Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC: If Signature is Admitted by Drawer, it is Immaterial if Entries Made by Another Person - (17 Mar 2020)

BANKING

Kerala High Court has held that if the drawer admits the signature in the cheque, it is immaterial whether some other person had made the entries in the cheque or filled it up. The Court stated that even if some other person had filled up the cheque, it does not in any way affect the validity of the cheque.

Tags : KERALA HIGH COURT   SIGNATURE ON CHEQUE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved