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All. HC: Returning Unpaid Check With Endorsement of Account Closed Amounts to Dishnonor of Cheque - (27 Feb 2024)

BANKING

Allahabad High Court has held that if an unpaid cheque has been returned by bank with the endorsement Account Closed then it shall be equivalent to Dishonor of Cheque and shall constitute an offence under Section 138 of Negotiable Instruments Act.

Tags : ALLAHABAD HIGH COURT   SECTION 138 OF NI ACT   DISHONOR OF CHEQUE   ACCOUNT CLOSED  

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