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Debts Recovery Tribunal judgments, 2020

78 judgments · page 2 of 4

Tribunals and Commissions06 Oct 2020Allowed

Standard Charted Bank Vs M/s Surge Media Pvt. Ltd., And Ors

Debts Recovery Tribunal · (2020) 10 DRT CK 0002

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(20)
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Tribunals and Commissions05 Oct 2020Dismissed

Solid (India) Ltd. And Ors. Vs Authorised Officer, Bank Of Baroda

Debts Recovery Tribunal · (2020) 10 DRT CK 0027

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 19Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 6, 8, 8(5), 8(6), 8(7)Constitution of India, 1950 — Article 32, 226
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Tribunals and Commissions30 Sept 2020Allowed

M/s Sree Haricharan Granite Exports India Pvt. Ltd. Vs State Bank Of India And Anr.

Debts Recovery Tribunal · (2020) 09 DRT CK 0014

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8)Security Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(5), 8(6), 8(6)(a), 8(7), 9(1), 26(e)Micro, Small & Medium Enterprises Development Act, 2006 — Section 9
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Tribunals and Commissions28 Sept 2020Allowed

Canara Bank And Anr. Vs M/s. Annam Steels Pvt. Ltd. And Ors.

Debts Recovery Tribunal · (2020) 09 DRT CK 0016

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 12(5), 19, 19(20)Companies Act, 2013 — Section 79(b), 125, 132, 372ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Indian Contract Act, 1872 — Section 29
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Tribunals and Commissions24 Sept 2020Dismissed

Major Singh Sidhu And Ors. Vs Indian Bank And Ors

Debts Recovery Tribunal · (2020) 09 DRT CK 0001

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 8(1), 13(2), 13(4), 13(8), 17Code Of Civil Procedure — Section 151, Order 1 Rule 10
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Tribunals and Commissions22 Sept 2020Dismissed

Drishti Land And Infrastructure Pvt. Ltd Vs State Bank Of India And Ors.

Debts Recovery Tribunal · (2020) 09 DRT CK 0018

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(zd), 2(zf), 2(zc), 13(1), 13(4), 17(1)Transfer of Property Act, 1882 — Section 53A, 105, 111Registration Act, 1908 — Section 17(1A), 49
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Tribunals and Commissions22 Sept 2020Dismissed

Drishti Land And Infrastructure Pvt. Ltd Vs Bank Of Baroda And Ors.

Debts Recovery Tribunal · (2020) 09 DRT CK 0017

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(zd), 2(zf), 2(zc), 13(1), 13(4), 17(1)Transfer of Property Act, 1882 — Section 53A, 105, 111Registration Act, 1908 — Section 17(1A), 49
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Tribunals and Commissions16 Sept 2020Allowed

Bank Of Baroda Vs M/s Span Traders And Anr.

Debts Recovery Tribunal · (2020) 09 DRT CK 0019

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 17(1), 19(1), 19(5)(i), 19(20), 19(22), 25, 26, 27, 28Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 5, 12(i)Bankers Books Evidence Act, 1891 — Section 4Code Of Civil Procedure, 1976 — Section 34
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