Free Legal Advice from Top Lawyers in India
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Dear Sir,
The experts in this Website cannot provide such judgments unless you share with facts of your case in full.
KISHAN RETD JUDGE
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Send the judgement by mail
Jeshma mohandas
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : sure
Raghu Rajegowda
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Yrs, Order passed by hon'ble Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act.
And provisions of cpc will apply.
Anand Seth
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Yes. The judgment of supreme court is binding in the matter of consumer Forum cases. However only certain provisions of c.p.c is applicable in consumer cases
Rajeev Srivastava
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Yes. The judgment of supreme court is binding in the matter of consumer Forum cases. However only certain provisions of c.p.c is applicable in consumer cases
Rajeev Srivastava
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : In some exeptional situation only
Siddesh n
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Yes
J.P Sharma
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Yes
J.P Sharma
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Yes
