Ganeshkumar Rajeshwarrao Selukar And Ors Vs Mahendra Bhaskar Limaye And Ors
.... counsel and learned counsel appearing for the respective parties. We have also carefully perused the written arguments along with the documents, filed by all the parties in respect of their respective contentions. Qua the Review Petitions seeking clarification of Limaye - I 66. Learne ...
Supreme Court Of India
Gopal Dikshit Vs United India Insurance Company Ltd
.... s not named in the insured perils, the Opposite Party rightly repudiated the claim.” It was further submitted that while the insurance policy encompassed coverage for risks associated with flood and inundation, among other perils, the Meteorological Report did not provide substantial eviden ...
Supreme Court Of India
Surinder Singh Vs Dwarpal And Others
.... umer Commission to delete the name of petitioner, in the given facts of the case, amounts to refusal to exercise jurisdiction and for such reason also, this Court should exercise its supervisory jurisdiction. He further contended that the technicalities should not prevail in the dispensation of ...
High Court Of Himachal Pradesh
Rutu Mihir Panchal & Ors Vs Union Of India & Ors
.... 58 are discriminatory and violative of Article 14. 11. This classification also has a direct nexus to the object sought to be achieved. It is thus not a suspect classification. Value of consideration paid for good or service purchased is closer and more easily relatable to compensation th ...
Supreme Court Of India
Supertech Limited Vs Kanwal Batra & Anr
.... arlier issued against him, were cancelled on his such assurance and he was also directed to ensure that such commitment was duly complied with. 13. However, when the matter was taken up by learned NCDRC on 20.09.2021, noticing that there was no compliance of such direction and that the Mana ...
Delhi High Court
Bhalchandra S/o Govind Mahashabde Vs Anant S/O Gangadhar Mayee
.... The preliminary objection is raised by the learned counsel for the respondent that the remedy of revision is available with the petitioner filed it before the National Consumer Disputes Redressal Commission. He relied on Full Bench decision of the National Consumer Dispute Redrssal Commission in ...
Bombay High Court (Nagpur Bench)
Ram Kishor Arora Vs Rohit Verma & Anr
.... on 02.04.2025 along with two surities of Rs. 25 lakhs each and a personal bond of like amount as a first step of proceeding under Section 72 of the Consumer Protection Act, 2019 for both getting his version of the reason for non-compliance and also his personal liability for satisfying the decr ...
Delhi High Court
Reliance General Insurance Co. Ltd Vs Seven Islands Shipping Ltd. And Anr
.... re does not assist the case of Petitioner in its attempt to treat the claim towards the routine wear and tear to the engine’s turbo charger as an accident. 29) Now I turn to Petitioner’s alternate submission that the issuance of policy was based on warranty given by the first Respondent that ...
Bombay High Court
Sohom Shipping Pvt. Ltd Vs M/s The New India Assurance Co. Ltd. & Anr
.... s phrase refers to an event occurring before monsoon commences or begins. In order to assist us further, both parties have relied on a circular dated 25.04.2008 published by the DGS (hereinafter “the DGS Circular”) delineating the foul weather period. The same is reproduced below: “3.1 Durin ...
Supreme Court Of India
United India Insurance Co. Ltd. And Another Vs M/s Park Leather Industries Ltd
.... d that the assessment made by the Surveyor deputed by the Complainant was wrong. Since the Insurance Company has not disputed the assessment made by the Surveyor appointed by the Complainant, the Complainant is entitled to the said amount of Rs.46,97,085/-.’ 6. The NCDRC, accordingly, di ...
Supreme Court Of India
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