Northern Railway Vs Balbir Singh

National Consumer Disputes Redressal Commission 26 Nov 2024 Revision Petition No. 9 Of 2015 (2024) 11 NCDRC CK 0094
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 9 Of 2015

Hon'ble Bench

A. P. Sahi, President Member; Dr. Inder Jit Singh, Member

Advocates

Anshuman, Piyush Ahluwalia

Final Decision

Dismissed

Acts Referred
  • Consumer Protection Act, 1986 - Section 2(d), 2(1)(g), 11(2), 21(b)
  • Railways Act, 1989 - Section 93, 97, 100
  • Indian Penal Code, 1860 - Section 379

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 11 NCDRC CK 0094
  • Coram: A. P. Sahi, President Member; Dr. Inder Jit Singh, Member
  • Bench: Division Bench
  • Advocates: Anshuman, Piyush Ahluwalia
  • Result: Dismissed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 2(d), 2(1)(g), 11(2), 21(b)
  • Railways Act, 1989 - Section 93, 97, 100
  • Indian Penal Code, 1860 - Section 379
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