sclaw.in
Dishonour of cheque - Quashing of complaint - Merely because somebody is managing the affairs of the company, per se, he would not become in charge of the conduct of the business of the company or the person responsible to the company for the conduct of the business of the company - Person liable is in charge of and was responsible to the company for the conduct of the business of the company - Complaint quashed - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH SIBY THOMAS — Appellant Vs. M/S. SOMANY CERAMICS LTD. — Respondent ( Before : C.T. Ravikumar and Sanjay Kumar, JJ. ) Criminal Appeal No. … of 2023 (@SLP (Crl.) No.12 of 2020) Decided on : 10-10-2023 Criminal Procedure Code, 1973 (CrPC) – Section 482 – Negotiable Instruments Act, 1881 […]
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