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P&H HC: Undisputed Signatures on Cheque in Itself Not Sufficient for Conviction U/S 138 of NI Act - (30 May 2022)

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Punjab and Haryana High Court while dealing with an application for grant of leave to appeal, has observed that undisputed signatures of the respondent on the cheque in itself are not sufficient for conviction under Section 138 of the Negotiable Instruments Act, 1881.

Tags : PUNJAB AND HARYANA HIGH COURT   SECTION 138   NEGOTIABLE INSTRUMENTS ACT   1881  

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