Court News
Karnataka High Court Quashes Cheque Bounce Case: No Liability When Account Frozen
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Negotiable Instruments Act 1881Clear topic ×
5 articles
Court News
Allahabad High Court: 13-Year Delay in Summary Trial Is Gross Abuse of Process
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Court News
Convict Flees Srinagar Court After Sentencing in ₹72 Lakh Cheque Bounce Case
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Court News
Kerala High Court Affirms Managing Director’s Liability for Dishonoured Cheques Under Section 141 NI Act
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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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