Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Cannot Make Advocates Liable for Deficiency of Service Under Consumer Protection Act, 1986 - (14 May 2024)

CONSUMER

SC has held that advocates cannot be made liable for deficiency of service under the Consumer Protection Act, 1986 as re-enacted in 2019 and observed that there is nothing in the Act to suggest that legislature ever intended to include professions or professionals within its purview.

Tags : SUPREME COURT   DEFICIENCY OF SERVICE   CONSUMER PROTECTION ACT   1986  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved