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Debts Recovery Tribunal judgments

104 judgments · page 1 of 6

Tribunals and Commissions08 Aug 2022Allowed

KEB Hana Bank Vs Rohit Nath @ Rohit Rabindra Nath

Debts Recovery Tribunal · (2022) 08 DRT CK 0268

Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(2)Insolvency and Bankruptcy Code, 2016-Section 95, 100(4), 114(1), 114, 115(2), 118(3), 121, 123, 123(2), 125(3), 126(1), 126, 128, 129, 130, 136, 137, 154Indian Contract Act, 1872
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Tribunals and Commissions29 Mar 2022

Aditya Birla Finance Limited Vs Minu Dey

Debts Recovery Tribunal · (2022) 03 DRT CK 0319

Insolvency and Bankruptcy Code, 2016-Section 95, 94, 1(3), Clause (e) of section 2, 78, 79, 94 to 187, (g) to Clause (i) of sub-section (2) of section 239, (m) to Clause (zc) of sub-section (2) of section 239, (zn) to Clause (zs) of sub-section (2) of section 240, 249
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Tribunals and Commissions13 Oct 2021Allowed

ICICI Bank Limited Vs Jay Bharatbhai Shah

Debts Recovery Tribunal · (2021) 10 DRT CK 0001

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1976 — Section 34Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions11 Oct 2021Allowed

State Bank Of India Vs M/s Pooja Electronics And Anr.

Debts Recovery Tribunal · (2021) 10 DRT CK 0003

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1976 — Section 34Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions04 Oct 2021Allowed

Bank Of India Vs Bhupendra K. Panchal

Debts Recovery Tribunal · (2021) 10 DRT CK 0004

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1976 — Section 34Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions01 Oct 2021Allowed

Bank Of India Vs Pra Vinbhai Amrutbhai Parekh

Debts Recovery Tribunal · (2021) 10 DRT CK 0006

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1976 — Section 34Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions01 Oct 2021Allowed

Bank Of India Vs M/s. Khodiyar Krupa Enterprise

Debts Recovery Tribunal · (2021) 10 DRT CK 0005

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1976 — Section 34Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions30 Sept 2021Allowed

Bank Of India Vs M/s Shivam Timber And Ors.

Debts Recovery Tribunal · (2021) 09 DRT CK 0005

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1976 — Section 34Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions30 Sept 2021Allowed

State Bank Of India Vs A. Arvind R Asokan Bharti

Debts Recovery Tribunal · (2021) 09 DRT CK 0003

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1976 — Section 34Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions30 Sept 2021Allowed

Panjab National Bank Vs Ahmed Abbas Ghulam And Ors.

Debts Recovery Tribunal · (2021) 09 DRT CK 0002

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20)Code Of Civil Procedure, 1976 — Section 34Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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Tribunals and Commissions30 Sept 2021Allowed

Yogesh Madan Vs Regional Manager Federal Bank Ltd. And Ors.

Debts Recovery Tribunal · (2021) 09 DRT CK 0001

Transfer of Property Act, 1882 — Section 48, 53Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14Code Of Civil Procedure, 1976 — Order 7 Rule 11
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Tribunals and Commissions13 Jul 2021Allowed

Indian Overseas Bank Vs Sino Mathai And Ors.

Debts Recovery Tribunal · (2021) 07 DRT CK 0001

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4)
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