Supreme Court of India Judgements

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Category: Cheque Dishonour

Cheque Dishonour

Negotiable Instruments Act, 1881, Section 138 — Dishonour of cheque — Appeal was pending and matter settled in Lok Adalat in acknowledgment of liability of accused to complainant — Cheque issued pursuant to order of Lok  Adalat, also dishonoured — Fresh  cause of action under arises S. 138 of N.I. Act — Complaint filed u/S. 138 of N.I. Act — Order quashing complaint set aside.

Apr 1, 2020 sclaw

2020(1) Indian Civil Cases 628 (S.C.) SUPREME  COURT  OF INDIA Before :– INDIRA BANERJEE & M.R. SHAH, JJ. Criminal Appeal No.1580 of 2019 (Arising out of Special Leave Petition (Cr)…

Cheque Dishonour

V IMP :: Expeditious Adjudication Of Cheque Bounce Cases: SC Registers Suo Motu Writ Petition HELD “A matter which is supposed to be disposed of summarily by the trial court in six months, it took seven years for this case to be disposed of at the trial court level. A dispute of such nature has remained pending for 15 years in various courts, taking judicial time and space up till this Court”

Mar 7, 2020 sclaw

Expeditious Adjudication Of Cheque Bounce Cases: SC Registers Suo Motu Writ Petition [Read Order] LIVELAW NEWS NETWORK 7 March 2020 7:28 PM The Supreme Court has registered a Suo Motu…

Cheque Dishonour

Negotiable Instruments Act, 1881 – Section 139 – Section 139 of the Act is an example of reverse onus clause and therefore once the issuance of the cheque has been admitted and even the signature on the cheque has been admitted, there is always a presumption in favour of the complainant that there exists legally enforceable debt or liability

Feb 14, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH APS FOREX SERVICES PRIVATE LIMITED — Appellant Vs. SHAKTI INTERNATIONAL FASHION LINKERS AND OTHERS — Respondent ( Before : Ashok Bhushan and M. R.…

Cheque Dishonour

Negotiable Instruments Act, 1881 – Section 138 – Dishonour of cheque – Suspension of sentence: Section 148 Has Retrospective Application, But 143A Is Prospective HELD non-compliance of the condition can very well hold that the suspension of sentence stands vacated due to non-compliance

Jan 8, 2020 sclaw

NI Act: Section 148 Has Retrospective Application, But 143A Is Prospective, Reiterates SC [Read Judgment] Ashok Kini 8 Jan 2020 4:57 PM The Supreme Court has reiterated that Section 148…

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