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Delhi High Court: Banks Cannot Be Accused of Defamation, Calling a Company 'Fraud' Not Defamatory - (29 Oct 2025)

CRIMINAL

Delhi High Court held that banks cannot be summoned as accused for defamation, as they lack the requisite mens rea or state of mind needed to constitute the offence, clarifying that merely labeling a company as 'fraud' by a bank does not amount to defamation.

Tags : ACCUSED   DEFAMATION   COMPANY  

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