Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Kerala High Court: Complaint Under Section 138 NI Act Not Maintainable Against Trustees - (10 Jun 2019)

BANKING

Kerala High Court has noted that 'Trust' is neither a 'juristic person' nor an 'association of individuals' as per Section 141 Negotiable Instruments Act, 1881 (NI Act) while holding that no prosecution is possible against a trust and its trustees for dishonour of cheque invoking Section 141 of NI Act.

Tags : KERALA HIGH COURT   SECTION 138  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved