Supreme Court: Evidence Given to Raise Presumption Under Section 139 NI Act Cannot be Discarded - (22 Aug 2019)
BANKING
Supreme Court has ruled that evidence adduced by the Complainant under Section 138 of the Negotiable Instruments Act, 1881(NI Act) to raise statutory presumption under Section 139 cannot be discarded merely on the ground that there were no such averments in the complaint.
Tags : SUPREME COURT EVIDENCE
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