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Cheque Bounce News

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Can a Authorised Signatory of a Dishonoured Cheque be made an Accused in Sec.138 NI Act, SC Decides

08 Jun, 2026

Cheque Bounce

NI Act | Mere Designation in Society insufficient to attract Cheque Dishonour Liability: SC

28 May, 2026

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How to Discharge the Burden of Proving a Cheque Bounce Case, HC Explains

22 May, 2026

Cheque Bounce

Company can be said to have committed offence under Sec 138 NI Act if cheque is dishonoured after liquidation of company? HC Answers

16 May, 2026

HC: Waiver of Cost on Compounding Cheque Bounce cases only in Exceptional Circumstances

24 Apr, 2026

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Bank liable for Cheque Presentment failure under Consumer Law, but damages must correspond to Actual Loss and not Hypothetical Injury, rules SC

16 Apr, 2026

Cheque Bounce

Does a Dishonored Cheque represent Legally Enforceable Debt if actual Liability is Reduced by Part Payment? Answers HC, Read Judgment

10 Apr, 2026

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NI Act | Section 139 presumption cannot be dislodged in summary manner at Pre-Trial Stage once Section 138 Ingredients are satisfied: Apex Court

08 Apr, 2026

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NI Act | No Affidavit Evidence for Accused in Cheque Bounce Cases: HC clarifies scope of S.145

06 Apr, 2026

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NI Act | Non-Production of Postal Track Report cannot be ground to dismiss Section 138 complaint at threshold, rules HC

01 Apr, 2026

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Offence of Cheating can't be invoked just because a Cheque is Dishonoured, Rules SC

20 Mar, 2026

Cheque Bounce

Send all Cheque Bounce Cases for Mediation, Rules HC

12 Mar, 2026

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Deposit of 20% of the Cheque Amount is Mandatory, aimed to Safeguard Complainant...

19 Feb, 2026

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No Second Revision under NI Act, clever Drafting won't yield, Rules HC

18 Feb, 2026

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Whether a Complainant in a Section 138 case can appeal as ‘Victim’? SC seeks Larger Bench clarity

14 Feb, 2026

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NI Act | Minor Corporate authorisation defects won’t quash Section 138 complaints, Read Judgment

09 Feb, 2026

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NI Act | Managing Director who signed Cheques and ran Daily Operations liable under Section 141, rules HC

08 Feb, 2026

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NI Act | Companies must prove Cheque execution through knowledgeable witnesses, rules HC

06 Feb, 2026

NI Act | HC rules Cheque Bounce fines cannot excee... ...

04 Feb, 2026

NI Act | Dishonoured Cheque allegations of Forgery... ...

19 Jan, 2026

Cheque Dishonour | Director cannot file on Company... ...

16 Jan, 2026

NI Act | “Each dishonoured cheque is a fresh offen... ...

12 Jan, 2026

SC Explains: How to Deal with a Time Barred S.138... ...

07 Jan, 2026

NI Act | HC holds: Magistrate Cannot enforce Settl... ...

27 Dec, 2025

NI Act| HC holds: S.138 Inapplicable when Payments... ...

27 Dec, 2025

NI ACT| HC Clarifies: Cheque Dishonour trials Can’... ...

26 Dec, 2025

'Settlement can’t erase Cheque Bounce Conviction',... ...

24 Dec, 2025

Cheque Bounce

NI Act | Automatic Exemption under S.148 Not Available to Directors, rules Apex Court

18 Dec, 2025

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HC rules Cheque-Bounce Complainants can Appeal directly to Sessions Court

04 Dec, 2025

Cheque Cases

HC: Lodging FIR without Proof of Coercion, cannot displace Statutory Presumption u/s. 138 NI Act, Read Judgement

24 Nov, 2025

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NI Act | HC Holds: Partners not Managing Business cannot be dragged into S.138 proceedings without Specific Averments

21 Nov, 2025

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NI Act | HC allows Civil Recovery to reduce Criminal Compensation in cheque dishonour case

20 Nov, 2025

HC clarifies: Cheque issued as ‘Security’ can’t be treated as worthless, may Mature into Enforceable Debt under NI Act

12 Nov, 2025

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NI Act | HC observes: Mere admission of signature on cheque not enough to prove legally enforceable debt under Section 138, Read Judgment

11 Nov, 2025

Cheque Bounce

SC: Nothing wrong in NI Act Complaint against a Trustee if Trust not made Accused, Read Judgment
10 Oct, 2025

Cheque Bounce

S.138 NI Act | SC clarifies cheque bounce proceedings maintainable even for cash loans above ₹20,000, Read Judgment
26 Sep, 2025

Cheque Bounce

SC: Section 138 NI Act liable to be dismissed if Correct Cheque Amount not mentioned in Notice, Read Judgment
20 Sep, 2025

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Orissa High Court: Magistrate without jurisdiction must return complaint under Section 224 BNSS, not transfer it
06 Aug, 2025

Cheque Bounce

Supreme Court: Cheque Bounce complaints must be filed where payee has account, not where cheque was dropped
05 Aug, 2025

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Kerala HC: Cash loan in breach of the Income Tax Act is not legally enforceable debt for Cheque Dishonour prosecution under Section 138 NI Act
26 Jul, 2025

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Whether mere resignation discharges partner of his liability in cheque bounce case, decides Apex Court, Read Judgment
23 May, 2025

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“Ignorance of Legal Notice Contents” contributes to failure to establish debt, finds Andhra Pradesh HC, Read Judgment
21 May, 2025

Cheque Bounce

Indulgence in “Luxury of Litigation”: HC denies exemption from Compounding Fee in Cheque Bounce case, Read Judgement
16 May, 2025

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Res judicata is no less applicable to criminal than to civil proceedings: SC on re-litigation after NI Act conviction, Read Judgment
19 Apr, 2025

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Can’t believe that accused waited a year to report cheque loss: SC rejects defence in ₹22 Lakh NI Act case, Read Judgment
10 Apr, 2025

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Award passed in Lok Adalat concerning criminal case is executable by Civil Court: AP High Court in Section 138 NI Act case, Read Order
09 Apr, 2025

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