Court News
₹50 Crore Cheque Bounce Case Revived: Supreme Court Says Section 139 Presumption Cannot Be ‘Washed Away’ Before Trial
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28 articles
Court News
Bank Let Your Cheques Go Stale? Supreme Court Upholds Deficiency in Service Against Canara Bank, But Trims Compensation to 6%
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Court News
Cheque Bounce: Supreme Court Restores Conviction, Says High Court Cannot Doubt Lender’s Financial Capacity in Revision Without Finding Perversity (Kuntegowda v. Thurubaiah)
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Court News
Your Mother Received the Cheque-Bounce Notice? That's Still Valid Service, Rules Supreme Court
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Court News
Kerala High Court Upholds Section 138 Presumptions in Cheque Disputes
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Court News
Supreme Court Upholds Cheque Validity Despite Tax Breaches
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Court News
Supreme Court: Authorised Signatory Liable as Drawer in Cheque Bounce Cases
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Court News
Supreme Court Protects Princeton Trademark: Telangana Colleges Must Disclaim US Links
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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
Tracing Cheque Bounce Law: Supreme Court’s Landmark Timeline
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Court News
Supreme Court Precedents on Company-Related Cheque Bounce Liability
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