Complainant Lodging

Case filing Documents
For filing the cases the complainants need top submit the required documents. Here all required documents are given according to the level from lower to upper court.

 (1) District

 (2) State

 (3) National

 

Cases at District Level
These are the case types at district consumer court.

(I)   Consumer Case (CC)

(II)  Miscellaneous Application (MA)

(III) Criminal Petition (CP)

(IV) Interlocutory Application (IA)

(V) Execution Application (EA)

Click on the link to know the required documents for each types of cases.

 

                                         Case filing Documents at District Level

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Cases at State Level

These are the case types at State Disputes Redressal Commissionl.

(I)   Consumer Case (CC)

(II)  Miscellaneous Application (MA)

(III)  Criminal Petition (CP)

(IV)  Interlocutory Application (IA)

(V)   Revision Petition (RP)

(VI)  Transfer Application (TA)

(VII)  Execution Application (EA)

(VIII) Review Application (RA)

(IX)   First Appeal (FA)

(X)    Caveat Cases (CV)

(XI)  Criminal Appeal (CA)

Click on the link to know the required documents for each types of cases.

 

                                                        Case filing Documents at State Level

 

 

 

Cases at National Level

These are the case types at National Consumer Disputes Redressal Commission (NCDRC).

(I)     Consumer Case (CC)

(II)    Miscellaneous Application (MA)

(III)   Revision Petition (RP)

(IV)   Transfer Application (TA)

(V)  Execution Application (EA)

(VI) Review Application (RA)

(VII) First Appeal (FA)

(VIII)   Caveat Cases (CV)

 

Click on the link to know the required documents for each types of cases.

                                                     Case filing Documents at National (NCDRC) level