Tribunals and Commissions01 Jun 2017
AAKRITI JAIN Vs M/S. UNITECH LIMITED
National Consumer Disputes Redressal Commission · (2017) 06 NCDRC CK 0005
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments, 2017
672 judgments · page 12 of 34
Tribunals and Commissions01 Jun 2017
NASHANT BHASIN Vs M/S. UNITECH LIMITED & ANR.
National Consumer Disputes Redressal Commission · (2017) 06 NCDRC CK 0003
Indian Penal Code, 1860, Section 120B, Section 420, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Punishment
Tribunals and Commissions01 Jun 2017Petition Allowed
LEKH RAJ S/O. LATE AMIN CHAND Vs ASSISTANT ENGINEER, H.P. HOUSING UDA, SUB DIVISION DISTRICT-UNA
National Consumer Disputes Redressal Commission · (2017) 06 NCDRC CK 0001
Tribunals and Commissions31 May 2017
DR. MAHESH S. BHATAMBRE Vs NIKHIL MAHESH RODGE
National Consumer Disputes Redressal Commission · 2017 4 CPR 240
Consumer Protection Act, 1986, Section 21(b), Section 24A - Jurisdiction of the National Commission - Limitatioln period
Tribunals and Commissions31 May 2017
ZIMIDARA AGRO CENTER, & ANR. Vs SUKHDEV SINGH, & ANR.
National Consumer Disputes Redressal Commission · 2017 4 CPR 241
Tribunals and Commissions30 May 2017
MOHIT CHOPRA Vs M/s UNITECH LIMITED & ORS.
National Consumer Disputes Redressal Commission · 2017 4 CPR 245
Tribunals and Commissions30 May 2017
NATIONAL INSURANCE COMPANY LIMITED Vs GOVIND S/O. YOGIRAJ RATHOD
National Consumer Disputes Redressal Commission · 2017 4 CPR 244
Code of Criminal Procedure, 1973, Section 161, Section 162 - Examination of witnesses by police - Statements to police not to be signed-use of statements in evidenceConsum
Tribunals and Commissions29 May 2017
DR. PRADEEP B. PAWAR Vs DILIP VARYAMAL VIRMANI & ORS.
National Consumer Disputes Redressal Commission · (2017) 05 NCDRC CK 0050
Maharashtra Land Revenue Code, 1966, Section 42 - Permission for non agricultural use
Tribunals and Commissions29 May 2017
MAHARAJ KRISHAN DATTA & ORS. Vs ICICI BANK LTD.
National Consumer Disputes Redressal Commission · (2017) 05 NCDRC CK 0049
Tribunals and Commissions26 May 2017
TATA CAPITAL FINANCIAL SERVICES LTD. Vs SACHIN LOHAN & ANR.
National Consumer Disputes Redressal Commission · 2017 4 CPR 260
Consumer Protection Act, 1986, Section 2(1)(d) - Definitions
Tribunals and Commissions26 May 2017Petition Dispossed
NATIONAL INSURANCE COMPANY LTD. Vs LAXMI DEVI JAIN BARDIA & 2 ORS
National Consumer Disputes Redressal Commission · 2017 4 CPR 262
Tribunals and Commissions26 May 2017
ANUPAMA COLLEGE OF ENGINEERING THROUGH ITS CHAIRMAN D.K. GUPTA Vs AMIT AHLAWAT & ANR.
National Consumer Disputes Redressal Commission · 2017 4 CPR 248
Consumer Protection Act, 1986, Section 27 - Penalties
Tribunals and Commissions26 May 2017
AZURE TREE TOWNSHIPS LLP A LIMITED LIABLITY PARTNERSHIP, REGISTERED UNDER LIMITED LIABLITY Vs SRISHTI BUILDING NO. 343 CO-OPERATIVE HOUSING SOCIETY LIMITED
National Consumer Disputes Redressal Commission · 2017 4 CPR 288
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalConsumer Protection Act, 1986, Section 19, Section 21(b),
Tribunals and Commissions26 May 2017Petition Allowed
MAHAKALI GRIH NIRMAN SAHKARI SANSTHA MYDT. Vs MOHAN KUMAR RAI, & ORS.
National Consumer Disputes Redressal Commission · 2017 4 CPR 254
Consumer Protection Act, 1986, Section 13(3)(b) - Procedure on admission of complaint
Tribunals and Commissions26 May 2017
MAJESTIC PROPERTIES PVT. LTD. THROUGH ITS AUTHORISED REPRESENTATIVE, MR. V.C. DEWAN Vs ARUN DHANDHANIA S/O. SHRI SHIVA PRSAD DHANDHANIA
National Consumer Disputes Redressal Commission · 2017 4 CPR 265
Code of Civil Procedure, 1908, Order 41Rule 22 -Consumer Protection Act, 1986, Section 19, Section 2(d), Section 21(a)(
Tribunals and Commissions25 May 2017
M/S. ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. Vs IRFAN NURMOHAMMAD MEMON
National Consumer Disputes Redressal Commission · 2017 4 CPR 292
Motor Vehicles Act, 1988, Section 3, Section 3, Section 2(21), Section 2(21) - Necessity for driving licence - DefinitionsConsumer Prot
Tribunals and Commissions25 May 2017
HARDWARI LAL Vs DR. A.K. AGGARWAL
National Consumer Disputes Redressal Commission · 2017 4 CPR 295
Indian Penal Code, 1860, Section 304-A -Consumer Protection Act, 1986, Section 19 - Appeals
Tribunals and Commissions25 May 2017
SUSMITA ROYCHOWDHURY & ANR. Vs B.M. BIRLA HEART RESEARCH CENTRE & ORS.
National Consumer Disputes Redressal Commission · 2017 2 CPR 466
Consumer Protection Act, 1986, Section 19 - Appeals
Tribunals and Commissions25 May 2017
M/S. CHERUVALLIL INVESTMENTS & ORS. Vs DISTRICT COLLECTOR, & ANR.
National Consumer Disputes Redressal Commission · (2017) 05 NCDRC CK 0043
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions25 May 2017
INDERPAL SINGH SIDHU S/O. LATE JASPAL SINGH SIDHU Vs MANAGING DIRECTOR, M/S. ELDECO JALANDHAR PROPERTIES PVT. LTD. & ORS.
National Consumer Disputes Redressal Commission · (2017) 05 NCDRC CK 0042
Consumer Protection Act, 1986, Section 19, Section 21(a)(2) - Appeals - Jurisdiction of the National Commission