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SC: Strong Evidence Required for Quashing Cheque Case Against Firm's Partner - (25 Aug 2023)

BANKING

Supreme Court has held that powers under Section 482 of CrPC to quash cheque case against firm's partner can be exercised by High Court in case when it comes across unimpeachable and incontrovertible evidence to indicate that partner of firm didn’t have any concern with the issuance of cheques.

Tags : SUPREME COURT   CHEQUE CASE   PARTNER  

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