Court News
Rs 10.3 Lakh Cheque Case Near Final Arguments, Accused Wanted to Reopen Defence: Punjab & Haryana HC Says Recall Power Cannot Be Used to Fill Gaps in a Defence Known From Day One
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
cheque bounceClear topic ×
26 articles
Court News
Cheque Bounce Case Against Director Fails if Company Not Made Accused; Section 319 CrPC Cannot Fix It Later: Supreme Court
Read article ↗
Court News
Cheque Bounce Cases by Unlicensed Moneylenders in Maharashtra: Supreme Court Declines Clarification, Leaves Enforceability for Trial Courts
Read article ↗
Court News
₹50 Crore Cheque Bounce Case Revived: Supreme Court Says Section 139 Presumption Cannot Be ‘Washed Away’ Before Trial
Read article ↗
Court News
Cheque Bounce: Supreme Court Restores Conviction, Says High Court Cannot Doubt Lender’s Financial Capacity in Revision Without Finding Perversity (Kuntegowda v. Thurubaiah)
Read article ↗
Court News
No Prejudice, No Retrial: Supreme Court Sets Aside Cheque-Bounce Remand Based on Accused's Affidavit Evidence
Read article ↗
Court News
Kerala High Court Upholds Section 138 Presumptions in Cheque Disputes
Read article ↗
Court News
Supreme Court Upholds Cheque Validity Despite Tax Breaches
Read article ↗
Court News
Bombay High Court Extends Cheque Bounce Guidelines to Appeals
Read article ↗
Court News
Karnataka HC Caps Default Jail Term in Cheque Bounce Cases
Read article ↗
Court News
Punjab & Haryana HC Clarifies Presumption Under Section 138 NI Act
Read article ↗
Court News
Supreme Court Protects Princeton Trademark: Telangana Colleges Must Disclaim US Links
Read article ↗