Tribunals and Commissions19 Feb 2016
Exprot Credit Guarantee Corporation of India Ltd Vs Brig. G.S. Sawhney
National Consumer Disputes Redressal Commission · 2016 2 CPJ 496
Consumer Protection Act, 1986, Section 19 - Appeals
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments, 2016
891 judgments · page 42 of 45
Tribunals and Commissions18 Feb 2016Appeal Dismissed
KAMLESH GUPTA W/O. SHRI PARAMJIT GUPTA Vs ICICI LOMBARD GENERAL INSURANCE COMPANY LTD., & ORS.
National Consumer Disputes Redressal Commission · 2017 2 CPR 814
Tribunals and Commissions18 Feb 2016Appeal Dismissed
POLAR TRADING PVT LTD Vs SABRI ENTERPRISES & ANR
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0015
Mumbai Municipal Corporation Act, 1888, Section 305, Section 353A, Section 270A - Levelling and draining f private streets - Completion certificates premission to occupy
Tribunals and Commissions18 Feb 2016Complaint dismissed
BENGANI FOOD PRODUCTS PVT LTD Vs NATIONAL INSURANCE CO LTD & ORS
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0011
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions18 Feb 2016Petition Allowed
BAJAJ ALLIANZE GENERAL INSURANCE CO LTD Vs TEJAS TRIMBAKLAL UPADHAYA & ANR
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0010
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions18 Feb 2016Appeal Dismissed
INDO SALES AGENCY Vs SABRI ENTERPRISES & ANR
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0008
Mumbai Municipal Corporation Act, 1888, Section 305, Section 353A, Section 270A - Levelling and draining f private streets - Completion certificates premission to occupy
Tribunals and Commissions17 Feb 2016
THE DIRECTOR , ST. STEPHENS HOSPITAL Vs ONKAR MAL, L.Rs of Mrs. Seema Rani, & Ors.
National Consumer Disputes Redressal Commission · 2017 2 CPR 810
Tribunals and Commissions17 Feb 2016Petition disposed
RUSTAGI SURGICAL PVT LTD Vs PRABHAT RASHMI PARIDA
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0014
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions17 Feb 2016Appeal Allowed
UNITED INDIA INSURANCE CO LTD AND ORS Vs AMBUJA LABORATORIES LTD
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0013
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions17 Feb 2016Petition Dismissed
UNITED INDIA INSURANCE CO LTD Vs LAXMI NEGI
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0012
Tribunals and Commissions17 Feb 2016Petition allowed
ESTATE OFFICER, HUDA & ORS Vs P S BEDI ENTERPRISES
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0009
Consumer Protection Act, 1986, Section 2(1)(d)(II) - Definitions
Tribunals and Commissions12 Feb 2016Complaint Dismissed
ANJAL GARMENTS Vs ORIENTAL INSURANCE CO LTD
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0007
Insurance Act, 1938, Section 64UM, Section 64UM(c) - Licensing of surveyors and loss assessors - Licensing of surveyors and loss assessors
Tribunals and Commissions09 Feb 2016Petition allowed
NORTHERN RAILWAY AND ORS Vs N K SINGLA
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0002
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions09 Feb 2016Petition Dismissed
GEORGE P MATHEW Vs JAMES MATHEW
National Consumer Disputes Redressal Commission · (2016) 02 NCDRC CK 0001
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions08 Feb 2016
SANDEEP OMPRAKASH KOYATE Vs M/S. KUMAR SINEW DEVELOPERS PVT. LTD.
National Consumer Disputes Redressal Commission · 2016 2 CPR 28
Consumer Protection Act, 1986, Section 14 - Findings of the District Forum
Tribunals and Commissions08 Feb 2016
NEW INDIA ASSURANCE CO. LTD. Vs M/S. PHOENIX OVERSEAS LTD.
National Consumer Disputes Redressal Commission · 2016 2 CPR 2
Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdiction
Tribunals and Commissions08 Feb 2016
PAWAN SHEET GRAH PVT. LTD Vs VIRENDRA KUMAR ALIAS CHHOTE LAL JAIN & ORS.
National Consumer Disputes Redressal Commission · 2016 2 CPR 1
Tribunals and Commissions08 Feb 2016
PRAYAG HOSPITAL & RESEARCH CENTER PVT. LTD. & ANR. Vs VIJAY PAL
National Consumer Disputes Redressal Commission · 2016 2 CPR 2
Tribunals and Commissions08 Feb 2016
M/S. MASTER COLD STORAGE & ICE FACTORY Vs NEW INDIA ASSURANCE COMPANY LTD. & ANR.
National Consumer Disputes Redressal Commission · 2016 2 CPR 13
Tribunals and Commissions08 Feb 2016
BHUPESH GUPTA & ANR. Vs M/S. UNITECH LTD.
National Consumer Disputes Redressal Commission · 2016 2 CPR 18
Consumer Protection Act, 1986, Section 2(r), Section 2(r)(1) - Definitions - Definitions