Rakesh Tirath Vs Delhi Development Authority

National Consumer Disputes Redressal Commission 11 May 2021 First Appeal No. 1432 Of 2018 (2021) 05 NCDRC CK 0002
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal No. 1432 Of 2018

Hon'ble Bench

Deepa Sharma, Presiding Member

Advocates

Arti Bansal

Final Decision

Dismissed

Acts Referred
  • Consumer Protection Act, 1986 - Section 51(1)

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) 05 NCDRC CK 0002
  • Coram: Deepa Sharma, Presiding Member
  • Bench: Single Bench
  • Advocates: Arti Bansal
  • Result: Dismissed
Referenced Acts & Sections
  • Consumer Protection Act, 1986 - Section 51(1)
Stay Updated

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