J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

SC: Cannot Direct Company’s Authorized Signatory to Pay Interim Compensation - (26 Jul 2024)

BANKING

SC has stated that authorized signatories can bind company through their actions but they do not merge their legal status with that of the company. This distinction supports interpretation that drawer under Section 143A of NI Act refers specifically to issuer of cheque, not authorized signatories.

Tags : SUPREME COURT   AUTHORIZED SIGNATORIES   S. 143A OF NI ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved