Latest Judgements & Case Law

ORIENTAL INSURANCE CO. LTD Vs RAKESH KUMAR , ADDITIONAL SECRETARY , SHEELA TIWARI , Smt Sarla Tiwari Wife Of Late Trilok Tiwari , Himanshu Tiwari , Sandhya Tiwari , Managing Director Chhattisgarh State Power Housing Co. Ltd. , Jirmanaya Devi

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Mar 21, 2013

1. REVISION petitions nos. 3509, 3510 and 3511 of 2011 have been filed against the order dated 29th April 2011 in appeal nos. 716, 715 and 18 of 2010 respectively of the Chhattisgarh State Consumer Disputes Redressal Co…

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Superintendent, Post Offices Head Post Office, Alwar, Rajasthan Vs Amit Kumar Sharma

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Sep 10, 2014

1. THIS revision is directed against the order of the State Consumer Disputes Redressal Commission Rajasthan Jaipur ( in short, ''the StateCommission '') dated 11.12.2012 in First Appeal No.28/2011 whereby the State Com…

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NARESH KUMAR Vs ORIENTAL INSURANCE COMPANY LTD.

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Sep 10, 2014

1. THIS revision is directed against the order of the State Consumer Disputes Redressal Commission Haryana, Panchkula ( in short, ''the StateCommission '') whereby the State Commission partly accepted the appeal preferr…

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Manoj Saraf Vs HARYANA URBAN DEVELOPMENT AUTHORITY , Estate Officer

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Oct 30, 2012

1. IN this case, the attempt by an unscrupulous person in the guise of a ''consumer complainant '' to garner a plot has been correctly set at naughtby the order passed by the Haryana State Consumer Disputes Redressal Co…

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NARESH KUMAR Vs RELIANCE GENERAL INSURANCE CO. LTD

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Oct 10, 2012

1. THIS is a case of an insured vehicle that met with an accident on 5.5.2008. The surveyor appointed by the Insurance Company to look into theclaim of the Complainant, assessed the loss at Rs.1.54 lacs, as against esti…

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Santi Ranjan Chatterjee Vs Anuj Kumar Ray

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Oct 5, 2012

1. THERE is delay of 557 days '' in filing this first appeal. The impugned judgment pertains to 27.02.2009. 2. WE have heard the learned counsel for the appellant/applicant. He submits that he has submitted two applica…

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Essel Mining and Industries Ltd. Vs Union of India (UOI) and Others

Bombay High Court Jun 14, 2011 Writ Petition No. 4499 of 2007

D.Y. Chandrachud, J.@mdashThe Petitioner has been recognized as an Export House by the Director General of Foreign Trade in the Union Ministry of Commerce. The Petitioner engages in the manufacture of Ferro molybdenum, …

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Kurian E. Kalathil Vs KSEB, Tvm and Another

High Court Of Kerala Jan 2, 2014 A.S. No. 80 of 2002

Dismissed

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M/S. Jindal Photo Films Ltd Vs M/S. Navrang Roadways

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION Oct 3, 2012

1. THE Complainant, M/s. Jindal Photo Films Ltd., has filed this complaint on 16.08.2000, against the Carrier, M/s. Navrang Roadways, OP1, who did not appear and was proceeded against ex-parte, vide order dated 21.10.20…

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Srish Chandra Ghose and Another Vs Sadhu Charan Routra

Patna High Court Apr 4, 1918

1. In this case the learned District Judge in appeal has set aside a sale in execution. It was not sufficient for him to find that there was no publication of the sale upon the spot. It was necessary for him to go into …

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