M/s Enchante Jewellery Ltd Vs Bajaj Allianz General Insurance Co. Ltd
.... n the policy. Their case was that there was no endorsement of ICC(B) on the policy, and thus the OPs wrongfully denied its claim. The State Commission relied on clause ICC(A), which was not part of the case of either party, indicating an error in the order based on assumed facts. The judgment's ...
National Consumer Disputes Redressal Commission
Anis Fatma Begum Vs SK. Azem Ali & 11 Ors
.... aghavan (2019) 5 SCC 725 Ireo Grace Realtech Pvt Ltd., vs Abhishek Khanna and Anr . (2021) 3 SCC 241 (d ) Kolkata West International City Pvt., Ltd., vs Devasis Rudra (2020) 18 SCC 613 that amount of compensation granted should commensurate for delay and harassment (e ) Meeru ...
National Consumer Disputes Redressal Commission
Prashant Chandra Vs Jai Prakash Associates Limited & 3 Ors
.... is Bench nor has any reference been made of the said decision during the course of hearing. Hence this ground for review is not legally tenable. One other ground has been taken that the respondent number 5 has accepted the ownership of the applicant/petitioner despite of which he has been accept ...
National Consumer Disputes Redressal Commission
Modak Medical Hall Vs Barna Saha (Nee Das) & Anr
.... escribed, were considered among the safest core drugs and did not require allergy testing prior to administration. She did not provide any proof of medicine purchase, making it impossible to determine whether these were actually taken as prescribed or not. He placed reliance on the following jud ...
National Consumer Disputes Redressal Commission
Navneet Kaur Vs Punjabi University & Anr
.... several orders, the dispute was not amenable and entertainable by the consumer forum under the Consumer Protection Act, 1986. It was also observed that the complainant would be at liberty to approach the appropriate forum and could invoke the provisions of the limitation act for claiming any suc ...
National Consumer Disputes Redressal Commission
Bala Devi Vs Life Insurance Corporation Of India
.... Mrs. Shobha Suman Mishra, Chairperson of the Society is entitled to file the Complaint and that the complaint has been filed without authority. It is argued that the Appellant is not a “consumer” as the Appellant’s activities are of commercial nature involving setting up of academic a ...
National Consumer Disputes Redressal Commission
State Bank Of India & 2 Ors Vs Biresh Chandra Gangopadhyay & Anr
.... further argued that the RBI had issued Circular dated 06.07.2017, outlining guidelines for Customer Protection & Limited Liability of Customers in unauthorized electronic banking transactions. According to Clause 5 of this circular, banks are required to send SMS alerts to customers on thei ...
National Consumer Disputes Redressal Commission
Punjab Urban Planning & Development Authority & 2 Ors Vs Ms. Ena Arora
.... elopment work, which contradicts the case record, and her objections regarding the development are frivolous. Highlighting jurisdictional issues, he argued that the learned State Commission lacked jurisdiction due to the pecuniary amount involved being below its threshold. They also asserted tha ...
National Consumer Disputes Redressal Commission
Shraddha Sachan Vs Aura Buildwell Private Limited
.... ion. She seeks full refund as their livelihood depends on the Unit. G. The Appeal should be governed by Act, 1986, not the Act, 2019 as per the principle laid down by NCDRC in M/s Parkwood Developers Pvt Ltd. vs. Harbans Singh Popli; FA No. 687 of 2020, holding that the complaints filed bef ...
National Consumer Disputes Redressal Commission
State Bank Of India Vs Govt. T. Romana College
.... the respondent even after filing of the complaint by the respondent before the appellant. However, withdrawal of this amount has been admitted by a bank staff namely Ms. Vanlalsangi Rokhum and she agreed to deposit the amount in the account of the respondent which further fortifies that it was a ...
National Consumer Disputes Redressal Commission
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