Court News
₹5 Crore Cheque Bounce: Bombay High Court Refuses to Quash Case Against Company Directors Just Because Summons Didn’t Cite Section 141
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Directors LiabilityClear topic ×
4 articles
Court News
Tracing Cheque Bounce Law: Supreme Court’s Landmark Timeline
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Court News
Madras High Court: Directors Cannot Be Directly Targeted for GST Dues During Liquidation
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Court News
Bombay High Court: Directors Remain Personally Liable for Cheque Bounce Cases Despite IBC Debt Settlement
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