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
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments
27,776 judgments · page 312 of 1,389
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
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
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
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.
Tribunals and Commissions28 Mar 2017Appeal Dismissed
M/S. JAI MATA TEXTILES THROUGH ITS PROPRIETOR, SMT. BABITA, W/O. SH. RAVINDER KUMAR Vs UNITED INDIA INSURANCE CO. & ORS.
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0019
Consumer Protection Act, 1986, Section 19, Section 24A, Section 21(a)(2) - Appeals - Limitatioln period - Jurisdiction of the National Commission
Tribunals and Commissions27 Mar 2017
LIC OF INDIA Vs PENTI ARUNA & ORS.
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0031
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions27 Mar 2017
NAVIN KUMAR Vs M/S. OMAXE LTD. & ORS.
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0030
Consumer Protection Act, 1986, Section 2(1)(d) - Definitions
Tribunals and Commissions27 Mar 2017Appeal Dismissed
M/S. VAITHI HOLDINGS PVT. LTD. Vs M. JAYACHANDRAN S/O. N MANOHARAN
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0025
Tribunals and Commissions27 Mar 2017
CHANDRAMAJEET SINGH S/o Late Sukhdeo Singh Vs BIHAR STATE ELECTRICITY BOARD PATNA, & ORS.
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0023
Electricity Act, 2003, Section 56 - Disconnection of supply in default of paymentConsumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions27 Mar 2017
HYUNDAI MOTOR INDIA LTD THROUGH ITS AUTHORISED SIGNATORY, B. ARUTSIVAN Vs DR. R.V. LOKARE & ORS
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0020
Consumer Protection Act, 1986, Section 2(f), Section 21(b) - Definitions - Jurisdiction of the National Commission
Tribunals and Commissions25 Mar 2017
M/S. SKY ROCK CITY WELFARE SOCIETY & ANR. Vs RANJIT KAUR VIRK
National Consumer Disputes Redressal Commission · 2017 2 CPR 463
Consumer Protection Act, 1986, Section 19, Section 21(a)(ii) - Appeals - Jurisdiction of the National Commission
Tribunals and Commissions24 Mar 2017
IFFCO TOKIO GENL. INS. CO. LTD. Vs BHABANI PRASAD BASU & MS. SNIGDHA BASU & ORS.
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0018
Consumer Protection Act, 1986, Section 21(b), Section 2(1)(d) - Jurisdiction of the National Commission - Definitions
Tribunals and Commissions24 Mar 2017
RAJ KUMAR & ORS. Vs HARYANA URBAN DEVELOPMENT AUTHORITY THROUGH ITS ESTATE OFFICER
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0015
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National CommissionHaryana Urban Development Authority Act, 1977, Section 50(2)
Tribunals and Commissions24 Mar 2017
RAKESH S/O. MR.SATBIR SINGH, & ANR. Vs RELIANCE GENERAL INSURANCE COMPANY LIMITED
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0014
Indian Penal Code, 1860, Section 379 - Punishment for theftConsumer Protection Act, 1986, Section 12, Section 21(b) - Manner in which complaint shal
Tribunals and Commissions24 Mar 2017
SANJAY VITHAL RAO S/O VITHALRAO ANANDRAO BHOSLE Vs M. NAGOOR RAO & ORS.
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0009
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions24 Mar 2017
UNIVERSAL SOMPO GENERAL INSURANCE COMPANY LIMITED Vs ROOP LAL DANGI S/O. SHRI GALLA JI
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0008
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions24 Mar 2017Appeal Dismissed
M/S. JAGRUTI SECURITIES LTD. Vs UNITED INDIA INSURANCE COMPANY LIMITED
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0001
Consumer Protection Act, 1986, Section 19, Section 21(a)(2) - Appeals - Jurisdiction of the National Commission
Tribunals and Commissions23 Mar 2017Petition Allowed
K.C. BHATIA Vs HUDA & ANR.
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0017
Consumer Protection Act, 1986, Section 21(b), Section 24A - Jurisdiction of the National Commission - Limitatioln period
Tribunals and Commissions23 Mar 2017Petition Allowed
KUBER AGRO CORPORATION & ORS. Vs GURMEET SINGH & ORS.
National Consumer Disputes Redressal Commission · (2017) 03 NCDRC CK 0016