Debts Recovery Appellate Tribunal Judgments

Tribunals and Commissions16 Apr 2018Allowed

Vinod Aggarwal And Ors Vs State Bank Of Bikaner And Jaipur

Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0004

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30Transfer Of Property Act, 1882 — Section 127, 128Income Tax Act, 1961 — Section 11(5)

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Tribunals and Commissions09 Apr 2018Dismissed

Harjeet Singh Vs Ramgarhia Co-Operative Bank Ltd.

Debts Recovery Appellate Tribunal · (2018) 04 DRAT CK 0005

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17(1)

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Tribunals and Commissions07 Mar 2018Dismissed

Deltronix India Ltd Vs Reliance Capital Ltd

Debts Recovery Appellate Tribunal · (2018) 03 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)

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Tribunals and Commissions16 Feb 2018Allowed

Ashutosh Suitings Pvt. Ltd. And Ors Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2018) 02 DRAT CK 0001

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

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Tribunals and Commissions12 Feb 2018Allowed

Usha Devi Vs Oriental Bank Of Commerce And Ors

Debts Recovery Appellate Tribunal · (2018) 02 DRAT CK 0002

Code Of Civil Procedure, 1908 (CPC) — Section 60, Order 7 Rule 11, 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 63, Order 21 Rule 21, Order 38 Rule 11Income Tax Act, 1961 — Section 281Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 11, 19, 19(25), 20, 22, 26(1), 29, 30, 34

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Tribunals and Commissions01 Feb 2018Dismissed

Sushma Raina Vs Canara Bank And Ors

Debts Recovery Appellate Tribunal · (2018) 02 DRAT CK 0003

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 21

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Tribunals and Commissions24 Jan 2018Allowed

Indiabulls Housing Finance Ltd Vs Forging Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal · (2018) 01 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(1), 18, 18(1)

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Tribunals and Commissions23 Jan 2018Allowed

Corporation Bank Vs Ambica Timber Trade (P) Ltd. And Ors

Debts Recovery Appellate Tribunal · (2018) 01 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14

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Tribunals and Commissions22 Jan 2018Allowed

Royal Bank Of Scotland N.V Vs Nippun Gupta And Ors

Debts Recovery Appellate Tribunal · (2018) 01 DRAT CK 0003

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 84Code Of Criminal Procedure, 1973 (Crpc) — Section 195, 340, 345Registration Act, 1908 — Section 17, 17(1)(b), 49

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Tribunals and Commissions27 Nov 2017Dismissed

Canara Bank Vs Sarvodaya Co-Op. Bank Ltd. And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0001

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Tribunals and Commissions22 Nov 2017Dismissed

Sunil And Ors Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0002

Code Of Civil Procedure, 1908 (CPC) — Order 21 Rule 64Second Schedule To Income Tax Act, 1961 — Section 60, 61

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Tribunals and Commissions21 Nov 2017Dismissed

Assets Reconstruction Co. (India) Ltd Vs V. Hotels Ltd. And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0003

Code Of Civil Procedure, 1908 (CPC) — Order 6 Rule 17Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)

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Tribunals and Commissions20 Nov 2017Dismissed

Punjab National Bank Vs Gupta Dyeing And Printing Mills Pvt. Ltd And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14

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Tribunals and Commissions17 Nov 2017Allowed

Poonam Singh And Ors Vs Corporation Bank And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)

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Tribunals and Commissions16 Nov 2017Allowed

Bank Of Baroda Vs Abhinav Mishra And Ors

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0008

Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(5), 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 17(1)

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Tribunals and Commissions14 Nov 2017Dismissed

Union Bank Of India Vs R.S. Associates And Ors.

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0005

Limitation Act, 1963 — Section 19, 24

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Tribunals and Commissions10 Nov 2017Dismissed

Nanduka Dyeing And Printing Mills And Ors Vs Kailashchandra Chandgiram Kanodia And Ors.

Debts Recovery Appellate Tribunal · (2017) 11 DRAT CK 0006

Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 — Section 29Second Schedule To Income-Tax Act, 1961 — Section 57, 58, 86, 87Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5(A)

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Tribunals and Commissions16 Oct 2017Dismissed

R.H. Agro Overseas Pvt. Ltd. And Ors Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2017) 10 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1), 18(1)

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Tribunals and Commissions16 Oct 2017

Hargobind Fashion Pvt. Ltd. And Ors Vs State Bank Of Patiala And Ors

Debts Recovery Appellate Tribunal · (2017) 10 DRAT CK 0001

Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 22Code Of Criminal Procedure, 1973 (Crpc) — Section 340Indian Penal Code 1860, (IPC) — Section 195

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Tribunals and Commissions09 Oct 2017Dismissed

Continental Construction Ltd. And Ors Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2017) 10 DRAT CK 0003

Code Of Civil Procedure, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(5)Constitution Of India, 1950 — Article 141, 144, 226Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 29

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