Supreme Court of India Judgements

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Category: Cheque Dishonour

Cheque Dishonour

Dishonour of Cheque–Breach of trust–Loan advanced by appellant to respondent–Respondent issued cheques–Loan amount not repaid and cheques presented got bounced–Complaint under Section 138 by appellant against respondent pending–Respondent does not dispute issuance of cheques–Ingredients of section 406 IPC not made out against appellant.

Dec 31, 2018 sclaw

2009(1) LAW HERALD (SC) 64 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Dr. Mukundakam Sharma Criminal Appeal No.1966 Of…

Cheque Dishonour

Dishonour of cheque–Appeal against acquittal–Complaint dismissed by Trial Court–High Court without assigning reason refused to grant leave–On the plainest consideration of justice, the High Court ought to have set forth its reasons, howsoever brief, in its order indicative of an application of its mind, all the more when its order is amenable to further avenue of challenge

Dec 25, 2018 sclaw

2009(1) LAW HERALD (SC)  4 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. Arijit Pasayat The Hon’ble Mr. Justice Dr. Mukundakam Sharma Criminal Appeal No. 810…

Cheque Dishonour

Negotiable Instruments Act, 1881, S.I38—Dishonour of Cheque—Legal enforceable debt—Cheques were issued towards repayment of capital infused by the complainant in the company of accused—Cheques were dishonoured with memo of ‘Stop payment’ and “Insufficient funds”–Accused admitted his signatures—Presumption under S.I39 would operate

Dec 16, 2018 sclaw

2018(4) Law Herald (SC) 2829 : 2018 LawHerald.Org 1744 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Rohinton Fall Nariman Hon’ble Mrs. Justice Indu Malhotra Criminal Appeal No(S).…

Cheque Dishonour

Dishonour of cheque–Vicarious liability–Offences by companies–Liability arises from being in-charge of and responsible for the conduct of the business of the company at the relevant time when the offence was committed and not on the basis of merely holding a designation or office in a company– Responsibility is on the complainant to make specific averments as are required under the law in the complaint so as to make the accused vicariously liable . Dishonour of cheque–Vicarious liability on the part of a person must be pleaded and proved and not inferred.

Dec 14, 2018 sclaw

2010(2) LAW HERALD (SC) 737 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice P. Sathasivam The Hon’ble Mr. Justice H.L. Dattu Criminal Appeal Nos. 320-336 of 2010…

Cheque Dishonour

Negotiable Instruments Act, Section 138–Dishonour of the cheque–Sentence–Appellant facing criminal prosecution for the last 7 years–Appellant a petty businessman–He paid the hefty amount of compensation as a penalty for dishonour of the cheque issued by him.–No material placed on the record to indicate that the appellant had earlier committed any such or similar offence–Substantive sentence of imprisonment, set aside–Sentence of  fine of Rs.1,000/- maintained and imposition of compensation in the sum of Rs.35,000/- also maintained.  

Nov 11, 2018 sclaw

2010(1) LAW HERALD (SC) 188 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice Surinder Singh Nijjar Criminal Appeal No. 2337 Of…

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