Court News
Cheque Bounce Liability Dies with Drawer: Calcutta HC Clears Heir
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Section 138 NI ActClear topic ×
36 articles
Court News
Cheque Bounce Cases Can Be Settled Even After Conviction: Punjab & Haryana HC
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Court News
Cheque Bounce Cases: Supreme Court Tightens Rules, Clarifies Burden of Proof
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Fraudulent Intent Must Exist at Time of Issuance
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Madras High Court Warns Kochadaiiyaan Producer of Jail Term Over Cheque Bounce Case
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Punjab & Haryana High Court Calls for Mediation in Cheque Dishonour Cases
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Karnataka High Court Quashes Cheque Bounce Case: No Liability When Account Frozen
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Bank Rejects Cheque Deposited Before Expiry: ₹20 Lakh Loss Sparks Debate on Cheque Rules
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Delhi High Court: Summoning Orders in Cheque Bounce Cases Must Show Judicial Application of Mind
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Allahabad High Court: 13-Year Delay in Summary Trial Is Gross Abuse of Process
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Kerala High Court Affirms Managing Director’s Liability for Dishonoured Cheques Under Section 141 NI Act
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Court News
Supreme Court: Accused on Bail Need Not Appear in Every Criminal Appeal Hearing
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