COURT ARCHIVE

National Consumer Disputes Redressal Commission judgments, 2017

672 judgments · page 19 of 34

Tribunals and Commissions18 Apr 2017

MANJIT GUPTA Vs OBEROI REALTY LTD. (FORMERLY OBEROI CONSTRUCTIONS LTD.) & ANR.

National Consumer Disputes Redressal Commission · (2017) 04 NCDRC CK 0016

Consumer Protection Act, 1986, Section 2(1)(b), Section 2(1)(d), Section 21(a)(1), Section 2(1)(c)(1), Section 2(1)(c) (6) - Definitions -

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Tribunals and Commissions18 Apr 2017

RAJA BALASUBRAMANIAN S/o. Mr. P.R. Balasubramanian Vs M/S. UNITECH LIMITED & ANR.

National Consumer Disputes Redressal Commission · 2017 2 CPR 568

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Tribunals and Commissions17 Apr 2017

MANOJ KUMAR PATEL Vs I.C.I.C.I BANK & ANR

National Consumer Disputes Redressal Commission · 2017 2 CPR 575

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

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Tribunals and Commissions17 Apr 2017

HARYANA URBAN DEVELOPMENT Vs JASWANT SINGH

National Consumer Disputes Redressal Commission · 2017 2 CPR 573

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Tribunals and Commissions17 Apr 2017

AMAN KAPOOR S/O. SH. MADAN MOHAN KAPOOR Vs NATIONAL INSURANCE CO. LTD. & 2 ORS.

National Consumer Disputes Redressal Commission · 2017 2 CPR 570

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

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Tribunals and Commissions17 Apr 2017

SHRIMANT MALOJIRAJE SAHAKARI BANK LTD. Vs ATMARAM PANDURANG BOBADE, & ORS.

National Consumer Disputes Redressal Commission · 2017 2 CPR 579

Consumer Protection Act, 1986, Section 13(4), Section 21(b) - Procedure on admission of complaint - Jurisdiction of the National Commission

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Tribunals and Commissions17 Apr 2017

HARYANA URBAN DEVELOPMENT AUTHORITY Vs JASWANT SINGH S/O. LATE GURBACHAN SINGH

National Consumer Disputes Redressal Commission · (2017) 04 NCDRC CK 0017

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Tribunals and Commissions13 Apr 2017

SANGITA JAIN W/O LATE SHRI SUNIL KUMAR JAIN, & ORS. Vs NATIONAL INSURANCE COMPANY LTD.

National Consumer Disputes Redressal Commission · (2017) 04 NCDRC CK 0021

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

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Tribunals and Commissions13 Apr 2017Appeal Dismissed

RAVI SALASKAR PROPRIETOR Vs KIRIT SHAH, & ORS.

National Consumer Disputes Redressal Commission · (2017) 04 NCDRC CK 0013

Consumer Protection Act, 1986, Section 19 - Appeals

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Tribunals and Commissions30 Mar 2017

M/S. ELDECO INFRASTRUCTURE & PROPERTIES LTD. Vs NITIN GUPTA & ANR.

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0035

Consumer Protection Act, 1986, Section 19, Section 21(a)(2) - Appeals - Jurisdiction of the National Commission

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Tribunals and Commissions30 Mar 2017

ICICI LOMBARD GENERAL INSURANCE CO. LTD. Vs JAFARBHAI DAUDBHAI SAMA

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0034

Indian Penal Code, 1860, Section 114, Section 379 - Abettor present when offence is committed - Punishment for theftConsumer Protection Act, 1986, Sect

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Tribunals and Commissions30 Mar 2017Petition Allowed

ORIENTAL INSURANCE CO. LTD Vs RAJINDER SINGH S/O. SHRI SAWINDER SINGH

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0033

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

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Tribunals and Commissions30 Mar 2017

RAVINDRA TARACHAND MALVE Vs VANDANA MANOHAR DICHOLKAR & ORS.

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0032

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

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Tribunals and Commissions29 Mar 2017

M/S. RAKESH PROJECTSPVT. LTD. Vs BRYS INTERNATIONALS PVT. LTD. & ORS.

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0027

Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138, Section 142 - Dishonour o

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Tribunals and Commissions28 Mar 2017

PEARLS INFRASTRUCTURE PROJECTS LTD. THROUGH ITS AUTHORISED SIGNATORY Vs BRIJ BALA, & ORS.

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0029

Consumer Protection Act, 1986, Section 19, Section 13, Section 21(a)(2) - Appeals - Procedure on admission of complaint - Jurisdiction of the National Commission

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Tribunals and Commissions28 Mar 2017

PUNJABURBAN PLANNING AND DEVELOPMENT AUTHORITY THROUGH ITS ESTATE OFFICER Vs DARSHANA DEVI W/O. HARBANSH LAL BANSAL

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0028

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Tribunals and Commissions28 Mar 2017

SHRIRAM TRANSPORT FINANCE COMPANY LTD. & ANR. Vs SMT.BHAGOTI & ORS.

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0026

Consumer Protection Act, 1986, Section 12, Section 21(b) - Manner in which complaint shall be made. - Jurisdiction of the National Commission

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Tribunals and Commissions28 Mar 2017Petition Allowed

AMAR BHUSHAN PRAKASH S/O LATE RAM PRAKASH SINGH Vs BRANCH MANAGER MANAGER, LIFE INSURANCE CORPORATION OF INDIA & ANR.

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0024

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

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Tribunals and Commissions28 Mar 2017

COIMBATORE PIONEER FERTILIZERS LTD. Vs UNITED INDIA INSURANCE CO. LTD.

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0022

Marine Insurance Act, 1963, Section 27, Section 41(1) - Voyage and time policies - Warranty of seaworthiness of shipConsumer Protection Act, 1986, Section

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Tribunals and Commissions28 Mar 2017Appeal Dismissed

M/S. CROSS TRADE LINKS Vs ORIENTAL INSURANCE CO. LTD.

National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0021

Indian Penal Code, 1860, Section 380 - Theft in dwelling-house, etc.

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