Court News
Madras High Court Warns Kochadaiiyaan Producer of Jail Term Over Cheque Bounce Case
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Negotiable Instruments ActClear topic ×
24 articles
Court News
Bank Rejects Cheque Deposited Before Expiry: ₹20 Lakh Loss Sparks Debate on Cheque Rules
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Court News
Delhi High Court: Summoning Orders in Cheque Bounce Cases Must Show Judicial Application of Mind
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Court News
Delhi High Court Rules: Undated Cheques Hold Legal Value in Loan Recovery Cases
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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
Supreme Court: Multiple Dishonoured Cheques in One Deal Can Lead to Separate Prosecutions under NI Act
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Court News
Supreme Court Upholds Condonation of Delay in Cheque Bounce Cases
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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
High Court Ruling 2025: Director Who Signs Dishonoured Cheque Faces Direct Liability
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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
Himachal High Court Dismisses Cheque Bounce Case: No Proof of Proprietorship Ownership Under NI Act
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