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    

Telangana High Court Issues Practice Directions on Cheque Bouncing Cases - (28 Jun 2021)

BANKING

Telangana High Court has issued practice directions to Magistrates and Trial Courts having jurisdiction to try offences under the Negotiable Instruments Act, 1881 (NI Act) regarding the trial of Cheque bouncing cases. The practice directions states that all Magistrate Courts trying cases under section 138 of NI Act shall follow the Supreme Court's directions and shall register such cases initially as "Summary Trial Cases- Negotiable Instruments (STC-NI)".

Tags : TELANGANA HIGH COURT   CHEQUE BOUNCING CASES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved