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Cal. HC: Cheating Case Against Directors Can’t Survive w/o Impleading Company - (12 Sep 2023)

CRIMINAL

Calcutta High Court has held that when the agreement was entered into by and between the companies, criminal proceedings in a cheating case can’t survive against the directors without the company being arrayed as an accused.

Tags : CALCUTTA HIGH COURT   DIRECTORS   IMPLEADING COMPANY  

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