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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 85 of 113

Tribunals and Commissions08 Sept 2017Allowed

A.H. Wheeler And Co. Ltd Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2017) 09 DRAT CK 0001

Code Of Civil Procedure, 1908 (CPC) — Section 51, Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A), Order 39 Rule 3(A)Consumer Protection Act, 1986 — Section 2(m)(iv), 13(4), 25, 25(3), 27General Clauses Act 1897 — Section 3(42)
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Tribunals and Commissions04 Aug 2017Allowed

G.R. Malhotra And Ors Vs Canara Bank And Ors

Debts Recovery Appellate Tribunal · (2017) 08 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(f), 2(f), 13, 13(2), 17, 17(1), 17(5), 18, 18(1), 18(2)Transfer Of Property Act, 1882 — Section 48
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Tribunals and Commissions02 Aug 2017Allowed

Icici Bank Ltd Vs Ncml Industries Ltd. And Ors

Debts Recovery Appellate Tribunal · (2017) 08 DRAT CK 0004

Constitution Of India, 1950 — Article 141, 144, 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 14(1)(A), 17, 17(1)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2)
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Tribunals and Commissions19 Jul 2017Allowed

Amir Hussain And Ors Vs Canara Bank

Debts Recovery Appellate Tribunal · (2017) 07 DRAT CK 0002

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 7, 17(A), 25(aa)
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Tribunals and Commissions05 Jul 2017Allowed

Allahabad Bank Vs Shivangi Gupta And Ors

Debts Recovery Appellate Tribunal · (2017) 07 DRAT CK 0004

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 Commissions29 Jun 2017Allowed

State Bank Of India And Ors Vs Renu Soni And Ors

Debts Recovery Appellate Tribunal · (2017) 06 DRAT CK 0001

Constitution Of India, 1950 — Article 227Indian Contract Act, 1872 — Section 128, 140Recovery Of Debts Due To Bank And Financial Institutions Act, 1993 — Section 19
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Tribunals and Commissions29 May 2017Allowed

A.H. Wheeler And Co. Ltd Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal · (2017) 05 DRAT CK 0003

Recovery Of Debts From Banks And Financial Institutions Act, 1993 — Section 19, 19(25), 22Transfer Of Property Act, 1882 — Section 91Code Of Civil Procedure, 1860 — Order 6 Rule 17
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Tribunals and Commissions19 May 2017Allowed

State Bank Of India Vs Ravi Kant And Ors

Debts Recovery Appellate Tribunal · (2017) 05 DRAT CK 0004

Security Interest (Enforcement) Rules, 2002 — Rule 8(2), 8(6)Indian Contract Act, 1872 — Section 140Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 19(18), 19(25)
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Tribunals and Commissions16 May 2017Dismissed

Abhinav Kumar And Ors Vs Oriental Bank Of Commerce

Debts Recovery Appellate Tribunal · (2017) 05 DRAT CK 0005

Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1), 17(4)(A), 17(4)(A)(i)(a), 18Transfer Of Property Act, 1882 — Section 65(A)
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Tribunals and Commissions26 Apr 2017Dismissed

Seema Aggarwal Vs Standard Chartered Bank And Ors

Debts Recovery Appellate Tribunal · (2017) 04 DRAT CK 0002

Code Of Criminal Procedure, 1973 (CrPC) — Section 125Constitution Of India, 1950 — Article 142Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(3)(A), 13(4), 17(1)
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