M/s Association Pf Flat Buyers In Srs Royal Hills Project Vs M/s SRS Real Infrastructure Ltd. & Anr
.... s falls under the definition of unfair trade practices and restrictive trade practices within the ambit of Consumer Protection Act, 1986 for which buyers should be adequately compensated. There are malpractices on the part of OPs to take money/s from the buyers and use it elsewhere and delay the ...
National Consumer Disputes Redressal Commission
Air Force Naval Housing Board Air Force Station Vs U.P. Real Estate Regulatory Authority And Another
.... Legislative power to make law with retrospective effect is well recognized. In the facts, it would not be permissible for the petitioners to say that they have vested right in dealing with the completion of the project by leaving the proposed allottees in helpless and miserable condition. In a ...
Allahabad High Court
Parklands Pride Buyers Association Vs BPTP Ltd. & Anr
.... ation @10/- per sq. ft p.m of the Built Up Area for the period of delay in handing over possession. As the Project was not complete in time, the Allottees requested the Developer for registration of the Project under the provisions of RERA but the said request was rejected by them. The Developer ...
National Consumer Disputes Redressal Commission
Rama Majumder & Anr Vs Indralok Apartment Flat Owners Association
.... hat the Complaint is not maintainable as the Complainant Association is not registered under any Act. No document of any formation of Association or any registration or else has been placed on record. It is further contended that the Complaint was hopelessly barred by the limitation as most of t ...
National Consumer Disputes Redressal Commission
Satish Chander Ahuja Vs Sneha Ahuja
.... Sarojini and Ors. Vs. kolli Jayalaxmi and Anr. 2014 SCC Online AP 414 6. N.S. Leelawati and Ors. Vs. R. Shilpa Brunda MANU/KA/8874/2019 78. The above judgments of the High Courts have again relied on ju ...
Supreme Court Of India
Marathon Realty Limited Vs M/S. The Monte Vista Residence Welfare Association & 4 Ors.
.... 014 and any legal possession could be only given after obtaining the occupation certificate. Thus, the complaint has been filed within two years from the date of occupation certificate or date of legal possession. Moreover, the main objections of the complainants are in respect of revised plan w ...
National Consumer Disputes Redressal Commission
Jagannath D. Hiray & Anr Vs Lodha Crown Buildmart Pvt. Ltd. & 4 Ors
.... r” as per Section -2(1)(d) of the Consumer Protection Act, 1986, “Further, in the case of Jagmohan Chabra & Another V/s DLF Universal Ltd., it was held that, “the complaint was not maintainable under the Consumer Protection Act, 1986… the complainant is having existing residence.. still book ...
National Consumer Disputes Redressal Commission
M/S. M.N.R. Exports Pvt. Ltd Vs M/S. Shree Niwas Cotton Mills & 3 Ors
.... to life and safety of the public when used, are being offered by the service provider which such person could have known with due diligence to be injurious to life and safety;”; (d) "Consumer" means any person who— (i) buys any goods for a consideration which has been paid or ...
National Consumer Disputes Redressal Commission
Pratibha Pratisthan Vs Manager, Canara Bank
.... val of such person, but does not include a person who obtains such goods for resale or for any commercial purpose; or (ii) hires or avails of any services for a consideration which has been paid or promised or partly paid and partly promised, or under any system of deferred payment and includes a ...
SUPREME COURT OF INDIA
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
