Gaurav Aggarwal Vs M/s Universal Infrastructre & 2 Ors
.... od paid to the Decree Holder and service tax was not payable, the State Commission held, in the light of the judgment of the Hon’ble Supreme Court in Vijay Gupta Vs. The Estate Officer (H), GMADA in Civil Appeal No. 6060 of 2016 with Civil Appeal No. 10180 of 2016 decided on 20.02.2019, that ser ...
National Consumer Disputes Redressal Commission
Town Improvement Trust Vs Sarabjeet Kaur
.... ion. (iv) The amount to be paid by the complainant will be adjusted in the amount to be paid by the Op to the OF complainant and the balance, if any, will be paid by the complainant to the Op. OR In case completion certificate is not obtained and possession is not delivered then ...
National Consumer Disputes Redressal Commission
Oriental Insurance Co. Ltd Vs M/S. Hind Metals & Industries (P) Ltd
.... molten materials to an upward direction and also towards the bottom of the furnace resulting in scattering of mixed charge around the furnace and also bulging of the bottom plate of the furnace. Due to the aforesaid reasons, the opinion of the final surveyor with regard to non-explosion inside t ...
National Consumer Disputes Redressal Commission
Mariano Matius Lobo & Anr Vs Siddharth Raj Estate & 10 Ors
.... he flat was on account of the fact that the Respondent No.1 had failed to remove the shed and two houses belonging to Respondents No.2 to 11 and, therefore, the premises were not made available for construction. It was contended that possession of the flats was to be handed over by Respondent N ...
National Consumer Disputes Redressal Commission
Rajinder Kumar Sood Vs Hill View Promoters & Anr
.... ertificate on 25.10.2012. It is the appellant’s case that this was done since he would have been liable under Clause 16 of the Agreement dated 24.02.2007 for holding charges. It was submitted that as per this Commission’s judgment in Mopar Builders & Developers Pvt. Ltd. Vs. Unity Cooperativ ...
National Consumer Disputes Redressal Commission
L. Rajendran Vs M/s Credence Hospital Institute For Women's Health & Fertility Research & Anr
.... er the death certificate issued by the Municipal Corporation, Thiruvananthapuram the place of death was stated to be the house of the appellant. It was argued that the BETA HCG hormone of a pregnant woman doubles every day. The post-mortem indicated the cause of death to be pulmonary embolism wh ...
National Consumer Disputes Redressal Commission
Vishal Dhupar Vs New India Assurance Co. Ltd
.... narrowly. A similar view was also taken by the Apex Court in Manmohan Nanda Vs United Insurance Co Ltd., in Civil Appeal no. 8386 of 2015 decided on 06.12.2021. 7. Per contra, the contention of the respondent insurance company is that the claim for Rs 1,02,867/- of the appellant und ...
National Consumer Disputes Redressal Commission
Senior Post Master Vs Late P.L Ajmera ( Through Legal Heirs) & 2 Ors
.... put forth in the Revision Petition. Further, the error in the State Commission’s Order, which is typographical in nature, has not been pointed out in the memo of Revision Petition. 5. The learned Counsel for the Respondents No. 2 and 3 submitted that the Respondent No. 2 is behind bars and ...
National Consumer Disputes Redressal Commission
Rajasthan Housing Board Vs Lata Chaudhary
.... have deposited the registration amount of Rs. 1,20,000 as per the schedule provided in the brochure even though the Respondent applied for MIG-A house under the scheme. 9. The Learned Counsel(s) for the Respondent submitted/argued that the Petitioner issued a letter dated 12.07.2010 demandi ...
National Consumer Disputes Redressal Commission
Chairman/President & 2 Ors Vs Brahm Datta Vyas
.... stilt and outer parking with 24 hours security guards etc. Therefore, the extra charge which he has alleged is baseless and without merit. iv. The State Fora has erred in law in dismissing the appeal of the petitioner despite the fact that infrastructure & facilities were provided as p ...
National Consumer Disputes Redressal Commission
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