Akar Creations Pvt. Ltd. & Ors Vs Canara Bank

Debts Recovery Appellate Tribunal, Mumbai Bench 12 Jul 2024 I.A. No.237 Of 2022 (WoD) In Appeal on Diary No.467 Of 2022 (2024) 07 DRAT CK 0022
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. No.237 Of 2022 (WoD) In Appeal on Diary No.467 Of 2022

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Sanjana Ghogare, Raju Shinde, Tamil Selvi Laxman

Final Decision

Disposed Of

Acts Referred
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(3), 18(1)

Judgement Text

Translate:
Orissa HC
Kanchan Ram Vs State Of Odisha & Ors
29 Oct 2025
Orissa HC
Urmila Pradhan Vs State Of Odisha & Ors
29 Oct 2025
From The Blog
Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Nov
07
2025

Court News

Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Read More
Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Nov
07
2025

Court News

Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 07 DRAT CK 0022
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Sanjana Ghogare, Raju Shinde, Tamil Selvi Laxman
  • Result: Disposed Of
Referenced Acts & Sections
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(3), 18(1)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.