Supreme Court of India Judgements

47095 Judgements hosted as on 19/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Consumer

Consumer

Associations That Are Formed Due To Mandate Of Law Cannot File A Consumer Complaint: HELD appellant association which consists of members of flat owners in a building, which has come into existence pursuant to a declaration which is required to be made compulsorily under the provisions of 1972 Karnataka Act, cannot be said to be a voluntary association

Feb 14, 2020 sclaw

Associations That Are Formed Due To Mandate Of Law Cannot File A Consumer Complaint: SC [Read Judgment] LIVELAW NEWS NETWORK 14 Feb 2020 5:42 PM Explaining the term ‘voluntary consumer…

Consumer

-Consumer Protection Act, 1986 – Section 23 – Appeal – Breach of condition of Policy — HELD Fidelity Guarantee is different from contingency guarantee – The insurance under it, is for honesty, against negligence or for being faithful and loyal to its employees – The protection afforded is different than in normal insurance policies – Precisely, it is a contract whereby, for a consideration, one agrees to indemnify another, against loss, arising from the breach of honesty, integrity or fidelity of an employee or other person holding a position of trust”

Feb 12, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ORIENTAL INSURANCE COMPANY LIMITED — Appellant Vs. NATIONAL BULK HANDLING CORPORATION PRIVATE LIMITED — Respondent ( Before : Mohan M. Shantanagoudar and R. Subhash…

Consumer

CLAIM REPUDIATED on grounds ‘farmers’ were not ‘consumers’ within the meaning of C P Act, 1986 – HELD “consumer” under the Act is very wide and it not only includes the person who hires or avails of the services for consideration but also includes the beneficiary of such services who may be a person other than the person who hires or avails of services – CLAIM ALLOWED

Feb 6, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CANARA BANK @ APPELLANT @ HASH M/S UNITED INDIA INSURANCE CO. LIMITED AND OTHERS @ RESPONDENT ( Before : S. Abdul Nazeer and Deepak…

Consumer

No Obligation On Airlines To Escort Passenger To Boarding Gate After Issuing Boarding Pass: SC HELD “After boarding pass is issued, the passenger is expected to proceed towards security channel area and head towards specified boarding gate on his own. There is no contractual obligation on the airlines to escort every passenger, after the boarding pass is issued to him at the check­in counter, up to the boarding gate

Jan 28, 2020 sclaw

The Supreme Court has observed that there is no obligation on the airlines to escort every passenger after issuing him/her a boarding pass at the check-in counter until he/she reaches…

Consumer

SC Sets Aside NCDRC Findings Of Unfair Trade Practice Against Star TV & Airtel In Relation To KBC Show HELD there is no other cogent material on record upon which the National Commission could have placed reliance to render the finding of ‘unfair trade practice’ under Section 2(1)(r)(3) (a) of the 1986 Act”,

Jan 25, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STAR INDIA (P) LTD. — Appellant Vs. SOCIETY OF CATALYSTS AND ANOTHER — Respondent ( Before : Mohan M. Shantanagoudar and R. Subhash Reddy,…

Consumer

H E L D – The respondents had paid 85% of the agreed consideration, together with the agreement to sell, and even the balance at the time when the sale deed was executed on 11 February 2013. Having paid the consideration, it was evidently not in their interest to delay the receipt of possession. Though the sale deed records that possession was handed over, it is clear from the contemporaneous record that it was only on 28 August 2014 that all the sets of keys of the apartment were handed over to the respondents. Consequently, the appellant would be liable to pay reasonable compensation to the respondents for the period between 9 February 2013 and 28 August 2014, in addition to the contractual payment due for the period between 8 August 2012 and 8 February 2013.

Dec 25, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S LANCO HILLS TECHNOLOGY PARK PRIVATE LIMITED — Appellant Vs. MANISHA BALKRISHNA KULKARNI AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud…

Consumer

Chandigarh Housing Board {hereinafter ‘CHB’) invited bids to implement an integrated project with residential, commercial, and other related infrastructure facilities at the Rajiv Gandhi Chandigarh Technological Park in Chandigarh- HELD We also note that the finding in the arbitration award dated 09.01.2015 as to the apportionment of liability between the Developer and CHB to pay the principal sum and general compensation, must be given effect.

Dec 23, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHANDIGARH HOUSING BOARD — Appellant Vs. M/S. PARASVANATH DEVELOPERS PVT. LTD. AND ANOTHER — Respondent ( Before : Mohan M. Shantanagoudar and R. Subhash…

Consumer

Consumer Law – Deficiency of service – Fraudulent transactions – Compensation – Liability – Denial of the compensation corresponding to the extent of the School’s loss, by the State Commission as well as by the NCDRC would not be justified – Respondent Bank should be directed to compensate the School to the tune of Rs. 25,00,000/- transferred until 9.9.2014, when the misappropriation was first detected

Dec 22, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DAV PUBLIC SCHOOL — Appellant Vs. THE SENIOR MANAGER, INDIAN BANK, MIDNAPUR BRANCH AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud…

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Consumer Insurance Law

Insurance Law — Fire Insurance Claim — Assessment of Loss — Survey Report — Admissibility and Weightage — Admissibility of Survey Report as Primary Evidence — In insurance claims, a survey report, prepared by an expert after physical inspection, is considered primary and significant evidence — It cannot be disregarded without strong contrary evidence showing arbitrariness or unreasonableness.

Apr 19, 2026 sclaw
Consumer

Consumer Protection Act, 2019 — Section 2(1)(d) — Consumer — A person purchasing a vehicle for business to earn livelihood is a consumer. — Deficiency in service — No deficiency in service if a vehicle model is not available and another available model is given to the buyer as per mutual understanding and agreement, and the buyer fails to make payments for the second vehicle.

Apr 19, 2026 sclaw
Service

Regularisation of contractual/ad hoc employees — Notifications dated 16.06.2014 and 18.06.2014, which sought to regularise the services of Group ‘B’, ‘C’, and ‘D’ employees were found to be valid as they aimed to provide benefits to employees left out from a previous regularisation policy and had clear criteria for eligibility such as working on sanctioned posts and possessing necessary qualifications.

Apr 19, 2026 sclaw
Environment Mining

Environmental Law and Wildlife Protection — Illegal Sand Mining — Supreme Court’s Suo Motu Cognizance — The Supreme Court took suo motu cognizance of rampant illegal sand mining in the National Chambal Gharial Sanctuary, recognizing its severe impact on wildlife habitats, including endangered Gharials. The Court issued notices to concerned states and authorities, highlighting that such destruction of habitats violates environmental protection laws like the Wild Life (Protection) Act, 1972 and the Environment (Protection) Act, 1986.

Apr 19, 2026 sclaw