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Debts Recovery Tribunal judgments

104 judgments · page 5 of 6

Tribunals and Commissions04 Jun 2020Allowed

State Bank Of India Vs Pankaj Kumar And Anr.

Debts Recovery Tribunal · (2020) 06 DRT CK 0008

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(2), 19(20)Consumer Protection Act, 1986 — Section 12(1)(c)Code of Criminal Procedure, 1973 — Section 156(3), 200
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Tribunals and Commissions01 Jun 2020Allowed

V. Damodharan Vs Authorised Officer M/s Electronica Finance Limited And Ors.

Debts Recovery Tribunal · (2020) 06 DRT CK 0010

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 3, 4(A), 41(1), 41(f), 13(1), 13(2), 13(3), 13(3A), 13(4), 13(4)(a), 13(13), 14, 17, 17(1), 17(4A), 35Security Interest (Enforcement) Rules, 2002 — Rule 8(2)Transfer of Property Act, 1882 — Section 65A, 69, 69A, 105, 106, 107, 111
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Tribunals and Commissions29 May 2020Dismissed

Abdul Bari And Anr. Vs Authorized Officer, Canara Bank

Debts Recovery Tribunal · (2020) 05 DRT CK 0001

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 17, 31, 31(i)Security Interest (Enforcement) Rules, 2002 — Rule 4(a), 8, 8(a)
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Tribunals and Commissions18 May 2020Dismissed

M/s Varshini Grain Processing Industry And Ors. Vs Authorised Officer, IDBI Bank Limited And Anr.

Debts Recovery Tribunal · (2020) 05 DRT CK 0005

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(1), 13(2), 13(3A), 13(4), 14Security Interest (Enforcement) Rules, 2002 — Rule 4(2A), 6(2), 8(1), 8(2), 8(5), 8(6), 8(7), 9(1)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 2(c) 16
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Tribunals and Commissions04 May 2020Dismissed

M/s. Moolchand Finance Ltd. Vs Tamil Nadu Mercantile Bank Ltd

Debts Recovery Tribunal · (2020) 05 DRT CK 0009

Limitation Act, 1963 — Section 24, Article 55Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 2(c), 9, 9(8), 16Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19(8)Code Of Civil Procedure, 1976 — Order VIII Rule 6A
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Tribunals and Commissions04 May 2020Partly Allowed

Tamilnad Mercantile Bank Ltd. Vs M/s. Moolchand Finance Ltd. And Ors.

Debts Recovery Tribunal · (2020) 05 DRT CK 0008

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19(1), 19(3), 19(20), 19(24), 22(2), 29Companies Act, 1956 — Section 326, 529Companies (Court) Rules, 1959 — Rule 130Transfer of Property Act, 1882 — Section 58(f), 59A
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Tribunals and Commissions17 Mar 2020Dismissed

Md.Fasiudddin Vs State Bank Of India And Ors.

Debts Recovery Tribunal · (2020) 03 DRT CK 0006

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 17, 17(4A)Transfer of Property Act, 1882 — Section 48, 65, 65A(2)(e)
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Tribunals and Commissions06 Jul 2019Allowed

Kerala Gramin Bank Vs E. J. Babu And Ors

Debts Recovery Tribunal · (2019) 07 DRT CK 0004

Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 — Section 19(1), 19(20), 19(20AB), 19(21)(i)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 16
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