Tribunals and Commissions17 Feb 2017
UNITED INDIA INSURANCE CO. LTD. Vs KAMLENDRA KANWAR & ANR.
National Consumer Disputes Redressal Commission · 2017 1 CPR 754
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments
27,776 judgments · page 318 of 1,389
Tribunals and Commissions17 Feb 2017
KUNDANLAL JAYASWAL Vs EXECUTIVE DIRECTOR (P.G. CELL) & ANR
National Consumer Disputes Redressal Commission · 2017 1 CPR 754
Tribunals and Commissions17 Feb 2017
CLASSIC DEVELOPERS PVT. LTD. Vs SUMANT KUMAR JHA & ANR.
National Consumer Disputes Redressal Commission · 2017 1 CPR 757
Tribunals and Commissions16 Feb 2017
SHRIKANT BUDHIYA Vs SEEMA SHRIVASTAVA
National Consumer Disputes Redressal Commission · 2017 1 CPR 770
Tribunals and Commissions16 Feb 2017
NATIONAL INSURANCE COMPANY LTD. Vs VIJAY MISTRY
National Consumer Disputes Redressal Commission · 2017 1 CPR 772
Tribunals and Commissions16 Feb 2017
SANJAY TIKU Vs JANTA LAND PROMOTERS LTD.. & Antr.,
National Consumer Disputes Redressal Commission · 2017 1 CPR 759
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions15 Feb 2017
M/S. RATHI SYNTEX LTD. Vs BANK OF BARODA & 2 ORS.
National Consumer Disputes Redressal Commission · 2017 1 CPR 802
Consumer Protection Act, 1986, Section 24 (A) - Finality of orders
Tribunals and Commissions15 Feb 2017
GENERAL MANAGER, NORTHERN RAILWAY Vs SACHIN MITTAL
National Consumer Disputes Redressal Commission · 2017 1 CPR 799
Railways Act, 1989, Section 100 - Responsibility as carrier of luggage
Tribunals and Commissions15 Feb 2017
Jaipur Surgical and Janana Hospital and Anr. Vs Kaushalya and Ors.
National Consumer Disputes Redressal Commission · 2017 2 CPJ 234 : 2017 2 CPR 866
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions15 Feb 2017
JAGJIT SINGH Vs M/S. CHOLAMANDALAM MS GENERAL LTD. & ANR.
National Consumer Disputes Redressal Commission · 2017 1 CPR 787
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions15 Feb 2017
MANDAR JADHAV Vs DR. RIYA & ORS
National Consumer Disputes Redressal Commission · 2017 1 CPR 805
Tribunals and Commissions15 Feb 2017
NAREN PRAVIN SANGHVI Vs SUNRAYS CO-OP. HOUSING SOCIETY LTD & Ors
National Consumer Disputes Redressal Commission · 2017 0 ACJ 1854 : 2017 1 CPR 793
Tribunals and Commissions15 Feb 2017
NATIONAL INSURANCE CO. LTD & Anr Vs ABHOY SHANKAR TEWARI & ANR.
National Consumer Disputes Redressal Commission · (2017) 02 NCDRC CK 0058
Contract Act, 1872, Section 19, Section 15, Section 16, Section 19A - Voidability of agreements without free consent - "Coercion" defined - "Undue Influe
Tribunals and Commissions15 Feb 2017
HARI CHAND Vs HARYANA VIDHYUT PRASARAN NIGAM LTD. & ANR.
National Consumer Disputes Redressal Commission · 2017 1 CPR 774
Consumer Protection Act, 1986, Section 21(b), Section 2(1)(d), Section 2(1)(d)(II) - Jurisdiction of the National Commission - Definitions - Definitions
Tribunals and Commissions15 Feb 2017
INDIAN OVERSEAS BANK & 2 ORS. Vs M/S. B.S. AGRICULTURE INDUSTRIES (INDIA)
National Consumer Disputes Redressal Commission · 2017 1 CPR 777
Consumer Protection Act, 1986, Section 21 - Jurisdiction of the National Commission
Tribunals and Commissions15 Feb 2017
BHUBANESWAR DVELOPMENT AUTHORITY & ORS. Vs SABITRI SETHI
National Consumer Disputes Redressal Commission · 2017 1 CPR 800
Carriage by Air Act, 1972, Section 19, Section 21(a)(ii) - 19 - 21
Tribunals and Commissions15 Feb 2017
NATIONAL INSURANCE CO. LTD. Vs ABHOY SHANKAR TEWARI & ANR.
National Consumer Disputes Redressal Commission · 2017 1 CPR 781
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions15 Feb 2017
M/S. AGARWAL STONE OVERSEAS Vs REGIONAL MANAGER, NEW INDIA ASSURANCE CO. LTD. & ANR.
National Consumer Disputes Redressal Commission · 2017 1 CPR 791
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions14 Feb 2017
SBI LIFE INSURANCE CO. LTD. Vs LAL BACHAN & ANR.
National Consumer Disputes Redressal Commission · 2017 1 CPR 816
Tribunals and Commissions14 Feb 2017
GANESH SINGH Vs GENERAL MANAGER, WEST BENGAL STATE
National Consumer Disputes Redressal Commission · 2017 1 CPR 813
Electricity Act, 1910, Section 126, Section 138, Section 135 -Consumer Protection Act, 1986, Section 24(a) - Finality of ord