Tribunals and Commissions30 Sept 2016
Anurag Rudra @ Anurag Tiwary and another Vs Emaar MGF Land Limited and another
National Consumer Disputes Redressal Commission · 2017 1 CPJ 590 : 2017 3 CPR 49
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments, 2016
891 judgments · page 13 of 45
Tribunals and Commissions30 Sept 2016
ANIL KUMAR GUPTA Vs M/S. UNITECH LTD.
National Consumer Disputes Redressal Commission · 2016 4 CPR 157
Environment (Protection) Act, 1986, Section 5(3)
Tribunals and Commissions30 Sept 2016
K. SHUDHAKER Vs PROPERIETOR, M/S. TAMILNADU ELECTRICALS
National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0141
Consumer Protection Act, 1986, Section 13(3A), Section 21(b) - Procedure on admission of complaint - Jurisdiction of the National Commission
Tribunals and Commissions30 Sept 2016Petition dismissed
MURLIDHAR S/o Shri Ramchandra Ji Vs NATIONAL INSURANCE CO. LTD. & ORS.
National Consumer Disputes Redressal Commission · 2016 4 CPR 151
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions30 Sept 2016Petition Dismissed
POST MASTER & ANR. Vs KANHAIYA LAL S/O. SH. SHIVsHANKAR PRASAD
National Consumer Disputes Redressal Commission · 2016 4 CPR 154
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
Tribunals and Commissions29 Sept 2016
ANAND DEV PANDEY Vs M/S. UNITECH LTD.
National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0145
Indian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment
Tribunals and Commissions29 Sept 2016
INDIAN PUBLIC SCHEEL SOCIETY THROUGH ITS SECRETARY VINOD GUPTA Vs TATA MOTORS LTD. & ORS.
National Consumer Disputes Redressal Commission · 2016 4 CPR 164
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions29 Sept 2016Appeal Dismissed
M/S. D.K. CONSTRUCTION REP. BY ITS PROPIETOR SRI. DEEPTEN DAS Vs ARUP BANERJEE & ORS.
National Consumer Disputes Redressal Commission · 2016 4 CPR 167
Code of Criminal Procedure, 1973, Section 177, Section 181, Section 340 - Ordinary place of Inquiry and trial - Place of trial in case of certain offences - Procedure in c
Tribunals and Commissions29 Sept 2016Petition disposed
NATIONAL INSURANCE CO. LTD THROUGH BRANCH MANAGER Vs JOHNY MEHTA
National Consumer Disputes Redressal Commission · 2016 4 CPR 161
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions29 Sept 2016Petition Disposed
M/S. SAHARA INDIA FINANCIAL CORPORATION LTD. & ORS. Vs KOMAL CHAND JAIN
National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0130
Tribunals and Commissions29 Sept 2016Petition Disposed
SENIOR DIVISIONAL MANAGER, NEW INDIA ASSURANCE CO. LTD. Vs DR. DEBABRATA MAJUMDAR & ORS.
National Consumer Disputes Redressal Commission · 2016 4 CPR 165
Tribunals and Commissions28 Sept 2016
Cochin Port Trust & Anr. Vs M.B. Satpute & Ors.
National Consumer Disputes Redressal Commission · 2017 1 CPJ 147 : 2017 2 CPR 744
Consumer Protection Act, 1986, Section 3 - Act not in derogation of any other law
Tribunals and Commissions28 Sept 2016
GIRISH SAXENA Vs GENERAL MANAGER, RESOURCES HRFC LTD. & ORS.
National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0143
Tribunals and Commissions28 Sept 2016Petition dismissed
BHARTI HEXACOM LIMITED, & ANR. Vs RADHEY SHYAM MAHAWAR & ANR.
National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0140
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions28 Sept 2016Appeal Dismissed
M/S. LADURAM & SONS Vs THE DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD.
National Consumer Disputes Redressal Commission · 2016 4 CPR 1
Consumer Protection Act, 1986, Section 19, Section 21(a)(2) - Appeals - Jurisdiction of the National Commission
Tribunals and Commissions28 Sept 2016Petition Allowed
ORIENTAL INSURANCE CO. LTD Vs TARA SINGH (THROUGH LRS.), & ORS.
National Consumer Disputes Redressal Commission · 2016 4 CPR 170
Indian Penal Code, 1860, Section 379 - Punishment for theftConsumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions28 Sept 2016Petition Dismissed
RAM SURESH SINGH S/O LATE JAGARNATH SINGH Vs CHAIRMAN, SOUTH BIHAR POWER SUPPLY COMPANY & ORS.
National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0133
Tribunals and Commissions28 Sept 2016Appeals Disposed
THE NEW INDIA ASSURNCE CO LTD THROUGH ITS MANAGER Vs R P OIL INDUSTRIES SRI RAMLAL AGARWAL
National Consumer Disputes Redressal Commission · 2016 4 CPR 9
Tribunals and Commissions28 Sept 2016Appeal Allowed
VYAPAR INDUSTRIES LTD. Vs NEW INDIA ASSURANCE CO. LTD. & ORS.
National Consumer Disputes Redressal Commission · 2016 4 CPR 4
Consumer Protection Act, 1986, Section 19 - Appeals
Tribunals and Commissions28 Sept 2016
SANTOSH MALHOTRA W/O. SH. VED PRAKASH MALHOTRA Vs M/S. SAREEN ELECTRONICS & ANR.
National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0129