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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 97 of 113

Tribunals and Commissions26 Aug 2014Dismissed

Shiv Kumar Aggarwal Vs Development Credit Bank Ltd.

Debts Recovery Appellate Tribunal · (2015) 1 BC(DRAT) 1

Registration Act, 1908 — Section 17(2)(xii)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 17Transfer Of Property Act, 1882 — Section 60
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Tribunals and Commissions25 Aug 2014Dismissed

O.P. Sharma Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 14 : (2016) 3 BC(DRAT) 7

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
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Tribunals and Commissions20 Aug 2014Dismissed

Radhey Shyam Vs Punjab & Sind Bank

Debts Recovery Appellate Tribunal · (2014) 08 DRAT CK 0005

Indian Penal Code, 1860 — Section 34, 120(B), 409, 420, 467, 468, 471Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(3)
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Tribunals and Commissions08 Aug 2014Dismissed

Punsumi Device And Ors. Vs Manoj Kumar Aggarwal And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 17

Code Of Civil Procedure, 1908 — Section 17, 36, Order 21 Rule 2, Order 21 Rule 21, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Income Tax Act, 1961 — Section 225, 225(3)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 26, 26(2)
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Tribunals and Commissions06 Aug 2014Allowed

Arvind Kumar Sharma Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal · (2014) 08 DRAT CK 0011

Constitution Of India, 1950 — Article 14Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(3A), 13(4), 13(8), 17, 17(1), 17(3)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 34, 35
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Tribunals and Commissions15 Jul 2014Dismissed

Lalit Kumar Aggarwal Vs TFCI And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 97

Code Of Civil Procedure, 1908 — Order 9 Rule 13Limitation Act, 1963 — Section 5Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22
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Tribunals and Commissions15 Jul 2014Dismissed

Hari Kripa Towers (P) Ltd. Vs Ministry Of Finance And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 1

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17
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