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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 95 of 113

Tribunals and Commissions27 Mar 2015Dismissed

Kandhari Rubber Ltd. And Ors. Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 97

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 22, 22(1), 22(5), 25
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Tribunals and Commissions23 Mar 2015Allowed

Canara Bank Vs Global Elec-Tech Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 6

Indian Contract Act, 1872 — Section 7, 8, 9, 10Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions23 Mar 2015Dismissed

Bharat Explosives Ltd. Vs Lakshmi Vilas Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 2 BC(DRAT) 32

Companies Act, 1956 — Section 529(1), 529ASecuritisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1), 2(1)(iii), 13(2), 13(3A), 13(4), 13(9)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15
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Tribunals and Commissions13 Mar 2015Dismissed

Naresh Kumar Garg And Ors. Vs IFCI And Ors.

Debts Recovery Appellate Tribunal · (2015) 4 BC(DRAT) 91

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 20(2)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 12(5)
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Tribunals and Commissions03 Mar 2015Dismissed

BPL Ltd. Vs Indian Overseas Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 3 BC(DRAT) 151

Code Of Civil Procedure, 1908 — Order 6 Rule 17Negotiable Instruments Act, 1881 — Section 37Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25)
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Tribunals and Commissions03 Mar 2015Dismissed

Dr. Joseph K. Masih Vs LIC Housing Finance Ltd. & Another

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 126

Companies Act, 1956 — Section 4AConstitution Of India, 1950 — Article 226, 227, 309Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(h), 2(h)(ii), 17, 18, 31
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Tribunals and Commissions03 Mar 2015Dismissed

Priya Bhatia Vs State Bank Of Patiala And Ors.

Debts Recovery Appellate Tribunal · (2015) 3 BC(DRAT) 101

Code Of Civil Procedure, 1908 — Order 21 Rule 2, Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 30Constitution Of India, 1950 — Article 127
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