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SC: Cheque Case Against Partner Can be Quashed if Evidence Exists he wasn’t Concerned with Issuance - (19 Sep 2022)

BANKING

Supreme Court has held that a High Court can quash a cheque case only if it comes across some unimpeachable and incontrovertible evidence to indicate that the Director/partner of a firm could not have been concerned with the issuance of cheques.

Tags : SUPREME COURT   CHEQUE   EVIDENCE  

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