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Consumer Protection Act
Tag: Consumer Protection Act
Legal News
Medical Negligence: Wrong Diagnosis is not Medial Negligence- Supreme Court
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Legal News
Insurance Company not Liable when Vehicle was being driven by Person...
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Legal News
SC: Damages become Due on the Date of Breach of Contract
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Legal Advice
Why you should not Delay in Filing Consumer Complaint?
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Latest Notifications
Delhi State Commission: Courts not meant for Enriching the Consumers
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Latest Notifications
Consumer Case can’t be barred due to Civil Suit in the...
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Delhi High Court
Important Judgments under the Real Estate Law in India
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Laws
SC on what is Fundamental Breach of Contract of Insurance
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Legal Advice
Rejection of Insurance Claims – reasons and remedies
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Consumer Protection
IRCTC asked to pay INR 25,000 to passenger as compensation
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