P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

CONSUMER - Pension is for Survival which can't be Attached: NCDRC - (05 Mar 2019)

CONSUMER

National Consumer Disputes Redressal Commission (NCDRC) has directed the Bank to de-freeze the account of one Manika Sarkar, in which her monthly pension was credited and observed that pension is meant for survival of pension holder, which can't be attached or withheld by anyone.

Tags : NCDRC   PENSION IS FOR SURVIVAL  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved