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National Consumer Disputes Redressal Commission judgments, 2020

445 judgments · page 21 of 23

Tribunals and Commissions10 Jan 2020Dismissed

Post Master Vs Ripan Kumar

National Consumer Disputes Redressal Commission · (2020) 01 NCDRC CK 0026

Consumer Protection Act, 1986 — Section 2(1)(d)(ii), 2(1)(g), 2(1)(o), 14(1)(d), 15, 21(b), 25(3), 27Indian Post Office Act, 1898 — Section 6
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Tribunals and Commissions09 Jan 2020

Ramesh G. Kohali Vs Shivanand Shanbag

National Consumer Disputes Redressal Commission · (2020) 01 NCDRC CK 0032

Constitution Of India, 1950 — Article 142Consumer Protection Act, 1986 — Section 25, 27, 27(3), 296Code Of Civil Procedure, 1908 — Section 51, 251, 262, 264, Order 21 Rule 37, Order 39 Rule 2A
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Tribunals and Commissions09 Jan 2020

Tata Motors Ltd Vs Antonio Paulo Vaz & Anr

National Consumer Disputes Redressal Commission · (2020) 01 NCDRC CK 0017

Consumer Protection Act, 1986 — Section 2(1)(d)(i), 2(1)(f), 2(1)(g), 2(1)(o), 2(1)(r), 2(d)(i), 13(1)(c), 13(1)(d), 13(1)(e), 13(1)(f), 13(1)(g), 14(1)(f), 15, 21(b), 25(3), 27Code Of Civil Procedure, 1908 — Section 47
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Tribunals and Commissions08 Jan 2020Dismissed

Parikshit Das Vs Allahabad Bank

National Consumer Disputes Redressal Commission · (2020) 01 NCDRC CK 0052

Security Interest (Enforcement) Rules, 2002 — Rule 9Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4)Consumer Protection Act, 1986 — Section 2(1)(d)(ii), 2(1)(d)
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