Saturday, 20, Apr, 2024
Supreme Court asks if Voters can get VVPAT Slip, ECI flags Big Risk
'अवैध संबंध तलाक का आधार, बच्चे की कस्टडी का नहीं', बांबे हाई कोर्ट ने कहा- जरुरी नहीं महिला अच्छी मां नहीं हो सकती
पूर्व MLC इकबाल बाला को हाईकोर्ट से राहत, मुकदमा निस्तारित करने का निर्देश
High Court denies relief to man who mocked Hindu deity
Liquor Policy Scam: Delhi Court reserves Order on Manish Sisodia's Regular Bail Plea, to Pronounce on April 30th
‘Will I risk paralysis?’ CM Arvind Kejriwal refutes ED's ‘mango, sugar’ charge in court
'Five minutes, every five years for our Nation': Chief Justice of India urges voters not to miss voting in 2024 general elections
Shopping Center के बाथरूम में महिला वकील से छेड़छाड़, जान से मारने की भी कोशिश, एक आरोपी गिरफ्तार
सुप्रीम कोर्ट में तेलंगाना सरकार ने दे दिया गलत हलफनामा, जज ने ठोका पांच लाख का जुर्माना
सुस्त कार्य संस्कृति से जिला अदालतें खो रहीं आमजन का भरोसा, हाईकोर्ट ने की तल्ख टिप्पणी
Bank Fraud Case: Yes Bank co-founder Rana Kapoor gets bail; to walk out of jail after 4 years
क्या पोर्नोग्राफी डाउनलोड करना या देखना अपराध है? सुप्रीम कोर्ट का फैसला सुरक्षित
कमाई से अर्जित संपत्ति को Gangster Act में कुर्क नहीं कर सकते: हाईकोर्ट
"नगरपालिका परिषद के पास रहेंगी मस्जिद की चाबियां": जलगांव मस्जिद-मंदिर विवाद पर सुप्रीम कोर्ट
Woman making reasoned choice to establish physical relation knowing consequences then consent can’t be said to be based on misconception, rules HC, Read Judgement
Search Now
Saturday, 20, Apr, 2024
Bare Acts
Central Acts
State Acts
Hindi Acts
Case Analysis
Supreme Court
High Courts
Tribunal Courts
Latest News
Corporate Law News
Human Rights News
Intellectual Property News
International News
International Opportunities
Interviews
Law Firm News
Marriage and Divorce News
Tourism News
Petroleum News
Blog
ADR
Arbitration
Conciliation
Lok Adalat
Mediation
Latest Caselaw
Supreme Court
Delhi High Court
Allahabad High Court
Andhra High Court
Bombay High Court
Chattisgarh High Court
Calcutta High Court
Gauhati High Court
Gujarat High Court
Himachal Pradesh High Court
Jammu & Kashmir High Court
Jharkhand High Court
Karnataka High Court
Kerala High Court
Madras High Court
Madhya Pradesh High Court
Meghalaya High Court
Manipur High Court
Orissa High Court
Patna High Court
Punjab & Haryana High Court
Rajasthan High Court
Sikkim High Court
Tripura High Court
Telangana High Court
Uttarakhand High Court
Library
Library
Legal Documents
Legal Forms for Advocates
Legal Dictionary
SC Collegium Resolutions
Law Commission of India Reports
NCRB Reports
Justice Verma Committee Report, 2013
Justice BN Srikrishna Report on Institutionalisation of Arbitration
Legal Maxims
Web Links Directory
Legal FAQs
Circulars & Notices
RBI Circulars
RBI Notices
SEBI Circulars
SEBI Notices
MCA Circulars
MCA Notices
Campus Buzz
Call for Papers
Conferences & Seminars
Courses & Workshops
Debate Competitions
Essay Competitions
Fellowships
Fests, MUNs and Other Competitions
International Opportunities
Internships
Jobs
Moot Court Competitions
Scholarships
Legal Education
Law School Entrance Exams
Law Schools and Colleges in India
Overseas Law Schools
Careers in Law
Judiciary
Supreme Court of India
High Courts
Judicial Service Exams
The Bar
Bar Councils
Bar Associations
हिंदी न्यूज़
Did you Know?
Articles
Guest Post
Contact us
Join Our Newsletter Now!
Bare Acts
Central Acts
State Acts
Hindi Acts
Latest News
Latest News
Articles
Corporate Law News
Human Rights News
Intellectual Property News
Did you Know?
