COURT ARCHIVE

National Consumer Disputes Redressal Commission judgments, 2016

891 judgments · page 19 of 45

Tribunals and Commissions09 Sept 2016Petitions Disposed

EXECUTIVE ENGINEER (ELECTRIC), (URBAN), NORTH BIHAR POWER DISTRIBUTION CO. LTD. Vs KRISHNA MURARI

National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0030

Electricity Act, 2003, Section 126, Section 127 - Assessment - Appeal to appellate authority

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Tribunals and Commissions08 Sept 2016

PIONEER CO-OPERATIVE HOUSING SOCIETY LTD. Vs WAMAN ZIBAL KALODE THROUGH LRs

National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0044

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Tribunals and Commissions08 Sept 2016

PREM PRAKASH MITTAL Vs THE GENERAL MANAGER, GHAZIABAD TELECOMMUNICATIONS & ORS.

National Consumer Disputes Redressal Commission · 2016 3 CPR 804 : 2016 4 CPR 299

Telegraph Act, 1885, Section 7 - Power to make rules for the conduct of telegraphs

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Tribunals and Commissions08 Sept 2016

M/S. MADHU BUILDERS & DEVELOPERS & ANR. Vs ASHOK, HIND CO-OP HOUSING SOCIETY LTD.

National Consumer Disputes Redressal Commission · 2016 3 CPR 787 : 2016 4 CPR 303

Income Tax Act, 1961, Section 226(3)(x), Section 226(3)(x), Section 226(3)(x), Section 226(3)(x) - Other modes of recoveryCons

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Tribunals and Commissions08 Sept 2016Petition Dismissed

SHIV KUMAR S/O. SH. RAM CHAND Vs M/S. DIVYA INSTITUTE DIVYA KUNJ NEW TOTU

National Consumer Disputes Redressal Commission · 2016 3 CPR 802

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Tribunals and Commissions08 Sept 2016

STATE BANK OF BIKANER AND JAIPUR THROUGH ASST. MANAGER Vs PRAKASH DEVI & ANR.

National Consumer Disputes Redressal Commission · 2016 3 CPR 800 : 2016 4 CPR 301

Consumer Protection Act, 1986, Section 2(1)(d) - Definitions

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Tribunals and Commissions08 Sept 2016Petition Dismissed

TAPAN MOHAN SOOD Vs M/S. CENTRAL GOVT. EMPLOYEES WELFARE HOUSING ORGANIZATION & ANR.

National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0037

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Tribunals and Commissions08 Sept 2016Petition Dismissed

VEENA RANI W/O. SH. HARISH KUMAR Vs M/S. CENTRAL GOVT. EMPLOYEES WELFARE HOUSING ORGANIZATION & ANR.

National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0036

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Tribunals and Commissions08 Sept 2016

TREVOR D"LIMA & ORS. Vs M/S. FORTUNE INFRASTRUCTURE & ORS.

National Consumer Disputes Redressal Commission · 2016 3 CPR 781 : 2016 4 CPR 315

Consumer Protection Act, 1986, Section 24A - Limitatioln periodMaharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963,

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Tribunals and Commissions08 Sept 2016

ASHA MEHTA & ORS. Vs PARSVNATH DEVELOPERS LTD.

National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0034

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Tribunals and Commissions08 Sept 2016Petition Dismissed

LT COL J S KAHLON S/O. SH. UDAM SINGH Vs M/S. CENTRAL GOVT. EMPLOYEES WELFARE HOUSING ORGANIZATION & ANR.

National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0029

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Tribunals and Commissions08 Sept 2016Petition Dismissed

MAHAN SINGH NAGARA S/O. MOHINDER SINGH, & ORS. Vs CENTRAL GOVT. EMPLOYEES WELFARE HOUSING ORGANIZATION & ANR.

National Consumer Disputes Redressal Commission · (2016) 09 NCDRC CK 0028

Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission

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Tribunals and Commissions08 Sept 2016Petition Disposed