Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer  ||  SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances  ||  Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest  ||  Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt  ||  Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board  ||  Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits  ||  Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence  ||  Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment  ||  Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights    

SC: Commercial Transactions Not Within the Purview of Consumer Protection Act, 1986 - (08 Apr 2024)

CONSUMER

Supreme Court has held that commercial disputes cannot be decided in summary proceedings under the Consumer Protection Act, 1986 but the appropriate remedy for recovery of the amount, if any, would be before the Civil Court.

Tags : SUPREME COURT   CONSUMER PROTECTION ACT   1986   COMMERCIAL DISPUTES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved