Tribunals and Commissions18 Sept 2003Appeal partly allowed
COMMERCE HOUSE Vs SAVANI TRANSPORT LIMITED
National Consumer Disputes Redressal Commission · 2004 1 CPC 446 : 2004 1 CPJ 401 : 2004 1 CPR 562 : 2004 2 CLT 86
COURT ARCHIVE
National Consumer Disputes Redressal Commission judgments
27,776 judgments · page 876 of 1,389
Tribunals and Commissions18 Sept 2003Appeal dismissed
PUNJAB URBAN DEVELOPMENT AUTHORITY Vs GURKIRPAL KAUR
National Consumer Disputes Redressal Commission · 2004 3 CPJ 742
Tribunals and Commissions17 Sept 2003Revision Petition allowed
LAWANG T. PULGER Vs ICICI INFOTECH SERVICES LTD.
National Consumer Disputes Redressal Commission · 2004 2 CPJ 41
Tribunals and Commissions17 Sept 2003Appeal disposed of
MAHANAGAR TELEPHONE NIGAM LTD. Vs K.K. ELECTRONICS
National Consumer Disputes Redressal Commission · 2004 1 CPJ 576 : 2004 2 CLT 390
Tribunals and Commissions17 Sept 2003Appeal dismissed
Suresh Mishra Vs CHAIRMAN, RAILWAY BOARD, RAIL BHAWAN, NEW DELHI
National Consumer Disputes Redressal Commission · 2004 2 CLT 478 : 2004 2 CPJ 109 : 2004 2 CPR 528
Tribunals and Commissions17 Sept 2003Appeal disposed of
Jaipal Singh Vs MAHANAGAR TELEPHONE NIGAM LIMITED
National Consumer Disputes Redressal Commission · 2004 2 CPJ 3 : 2004 3 CPR 58
Tribunals and Commissions17 Sept 2003Complaint dismissed
JAGRUT NAGRIK Vs DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD.
National Consumer Disputes Redressal Commission · 2004 1 CPJ 304 : 2004 2 CLT 259 : 2004 2 CPC 168 : 2004 2 CPR 51
Tribunals and Commissions17 Sept 2003Appeal dismissed
VIMLA GOYAL Vs ASSISTANT ENGINEER, DELHI VIDYUT BOARD
National Consumer Disputes Redressal Commission · 2004 2 CLT 79 : 2004 2 CPJ 440
Tribunals and Commissions16 Sept 2003Revision Petition dismissed
AMRITSAR TRANSPORT CO. PVT. LTD. Vs RADHA KRISHAN INTERNATIONAL
National Consumer Disputes Redressal Commission · 2003 2 CPC 537 : 2003 3 CPR 82 : 2003 4 CPJ 37
Tribunals and Commissions16 Sept 2003Revision Application dismissed
BHAGWANDAS KHUBCHAND MULANI Vs MANAGER, CARGO MOTORS LTD.
National Consumer Disputes Redressal Commission · 2004 1 CPJ 529 : 2004 2 CLT 336
Tribunals and Commissions16 Sept 2003Appeal dismissed
INDIA EXPORT CORPORATION Vs CHAIRMAN-CUM-MANAGING DIRECTOR, SYNDICATE BANK
National Consumer Disputes Redressal Commission · 2003 3 CLT 532 : 2003 3 CPR 106 : 2003 4 CPJ 45 : 2004 1 CPC 317
Tribunals and Commissions16 Sept 2003Revision Petition dismissed
S.JAFFER ALI Vs COMMISSIONER, TIRUNELVELI CITY MUNICIPAL CORPN
National Consumer Disputes Redressal Commission · 2003 2 CPC 536 : 2003 3 CLT 522 : 2003 3 CPR 76 : 2003 4 CPJ 36 : 2003 4 CPJ 97
Tribunals and Commissions16 Sept 2003Appeal dismissed
BHARGAVA Vs S.K.BIRLA
National Consumer Disputes Redressal Commission · 2004 1 CPJ 345 : 2004 1 CPR 558 : 2004 2 CLT 82
Tribunals and Commissions16 Sept 2003
VUDUMULA LEELAKUMARI Vs M. RAVINDRA
National Consumer Disputes Redressal Commission · 2004 2 CPC 278 : 2004 3 CPJ 475 : 2004 3 CPR 257
Tribunals and Commissions16 Sept 2003Appeal partly allowed
UNION OF INDIA THROUGH CHIEF POSTMASTER GENERAL Vs ANAND SWAROOP BHATNAGAR
National Consumer Disputes Redressal Commission · 2003 4 CPJ 729
Tribunals and Commissions16 Sept 2003
UNITED INDIA INSURANCE CO. LTD. Vs MAA CHANDI COCONUT STORE
National Consumer Disputes Redressal Commission · 2003 0 NCDRC 8 : 2003 3 CLT 529 : 2003 3 CPR 125 : 2004 1 CPC 307
Tribunals and Commissions15 Sept 2003Appeal partly allowed.
POST MASTER, MUKHYA POST OFFICE, SATNA Vs KUSUM BAHAL
National Consumer Disputes Redressal Commission · 2005 2 CPJ 279
Tribunals and Commissions15 Sept 2003Appeal partly allowed
TRUSTEE, SHREE SWAMINARAYAN INSTITUTE OF TECHNOLOGY Vs PRAVINABEN J. UPADHYAYA
National Consumer Disputes Redressal Commission · 2004 1 CPC 243 : 2004 1 CPJ 183 : 2004 1 CPR 313
Tribunals and Commissions15 Sept 2003Ordered accordingly
M.V.N.MOHAN Vs M.SURYABHASKARAM
National Consumer Disputes Redressal Commission · 2003 4 CPJ 344
Tribunals and Commissions13 Sept 2003Appeals dismissed
SANTI DEVI CHOKHANI Vs Life Insurance Corporation of India
National Consumer Disputes Redressal Commission · 2004 2 CPJ 782