Tribunals and Commissions15 Dec 2015
ORIENTAL INSURANCE COMPANY LTD. & ORS Vs PARAMJIT KAUR & ORS
National Consumer Disputes Redressal Commission · 2016 1 CPR 166
Indian Penal Code, 1860, Section 405, Section 378 - Criminal breach of trust - Theft
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments
27,776 judgments · page 372 of 1,389
Tribunals and Commissions15 Dec 2015
RAMASHISH SINGH Vs CHAIRMAN, BIHAR STATE HOUSING BOARD & 4 ORS
National Consumer Disputes Redressal Commission · 2016 1 CPR 152
Tribunals and Commissions15 Dec 2015
M/S. SAMDARIYA BUILERS PRIVATE LTD Vs STATE BANK OF INDIA & ANR
National Consumer Disputes Redressal Commission · 2016 1 CPR 208
Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of propertyConsumer Protection Act, 1986, Section 2(1)(d), Section 2(1)(
Tribunals and Commissions15 Dec 2015
SARDAR KULDEEP SINGH Vs ESCORTS HEART INSTITUTE & RESEARCH CENTRE
National Consumer Disputes Redressal Commission · 2016 1 CPR 182
Indian Penal Code, 1860, Section 304A - Causing death by negligence
Tribunals and Commissions15 Dec 2015
SMT.SAVITA GULYANI Vs ORCHID HOSPITAL & HEART CENTRE & ORS
National Consumer Disputes Redressal Commission · 2016 1 CPR 154
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by police
Tribunals and Commissions15 Dec 2015
SHANTI DAHIYA Vs HUDA
National Consumer Disputes Redressal Commission · 2016 1 CPR 206
Tribunals and Commissions15 Dec 2015
STATE BANK OF INDIA Vs YASH PALL GUPTA
National Consumer Disputes Redressal Commission · 2016 1 CPR 169
Consumer Protection Act, 1986, Section 21(b) - Jurisdiction of the National Commission
Tribunals and Commissions15 Dec 2015
M/S. SURYA ELECTRONICS Vs UNITED INDIA INSURANCE CO. LTD. & ANR
National Consumer Disputes Redressal Commission · 2016 1 CPR 204
Tribunals and Commissions15 Dec 2015
C.CHENCHAPPA NAIDU & ANR Vs KAKARLA NARASIMHA RAO
National Consumer Disputes Redressal Commission · 2016 1 CPR 156
Consumer Protection Act, 1986, Section 2 (1) (d) - Definitions
Tribunals and Commissions15 Dec 2015
MUNEESH MALHOTRA Vs M/S. ERA LAND MARKS (INDIA) LTD
National Consumer Disputes Redressal Commission · 2016 1 CPR 210
Consumer Protection Act, 1986, Section 21(a)(i), Section 17(1)(a)(i), Section 11 (1) - Jurisdiction of the National Commission - Jurisdiction of the State Commission - Jurisd
Tribunals and Commissions15 Dec 2015
PSPCL & ANR Vs MUNICIPAL COUNCIL, HOSHIARPUR
National Consumer Disputes Redressal Commission · 2016 1 CPR 158
Tribunals and Commissions14 Dec 2015
RAJA RAJESWARI ESTATES Vs NAGRJUNAKONDA SUNDRACHARY S/O VENKATESHWARLU
National Consumer Disputes Redressal Commission · 2016 1 CPR 214
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions14 Dec 2015
SMT. RAM DULARI W/O. LATE SH. GOPI KISHAN & ORS Vs GOVT. OF JAMMU & KASHMIR THROUGH ITS CHIEF SECRETARY & ORS
National Consumer Disputes Redressal Commission · 2016 1 CPR 216
Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdictionConsumer Protection Act, 1986, Section 22, Sect
Tribunals and Commissions11 Dec 2015
M/S. MAHINDRA & MAHINDRA FINANCIAL SERVICES LTD Vs ASLAM SARFARAJ SHAIKH & 2 ORS
National Consumer Disputes Redressal Commission · 2016 1 CPR 227
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions11 Dec 2015
M/S. RAJ P.U. FOAM INDUSTRIES) Vs M/S. NATIONAL INSURANCE CO. LTD. & ANR
National Consumer Disputes Redressal Commission · 2016 1 CPR 231
Tribunals and Commissions11 Dec 2015
SARJU CONSTRUCTION PVT. LTD. & 2 ORS Vs DR. GOPAL & 2 ORS
National Consumer Disputes Redressal Commission · 2016 1 CPR 220
Consumer Protection Act, 1986, Section 24A - Limitatioln period
Tribunals and Commissions11 Dec 2015
BATALA IMPROVEMENT TRUST BATALA THROUGH SDM Vs GAGAN S/O SH.ASHWANI KUMAR
National Consumer Disputes Redressal Commission · 2016 1 CPR 225
Consumer Protection Act, 1986, Section 24 - Finality of orders
Tribunals and Commissions10 Dec 2015
THE MEDICAL DIRECTOR, AMRITA INSTITUTE OF MEDICAL SCIENCES AND RESEARCH CENTRE & 2 ORS Vs UNNIKRISHNAN & 2 ORS
National Consumer Disputes Redressal Commission · 2016 1 CPR 236
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions10 Dec 2015
SONELL CLOCKS AND GIFTS LTD Vs THE NEW INDIA ASSURANCE CO. LTD
National Consumer Disputes Redressal Commission · 2016 1 CPR 239
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
Tribunals and Commissions09 Dec 2015
C. M. NAYAR & ANR Vs M/S. UNITECH LTD. & ANR
National Consumer Disputes Redressal Commission · 2016 1 CPR 256
Constitution of India, Article 226 - Power of High Courts to Issue certain writs