CourtKutchehry.com

COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 87 of 113

Tribunals and Commissions04 Jan 2017Dismissed

Ravinder Gupta Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2017) 01 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 14(3), 17, 17(1), 17(4A), 35Transfer Of Property Act, 1882 — Section 55(2), 105, 106, 107
Read judgment
Tribunals and Commissions26 Dec 2016Dismissed

Bank Of India Vs Preeti Singhal

Debts Recovery Appellate Tribunal · (2016) 12 DRAT CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 12(2), 13(2), 13(4), 17, 17(1)Transfer Of Property Act, 1882 — Section 54
Read judgment
Tribunals and Commissions19 Dec 2016Disposed Of

State Bank Of India Vs Dhanpat Rai Mohinder Pal And Ors.

Debts Recovery Appellate Tribunal · (2016) 12 DRAT CK 0002

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 13(1), 13(2), 13(3A), 13(4), 17, 17(1), 17(2), 17(3), 17(5)Security Interest (Enforcement) Rules, 2002 — Rule 4, 5, 6, 7, 8
Read judgment
Tribunals and Commissions13 Dec 2016Disposed Of

Shashi Vs PNB Housing Finance Ltd

Debts Recovery Appellate Tribunal · (2016) 12 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(1), 13(2), 13(3A), 3(4), 14, 17, 17(A), 17(1), 18Transfer Of Property Act, 1882 — Section 69, 69(A)
Read judgment
Tribunals and Commissions08 Dec 2016Allowed

State Bank Of India And Ors. Vs Padam Motors Pvt. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 12 DRAT CK 0005

Code Of Civil Procedure, 1908 — Section 60Recovery 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, 17(1)
Read judgment
Tribunals and Commissions06 Dec 2016Allowed

State Bank Of Patiala Vs Jasbir Kaur

Debts Recovery Appellate Tribunal · (2016) 12 DRAT CK 0004

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)
Read judgment
Tribunals and Commissions25 Nov 2016Dismissed

State Bank Of India Vs Dev Pal Nagar

Debts Recovery Appellate Tribunal · (2016) 11 DRAT CK 0002

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17, 17(1)Indian Succession Act, 1925 — Section 372
Read judgment
Tribunals and Commissions23 Nov 2016Allowed

Union Bank Of India Vs A.S. Services And Solutions And Ors

Debts Recovery Appellate Tribunal · (2016) 11 DRAT CK 0003

Code Of Civil Procedure, 1908 — Order 18 Rule 18Recovery 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 13(2), 13(4), 14, 17(1)
Read judgment
Tribunals and Commissions21 Nov 2016Allowed

Union Bank Of India Vs Rajan Kumar Jha And Ors.

Debts Recovery Appellate Tribunal · (2016) 11 DRAT CK 0004

Code Of Civil Procedure, 1908 — Order 18 Rule 18, Order 41 Rule 23Code Of Criminal Procedure, 1973 — Section 195Indian Penal Code, 1860 — Section 193, 196, 228
Read judgment
Tribunals and Commissions10 Nov 2016Dismissed

Saroj Bala Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2016) 11 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 14, 17
Read judgment
Tribunals and Commissions08 Nov 2016Allowed

Dena Bank Vs Rajesh Kumar And Ors.

Debts Recovery Appellate Tribunal · (2016) 11 DRAT CK 0007

Code Of Civil Procedure, 1908 — Section 34Recovery Of Debts Due To Banks And Financial Institution Act, 1993 — Section 19(20)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 14, 17
Read judgment
Tribunals and Commissions27 Oct 2016Disposed Of

Axis Bank Ltd. Vs Hemlata And Ors.

Debts Recovery Appellate Tribunal · (2016) 10 DRAT CK 0003

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
Read judgment
Tribunals and Commissions13 Oct 2016Allowed

ICICI Bank Ltd. Vs Mahal Buildwell Pvt. Ltd.

Debts Recovery Appellate Tribunal · (2016) 10 DRAT CK 0007

Registration Act, 1908 — Section 48Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 20Transfer Of Property Act, 1882 — Section 41, 48
Read judgment
Tribunals and Commissions10 Oct 2016Dismissed

Kusum Pamecha Vs Oriental Bank Of Commerce And Ors.

Debts Recovery Appellate Tribunal · (2016) 10 DRAT CK 0008

Code Of Civil Procedure, 1908 — Order 34 Rule 5Income Tax Act, 1961 — Section 61Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 20, 30, 34(A)
Read judgment