SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Del. HC: Conviction u/s 138 of NI Act Can’t Qualify as Reason for Appellate Court to Seek 20% Deposit - (20 Mar 2025)

CRIMINAL

Delhi High Court has observed that conviction of accused under Section 138 of the Negotiable Instruments Act, 1881 does not qualify as a reason for Appellate Court to direct deposit of 20% of fine or compensation under Section 148 of the Act.

Tags : DELHI HIGH COURT   APPELLATE COURT   SECTION 138  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved