Tribunals and Commissions14 Jul 2016
DADA SILK MILLS & ORS. Vs NEW INDIA ASSURANCE CO. LTD.
National Consumer Disputes Redressal Commission · 2016 3 CPR 542
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments, 2016
891 judgments · page 26 of 45
Tribunals and Commissions14 Jul 2016
EDIT II PRODUCTIONS Vs STANDARD CHARTERED BANK
National Consumer Disputes Redressal Commission · 2016 3 CPR 549
Consumer Protection Act, 1986, Section 2(1)(d) - Definitions
Tribunals and Commissions14 Jul 2016
JAGDISH CHANDER GULATI Vs M/S. MERA BABA REALITY ASSOCIATES PVT. LTD.
National Consumer Disputes Redressal Commission · 2016 3 CPR 538
Tribunals and Commissions14 Jul 2016
PANKAJ KUMAR Vs TECH MAHINDRA LTD.
National Consumer Disputes Redressal Commission · 2016 3 CPR 46
Tribunals and Commissions13 Jul 2016
SAHARA CITY HOMES (SAHARA PRIME CITY LTD.) & 3 ORS. Vs MOHD. NAJAB KHAN & ANR.
National Consumer Disputes Redressal Commission · 2016 3 CPR 42
Tribunals and Commissions13 Jul 2016
NEW INDIA ASSURANCE CO. LTD. Vs NAVsARJAN INDUSTRIAL COOPERATIVE BANK LTD.
National Consumer Disputes Redressal Commission · 2016 3 CPR 37
Tribunals and Commissions13 Jul 2016
PUNJAB URANG PLANNING AND Vs MRS. DARSHAN BHATIA
National Consumer Disputes Redressal Commission · 2016 3 CPR 45
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National CommissionPunjab Regional and Town Planning and Development Act, 1995, Rule 13
Tribunals and Commissions12 Jul 2016
THE NEW INDIA ASSURANCE CO. LTD. Vs ANURAG GUPTA
National Consumer Disputes Redressal Commission · 2016 3 CPR 32
Indian Penal Code, 1860, Section 380, Section 457 - Theft in dwelling-house, etc. - Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment
Tribunals and Commissions12 Jul 2016
M/S. UTTAM CON. INFRA STRUCTURE (P) LTD. Vs ORIENTAL INSURANCE CO. LTD.
National Consumer Disputes Redressal Commission · 2016 3 CPR 26
Tribunals and Commissions12 Jul 2016
V.P. SINGH Vs DR. M.P. CHANDRAKAR & 7 ANR.
National Consumer Disputes Redressal Commission · 2016 3 CPR 23
Tribunals and Commissions12 Jul 2016
MANAGING DIRECTOR, UPSRTC & 3 ORS. Vs AMAR SINGH
National Consumer Disputes Redressal Commission · 2016 3 CPR 24
Consumer Protection Act, 1986, Section 3 - Act not in derogation of any other law
Tribunals and Commissions12 Jul 2016
HIND MOTORS INDIA LIMITED & ANR. Vs JODH SINGH & 2 ORS.
National Consumer Disputes Redressal Commission · 2016 3 CPR 35
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions11 Jul 2016
TAPAN POLEY Vs SHREE AUTOMOBILES PVT. LTD. & ANR.
National Consumer Disputes Redressal Commission · 2016 3 CPR 19
Consumer Protection Act, 1986, Section 2(1)(d), Section 2(1)(d) - Definitions - Definitions
Tribunals and Commissions11 Jul 2016
OXFORD HOSPITAL (P) LTD. & ANR. Vs K.K. MITTAL & 2 ORS.
National Consumer Disputes Redressal Commission · 2016 3 CPR 20
Indian Penal Code, 1860, Section 92, Section 88, Section 370 - Act done in good faith for benefit of a person without consent - Act not intended to cause death, done by cons
Tribunals and Commissions11 Jul 2016
MOHINDER PAL Vs KISAN PESTICIDES & ANR.
National Consumer Disputes Redressal Commission · 2016 3 CPR 14
Tribunals and Commissions11 Jul 2016
JWALA PRASAD Vs DR. SUSHIL RUNGTA & ORS.
National Consumer Disputes Redressal Commission · 2016 3 CPR 17
Tribunals and Commissions08 Jul 2016
MINISTRY OF COMMUNICATION & ORS. Vs JANARDAN SHAMRA (NOW DEAD) THROUGH LRS.
National Consumer Disputes Redressal Commission · 2016 3 CPR 169
Post Office Act, 1898, Section 6 - Exemption from liability for loss, misdelivery, delay or damage
Tribunals and Commissions08 Jul 2016
COMMANDANT Vs KASHMIRA & 2 ORS.
National Consumer Disputes Redressal Commission · 2016 3 CPR 173
Tribunals and Commissions05 Jul 2016
JYOTHISH CHANDRAN Vs ZEE TELE FILMS PVT. LTD. & ORS.
National Consumer Disputes Redressal Commission · 2016 3 CPR 162
Contract Act, 1872, Section 30 - Agreements by way of wager void
Tribunals and Commissions05 Jul 2016
S. DUTTA Vs STATE BANK OF INDIA & ORS.
National Consumer Disputes Redressal Commission · 2016 3 CPR 167
Indian Penal Code, 1860, Section 34 - Acts done by several persons in furtherance of common intentionConsumer Protection Act, 1986, Section 21(b) - Jurisdiction of the N