Court News
Cheque Bounce Case Against Director Fails if Company Not Made Accused; Section 319 CrPC Cannot Fix It Later: Supreme Court
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Director LiabilityClear topic ×
12 articles
Court News
Delhi HC Resolves Vasant Valley School Name Dispute: Trademark Law Meets Education
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Court News
Corporate Liability in India: Key Judicial Milestones
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Court News
Karnataka High Court: Director Not Liable for Cheques Issued During Tenure Gap Under NI Act
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Supreme Court Clarifies: Homebuyers Cannot Enforce Decrees Against Promoters Without Personal Liability
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Court News
MCA Slaps ₹1 Lakh Penalty on Company and Directors for Not Updating Registered Office Address
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MCA Penalizes Company and Director for Wrong AGM Date in AOC-4 Filing
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Court News
MCA Cracks Down on Registered Office Defaults: Rules, Penalties, and What Companies Must Do
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Court News
High Court Ruling 2025: Director Who Signs Dishonoured Cheque Faces Direct Liability
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Court News
Calcutta High Court Clarifies NI Act: Directors Not Automatically Liable for Cheque Bounce Cases
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Court News
RoC Penalises Company and Directors for Delay in Appointing Woman Director
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Court News
Supreme Court Questions Director’s Liability in Cheque Bounce Cases During Company Liquidation
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