Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Supreme Court Directs Centre to Frame Model Rules For Consumer Courts - (22 Nov 2016)

Supreme Court, while emphasizing that “a systemic overhaul of entire infrastructure is necessary if Consumer Protection Act, 1986, is not to become a dead letter”, has directed Centre to frame model rules prescribing objective norms for administration of Consumer Courts.

Tags : SUPREME COURT   CONSUMER PROTECTION ACT   1986   MODEL RULES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved