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: Party Having No Privity of Contract with Service Provider Can’t be Called ‘Consumer’ under CP Act - (24 Mar 2025)

CONSUMER

Supreme Court has held that a party cannot be called a consumer under the Consumer Protection Act, 1986 if there is no privity of contract with service provider and to qualify as a "consumer" there must a direct contractual relationship between the parties.

Tags : SUPREME COURT   PRIVITY OF CONTRACT   SERVICE PROVIDER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved