Supreme Court of India Judgements

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Category: Cheque Dishonour

Cheque Dishonour

Negotiable Instruments Act, 1881 – Sections 118(a) and 138 – Criminal Procedure Code, 1973 (CrPC) – Section 313 – Dishonour of cheque – Appeal against acquittal – it is presumed that the cheques in question were drawn for consideration and the holder of the cheques i.e., the appellant received the same in discharge of an existing debt. The onus, thereafter, shifts on the accused-appellant to establish a probable defence so as to rebut such a presumption, which onus has not been discharged by the respondent.

Oct 19, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UTTAM RAM — Appellant Vs. DEVINDER SINGH HUDAN AND ANOTHER — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ. ) Criminal…

Cheque Dishonour

“The oral and the documentary evidence adduced by the complainant are sufficient to prove that it was a legally enforceable debt and that the cheques were issued to discharge the legally enforceable debt. With the evidence adduced by the complainant, the courts below ought to have raised the presumption under Section 139 of the Act

Aug 21, 2019 sclaw

The Supreme Court on Wednesday made pertinent observations regarding the burden of proof that falls upon opposing parties in a cheque bouncing dispute under the Negotiable Instruments Act, 1881. A Bench…

Cheque Dishonour

Section 143A of Negotiable Instruments Act on Interim Compensation is not retrospective, SC -In our view, the applicability of Section 143A of the Act must, therefore, be held to be prospective in nature and confined to cases where offences were committe

Aug 1, 2019 sclaw

Section 143A of Negotiable Instruments Act on Interim Compensation is not retrospective, SC [Read Judgment] Murali Krishnan July 31 2019 FacebookTwitterWhatsAppShare282 The Supreme Court yesterday ruled that the Section 143A of the Negotiable Instruments Act, 1881,which provides for…

Cheque Dishonour

Negotiable Instruments Act, 1881 (NI) – Sections 138, 143A and 148 – Criminal Procedure Code, 1973 (CrPC) – Sections 357(2) and 389 – Dishonour of cheque – Suspension of Sentence – Direction to deposit 25% of the amount of compensation – Appeal against same – Section 148 of the N.I. Act as amended, shall be applicable in respect of the appeals against the order of conviction and sentence for the offence under Section 138 of the N.I. Act, even in a case where the criminal complaints for the offence under Section 138 of the N.I. Act were filed prior to amendment Act No. 20/2018 i.e., prior to 01.09.2018.

May 31, 2019 sclaw

SUPREME COURT OF INDIA DIVISION BENCH  SURINDER SINGH DESWAL @ COL. S.S.DESWAL AND OTHERS — Appellant  Vs.  VIRENDER GANDHI — Respondent ( Before : M.R. Shah and A.S. Bopanna, JJ.…

Cheque Dishonour

Dishonour of Cheque—Friendly Loan—When financial capacity of complainant to lend the amount is being questioned, it was necessary for the complainant to have explained his financial capacity—Complainant failed to prove his financial capacity to lend--A ccused acquitted.

Dishonour of Cheque—Rebuttable Presumption–Onus is on the accused to raise the probable defence—The standard of proof for rebutting the presumption is that of preponderance of probabilities.

Dishonour of Cheque—Rebuttable Presumption—Inference of preponderance of probabilities can be drawn not only from the materials brought on record by the parties but also by reference to the circumstances upon which they rely

May 25, 2019 sclaw

2019(2) Law Herald (SC) 1113 : 2019 LawHerald.Org 826 IN THE SUPREME COURT OF INDIA Before HonTjle Mr. Justice Ashok Bhushan Hon’ble Mr. Justice K.M. Joseph Criminal Appeal No. 636…

Cheque Dishonour

Dishonour of Cheque—Friendly Loan—Failure of complainant to prove the source of funds for advancing loan to accused cannot be a ground rebutting the presumption u/s 139 N.I. and because of that burden of proof on accused to prove probable defence does not get shifted on complainant. Dishonour of Cheque—Rebuttable Presumption—By mere denial or mere creation of doubt the presumption u/s 139 N.I. act cannot be held to have been rebutted by the accused

May 5, 2019 sclaw

2019(2) Law Herald (SC) 1029 : 2019 LawHerald.Org 784 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Abhay Manohar Sapre Hon’ble Mr. Justice Dinesh Maheshwari Criminal Appeal No.…

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