CourtKutchehry.com

COURT ARCHIVE

National Consumer Disputes Redressal Commission judgments, 2016

891 judgments · page 44 of 45

Tribunals and Commissions01 Feb 2016

BIG CINEMAS & ANR. Vs MANOJ KUMAR

National Consumer Disputes Redressal Commission · 2016 2 CPR 84

Central Excise Act, 1944, Section 4A - Valuation of excisable goods with reference to retail sale price
Read judgment
Tribunals and Commissions15 Jan 2016

K SELVAM Vs T PANDIAN & ORS

National Consumer Disputes Redressal Commission · (2016) 01 NCDRC CK 0005

Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Read judgment
Tribunals and Commissions15 Jan 2016

GAUTAM MITRA Vs PUNJAB NATIONAL BANK

National Consumer Disputes Redressal Commission · (2016) 01 NCDRC CK 0004

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 428, Section 367,
Read judgment
Tribunals and Commissions12 Jan 2016Petition dismissed

LT COL AMRIK SINGH (RETIRED) Vs GOVT OF PUNJAB & ORS

National Consumer Disputes Redressal Commission · (2016) 01 NCDRC CK 0008

Consumer Protection Act, 1986, Section 21(b), Section 24A, Section 2(1)(d) - Jurisdiction of the National Commission - Limitatioln period - Definitions
Read judgment
Tribunals and Commissions11 Jan 2016

GURNAM SINGH Vs NEW INDIA ASSURANCE CO LTD & ANR

National Consumer Disputes Redressal Commission · (2016) 01 NCDRC CK 0012

Insurance Act, 1938, Section 64U, Section 64UC(1) - Establishment of Tariff Advisory Committee - Power of the Advisory Committee to regulate rates, advantages, etc
Read judgment
Tribunals and Commissions11 Jan 2016Appeal Dismissed

SAROJ AGGARWAL Vs UNITECH LTD & ORS

National Consumer Disputes Redressal Commission · (2016) 01 NCDRC CK 0011

Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Read judgment