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Important Judgments on Consumer Protection Act, 1986

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Consumer Protection: Delay in Availing Free Services doesn’t Imply Negligence resulting...

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Devotee Availing Services from Religious Organization not “Services” u/Consumer Protection Act

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Amazon to Pay Compensation to Consumer for Withdrawing Offer of Rs....

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Competition Commission of India: Individual Consumer Dispute can’t be Treated as...

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NCDRC’s Judgment on Termination of Agreement between Home Buyer and Builder

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NCDRC on When Shall Period of Limitation to Appeal u/Consumer Protection...

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NCDRC Condemns Practice of Overbooking Flights by Airlines

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Important Judgments on Consumer Protection Law in India

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SC: Arbitration Clause Does not Bar Filing of Complaint with Consumer...

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