Supreme Court of India Judgements

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

Category: Consumer

Consumer

Ex-Parte Order Of State Consumer Commission Can Be Challenged Before NCDRC HELD Section 21(a)(ii) does not state that appeals cannot be entertained against orders that have been passed ex parte. The plain and simple meaning of the said provision is that appeals will be entertained by the National Commission against any order passed by the State Commission.

Dec 22, 2019 sclaw

Ex-Parte Order Of State Consumer Commission Can Be Challenged Before NCDRC: SC [Read Order] Ashok Kini 21 Dec 2019 5:36 PM The Supreme Court has held that an ex-parte order…

Consumer

Loss and damages – Repudiation of Claim – It is a settled position that an insurance company cannot travel beyond the grounds mentioned in the letter of repudiation – If the insurer has not taken delay in intimation as a specific ground in letter of repudiation, they cannot do so at the stage of hearing of the consumer complaint before NCDRC

Dec 15, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SAURASHTRA CHEMICALS LTD. (PRESENTLY KNOWN AS SAURASHTRA CHEMICALS DIVISION OF NIRMA LTD.) — Appellant Vs. NATIONAL INSURANCE CO. LIMITED — Respondent ( Before :…

Consumer

There was no reason for the National Commission to hold that there was any violation of the requisite conditions on part of the appellant and there was no justification to reduce the claim to the extent of 60% of the IDV of the vehicle. The conclusions drawn and the directions issued by the State Commission, in our view, were quite correct and did not call for any interference.

Nov 20, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAMLESH — Appellant Vs. SHRIRAM GENERAL INSURANCE COMPANY LTD — Respondent ( Before : Uday Umesh Lalit and Vineet Saran, JJ. ) Civil Appeal…

Consumer

Consumer Protection Act, 1986 – Sections 12 and 24A – Banking Regulation Act, 1949 – Imposition of costs -the Society would now be required to pay stamp duty at an enhanced rate, that by itself does not give any entitlement to seek relief against the Appellant

Nov 17, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE MANAGER, THE MAHARASHTRA STATE COOPERATIVE BANK LTD — Appellant Vs. FARMER BANK EMPLOYEES COOPERATIVE HOUSING SOCIETY LTD. AND OTHERS — Respondent ( Before…

Consumer

“…..the issue arose was whether the purchase of flats for the purpose of providing accommodation to nurses employed by the trust’s hospital qualifies as a ‘purchase of services for a commercial purpose’? HELD NO by SC “The provision of hostel facilities to nurses so as to facilitate better medical care is a positive duty enjoined upon the hospital so as to maintain the beneficial effects of the curative care efforts undertaken by it. “

Nov 15, 2019 sclaw

Hospitals Have Duty To Provide Hostel Facilities To Nurses: SC Summarizes Principles To Determine ‘Commercial Purpose’ [Read Judgment] BY: ASHOK KINI15 Nov 2019 3:43 PM “The provision of hostel facilities…

Consumer

Therefore, in line with the law laid down by us, we hold that the determination of the dispute concerning the validity of the imposition of a statutory due arising out of a “deficiency in service”, can be undertaken by the consumer fora as per the provisions of the Act. The decision of this Court in the case of Sunita (2005) 2 SCC 479, wherein it was held that NCDRC has no jurisdiction to adjudicate the legitimacy of the aforementioned statutory dues, was rendered without considering any of the previous judgments of this Court and the objects of the Act. Consequently, the law laid down in the aforesaid case does not hold good before the eyes of law, and is thereby overruled.

Nov 10, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH  PUNJAB URBAN PLANNING AND DEVELOPMENT AUTHORITY (NOW GLADA) — Appellant Vs. VIDYA CHETAL AND RAM SINGH — Respondent ( Before : N.V. Ramana, Mohan…

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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