Court News
Convict Flees Srinagar Court After Sentencing in ₹72 Lakh Cheque Bounce Case
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Cheque Bounce CaseClear topic ×
23 articles
Court News
Kerala High Court Affirms Managing Director’s Liability for Dishonoured Cheques Under Section 141 NI Act
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Court News
Madhya Pradesh High Court: Cheque Marked ‘Not Negotiable’ Still Punishable Under Section 138 NI Act
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Court News
Karnataka High Court: Director Not Liable for Cheques Issued During Tenure Gap Under NI Act
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Court News
Cheque Bounce Cases in Delhi: Why They Drag for Months and How to Stay Out of Legal Trouble
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Court News
Supreme Court Bars High Courts from Roving Enquiry in Cheque Bounce Cases
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Court News
HP High Court: Admitted Cheque Execution Creates Presumption of Liability Under NI Act
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Court News
Supreme Court Questions Director’s Liability in Cheque Bounce Cases During Company Liquidation
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Court News
Himachal High Court Dismisses Cheque Bounce Case: No Proof of Proprietorship Ownership Under NI Act
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Court News
Supreme Court Restores Cheque Bounce Case Validity for Cash Loans Above ₹20,000
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Court News
Supreme Court Rules Damodar Prabhu Guidelines on Cheque Bounce Compounding Costs Not Binding
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