CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

J&K&L HC Issues Guiding Factor to Magistrates to Pass Conviction Orders Under NI Act - (29 Nov 2021)

BANKING

Jammu & Kashmir And Ladakh High Court has issued certain guiding factors for Magistrates to consider when they pass conviction orders under Section 138 of the Negotiable Instruments Act, 1881. The Court has stressed that the sentence of fine, whenever imposed by the Criminal Court, upon conviction of accused under Section 138 of N.I. Act, must be sufficient enough to adequately compensate the complainant.

Tags : JAMMU & KASHMIR AND LADAKH HIGH COURT   CONVICTION ORDERS UNDER NI ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved