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Bombay HC: IBC Proceedings Don't Bar Criminal Case under NI Act Against Directors - (07 Oct 2025)

BANKING

Bombay High Court has held that prior initiation of Insolvency and Bankruptcy Code (IBC) proceedings does not bar criminal prosecution of directors under Section 138 of the Negotiable Instruments Act, allowing legal action to proceed concurrently.

Tags : INSOLVENCY AND BANKRUPTCY CODE   NEGOTIABLE INSTRUMENTS ACT   DIRECTORS  

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