Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Supreme Court: Directors of Company Not Liable For Dishonor of Cheque After Their Retirement - (16 Feb 2024)

CRIMINAL

Supreme Court has observed that the Director of a company cannot be held liable for the dishonor of a cheque after his retirement, which has been issued by the company, unless some credible evidence is brought on record proving the guilt of the director.

Tags : SUPREME COURT   DISHONOR OF CHEQUE   DIRECTORS OF COMPANY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved