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Cheque DishonourClear topic ×

15 articles

HP High Court: Admitted Cheque Execution Creates Presumption of Liability Under NI Act

Court News

HP High Court: Admitted Cheque Execution Creates Presumption of Liability Under NI Act

28 Dec 2025Read article ↗

Bombay High Court: Insurers Cannot Deny Claims Due to Their Own Negligence in Handling Premium Cheques

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Bombay High Court: Insurers Cannot Deny Claims Due to Their Own Negligence in Handling Premium Cheques

25 Dec 2025Read article ↗

Himachal High Court Dismisses Cheque Bounce Case: No Proof of Proprietorship Ownership Under NI Act

Court News

Himachal High Court Dismisses Cheque Bounce Case: No Proof of Proprietorship Ownership Under NI Act

18 Dec 2025Read article ↗