International News
हिंदी न्यूज़
Law Firm News
Marriage and Divorce News
Tourism News
World of Petroleum & Natural Gas
Case Analysis
Supreme Court
High Courts
Tribunal Courts
Cheque Bounce News
Interviews
Legal Services News
Petroleum News
हिंदी न्यूज़
Articles
Latest Caselaw
Supreme Court Judgments
Supreme Court
High Court Judgments
Delhi High Court
Allahabad High Court
Bombay High Court
Calcutta High Court
Madras High Court
Punjab & Haryana High Court
Andhra High Court
Chattisgarh High Court
Gauhati High Court
Gujarat High Court
Himachal Pradesh High Court
Jammu & Kashmir High Court
Jharkhand High Court
Karnataka High Court
Kerala High Court
Madhya Pradesh High Court
Meghalaya High Court
Manipur High Court
Orissa High Court
Patna High Court
Rajasthan High Court
Sikkim High Court
Tripura High Court
Telangana High Court
Uttarakhand High Court
ADR
Arbitration
Conciliation
Lok Adalat
Mediation
Campus Buzz
Campus Buzz
Call for Papers
Conferences & Seminars
Courses & Workshops
Debate Competitions
Essay Competitions
Fellowships
Fests, MUNs and Other Competitions
International Opportunities
Internships
Jobs
Moot Court Competitions
Scholarships
Library
Library
Legal Documents
Legal Forms for Advocates
Legal Dictionary
SC Collegium Resolutions
Law Commission of India Reports
NCRB Reports
Justice Verma Committee Report, 2013
Justice BN Srikrishna Report on Institutionalisation of Arbitration
Legal Maxims
Web Links Directory
Legal Education
Law School Entrance Exams
Law Schools and Colleges in India
Overseas Law Schools
Careers in Law
More
Tags
Legal FAQs
Circulars & Notices
RBI Circulars
RBI Notices
SEBI Circulars
SEBI Notices
MCA Circulars
MCA Notices
Judiciary
Supreme Court of India
SC Collegium Resolutions
Supreme Court Calendar 2023
Supreme Court Bar Association
Supreme Court Advocate-On-Record
High Courts
All High Courts Calendar
High Courts Portals
Judicial Service Exams
Judicial Exam Notice Board
Judicial Services Exam Question Papers
The Bar
Bar Councils
Bar Associations
Guest Post
×
Expand
Category SideBar
Negotiable Instruments Act, 1881
NI Act, Chapter 1. Preliminary
2
NI Act, Section 1. Short title
NI Act, Section 2. Repeal of enactments
NI Act, Chapter 2. Of Notes, Bills and Cheques
2
NI Act, Section 3. Interpretation clause
NI Act, Section 4. Promissory note
NI Act, Chapter 3. Parties to Notes, Bills and Cheques
42
NI Act, Section 5. Bill of exchange
NI Act, Section 6. Cheque
NI Act, Section 7. Drawer, drawee
NI Act, Section 8. Holder
NI Act, Section 9. Holder in due course
NI Act, Section 10. Payment in due course
NI Act, Section 11. Inland instrument
NI Act, Section 12. Foreign instrument
NI Act, Section 13. Negotiable instrument
NI Act, Section 14. Negotiation
NI Act, Section 15. Endorsement
NI Act, Section 16. Endorsement in blank and in full-endorsee
NI Act, Section 17. Ambiguous instruments
NI Act, Section 18. Where amount is stated differently in figures and words
NI Act, Section 19. Instruments payable on demand
NI Act, Section 20.Inchoate stamped instruments
NI Act, Section 21. “At sight”, “On presentment”, “After sight”
NI Act, Section 22. “Maturity”
NI Act, Section 23. Calculating maturity of bill or note payable so many months after date or sight
NI Act, Section 24. Calculating maturity of bill or note payable so many days after date so sight
NI Act, Section 25. When day of maturity is a holiday
NI Act, Section 26. Capacity to make, etc., promissory notes, etc
NI Act, Section 27. Agency
NI Act, Section 28. Liability of agent signing
NI Act, Section 29. Liability of legal representative signing
NI Act, Section 30. Liability of drawer
NI Act, Section 31. Liability of drawee of cheque
NI Act, Section 32. Liability of maker of note and acceptor of bill
NI Act, Section 33. Only drawee can be acceptor except in need for honour
NI Act, Section 34. Acceptance by several drawee not partners
NI Act, Section 35. Liability of endorser
NI Act, Section 36. Liability of prior parties to holder in due course
NI Act, Section 37. Maker, drawer and acceptor principals
NI Act, Section 38. Prior party a principal in respect of each subsequent party
NI Act, Section 39. Surety ship
NI Act, Section 40. Discharge of endorser’s liability
NI Act, Section 41. Acceptor bound, although endorsement forged
NI Act, Section 42. Acceptance of bill drawn in fictitious name Section 42
