COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 91 of 113

Tribunals and Commissions28 Oct 2015Allowed

Oriental Bank Of Commerce Vs Rehal Steel Industries And Ors.

Debts Recovery Appellate Tribunal · (2015) 10 DRAT CK 0001

Constitution Of India, 1950 — Article 32, 226Delhi Special Police Establishment Act, 1946 — Section 3, 5, 6Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25), 34

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Tribunals and Commissions14 Oct 2015Dismissed

Sudesh Kumari Vs Karnataka Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 10 DRAT CK 0002

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Tribunals and Commissions13 Oct 2015Dismissed

Manmohan Singh And Ors. Vs Bank Of India

Debts Recovery Appellate Tribunal · (2015) 10 DRAT CK 0004

Code Of Civil Procedure, 1908 — Order 7 Rule 11

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Tribunals and Commissions13 Oct 2015Dismissed

Mahendra Singh Adil Vs Syndicate Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 10 DRAT CK 0003

Limitation Act, 1963 — Section 14, 19Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(6), 19(8)

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Tribunals and Commissions08 Oct 2015Dismissed

Shreenath Wood Industries And Ors. Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2015) 10 DRAT CK 0005

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

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Tribunals and Commissions07 Oct 2015Dismissed

Om Prakash Grover And Ors. Vs Canara Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 10 DRAT CK 0006

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Tribunals and Commissions21 Sept 2015Allowed

Oyster Restaurant And Ors Vs Thane Janata Sahakari Bank Ltd.

Debts Recovery Appellate Tribunal · (2015) 09 DRAT CK 0001

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

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Tribunals and Commissions24 Aug 2015Dismissed

Central Bank Of India Vs Vijaya Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 08 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 13(2), 19

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Tribunals and Commissions21 Aug 2015Disposed Of

Allahabad Bank And Ors. Vs Kapoor Exports Inc. And Ors.

Debts Recovery Appellate Tribunal · (2015) 08 DRAT CK 0002

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Tribunals and Commissions19 Aug 2015Dismissed

Pushpinder Kaur And Ors. Vs Punjab And Sind Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 08 DRAT CK 0003

Code Of Civil Procedure, 1908 — Section 151, Order 9 Rule 3, Order 9 Rule 9Constitution Of India, 1950 — Article 19, 19(1)(a), 21

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Tribunals and Commissions03 Aug 2015Disposed Of

Praveen Arora Vs I.D.B.I. And Ors.

Debts Recovery Appellate Tribunal · (2015) 08 DRAT CK 0004

Code Of Civil Procedure, 1908 — Section 60(1), 60(i)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 30Transfer Of Property Act, 1882 — Section 100, 54, 58(b), 59

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Tribunals and Commissions23 Jul 2015Disposed Of

Sunil Arora And Ors. Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 07 DRAT CK 0001

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(18), 22

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Tribunals and Commissions22 Jul 2015Disposed Of

Apex Electronics And Ors. Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 07 DRAT CK 0002

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

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Tribunals and Commissions21 Jul 2015Dismissed

Sonu Grover And Ors. Vs Allahabad Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 07 DRAT CK 0003

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

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Tribunals and Commissions20 Jul 2015Dismissed

Punjab National Bank Vs Asset Reconstruction Co. (India) Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 51

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Tribunals and Commissions20 Jul 2015Dismissed

S.G.S. Construction And Developers (P) Ltd. Vs Housing And Urban Development Corpn. Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 07 DRAT CK 0004

Code Of Civil Procedure, 1908 — Order 1 Rule 10Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)

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Tribunals and Commissions17 Jul 2015Allowed

Glare Estates Pvt. Ltd. Vs ING Vysya Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 105

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Tribunals and Commissions16 Jul 2015Dismissed

Aruna Sanghi Vs IFCI Venture Capital Funds Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 110

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Tribunals and Commissions16 Jul 2015Dismissed

Jammu And Kashmir Bank Ltd. Vs Saroj Kumari And Ors.

Debts Recovery Appellate Tribunal · (2016) 1 BC(DRAT) 48

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Transfer Of Property Act, 1882 — Section 53A

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Tribunals and Commissions15 Jul 2015Dismissed

Arvind Aggarwal Vs Punjab National Bank

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 202

Code Of Criminal Procedure, 1973 — Section 156

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