Negotiable Instrument Act

rajasthan high court
Case BriefsHigh Courts

Rajasthan High Court said that the hearing of revision is likely to take more time, thus, it is a fit case for suspending the sentence awarded to the convict.

Delhi High Court
Case BriefsHigh Courts

It was alleged that each alleged ‘dishonour’ comprised of a separate offence and even if committed on the same date (i.e., within the same year), not more than 03 such offences can be tried by way of a single complaint in view of section 219 Cr.P.C. There is no legal clarity on bar of filing more than three cheques in Section 138 of the NI Act complaint as per Section 219 CrPC; Delhi High Court issues notice to NCTD.

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: M. Nagarprasanna J. allowed a petition filed under Section 482 of Criminal Procedure Code, 1973 (CrPC) seeking quashing of

Case BriefsSupreme Court

Supreme Court: In the matter where the question as to whether the dishonour of a post-dated cheque given for repayment of loan

Case BriefsHigh Courts

Chhattisgarh High Court– While deciding on a question whether the amendment carried out in Negotiable Instruments Act, 1881 on 15.06.2015 would have