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Complaint Lodging
To provide simple, speedy and inexpensive redressal of consumer disputes, the CPA envisages a 3-tier quasi-judicial machinery at the National, State and District levels.
  1. National Consumer Dispute Redressal Commission, known as National Commission, deals with complaints involving costs and compensation higher than Rs. One Crore.
  2. State Consumer Dispute Redressal Commission, known as State Commission, deals with complaints involving costs and compensation higher than Rs. Twenty Lakh and less than Rs. One Crore.
  3. District Consumer Dispute Redressal Forum, known as District Forum, deals with complaints involving costs and compensation less than Rs. Twenty Lakh.
Consumers can file different types of complaints depending on their specific grievance by visiting the Consumer Court at the district, state or national level along with the documents required for filing the complaint.
Following is a list of documents that the prospective complainants need to carry with them to the Consumer Court at the time of filing the complaint
Cases at District Forums
Consumer Case (CC)
Miscellaneous Application (MA)
Criminal Petition (CP)
Interlocutory Application (IA)
Execution Application (EA)
Cases at State Disputes Redressal Commissions
Consumer Case (CC)
Miscellaneous Application (MA)
Criminal Petition (CP)
Interlocutory Application (IA)
Revision Petition (RP)
Transfer Application (TA)
Execution Application (EA)
Review Application (RA)
First Appeal (FA)
Caveat Cases (CV)
Criminal Appeal (CA)
Cases at National Consumer Disputes Redressal Commission (NCDRC)
Consumer Case (CC)
Miscellaneous Application (MA)
Revision Petition (RP)
Transfer Application (TA)
Execution Application (EA)
Review Application (RA)
First Appeal (FA)
Caveat Cases (CV)
 
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