Rajasthan Housing Board Vs Lata Chaudhary

National Consumer Disputes Redressal Commission 14 Nov 2024 Revision Petition No.733 Of 2018 (2024) 11 NCDRC CK 0009
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No.733 Of 2018

Hon'ble Bench

Sudip Ahluwalia, Presiding Member; Rohit Kumar Singh, Member

Advocates

N. K. Chauhan, Surya Prakash Gandhi

Final Decision

Disposed Of

Acts Referred
  • Consumer Protection Act, 1986 - Section 21(b)

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
Supreme Court Clarifies: Compassionate Appointment Not a Right to Higher Posts
Dec
14
2025

Court News

Supreme Court Clarifies: Compassionate Appointment Not a Right to Higher Posts
Read More
ITAT Kolkata Protects Employee: No Tax Burden if Employer Fails to Deposit TDS
Dec
14
2025

Court News

ITAT Kolkata Protects Employee: No Tax Burden if Employer Fails to Deposit TDS
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 11 NCDRC CK 0009
  • Coram: Sudip Ahluwalia, Presiding Member; Rohit Kumar Singh, Member
  • Bench: Division Bench
  • Advocates: N. K. Chauhan, Surya Prakash Gandhi
  • Result: Disposed Of
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 21(b)
Stay Updated

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