Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Even Unregistered Partnership Firm Can Maintain ‘Cheque Bounce’ Complaint: HP High Court - (17 Sep 2018)

Himachal Pradesh HC has held that even an unregistered partnership firm can maintain acheque bounce complaint under Section 138 of the Negotiable Instruments Act.

Tags : HIMACHAL PRADESH HIGH COURT   PARTNERSHIP FIRM   NEGOTIABLE INSTRUMENTS ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved