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Debts Recovery Appellate Tribunal judgments

2,242 judgments · page 99 of 113

Tribunals and Commissions30 May 2014Dismissed

Geeta Advani Vs Vijaya Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 140

Constitution Of India, 1950 — Article 32, 226Code Of Civil Procedure, 1908 — Order 19 Rule 19Evidence Act, 1872 — Section 3
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Tribunals and Commissions27 May 2014Dismissed

Dev Enterprises And Ors. Vs Indian Overseas Bank

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 107

Code Of Civil Procedure, 1908 — Section 151Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions23 May 2014Allowed

State Bank Of Bikaner & Jaipur Vs Naresh Kumar And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 169

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
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Tribunals and Commissions21 May 2014Allowed

Indian Bank Vs Aman Goel

Debts Recovery Appellate Tribunal · (2014) 05 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(1)
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Tribunals and Commissions08 May 2014Dismissed

Kunj Behari Hada Vs Punjab National Bank And Ors.

Debts Recovery Appellate Tribunal · (2015) 1 BC139

Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 7, Order 47 Rule 8Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22(g), 22(2)(g)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22
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