Court News
Conviction Upheld, Then She Paid Every Rupee: Gauhati High Court Compounds Cheque Bounce Case and Sets Aside Six-Month Jail Term
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Section 138 NI ActClear topic ×
36 articles
Court News
Husband Convicted and Jailed, but the Wife Who Gave a ‘Security’ Cheque as Guarantor Must Still Face Trial: Rajasthan High Court Refuses to Quash Section 138 Case
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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
Karnataka HC Caps Default Jail Term in Cheque Bounce Cases
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Court News
Punjab & Haryana HC Clarifies Presumption Under Section 138 NI Act
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Court News
Rajasthan High Court Allows Forensic Examination in Cheque Dishonour Cases
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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
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
Supreme Court Precedents on Company-Related Cheque Bounce Liability
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Court News
Supreme Court Precedents on Heirs Liability in Cheque Bounce Cases
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