Court News
Supreme Court Bars High Courts from Roving Enquiry in Cheque Bounce Cases
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Negotiable Instruments ActClear topic ×
28 articles
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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