NI Act, Section 43. Negotiable instrument made, etc., without consideration
NI Act, Section 44. Partial absence or failure of money-consideration
NI Act, Section 45. Partial failure of consideration not consisting of money
NI Act, Section 45A. Holder’s right to duplicate of lost bill
NI Act, Chapter 4. Of Negotiation
15
NI Act, Section 46. Delivery
NI Act, Section 47. Negotiation by delivery
NI Act, Section 48. Negotiation by endorsements
NI Act, Section 49. Conversion of endorsement in blank into endorsement in full
NI Act, Section 50. Effect of indorsement
NI Act, Section 51. Who may negotiate
NI Act, Section 52. Indorser who excludes his own liability or maker it conditional
NI Act, Section 53. Holder deriving title from holder in due course
NI Act, Section 54. Instrument indorsed in blank
NI Act, Section 55. Conversion of indorsement in blank into indorsement in full
NI Act, Section 56. Indorsement for part of sum due
NI Act, Section 57. Legal representative cannot by delivery only negotiate instrument indorsed by deceased
NI Act, Section 58. Instrument obtained by unlawful means or for unlawful consideration
NI Act, Section 59. Instrument acquired after dishonour or when overdue
NI Act, Section 60. Instrument negotiable till payment or satisfaction
NI Act, Chapter 5. Of Presentment
18
NI Act, Section 61. Presentment for acceptance
NI Act, Section 62. Presentment of promissory note for sight
NI Act, Section 63. Drawee’s time for deliberation
NI Act, Section 64. Presentment for payment
NI Act, Section 65. Honours for presentment
NI Act, Section 66. Presentment for payment of instrument payable after date or sight
NI Act, Section 67. Presentment for payment of promissory note payable by instalments
NI Act, Section 68. Presentment for payment of instrument payable at specified place and not elsewhere
NI Act, Section 69. Instrument payable at specified place
NI Act, Section 70. Presentment where no exclusive place specified
NI Act, Section 71. Presentment when maker, etc., has no known place of business or residence
NI Act, Section 72. Presentment of cheque to charge drawer
NI Act, Section 73. Presentment of cheque to charge any other person
NI Act, Section 74. Presentment of instrument payable on demand
NI Act, Section 75. Presentment by or to agent, representative of deceased, or assignee of insolvent
NI Act, Section 75A. Excuse for delay in presentment for acceptance or payment
NI Act, Section 76. When presentment unnecessary
NI Act, Section 77. Liability of banker for negligently dealing with bill presented for payment
NI Act, Chapter 6. Of Payment and Interest
4
NI Act, Section 78. To whom payment should be made
NI Act, Section 79. Interest when rate specified
NI Act, Section 80. Interest when no rate specified
NI Act, Section 81. Delivery of instrument on payment or indemnity in case of loss
NI Act, Chapter 7. Of Discharge from Liablity on Notes, Bills and Cheques
8
NI Act, Section 82. Discharge from liability
NI Act, Section 83. Discharge by allowing drawee more than forty-eight hours to accept
NI Act, Section 84. When cheque not duly presented any drawer damaged thereby
NI Act, Section 85. Cheque payable to order
NI Act, Section 85A. Drafts drawn by one branch of a bank on another payable to order
NI Act, Section 86. Parties not consenting discharged by qualified or limited acceptance
NI Act, Section 87. Affect of material alteration
NI Act, Section 88. Acceptor or endorser bound notwithstanding previous alteration
NI Act, Chapter 8. Of Notice of Dishonour
8
NI Act, Section 91. Dishonor by non- acceptance
NI Act, Section 92. Dishonors by non-payment
NI Act, Section 93. By and to whom notice should be given
NI Act, Section 94. Mode in which notice may be given
NI Act, Section 95. Party receiving must transmit notice of dishonor
NI Act, Section 96. Agent for presentment
NI Act, Section 97. When party to whom notice given is dead
NI Act, Section 98. When notice of dishonor is unnecessary
NI Act, Chapter 9. No noting and Protest
7
NI Act, Section 99. Noting
NI Act, Section 100. Protest
NI Act, Section 101. Contents of protest
NI Act, Section 102. Notice of protest
NI Act, Section 103. Protest of non-payment after dishonor by non-acceptance
NI Act, Section 104. Protest of foreign bills
NI Act, Section 104A. When noting equivalent to protest
NI Act, Chapter 10. Of reasonable Time
3
NI Act, Section 105. Reasonable time
