Court News
Divorce Granted on a ₹2.5 Crore Promise, Then Alimony Cheques Bounced: Telangana High Court Sends Ex-Husband to Six Months’ Jail for Contempt
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Cheque DishonourClear topic ×
15 articles
Court News
Your Mother Received the Cheque-Bounce Notice? That's Still Valid Service, Rules Supreme Court
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Court News
Cheque Bounce Case: Supreme Court Says Fresh Trial Cannot Be Ordered Without Showing Prejudice. Sanu Varghese v. Shoukkathali | 2026 INSC 1053 | 22 September 2026
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Court News
Rajasthan High Court Allows Forensic Examination in Cheque Dishonour Cases
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Court News
Kerala High Court: Cheque Void if Date Altered Without Full Signature
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Court News
Supreme Court: Bank Negligence in Cheque Validity Is Deficiency in Service
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Court News
Kerala HC: Objections to Power of Attorney in Cheque Bounce Cases Must Be Raised Early
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Court News
Cheque Bounce Case Against Sole Proprietor’s Wife Quashed
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Court News
Cheque Bounce Liability Dies with Drawer: Calcutta HC Clears Heir
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Court News
Madhya Pradesh High Court: Cheque Marked ‘Not Negotiable’ Still Punishable Under Section 138 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
Delhi High Court: Cheque Dishonour Due to NCLT Account Block Not Criminal Under Section 138 NI Act
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