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Debts Recovery Tribunal judgments

104 judgments · page 2 of 6

Tribunals and Commissions26 Oct 2020Dismissed

M/s. SLN Gaja Industries And Ors. Vs Syndicate Bank

Debts Recovery Tribunal · (2020) 10 DRT CK 0003

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3-A), 13(4), 14, 17Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(20)Limitation Act, 1963 — Section 5
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Tribunals and Commissions20 Oct 2020Allowed

Punjab National Bank Vs M/s Sadguru Business Private Ltd And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0014

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 17, 17(1), 19(1), 19(20), 19(21)(i), 19(22), 25, 26, 27, 28Bankers Books Evidence Act, 1891 — Section 4Code Of Civil Procedure — Section 34
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Tribunals and Commissions20 Oct 2020Allowed

Union Bank Of India Vs Manju And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0013

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 17, 17(1), 19, 19(20), 19(21)(i), 19(22), 25, 26, 27, 28Bankers Books Evidence Act, 1891 — Section 4Code Of Civil Procedure — Section 34
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Tribunals and Commissions19 Oct 2020Dismissed

Sylviya Satinder Mehra Vs Bank Of Baroda And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0016

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(s), 19, 19(1)(b), 22(1), 29, 30, 30(1)Indian Penal Code, 1860 — Rule Section 24, 341, 452, 457, 498-AProtection of Women from Domestic Violence Act, 2005 — Section 12, 13, 14, 15, 16, 17, 17(1), 18, 19, 20, 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(13), 14, 17(1)
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Tribunals and Commissions16 Oct 2020Allowed

Corporation Bank Vs Masudul Islam Mollick And Anr.

Debts Recovery Tribunal · (2020) 10 DRT CK 0017

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(22)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions09 Oct 2020Allowed

Valluru Ganga Bhavani Vs State Bank of India And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0022

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(4), 8(5), 8(6), 9(1)
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Tribunals and Commissions09 Oct 2020Allowed

Bank Of Baroda Vs Radhamohan Ramnaresh Sharma And Anr.

Debts Recovery Tribunal · (2020) 10 DRT CK 0020

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(22), 24Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
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Tribunals and Commissions09 Oct 2020Allowed

State Bank of India Vs M/s Indian Trading Corporation And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0015

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 17, 17(1), 19(1), 19(20), 19(21)(i), 19(22), 25, 26, 27, 28Bankers Books Evidence Act, 1891 — Section 4Code Of Civil Procedure — Section 34
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