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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 96 of 113

Tribunals and Commissions01 Jan 2015Disposed Of

Sur Buildcon (P) Ltd. Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 178

Code Of Civil Procedure, 1908 — Order 21 Rule 54, Order 21 Rule 54(i), Order 30 Rule 3Debts Recovery (Procedure) Rules, 1993 — Rule 5ARecovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 18, 19(25), 20, 22, 22(1), 26, 26(2), 29, 30, 34
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Tribunals and Commissions18 Dec 2014Disposed Of

Anand Datwani Vs IDBI And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 155

Income Tax Act, 1961 — Section 73Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 29
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Tribunals and Commissions04 Dec 2014Dismissed

A.R.C.I. Ltd. Vs Rakesh Garg

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 41

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(8)
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Tribunals and Commissions26 Nov 2014Allowed

Surinder Mahajan Vs Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 100

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 13(4)(a), 13(6), 13(10), 14, 14(1), 14(2), 17
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Tribunals and Commissions21 Nov 2014Disposed Of

Indian Overseas Bank Vs Arjun Gases Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 46

Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8.5, 8(5), 8(6), 8(6)(d)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 Commissions17 Nov 2014Allowed

B.K. Modi Vs State Bank Of Bikaner & Jaipur And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 6

Constitution Of India, 1950 — Article 32, 226Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 9, 9(1), 12(6), 12(7)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 22
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Tribunals and Commissions01 Oct 2014Dismissed

Narula Solvex Vs State Bank Of Patiala And Ors.

Debts Recovery Appellate Tribunal · (2016) 3 BC(DRAT) 10

Code Of Civil Procedure, 1908 — Order 7 Rule 11Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17Transfer Of Property Act, 1882 — Section 48, 52, 56, 59A, 81
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Tribunals and Commissions24 Sept 2014Allowed

Prithpal Kaur Vs Central Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 56

Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 10 Rule 1Registration Act, 1908 — Section 17Transfer Of Property Act, 1882 — Section 58, 68, 68(a)
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Tribunals and Commissions01 Sept 2014Dismissed

Parasrampuria Synthetics Ltd. Vs ICICI Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal · (2016) 3 BC(DRAT) 31

Banking Regulation Act, 1949 — Section 5(b), 5(c)Companies Act, 1956 — Section 117B, 117B(2), 117B(4), 442, 446, 537Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 2(g), 3, 18
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Tribunals and Commissions27 Aug 2014Dismissed

Raj Pal Singh Vs Syndicate Bank And Ors.

Debts Recovery Appellate Tribunal · (2016) 3 BC(DRAT) 1

Transfer Of Property Act, 1882 — Section 54, 55Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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