Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kar. HC: If Accused Doesn’t Adhere to Settlement Under NI Act, Criminal Proc. Should be Initiated - (26 Jun 2024)

CRIMINAL

Karnataka High Court has observed that if the accused does not adhere to the settlement between parties in a case under Section 138 of the Negotiable Instruments Act, 1881 and the intention is only to dodge the issue after settlement, criminal proceedings should be restored in such a case.

Tags : KARNATAKA HIGH COURT   S. 138 OF NI ACT   CRIMINAL PROCEEDINGS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved