Indigo Airlines & Anr Vs Aastha Pansari

National Consumer Disputes Redressal Commission 17 Jan 2020 Revision Petition No. 1004 Of 2018 (2020) 01 NCDRC CK 0108
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 1004 Of 2018

Hon'ble Bench

R.K. Agrawal, President; M. Shreesha, Presiding Member

Advocates

Ajit Warrier, Tanishq Panwar, Umesh Nagpal

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 17, 17(2), 18, 19, 22, 22(1), 22(2)(a), 22(4), 24
  • Consumer Protection Act, 1986 - Section 4, 5, 6, 21(b)

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: (2020) 01 NCDRC CK 0108
  • Coram: R.K. Agrawal, President; M. Shreesha, Presiding Member
  • Bench: Division Bench
  • Advocates: Ajit Warrier, Tanishq Panwar, Umesh Nagpal
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 17, 17(2), 18, 19, 22, 22(1), 22(2)(a), 22(4), 24
  • Consumer Protection Act, 1986 - Section 4, 5, 6, 21(b)
Stay Updated

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