Central Bank of UAE launches ‘Sanadak’, UAE’s first Financial & Insurance Ombudsman
Sanadak is the first Ombudsman Unit both in the UAE and the MENA region, catering to consumers of Financial Institutions and Licensed Insurance Companies.
consumer protection
NCDRC dismisses Government’s 2015 complaint vis-à-vis Lead content found in Nestle’s Maggie Noodles
The Commission noted that the scientific analysis and the clarifications issued by the Government itself did not indict Nestle India, therefore, there is no material to support the allegations made in the complaint so as to proceed any further.
2024 SCC Vol. 3 Part 1
Administrative Law — Administrative Action — Administrative or Executive Function — File notings/Internal orders: In-principle approval and file notings do not give
2024 SCC Vol. 2 Part 4
M.P. Municipal Corporation Act, 1956 (23 of 1956) — S. 132(6)(l) — Tax on advertisement: Law clarified on requisites for levy of
2024 SCC Vol. 1 Part 3
Penal Code, 1860 — S. 302 or 304 Pt. II r/w S. 300 Exceptions 1 & 4 — Murder or culpable homicide:
“Unscrupulous coaching institutes should not have the right to retain fees of students who leave course midway due to dissatisfaction with the services”: DCDRC
VLCC failed to deliver on their promise by not conducting the courses as per the agreed terms. Furthermore, their suggestion to adjust the course fees against the enrolment of a relative was found to be unfair and contrary to consumer protection principles by DCDRC.
2023 SCC Vol. 9 Part 2
Civil Procedure Code, 1908 — Or. 21 R. 95: Starting point of limitation application under Or. 21 R. 95, by auction-purchaser for
2023 SCC Vol. 8 Part 3
Animals, Birds and Fish — Fishing and Fisheries — Purse seine fishing (PSF), a pernicious form of fishing that harms all marine life.
Consumer Protection and Fintech – Approaches in the Digital Age
The use of technology in financial products and services (fintech) is resulting in a wide array of new approaches to financial products
Madras High Court quashes notification inviting applications for appointment as member in Consumer Redressal Commissions in Tamil Nadu
If the notifications are bad in law and they are liable to be quashed, the subsequent selection procedure that has been undertaken would also suffer from the same vice.
2023 SCC Vol. 5 Part 5
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24(2) — Lapse whether occasioned: There
Principal Entity to sell goods through network of sellers
On 21-6-2023, the Ministry of Consumer Affairs, Food and Public Distribution notified the Consumer Protection (Direct Selling) (Amendment) Rules, 2023 to amend
Pricing Algorithm in Competitive Law
by Sankalp Mirani
2023 SCC Vol. 2 Part 2
Constitution of India — Art. 14 — Right to equality — Reasonable accommodation of disabled or differently-abled persons — Requirement of: There
Rs. 2 Crores compensation for a bad haircut? Maybe! But not in absence of material supporting claim of loss suffered; Supreme Court asks NCDRC to decide matter afresh
In the case at hand, the woman had sought Rs. 3 Crores compensation, claiming that as a result of the bad haircut, she could not continue to lead her normal busy life as she no longer looked pretty; she had to face great humiliation and embarrassment; her career in the world of modelling was completely shattered; she went into a state of depression. NCDRC had awarded her Rs. 2 Crore compensation but without any material being produced by the woman to quantify the compensation.
2022 SCC Vol. 10 Part 4
Civil Procedure Code, 1908 — Or. 12 R. 6 — Grant of relief on the basis of admission — When
2022 SCC Vol. 9 Part 3
Constitution of India — Art. 21 — “Victim” of crime: Scope of rights of “victim” of crime, to participate in
2022 SCC Vol. 9 Part 1
Income Tax Act, 1961 — Ss. 260-A, 269 and 120 — Appropriate High Court for filing appeal or reference against
Intermediaries complying with the requirements of Section 79 of IT Act and Rules exempted from liability; Allahabad High Court quashes FIR against Flipkart
Allahabad High Court: In a writ petition filed by Flipkart, seeking quashing of the First Information Report (FIR) for offences under Sections
Offer of possession of apartments without the amenities promised and arbitrary deduction of earnest money; Read to know whether NCDRC found Mahindra Homes liable for deficient service?
National Consumer Disputes Redressal Commission (NCDRC): The Bench of S.M. Kanitkar (Presiding Member) and Binoy Kumar (Member) while deliberating upon