Pan India Motors Pvt. Ltd Vs A.R.C.I. Ltd

Debts Recovery Appellate Tribunal, Mumbai 8 Jan 2014 Miscellaneous Appeal No. 58 Of 2013, Miscellaneous Application No. 212, 497, 525 Of 2013 (2014) 01 DRAT CK 0004
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Appeal No. 58 Of 2013, Miscellaneous Application No. 212, 497, 525 Of 2013

Hon'ble Bench

Raj Mani Chauhan, J

Advocates

Fereshte Sethna, Akshay Vani, Robin Quadros, M.L.S. Vani, Tushad Cooper, Bhalchandra R. Palav, Amarchand, Mangaldas, Suresh A. Shroff, Sanjay Jain, V.R. Hombalkar, Dhruve Liladhar, Rafique Peermohideen, Madhur Rai, S.K. Srivastava, B.S. Nagar, Poonam Utekar, S.C. Sharma

Final Decision

Dismissed

Acts Referred
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 20, 29, 30
  • Second Schedule To The Income-Tax Act, 1961 - Section 60, 61, 63, 65

Judgement Text

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Case Metadata
  • Ck Citation: (2014) 01 DRAT CK 0004
  • Coram: Raj Mani Chauhan, J
  • Bench: Single Bench
  • Advocates: Fereshte Sethna, Akshay Vani, Robin Quadros, M.L.S. Vani, Tushad Cooper, Bhalchandra R. Palav, Amarchand, Mangaldas, Suresh A. Shroff, Sanjay Jain, V.R. Hombalkar, Dhruve Liladhar, Rafique Peermohideen, Madhur Rai, S.K. Srivastava, B.S. Nagar, Poonam Utekar, S.C. Sharma
  • Result: Dismissed
Referenced Acts & Sections
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 20, 29, 30
  • Second Schedule To The Income-Tax Act, 1961 - Section 60, 61, 63, 65
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