Tribunals and Commissions21 Sept 2017
JASWANT SINGH S/O VISHAN SINGH THAKUR Vs LIFE INSURANCE CORPORATION OF INDIA, & ORS.
National Consumer Disputes Redressal Commission · 2017 4 CPR 226
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments, 2017
672 judgments · page 3 of 34
Tribunals and Commissions21 Sept 2017
VIJENDER KUMAR SAHAL S/O SHRI CHANDRABHAN Vs DR. K.S. VERMA
National Consumer Disputes Redressal Commission · 2017 4 CPR 228
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions19 Sept 2017
GAURAV CHAKRABORTY & ANR. Vs M/S. SOVEREIGN DEVELOPERS AND INFRASTRUCTURE LTD.
National Consumer Disputes Redressal Commission · 2017 4 CPR 282
Tribunals and Commissions19 Sept 2017
MAHINDRA & MAHINDRA LTD. Vs SANTOSH NAMDEO BANDGAR & ANR.
National Consumer Disputes Redressal Commission · 2017 4 CPR 215
Tribunals and Commissions19 Sept 2017
ARIISTO DEVELOPERS PVT. LTD. & 3 ORS. Vs CHANDRAKANT NAGJI PATEL
National Consumer Disputes Redressal Commission · 2017 4 CPR 216
Tribunals and Commissions19 Sept 2017
BAL KRISHNA SAXENA & ANR. Vs M/S. VATIKA LTD.
National Consumer Disputes Redressal Commission · 2017 4 CPR 283
Tribunals and Commissions19 Sept 2017
ROHIT MEHROTRA & ANR. Vs UNITECH LTD. & ANR.
National Consumer Disputes Redressal Commission · 2017 4 CPR 285
Tribunals and Commissions18 Sept 2017
MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY Vs VEENA KUMARI
National Consumer Disputes Redressal Commission · 2017 4 CPR 277
Consumer Protection Act, 1986, Section 13 - Procedure on admission of complaint
Tribunals and Commissions18 Sept 2017
M/S. COMPETENT AUTOMOBILES CO. LTD. Vs RAJEEV KUMAR SAXENA
National Consumer Disputes Redressal Commission · 2017 4 CPR 274
Tribunals and Commissions18 Sept 2017
RELIGARE HEALTH INSURANCE COMPANY LIMITED Vs AYUSH GUPTA
National Consumer Disputes Redressal Commission · 2017 4 CPR 275
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions18 Sept 2017
BRANCH MANAGER Vs KRANTI KUMAR YADAV & ANR.
National Consumer Disputes Redressal Commission · 2017 4 CPR 272
Tribunals and Commissions18 Sept 2017Appeal Dismissed
JILA SAHAKARI KENDRIYA BANK MARYADIT, & ANR. Vs BRANCH MANAGER, IFFCO TOKIO GENERAL INSURANCE CO. LTD., & ORS.
National Consumer Disputes Redressal Commission · 2017 4 CPR 205
Limitation Act, 1963, Section 24A
Tribunals and Commissions18 Sept 2017
KAILASH CHANDRA KALKHUNDIA S/O SHRI JIA DUTT KALKHINDIA Vs ORIENTAL INSURANCE CO. LTD., & ORS.
National Consumer Disputes Redressal Commission · 2017 4 CPR 209
Motor Vehicles Act, 1988, Section 21, Section 21, Section 2(21), Section 2(21), Section 2(16), Section 2(16),
Tribunals and Commissions15 Sept 2017
ATUL MOHAN JOSHI Vs SHUBH ENTERPRISE & 3 ORS.
National Consumer Disputes Redressal Commission · 2017 4 CPR 192
Tribunals and Commissions15 Sept 2017
M/s BDR PHARMACEUTICALS INTERNATIONAL PVT. LTD. Vs M/s ICICI LOMBARD GENERAL INSURANCE CO. LTD.
National Consumer Disputes Redressal Commission · 2017 4 CPR 199
Code of Civil Procedure, 1908, Section 11 - Res Judicata
Tribunals and Commissions15 Sept 2017
KANWARJIT SINGH KANG Vs M/S. ICICI LOMBARD GENERAL INSURANCE CO. LTD., & ANR.
National Consumer Disputes Redressal Commission · 2017 4 CPR 204
Indian Penal Code, 1860, Section 379 - Punishment for theft
Tribunals and Commissions14 Sept 2017
M/S. SNEH DEVELOPERS & ANR. Vs Y.D. RAJENDRA
National Consumer Disputes Redressal Commission · 2017 4 CPR 183
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions14 Sept 2017
TATA AIG GENERAL INSURANCE CO. LTD. Vs TILAK GUPTA & ORS.
National Consumer Disputes Redressal Commission · 2017 4 CPR 189
Tribunals and Commissions14 Sept 2017
M/S. PROGRESSIVE ESTATES & PROMOTERS PVT. LTD. Vs MOHAN LAL SHARMA S/O. BAGPAL SHARMA, & ORS.
National Consumer Disputes Redressal Commission · 2017 4 CPR 186
Tribunals and Commissions14 Sept 2017Appeal Dismissed
VINOD KUMAR KATARIA S/O. SH. RAM CHARAN KATARIA Vs ARUFA S/O. SHEIKH MANI
National Consumer Disputes Redressal Commission · 2017 4 CPR 179