Section 15 in Jammu and Kashmir Consumer Protection Act, 1987
15. Jurisdiction of the State Commission.
- Subject to the other provisions of this Act, the State Commission shall have jurisdiction(a)to entertain(i)complaints where the value of the goods or services and compensation, if any, claimed exceeds [rupees ten lakhs] [Substituted for "rupees five lakhs" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] but does not exceed [rupees fifty lacs] [ Substituted for "rupees thirty lakhs" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.]; and(ii)appeals against the orders of [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] within the State; and(b)to call for the records and pass appropriate orders in any consumer dispute which is pending before or has been decided by any [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] within the State, where it appears to the State Commission that such [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] has exercised a jurisdiction not vested in it by law, or has failed to exercise a jurisdiction so vested or has acted in exercise of its jurisdiction illegally or with material irregularity.
