Amrita Rosha Jain Vs Bhavendra Kumar & 2 Ors

National Consumer Disputes Redressal Commission 17 Jan 2019 First Appeal No. 2273, 2274, 2275 Of 2017 (2019) 01 NCDRC CK 0032
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal No. 2273, 2274, 2275 Of 2017

Hon'ble Bench

Dr. S.M. Kantikar, J; Dinesh Singh, J

Advocates

Sukumar Pattjoshi, Sunil Mund, Somesh Dubey, Manvendra Singh, Siddharth Bhatli, Rakshith Srivastava

Final Decision

Dismissed

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(1)(g), 2(1)(o), 2(1)(r), 3, 19, 19A
  • Punjab Apartment and Property Regulation Act, 1995 - Section 9
  • Companies Act, 2013 - Section 149, 149(8), 149(12)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 01 NCDRC CK 0032
  • Coram: Dr. S.M. Kantikar, J; Dinesh Singh, J
  • Bench: Division Bench
  • Advocates: Sukumar Pattjoshi, Sunil Mund, Somesh Dubey, Manvendra Singh, Siddharth Bhatli, Rakshith Srivastava
  • Result: Dismissed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(1)(g), 2(1)(o), 2(1)(r), 3, 19, 19A
  • Punjab Apartment and Property Regulation Act, 1995 - Section 9
  • Companies Act, 2013 - Section 149, 149(8), 149(12)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.