Citation Codes Equivalent Citations citation codes Case Number AT006000000011016 Disposition allowed Attorney(S) Acts CONSUMER PROTECTION ACT SECTION 9 CONSUMER PROTECTION ACT 1986 SECTION 44 REAL ESTATE REGULATION AND DEVELOPMENT ACT 2016 provisions of Section 18 (1), (2), (3) and 40 Section 18 of RERA. Breach of Section 12 of RERA 37. Section 4(2)( 1) sections 12, 14, 18 and section 19 Order 41 Rule 23 & 23 Section 12 and section 18 of RERA, 256. Section +(2)(t) (c) Section 12 and Section 18 section 12 & Section 18 of RERA. Section 8 of the Maharashtra Ownership of Flats Act, 1970 (MOFA) provisions of Sections 3(1), 6, 8, 18 Order 41 Rule 24 of CPC Sections 3 to 19, 40, 59 to 70 Section 44(4) of the RER Act, 2016. (s.s. (su ANT KoLHE) Section 12 & Section 18 of RERA. Allottees 41 Rule 23 CPC 41 Rule 23 Section 12 & Section 18 of RERA' MahaRERA observed that Section 12 of RERA section 158 B of Income 257. Section 1B(1)(b) Section Committee' Section 12 of RERAisal com Densatorv 28. Section 12 of RERA provisions contrary to Article 19(1Xg) and Violation of Article 14 of Constitution of India. section 20(4) (bb)of Terrorist and Disruptive Activities (Prevention) Act, 1987, provisions of Sections 3(1), 6, B, 18 Section 12 and 18 and also Section 13 Sections 12, 14, 18 and 19 See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Rohit Chawla v. M/s Bombay Dyeing & Mfg. Co. Ltd.