J&K&L HC: Dishonour of Cheque Due to Incomplete Signature Offence u/s 138 of NI Act

Madras High Court Refuses to Entertain Plea Challenging Handing Over of Sceptre to Widow || Mad. HC: Merely Smelling Alcohol in Breath Not Sufficient Ground to Attribute Contributory Negligence || Del. HC: Central Govt.’s Circular Banning Sale and Breeding of 'Dangerous & Ferocious Dogs' Quashed || Calcutta High Court: Notice Preventing Forest Dwellers from Entering Forest Lands Set Aside || Del. HC: Proceed. Under SARFAESI Act and RDDB Act Can Continue Parallelly as They are Complimentary || Ori. HC: Proper Infrastructure and Manpower Must be Provided by State to Forensic Labs || Bom. HC: Trampoline Park in Lonavla Restrained from Using Trademark or Character of Mr. Bean || Allahabad HC: In Execution Proceedings, Challenge Cannot be Made to Arbitral Award u/s 47 of CPC || Mad. HC: Basic Structure of Consti. & Democracy Demolishes When Electors Gratified During Election || Cal. HC: WB Government Directed to Finalise Minimum Wage of Tea Plantation Workers Within Six Weeks

J&K&L HC: Dishonour of Cheque Due to Incomplete Signature Offence u/s 138 of NI Act - (05 Jan 2022)