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Debts Recovery Tribunal judgments, 2021

17 judgments · page 1 of 1

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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