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Legal RoundUp Tribunals/Regulatory Bodies/Commissions Monthly Roundup

DECEMBER 2022 WRAP UP: 22 captivating judgments of Tribunals, Regulatory Bodies and Commissions

Presenting to you tour d’horizon of all the significant decisions covered in the month of December 2022 of the Tribunals, Commissions and Regulatory Bodies.

Case Briefs Supreme Court

Supreme Court sets aside NCDRC’s judgment reducing almost Rs. 14 Lakhs of compensation granted by State Commission to Rs. 10,000

Supreme Court: In an appeal filed against the judgment passed by the National Consumer Disputes Redressal Commission (‘NCDRC’), wherein the

Case Briefs High Courts

Constitutional Validity of S. 29A of Consumer Protection Act | Whether absence of President of State Commission or District Forum for reasons beyond control is sufficient for striking down S. 29A as unconstitutional? Bom HC decides

Bombay High Court: Stating that, the Courts cannot examine the constitutional validity if a situation created by impugned legislation is irremediable, the

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | If a car is stolen while being insured but temporary registration of car expires, can Insurance company escape from its liability of indemnifying loss? Commission decides

National Consumer Disputes Redressal Commission (NCDRC): C. Vishwanath (Presiding Member), held that since the Insurance Company itself insured the complainant’s vehicle and the

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Executing Court cannot go behind the decree and therefore, State Commission has no option but to execute Order passed in Consumer Complaints

National Consumer Disputes Redressal Commission (NCDRC): Justice V.K. Jain (Presiding Member), observed that Executing Court cannot go behind the decree and therefore, the

Case Briefs High Courts

Ker HC | No writ of mandamus can be issued to direct the legislature to enact any law; Court upholds validity of State Commission for SC/ST Act

Kerala High Court: A Division Bench of S. Manikumar and Shaji P. Chaly, JJ., while deciding the Constitutional validity of the Kerala

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Builder directed to deliver peaceful and vacant possession of flat to complainant; No third party interest in flat till consumer dispute decided by State Commission

National Consumer Disputes Redressal Commission (NCDRC): The Bench of Justice V.K. Jain (Presiding Member) while deciding the issues revolving around purchase of

Case Briefs Tribunals/Commissions/Regulatory Bodies

Jurisdictional error or ignorance of legal principle or material irregularity: quintessential for exercising revisional jurisdiction by the National Commission

National Consumer Disputes Redressal Commission (NCDRC): A Division Bench of S.M. Kantikar, Dinesh Singh, Members, dismissed a revision petition filed against the

Case Briefs Tribunals/Commissions/Regulatory Bodies

Consumer Protection Act, 1986 is not meant to be a tool to obtain wrong gains or to create ‘nuisance value’

National Consumer Disputes Redressal Commission (NCDRC): A Division Bench of Dr S.M. Kantikar and Dinesh Singh, Members, dismissed a revision petition filed

Case Briefs Supreme Court

One person having knowledge of law must be a member of State Electricity Commissions: SC

Supreme Court: Deciding whether under the Electricity Act, 2003 it is mandatory to have a judicial mind presiding the Central and State