Hansraj Bansal Vs State & Another
.... nt Corporation Ltd., Secunderabad V Indian Technologists & Engineers (Electronics) (P) Ltd. and another, (1996) 2 SCC 739 observed that the object of bringing section 138 on statute appears to inculcate the faith in the efficacy of banking operations and credibility in transacting business o ...
Delhi High Court
Vijay Kumar Ghai Vs Pritpal Singh Babbar
.... he NI Act, or not. As already noticed, learned counsel for the petitioner referred to Sections 78 to 115 of the Code and specifically to the Sections already referred to in this judgment, to submit that once the provisions of the Code are applicable to even individuals, then upon an applic ...
High Court Of Punjab And Haryana At Chandigarh
Rishi Mohan Srivastava Vs State Of U.P. & Another
.... and both parties in sound and disposing mind and under no Fear, Fraud, Influence, Coercion or under any force or compulsion or pressure have mutually agreed mentioned as under: NOW THE DEED OF AGREEMENT / COMPROMISE WITNESSES AS UNDER 1. That the first party is ready to pay the amount ...
Allahabad High Court
Naveen Saxena Vs State Of U.P. and Another
.... to such situation and this was wrongly ignored. Drawer of the cheque will have opportunity to rebut the presumption at the trial and, thereafter, High Court was not justified on facts in quashing the complaint under Section 482 Cr.P.C. at the threshold. 14. In case of Rangappa vs. Mohan (2 ...
Allahabad High Court
In Re: Expeditious Trial Of Cases Under Section 138 Of N.I. Act 1881. Vs
.... rial for a maximum of three such offences. If more than one offence is committed by the same person in one series of acts so committed together as to form the same transaction, he may be charged with and tried at one trial, according to Section 220. In his preliminary report, the learned Amici C ...
Supreme Court Of India
Ramesh Nagarkoti Vs Kedar Datt Purohit
.... ying the definition of the word “proved” in Section 3 of the Evidence Act to the provisions of Sections 118 and 139 of the Act, it becomes evident that in a trial under Section 138 of the Act a presumption will have to be made that every negotiable instrument was made or drawn for consideration a ...
Uttarakhand High Court
P. Mohanraj & Ors. Vs M/S. Shah Brothers Ispat Pvt. Ltd.
.... tained in Chapter XVII of the Act. For appreciating the issue involved in the present case, it is necessary to refer to the object behind introduction of Chapter XVII containing Sections 138 to 142. This chapter was introduced in the Act by the Banking, Public Financial Institutions and Negotiab ...
Supreme Court Of India
Ashok Ram Dular Vishwakarma @ Ashok Kumar Vishwakarma Vs State Of Uttar Pradesh and Another
.... , the cheque must have been returned unpaid. The payee of the cheque must have issued legal notice of demand within 30 days from the receipt of the information by him from the bank regarding such dishonor and where the drawer of the cheque fails to make the payment within 15 days of the receipt o ...
Allahabad High Court
Utpal Majumder Vs Farid Miah And Ors
.... the drawer from 15 days to 30 days; (iii) to provide discretion to the court to waive the period of one month, which has been prescribed for taking cognizance of the case under the Act; (iv) to prescribe procedure for dispensing with preliminary evidence of the complainant; (v) ...
Tripura High Court
Utpal Majumder Vs MD. Farid Miah And Anr.
.... e drawer from 15 days to 30 days; (iii) to provide discretion to the court to waive the period of one month, which has been prescribed for taking cognizance of the case under the Act; (iv) to prescribe procedure for dispensing with preliminary evidence of the complainant; (v) to p ...
Tripura High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!