Court News
Cheque Bounce Case: Supreme Court Says Fresh Trial Cannot Be Ordered Without Showing Prejudice. Sanu Varghese v. Shoukkathali | 2026 INSC 1053 | 22 September 2026
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Section 138 NI ActClear topic ×
34 articles
Court News
Karnataka HC Caps Default Jail Term in Cheque Bounce Cases
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Court News
Punjab & Haryana HC Clarifies Presumption Under Section 138 NI Act
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Rajasthan High Court Allows Forensic Examination in Cheque Dishonour Cases
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Supreme Court: Authorised Signatory Liable as Drawer in Cheque Bounce Cases
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Court News
Supreme Court Protects Princeton Trademark: Telangana Colleges Must Disclaim US Links
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Kerala HC: Objections to Power of Attorney in Cheque Bounce Cases Must Be Raised Early
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Cheque Bounce Case Against Sole Proprietor’s Wife Quashed
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Court News
Supreme Court Precedents on Company-Related Cheque Bounce Liability
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Supreme Court Precedents on Heirs Liability in Cheque Bounce Cases
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Court News
Cheque Bounce Liability Dies with Drawer: Calcutta HC Clears Heir
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Court News
Cheque Bounce Cases Can Be Settled Even After Conviction: Punjab & Haryana HC
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