Court News
No Prejudice, No Retrial: Supreme Court Sets Aside Cheque-Bounce Remand Based on Accused's Affidavit Evidence
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20 articles
Court News
No Valid Service, No Absconder: Delhi High Court Quashes Section 174A FIR, Issues Directions to Trial Courts
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Court News
Bombay High Court Extends Cheque Bounce Guidelines to Appeals
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Court News
Kerala High Court: Cheque Void if Date Altered Without Full Signature
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Court News
Tracing Cheque Bounce Law: Supreme Court’s Landmark Timeline
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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
Bombay High Court: Directors Remain Personally Liable for Cheque Bounce Cases Despite IBC Debt Settlement
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