Court News
Cheque Bounce Convict Freed After 229 Days, But ₹9.76 Lakh Compensation Stays: Orissa HC on Sentencing a Mother of Two
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26 articles
Court News
Paid Rs. 20 Lakh, Then the Cheque Was Re-Presented for the Full Rs. 1.21 Crore: Karnataka High Court Sets Aside Cheque-Bounce Conviction
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Court News
Appeal Dismissed While Accused’s Lawyer Was Absent: Himachal High Court Says Courts Must Appoint Legal Aid Counsel, Sends Cheque Case Back
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Court News
120 Cheque Bounce Cases, One Bail Bond: Punjab and Haryana High Court Spares Company Employee From Rs 1 Crore Surety Demand
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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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Court News
Cheque Bounce Complaint Filed Four Days Too Early: Allahabad High Court Quashes 2016 Summons, Lets Complainant File Afresh
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Court News
₹17.15 Lakh Cheque, a ‘Stolen Cheque’ Defence and No Proof of the Loan: Chhattisgarh High Court Upholds Acquittal in Cheque Bounce Case
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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
₹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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Court News
Interim Compensation in Cheque Bounce Cases Can Be Recovered Only From the Drawer: Delhi High Court Upholds 20% Order Against Firm, Not Its Non-Signatory Co-Accused
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Court News
Loan Was Time-Barred, but the Cheque Revived It: Kerala High Court Reverses Acquittal in ₹9.3 Lakh Cheque Bounce Case, Imposes ₹14 Lakh Fine
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Court News
Cancelled the Land Deal, but the ₹1.58 Crore Cheque Still Bounced: Calcutta High Court Refuses to Quash Section 138 Case, Says Defence Must Be Proved at Trial
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