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Delhi High Court Orders Rajpal Yadav to Surrender Over ₹9 Crore Dues
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Section 138 NI ActClear topic ×
36 articles
Court News
Madhya Pradesh High Court: Cheque Marked ‘Not Negotiable’ Still Punishable Under Section 138 NI Act
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Karnataka High Court: Director Not Liable for Cheques Issued During Tenure Gap Under NI Act
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Supreme Court: Multiple Dishonoured Cheques in One Deal Can Lead to Separate Prosecutions under NI Act
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Supreme Court Upholds Condonation of Delay in Cheque Bounce Cases
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Cheque Bounce Cases in Delhi: Why They Drag for Months and How to Stay Out of Legal Trouble
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Delhi High Court: Cheque Dishonour Due to NCLT Account Block Not Criminal Under Section 138 NI Act
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Supreme Court Bars High Courts from Roving Enquiry in Cheque Bounce Cases
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High Court Ruling 2025: Director Who Signs Dishonoured Cheque Faces Direct Liability
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Calcutta High Court Clarifies NI Act: Directors Not Automatically Liable for Cheque Bounce Cases
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HP High Court: Admitted Cheque Execution Creates Presumption of Liability Under NI Act
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Court News
Supreme Court Questions Director’s Liability in Cheque Bounce Cases During Company Liquidation
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