Delhi High Court
LEGAL SUBJECT
Consumer Protection
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Widow’s Life-Insurance Claim Stands After Insurer’s Own Pre-Policy HIV Test Was Negative: Karnataka HC
The complainant’s husband applied for life insurance in February 2006 and underwent medical examinations arranged by the insurer.2 MIN READ↗
Karnataka High Court
Unpaid Consumer Awards Still Bind Petitioners As Karnataka HC Quashes Split-Trial Orders For Reassessment Of Accused 4’s Presence
The petitioners challenged orders of the District Consumer Disputes Redressal Commission, Belagavi, permitting the complainant’s applications under Section 317(2) Cr.P.C. to split proceedings under Section 72 of the C...2 MIN READ↗
Karnataka High Court
Karnataka HC Tells Consumer Commission To Consider Builder’s Plea To Ease Bail Condition Requiring 20% Payment, Alongside Similar Cases
The petitioner, a partner of M/s. Pruthvi Builders and Developers, challenged the District Consumer Disputes Redressal Commission, Dharwad’s order granting bail in proceedings under Section 72 of the Consumer Protecti...2 MIN READ↗
Karnataka High Court
Karnataka HC Recalls NBW Against Credit Society President, Directs Consumer Commission To Consider His Personal-Liability Objection
The petitioner, who was arrayed as a respondent in consumer complaints against Kittur Rani Channamma Urban Credit Souharda Sahakari Ltd., challenged proceedings initiated under Section 72 of the Consumer Protection Ac...2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses Doctor’s Writ Against ₹45 Lakh Negligence Award After He Failed To Disclose Stay Of KMC Deletion Order to Consumer Commission
The Karnataka State Consumer Disputes Redressal Commission partly allowed a medical-negligence complaint filed by Respondents 2 and 3, holding the petitioner and Deepak Hospital jointly and severally liable to pay ₹45...2 MIN READ↗
Karnataka High Court
Karnataka HC Declines To Fast-Track Consumer’s Fresh Execution Case After Earlier One Was Closed For Non-Appearance
The petitioners sought a mandamus directing the District Consumer Commission to proceed expeditiously with execution of its final order dated 22 November 2023 in Consumer Complaint No. 254/2022, and to consider enforc...2 MIN READ↗
Karnataka High Court
Karnataka HC Orders Fresh Hearing After State Commission Cut Claimant’s Rs 7.04 Lakh Insurance Award To Rs 5.87 Lakh In Counsel’s Absence
The petitioner’s consumer complaint was allowed by the District Forum, which directed the insurer to pay Rs. 7,04,700 with interest and costs.2 MIN READ↗
Madras High Court
Medical College’s 273-Day-Delayed Appeal Against ₹7 Lakh Medical-Negligence Award Revived: Madras HC Orders Merits Hearing
The first respondent’s medical-negligence complaint was allowed by the District Consumer Forum, which awarded ₹7 lakh in compensation and ₹20,000 in costs.2 MIN READ↗
Delhi High Court
Delhi HC Rejects Transport Company’s Bid To Apportion Final Decree Among Partners, Citing Failure To Produce Dissolution Records
A consumer complaint concerning a lost consignment was allowed against the petitioner, and the resulting decree for Rs.44,00,778, interest and costs attained finality after the Supreme Court dismissed the appeal.3 MIN READ↗
Delhi High Court
Delhi HC Sets Aside NCDRC’s Single-Member Order, Holds Final Disputes Must Be Decided By At Least Two Members
Niva Bupa challenged an NCDRC order dated 2 July 2026 in a first appeal under Section 19 of the Consumer Protection Act, 1986.1 MIN READ↗
Delhi High Court
Delhi HC Dismisses Passenger’s ₹1.09 Lakh COVID-Era Air India Refund Plea, Says Privatized Airline Isn’t Amenable To Writ Jurisdiction
The petitioner booked four round-trip tickets from Delhi to Frankfurt for travel in March 2020, for a total of ₹1,09,688.2 MIN READ↗
Karnataka High Court
Karnataka HC Directs Consumer Commission To Consider Arrested Builder’s Bail Plea, But Does Not Order His Release
Respondents had obtained consumer awards against the petitioners, which had attained finality, and filed execution petitions.2 MIN READ↗
Karnataka High Court
Karnataka HC Declines Former Consumer Commission Members’ Bid To Continue Until Fresh Appointments, As All Had Turned 65
The petitioners, former Presidents or Members of District Consumer Disputes Redressal Commissions, sought directions permitting them to continue in their posts until fresh appointments were made.2 MIN READ↗
Karnataka High Court
Retired Professor Must Bear ₹12.94 Lakh Fraud Loss After Ignoring Bank Alerts, Sharing Aadhaar Details: Karnataka HC
The respondent, a retired professor, alleged that ₹12,93,922 was withdrawn from his SBI account through unauthorised transactions between 12 and 30 April 2019.2 MIN READ↗
Supreme Court
Electricity-Theft Accused Can Contest Section 126 Bills, With SC Upholding 50% Deposit Reconnection Where Provisional Assessment Is Prima Facie Arbitrary
In the first appeal, the distribution licensee issued Vaibhav Metal Crusher a supplementary bill for alleged theft of electricity, together with compounding charges. The High Court initially directed restoration of su...4 MIN READ↗
Karnataka High Court
Concurrent consumer-forum findings on deficiency in service warrant no interference absent grounds for a different view.
The complainant contracted with M/s Scenic Beauty Homes Private Limited to construct a house for ₹49,90,000.2 MIN READ↗
Supreme Court
Homebuyer cannot claim builder refund of unpaid bank loan; Supreme Court awards 12% interest on his own payments
The Borrower booked an apartment in the Builder’s Hyderabad project for approximately ₹2.31 crore and paid ₹51,11,576 from his own funds. The Bank sanctioned a ₹2 crore housing loan and disbursed ₹1,68,80,531 to the B...4 MIN READ↗
Calcutta High Court
Developer’s claims outside a consumer dispute can go to arbitration despite buyer’s consumer case, Calcutta High Court rules
The parties entered into an Agreement for Sale dated 23 July 2014, later substituting the agreed plot and revising the consideration.3 MIN READ↗
Calcutta High Court
Consumer fora may refuse to condone inordinate appellate delay where negligence and lack of due diligence are established.
The opposite parties filed a consumer complaint in 2016 alleging deficiency in service.3 MIN READ↗
Karnataka High Court
Airtel’s packaged SIM cards and wireless phones fall under Legal Metrology rules, Karnataka High Court holds
The Legal Metrology Inspector inspected a Bharati Airtel agent’s premises and seized pre-packed GSM fixed wireless phones (FWPs), alleging that the packages lacked the declarations required by the Standards of Weights...3 MIN READ↗
Karnataka High Court
CCPA fined Asus ₹5 lakh for advertising VG259QR monitor as G-Sync compatible; Karnataka High Court notes enforcement action
The petitioner purchased an ASUS VG259QR gaming monitor, alleging that it had been represented as NVIDIA G-Sync compatible but did not meet his expectations.2 MIN READ↗
Karnataka High Court
A writ of mandamus cannot compel interest absent an enforceable legal or contractual entitlement.
The petitioner purchased property at an auction conducted by the respondent-Bank in 2006. Although the sale deed was registered in his favour that year, possession was delivered only on 7 March 2011, due to pending pr...2 MIN READ↗
Delhi High Court
Article 226 will not disturb interim consumer directions preserving liability for final adjudication.
Respondent No. 1 purchased a Mercedes-Benz car from Respondent No. 2 in 2014 and filed a consumer complaint in 2016 alleging, among other things, that the car pulled to the left, its steering wheel made noise while tu...2 MIN READ↗
Karnataka High Court
Members whose term expires and reappointment is rejected have no vested right to continue.
The respondent was appointed as a Member of the District Consumer Disputes Redressal Commission, Shivamogga, for a five-year term beginning 3 March 2020. Her term ended on 3 March 2025, and the Selection Committee did...2 MIN READ↗
Madras High Court
Outstanding payments for power supplied must be adjusted against consumption charges before electricity disconnection.
The petitioner sought a writ of mandamus restraining the respondents from collecting current-consumption charges, demand charges, or arrears until they paid or adjusted an alleged outstanding sum of ₹27,58,049, stated...2 MIN READ↗
Chhattisgarh High Court
Article 227 interference with delay-condonation decisions requires perversity, jurisdictional error, or manifest illegality.
The respondent’s consumer complaint against the petitioner-contractor was decided ex parte by the District Consumer Forum on 26 July 2019, which directed payment of ₹5,39,000 with interest, compensation and costs, and...2 MIN READ↗
Karnataka High Court
Consumer commissions must consider applications to cancel execution warrants under Section 70(2) CrPC.
The petitioners, former office-bearers, had been held jointly and severally liable under an award dated 17 May 2025 in Consumer Complaint No. 278 of 2024.2 MIN READ↗
Karnataka High Court
Consumer commissions must consider applications seeking recall of execution warrants under Section 70(2) CrPC.
The petitioners had been held jointly and severally liable with others under an award dated 17 May 2025 of the District Consumer Disputes Redressal Commission, Belagavi.2 MIN READ↗
Karnataka High Court
A judgment-debtor cannot re-agitate in execution liability conclusively determined in the original proceedings.
The petitioner was arrayed as an opponent in Consumer Complaint No. 2704/2018 in his capacity as General Manager of Belagavi Liberal Credit Souhardha Co-operative Ltd. The District Consumer Disputes Redressal Commissi...2 MIN READ↗No articles match these filters.