COMPANY - Cheque Bounce Case Against Director: Must be Proved that Director Responsible for Company's Conduct - (11 Mar 2019)
COMPANY
Supreme Court has reiterated that, a 'cheque bounce' complaint against a Company and its Director, must contain a specific averment that Director was in charge of, and responsible for, conduct of company's business at the time when offence U/S- 138/141 of Negotiable Instruments Act was committed.
Tags : SUPREME COURT CHEQUE BOUNCE CASE AGAINST DIRECTOR
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