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Supreme Court Of India

Hon'ble Judge(s): Markandeya Katju, R. M. Lodha , JJ

(A) Consumer Protection Act (68 of 1986) , S.2(1)(m)— Person - Includes Company - Definition is inclusive not exhaustive. Section 2 (1)(m) which enumerates four categories namely, (i) a firm whether registered or not; (ii) a Hindu undivided family; (iii) a co-operative society; and (iv) every other association of persons whether registered under the Societies Registration Act, (1860) or not while defining 'person' cannot be held to be restrictive and confined to these four categories as it is not said in terms that 'person' shall mean one or other of the things which are enumerated, but that it shall 'include' them. Section 2 (1)(m), is an interpretation clause, and must have been intended by the Legislature to be taken into account in construing the expression 'person' as it occurs in Section 2 (1)(d). While defining 'person' in Section 2 (1)(m), the Legislature never intended to exclude a juristic person like company.(Para 15 18) (B) Interpretation of Statutes - Definition clause - Use of word 'includes' - Enlarges meaning of the expression defined unless context shows otherwise.Words and phrases - Word 'includes' - Connotation. (Para 14) (C) Electric....