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Debts Recovery Tribunal judgments

104 judgments · page 4 of 6

Tribunals and Commissions08 Sept 2020Dismissed

Krishna Poddar And Anr. Vs State Bank Of India And Anr.

Debts Recovery Tribunal · (2020) 09 DRT CK 0022

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3), 13(3A), 13(4), 17, 17A, 17(1), 36, 73(2)Security Interest (Enforcement) Rules, 2002 — Rule 8(1)
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Tribunals and Commissions08 Sept 2020Allowed

Punjab National Bank Vs Abhilash.P.S, And Anr.

Debts Recovery Tribunal · (2020) 09 DRT CK 0008

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(20), 24Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Code Of Civil Procedure, 1976 — Section 34
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Tribunals and Commissions07 Sept 2020Allowed

M/S Shanmugadurai And Firm And Ors. Vs Authorised Officer, ASREC (India) Limited And Anr.

Debts Recovery Tribunal · (2020) 09 DRT CK 0006

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 3, 13(2), 13(3), 13(4), 13(10), 13(12), 19, 26, 26(D), 38(2)Security Interest (Enforcement) Rules, 2002 — Rule 3, 8(5), 8(6), 9(1), 9(3), 9(4), 9(5)Constitution of India, 1950 — Article 300A
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Tribunals and Commissions02 Sept 2020Allowed

Edelweiss Asset Reconstruction Company Ltd. Vs M/S Samtel Colors Ltd. And Ors

Debts Recovery Tribunal · (2020) 09 DRT CK 0002

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)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(20)
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Tribunals and Commissions01 Sept 2020Allowed

Canara Bank Vs Ibrahim Khaleel

Debts Recovery Tribunal · (2020) 09 DRT CK 0011

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 1(4), 19, 19(20), 24Code Of Civil Procedure, 1976 — Section 34
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Tribunals and Commissions01 Sept 2020Allowed

HDFC Bank Ltd. Vs Nand Kishore Nangalia And Anr.

Debts Recovery Tribunal · (2020) 09 DRT CK 0010

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 22(7)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)
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Tribunals and Commissions31 Aug 2020Allowed

Indian Overseas Bank Vs Sino Mathai And Ors.

Debts Recovery Tribunal · (2020) 08 DRT CK 0002

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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Tribunals and Commissions31 Aug 2020Partly Allowed

M/s IDBI Bank Ltd. Vs S. Muthulakshmi And Anr.

Debts Recovery Tribunal · (2020) 08 DRT CK 0001

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 17(1), 19(1), 19(20)Negotiable Instruments Act, 1881 — Section 138Code Of Civil Procedure — Section 34
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Tribunals and Commissions15 Jun 2020Dismissed

Radhakrishnan Sankaran Vs M/s. Kotak Mahindra Bank Ltd

Debts Recovery Tribunal · (2020) 06 DRT CK 0003

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19(7), 25, 25(a), 25(aa), 29Income Tax Act, 1961 — Section 29Income Tax (Certificate Proceedings) Rules, 1962 — Rule 2, 13, 16, 16(1), 51, 57, 58, 82, 83, 86, 87Code Of Civil Procedure, 1976 — Section 51, Order 21
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Tribunals and Commissions11 Jun 2020Allowed

Panjab National Bank Vs M/s. Amity Iron Trading And Ors.

Debts Recovery Tribunal · (2020) 06 DRT CK 0005

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)Code Of Civil Procedure, 1976 — Section 34
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Tribunals and Commissions08 Jun 2020Allowed

Indian Overseas Bank Vs M/s. Sri Vasavi Agencies., And Ors.

Debts Recovery Tribunal · (2020) 06 DRT CK 0007

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19(2), 19(20)Code Of Civil Procedure, 1976 — Section 34Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 2(c), 16
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