COURT ARCHIVE

National Consumer Disputes Redressal Commission judgments, 2017

672 judgments · page 16 of 34

Tribunals and Commissions28 Apr 2017

BAJAJ AUTO LTD., & ANR. Vs CONWARE, CONTAINER FREIGHT STATION

National Consumer Disputes Redressal Commission · 2017 2 CPR 709

Customs Act, 1962, Section 45, Section 45 - Clearance of imported goods Restrictions on custody and removal of imported goods. - Clearance of imported goods Restrictions on custody and removal o

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Tribunals and Commissions28 Apr 2017

DELHI DEVELOPMENT AUTHORITY THROUGH ITS DIRECTOR, DELHI DEVELOPMENT AUTHORITY Vs LAL CHAND (DEAD) THROUGH LRS THROUGH HIS LEGAL REPRESENTATIVE, SHRI JAI PAL

National Consumer Disputes Redressal Commission · 2017 2 CPR 682

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

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Tribunals and Commissions28 Apr 2017

HIMACHAL PRADESH HOUSING & URBAN DEVELOPMENT AUTHORITY Vs KANWAL ARORA

National Consumer Disputes Redressal Commission · 2017 2 CPR 692

Consumer Protection Act, 1986, Section 21(b), Section 24A - Jurisdiction of the National Commission - Limitatioln period

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Tribunals and Commissions28 Apr 2017Petition Allowed

MAX NEW YORK LIFE INSURANCE CO. LTD. Vs GURMEET KAUR W/o Late Mr Jalaur Singh

National Consumer Disputes Redressal Commission · 2017 2 CPR 688

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

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Tribunals and Commissions28 Apr 2017Appeal Dismissed

RAMKESH (DEAD) THROUGH ITS LRS S/O SHRI SIDHARI RAM Vs DR. R.N. SRIVASTAVA & ANR

National Consumer Disputes Redressal Commission · 2017 2 CPR 706

Consumer Protection Act, 1986, Section 19 - Appeals

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Tribunals and Commissions28 Apr 2017

SANJAY MOHAN VOLVOIKER Vs SHRIRAM TRANSPORT FINANCE CO. LTD.

National Consumer Disputes Redressal Commission · 2017 2 CPR 684

Consumer Protection Act, 1986, Section 21(b), Section 2(1)(d) - Jurisdiction of the National Commission - Definitions

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Tribunals and Commissions28 Apr 2017

SATYENDER KUMAR DALMIA Vs L.I.C. OF INDIA

National Consumer Disputes Redressal Commission · 2017 2 CPR 694

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

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Tribunals and Commissions27 Apr 2017

RAM KRISHNA BHARTI S/O SH.RAM NATH Vs RAMAN DISTRIBUTOR PVT. THROUGH ITS AUTHORIZED SIGNATORY & ANR.

National Consumer Disputes Redressal Commission · 2017 2 CPR 436

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

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Tribunals and Commissions27 Apr 2017Petition Allowed

STOCK HOLDING CORPORATION OF INDIA LTD Vs V.S. PANDEY, & ORS.

National Consumer Disputes Redressal Commission · 2017 2 CPR 429

Consumer Protection Act, 1986, Section 21(b), Section 24A - Jurisdiction of the National Commission - Limitatioln period

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Tribunals and Commissions27 Apr 2017Petition Allowed

SUPERINTENDENT EXCISE & PROHIBITION & ORS. Vs M. SHIVA RANI & ORS.

National Consumer Disputes Redressal Commission · 2017 2 CPR 420

Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National CommissionAndhra Pradesh Excise Act, 1968, Section 37(b) - Penalty for adulteration, etc. by li

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Tribunals and Commissions27 Apr 2017

SRI KRISHNA ESTATE AND CONSTRUCTION PVT. LTD. Vs SURYA NARAYAN PATRA S/O BASANTA PATRA

National Consumer Disputes Redressal Commission · 2017 2 CPR 423

Consumer Protection Act, 1986, Section 3 - Act not in derogation of any other law

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Tribunals and Commissions26 Apr 2017

RAM SINGH YADAV Vs BRIJESH SACHAN & 2 ORS.

National Consumer Disputes Redressal Commission · 2017 2 CPR 446

Consumer Protection Act, 1986, Section 24-A

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Tribunals and Commissions26 Apr 2017

SAHARA INDIA COMMERCIAL CORPORATION LTD. & 2 ORS. Vs MANOJ MANGAL

National Consumer Disputes Redressal Commission · 2017 2 CPR 439

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

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Tribunals and Commissions26 Apr 2017

KIRAN BHATTAD & ANR Vs SHRINIVAS AGROTECH INDIA LTD. & ANR

National Consumer Disputes Redressal Commission · 2017 2 CPR 444

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Tribunals and Commissions26 Apr 2017

M/S. FATEHGARH BUS SERVICE (REGD.) Vs ORIENTAL INSURANCE CO. LTD.

National Consumer Disputes Redressal Commission · 2017 2 CPR 441

Consumer Protection Act, 1986, Section 12 - Manner in which complaint shall be made.

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Tribunals and Commissions26 Apr 2017

TUSHAR BATRA & ANR. Vs M/S. UNITECH LIMITED , THROUGH ITS MANAGING DIRECTOR

National Consumer Disputes Redressal Commission · 2017 2 CPR 449

Code of Civil Procedure, 1908, Order 7Rule 10A -Consumer Protection Act, 1986, Section 21 - Jurisdiction of the National Commission

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Tribunals and Commissions26 Apr 2017

ZABBAR SIDDIQUI Vs NEW INDIA ASSURANCE COMPANY LTD. THROUGH ITS ZONAL MANAGER, ZONAL OFFICE

National Consumer Disputes Redressal Commission · (2017) 04 NCDRC CK 0010

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

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Tribunals and Commissions25 Apr 2017

RAMESH PATEL Vs MANAGER, BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. & ANR.

National Consumer Disputes Redressal Commission · 2017 2 CPR 459

Motor Vehicles Act, 1988, Section 39, Section 39 - Necessity for registrationConsumer Protection Act, 1986, Section 21(b) - Jurisdiction of the Nati

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Tribunals and Commissions25 Apr 2017

KRISHNASWAMY SUBRAMANIAN & ANR Vs UNITECH HO-TECH DEVELOPERS LIMITED

National Consumer Disputes Redressal Commission · 2017 2 CPR 481

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Tribunals and Commissions25 Apr 2017

NEW INDIA ASSURANCE CO. LTD Vs JAYKANT BHAGWATI PRASAD PANDEY

National Consumer Disputes Redressal Commission · 2017 2 CPR 456

Indian Penal Code, 1860, Section 392, Section 328 - Punishment for robbery - Causing hurt by means of poison, etc., with intent to commit an offenceMotor Vehicles Act, 19

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