NI Act, Section 106. Reasonable time of giving notice of dishonor
NI Act, Section 107. Reasonable time for transmitting such notice
NI Act, Chapter 11. Of Acceptance and Payment for Honour and Reference in case of need
9
NI Act, Section 108. Acceptance for honour
NI Act, Section 109. How acceptance for honour must be made
NI Act, Section 110. Acceptance not specifying for whose honor it is made
NI Act, Section 111. Liability of acceptor for honor
NI Act, Section 112. When acceptor for honor may be charged
NI Act, Section 113. Payment for honour
NI Act, Section 114. Right of payer for honor
NI Act, Section 115. Drawee in case of need
NI Act, Section 116. Acceptance and payment without protest
NI Act, Chapter 12. Of Compensation
1
NI Act, Section 117. Rules as to compensation
NI Act, Chapter 13. Special Rules of Evidence
5
NI Act, Section 118. Presumptions as to negotiable instruments of consideration
NI Act, Section 119. Presumption on proof of protest
NI Act, Section 120. Estoppels against denying original validity of instrument
NI Act, Section 121. Estoppel against denying capacity of payee to endorse
NI Act, Section 122. Estoppels against denying signature or capacity of prior party
NI Act, Chapter 14, Of Crossed Cheques
10
NI Act, Section 123. Cheque crossed generally
NI Act, Section 124. Cheque crossed specially
NI Act, Section 125. Crossing after issue
NI Act, Section 126. Payment of cheque crossed generally
NI Act, Section 127. Payment of cheque crossed specially more than once
NI Act, Section 128. Payment in due course of crossed cheque
NI Act, Section 129. Payment of cheque crossed specially more than once
NI Act, Section 130. Cheque bearing “not negotiable”
NI Act, Section 131. Non-liability of banker receiving payment of cheque
NI Act, Section 131A. Application of chapter to drafts
NI Act, Chapter 15, Of Bills in Sets
2
NI Act, Section 132. Set of bills
NI Act, Section 133. Holder of first acquired part entitled to all
NI Act, Chapter 16. Of International Law
4
NI Act, Section 134. Law governing liability of maker, acceptor or endorser of foreign instrument
NI Act, Section 135. Law of place of payment governs dishonours
NI Act, Section 136. Instrument made, etc. out of India, but in accordance with the law of India
NI Act, Section 137. Presumption as to foreign law
NI Act, Chapter 17. Of Penalties in Case of Dishonour of certain Cheques for insuffiency of Funds in the Accounts
13
NI Act, Section 138. Dishonour of cheque for insufficiency, etc., of funds in the accounts
NI Act, Section 139. Presumption in favour of holder
NI Act, Section 140. Defence which may not be allowed in any prosecution under section 138
NI Act, Section 141. Offences by companies
NI Act, Section 142. Cognizance of offences
NI Act, Section 142A. Validation for transfer of pending cases
NI Act, Section 143. Power of Court to try cases summarily
NI Act, Section 143A. Power to direct interim compensation
NI Act, Section 144. Mode of service of summons
NI Act, Section 145. Evidence on affidavit
NI Act, Section 146. Bank’s slip prima facie evidence of certain facts
NI Act, Section 147. Offences to be compoundable
NI Act, Section 148. Power of Appellate Court to order payment pending appeal against conviction
Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002
Negotiable Instruments (Amendment) Act, 2015
Negotiable Instruments (Amendment) Bill, 2018
Home
Bare Act
Central Acts and Rules
Criminal Laws
Negotiable Instruments Act, 1881
Negotiable Instruments (Amendment) Act, 2015
Prev.
Negotiable Instruments (Amendment) Act, 2015
Next
Negotiable Instruments (Amendment) Act, 2015 (PDF)
Related News & Articles :
Cheque Cases can be transferred from one State to another invoking Section 406 CrPC: expounds SC
27 Feb 2023
Articles
President has promulgated Negotiable Instruments (Amendment) Ordinance, 2015
17 Jun 2015
Latest News
Cabinet decides to bring an ordinance to amend the Negotiable Instruments Act to overturn Supreme Court Judgment
10 Jun 2015
Latest News
Help us improve! Please suggest corrections.
Submit
Download the LatestLaws.com Mobile App
Related judgement on Negotiable Instruments (Amendment) Act, 2015
Yogesh Upadhyay and Anr. Vs. Atlanta Ltd., 2023 Latest Caselaw 126 SC
About us
Events
Awards
Workshops
Contact us
Grievance Cell
Disclaimer
Hyperlinking Policy
Privacy Policy
Advertise
Media Partner
Legal FAQs