Tribunals and Commissions09 Mar 2015
DR. THOMAS MATHEW Vs BLUE MOON COMMUNICATIONS AND CREDIT PVT. LTD.
National Consumer Disputes Redressal Commission · 2015 2 CPJ 729
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments, 2015
1,345 judgments · page 55 of 68
Tribunals and Commissions09 Mar 2015
OM PRAKASH AGARWAL Vs PRIYANKA SAHA
National Consumer Disputes Redressal Commission · 2015 3 CPJ 152
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain casesConsumer Protection Act, 1986, Section 21 - Jurisdiction of the National Commission
Tribunals and Commissions09 Mar 2015
PURAN SINGH Vs ASSISTANT ENGINEER AJMER VIDHUT VITRAN
National Consumer Disputes Redressal Commission · 2015 2 CPJ 645
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions09 Mar 2015
VINEETA AGARWAL Vs BENGAL UNITECH UNIVERSAL
National Consumer Disputes Redressal Commission · 2015 2 CPJ 716
Consumer Protection Act, 1986, Section 19 - Appeals
Tribunals and Commissions09 Mar 2015
M/S. V TRANS INDIA LTD. Vs SAMIR PATEL
National Consumer Disputes Redressal Commission · 2015 3 CPJ 175
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions09 Mar 2015
SUJATA Vs BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED
National Consumer Disputes Redressal Commission · 2015 3 CPJ 104
Motor Vehicles Act, 1939, Section 185, Section 202
Tribunals and Commissions09 Mar 2015
SMT. SUJATA VOHRA Vs ISI ESCORTS & ORS.
National Consumer Disputes Redressal Commission · 2015 2 CPJ 528 : 2015 6 ALD 33
Consumer Protection Act, 1986, Section 12 - Manner in which complaint shall be made.
Tribunals and Commissions09 Mar 2015
STATE BANK OF INDIA Vs CHATTISGARH STATE LAGHU VANOPAJ
National Consumer Disputes Redressal Commission · 2015 3 CPJ 19
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions09 Mar 2015Petition Dismissed
Pothireddipalli Sugunavati Vs BHARAT PETROLEUM CORPORATION LTD.
National Consumer Disputes Redressal Commission · 2015 2 CPJ 694
Tribunals and Commissions09 Mar 2015Application Dismissed
Biman Kumar Saha Roy And Ors. Vs Tapan Mukherjee And Ors.
National Consumer Disputes Redressal Commission · 2015 2 CPJ 574
Tribunals and Commissions03 Mar 2015Petition disposed
LIC OF INDIA Vs DIVISIONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA
National Consumer Disputes Redressal Commission · (2015) 03 NCDRC CK 0133
Tribunals and Commissions03 Mar 2015Petition dismissed
Tata Aig General Insurance Co Ltd Vs Neetha Rajendran
National Consumer Disputes Redressal Commission · 2015 2 CPJ 688
Tribunals and Commissions03 Mar 2015Petition disposed
NEW INDIA ASSURANCE CO LTD Vs Anju Shamra
National Consumer Disputes Redressal Commission · (2015) 03 NCDRC CK 0131
Tribunals and Commissions03 Mar 2015
BANK OF INDIA Vs Anil Raveendran Sankaram
National Consumer Disputes Redressal Commission · 2015 2 CPJ 696
Tribunals and Commissions03 Mar 2015
CHOTI DEVI Vs LIC OF INDIA & ORS.
National Consumer Disputes Redressal Commission · 2015 3 CPJ 11
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions03 Mar 2015
LIC OF INDIA & ORS. Vs GANESH THAPA
National Consumer Disputes Redressal Commission · 2015 2 CPJ 642
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions03 Mar 2015
J.P. MITTAL Vs HARYANA HOUSING BOARD & ANR.
National Consumer Disputes Redressal Commission · 2015 2 CPJ 690
Tribunals and Commissions03 Mar 2015
LIC OF INDIA Vs SAROJ KUMARI
National Consumer Disputes Redressal Commission · 2015 2 CPJ 544
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions03 Mar 2015
PREM DEVI Vs M/S. CHOLAMANDALAM MS GENERAL
National Consumer Disputes Redressal Commission · 2015 2 CPJ 646
Sale of Goods Act, 1930, Section 19, Section 20 - Property passes when intended to pass - Specific goods in a deliverable state
Tribunals and Commissions03 Mar 2015Appeal dismissed
Saroj Kumar Chawla Vs Sethya Builders
National Consumer Disputes Redressal Commission · 2015 2 CPR 22