consumer welfare

delhi high court
Case BriefsHigh Courts

The Court clarified that there may be cases of arbitrary exercise of power under the anti-profiteering mechanism by enlarging the scope of the proceedings beyond the jurisdiction or on account of not considering the genuine basis of variations in other factors such as cost escalations on account of which the reduction stands offset, skewed input credit situations etc.

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): While upholding the repudiation of the claim of the complainant by LIC on the ground of

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): A person who is involved in purchasing and selling of flats for profits, he does not

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): NCDRC has directed Kingfisher Airlines Ltd. to deposit Rupees Twenty five lacs as compensation in the Consumer

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): NCDRC has directed Air India to pay a compensation of one lakh along with the payment

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): While observing that a construction company which purchased four units in a complex purely for commercial

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): In a landmark judgment, while observing that Maharashtra Protection of Interest of Depositors in Financial Establishments

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): While holding the doctors of one of the government hospitals, guilty of medical negligence, NCDRC has directed

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): NCDRC has upheld a repudiation of claim by an insurance company on the ground that complainant

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): While upholding the views of District Forum and Maharashtra State Consumer Disputes Redressal Commission, NCDRC has

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): NCDRC has awarded a cumulative compensation of Rs two crore to the relatives of a person,

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): While reiterating that if any litigant approaches any Judicial Fora by making false assertions in its complaint

Tribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): Unless any amount is claimed in the complaint for mental agony and harassment, compensation for the