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SC: Cheque Dishonour Complaint Maintainable Against Trustee Without Adding Trust - (10 Oct 2025)

BANKING

Supreme Court held that a cheque dishonour complaint is maintainable against a trustee who signed the cheque on behalf of a Trust, without naming the Trust as an accused. Since a Trust is not a juristic person and cannot sue or be sued, trustees managing its affairs are personally liable.

Tags : CHEQUE DISHONOUR   COMPLAINT   TRUSTEE  

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