CK 0005

Code Of Civil Procedure, 1908 (CPC) — Section 64, Order 38 Rule 11Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(25), 22, 25(aa), 26(1), 29, 30Registration Act, 1908 — Section 47
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Tribunals and Commissions02 Aug 2018Allowed

Federal Bank Ltd Vs Naveen Kumar And Ors

Debts Recovery Appellate Tribunal · (2018) 08 DRAT CK 0006

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 1(4)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(10), 17(1)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7
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Tribunals and Commissions30 Jul 2018Allowed

Raksha Narula Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2018) 07 DRAT CK 0001

Code Of Civil Procedure, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
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Tribunals and Commissions21 May 2018Allowed

Canara Bank Vs Madan Lal Radhu And Ors

Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(18), 19(25)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2, 4, 13(2), 13(4), 14, 17, 17(1), 17(7)
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Tribunals and Commissions01 May 2018Allowed

Globe Panel Inds. India Pvt. Ltd Vs Santosh Saw Mills And Ors

Debts Recovery Appellate Tribunal · (2018) 05 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(4)(a), 17(1), 29, 30Limitation Act, 1963 — Article 62Limitation Act, 1963 — Section 36
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Tribunals and Commissions25 Apr 2018Dismissed

Punjab And Sind Bank Vs Anjney Loys Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0002

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 86Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(25), 20, 21, 22Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(7), 18
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Tribunals and Commissions25 Apr 2018Allowed

Canara Bank Vs Sigma Refrigeration Ltd

Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0001

Code Of Civil Procedure, 1908 (CPC) — Section 34Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(20)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1)
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