Videocon Industries Limited Vs Preet Kamal Singh & 2 Ors

National Consumer Disputes Redressal Commission 6 Jul 2021 Revision Petition No. 426 Of 2020 (2021) 07 NCDRC CK 0003
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 426 Of 2020

Hon'ble Bench

C. Viswanath, Presiding Member; Ram Surat Ram Maurya, Member

Advocates

Reena Chaudhary

Final Decision

Dismissed

Acts Referred
  • Consumer Protection Act, 1986 - Section 27
  • Insolvency and Bankruptcy Code, 2016 - Section 14, 14(4), 31

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: (2021) 07 NCDRC CK 0003
  • Coram: C. Viswanath, Presiding Member; Ram Surat Ram Maurya, Member
  • Bench: Division Bench
  • Advocates: Reena Chaudhary
  • Result: Dismissed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 27
  • Insolvency and Bankruptcy Code, 2016 - Section 14, 14(4), 31
Stay Updated

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