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Delhi HC: Post-Dated Cheques Given as Security Attract Section 138 NI Act After Liability Arises - (12 Nov 2025)

BANKING

Delhi High Court ruled that post-dated cheques issued as security can attract Section 138 of the Negotiable Instruments Act, 1881, if they are dishonoured after the liability materialises. The court observed that such cheques secure payment for unfulfilled liabilities.

Tags : CHEQUES   SECURITY   NEGOTIABLE INSTRUMENTS ACT  

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