Refund of Money Archives

Case Briefs Tribunals/Commissions/Regulatory Bodies

While seeking a refund of amount from builder, will he be liable to pay amount paid as EMIs towards loan sanctioned? Read detailed report on DSCDRC’s decision

Delhi State Consumer Disputes Redressal Commission (DSCDRC): Coram of Dr Justice Sangita Dhingra Sehgal (President) and Anil Srivastava (Member)ordered the builder to

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | Representation for refund made by appellants rejected by SEBI as it did not indicate the manner and mode of repayment to investors

Securities Appellate Tribunal (SAT): A Division Bench of Justice Tarun Agarwala, (Presiding Officer) and Dr C. K. G. Nair (Member), upheld the

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Inordinate delay by builder in delivery of flats’ possession amounts to deficiency of service – allottee granted complete refund along with compensation

National Consumer Disputes Redressal Commission: Justice V.K. Jain (Presiding Member), allowed a consumer complaint seeking a refund of money paid to book

Case Briefs High Courts

No bar on Writ Court entertaining claim for refund of money; no period of limitation for filing of writ petition: Del HC

Delhi High Court: A Single Judge Bench comprising of C. Hari Shankar, J. dismissed a review petition filed on the grounds of challenging