T. Balakrishnan & Ors Vs S. P. Fort Hospital & Ors

National Consumer Disputes Redressal Commission 25 May 2022 First Appeal No. 165 Of 2010 (2022) 05 NCDRC CK 0049
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal No. 165 Of 2010

Hon'ble Bench

R.K. Agrawal, President Member; Dr. S.M. Kantikar, Member

Advocates

Dr. K. P. Kylasanatha Pillay, Akanksha, Sweena Nair, Siddhartha Jha

Final Decision

Partly Allowed

Acts Referred
  • Consumer Protection Act, 1986 - Section 19
  • Indian Penal Code, 1860 - Section 34, 304II

Judgement Text

Translate:
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
Sikkim HC
Sikkim State Cooperative Supply And Marketing Federation Limited Vs Deputy Commissioner Of Income-tax, Circle 3(2), Gangtok
10 Dec 2025
From The Blog
ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
Dec
13
2025

Court News

ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
Read More
Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
Dec
13
2025

Court News

Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 05 NCDRC CK 0049
  • Coram: R.K. Agrawal, President Member; Dr. S.M. Kantikar, Member
  • Bench: Division Bench
  • Advocates: Dr. K. P. Kylasanatha Pillay, Akanksha, Sweena Nair, Siddhartha Jha
  • Result: Partly Allowed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 19
  • Indian Penal Code, 1860 - Section 34, 304II
Stay Updated

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