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    

Orissa HC: Directors Liable under S.138 NI Act Despite Company’s Insolvency - (16 Oct 2025)

BANKING

Orissa High Court held that company directors cannot escape liability for cheque dishonour under Section 138 of the Negotiable Instruments Act, 1881 merely because the company is declared insolvent and a Resolution Professional is appointed under the Insolvency and Bankruptcy Code, 2016.

Tags : NEGOTIABLE INSTRUMENTS ACT   INSOLVENCY AND BANKRUPTCY CODE   CHEQUE DISHONOUR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved