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SC: Cheque Dishonour Complaints Must be Filed at the Payee’s Home Branch under S.142(2)(A) - (01 Dec 2025)

BANKING

Supreme Court held that complaints arising from the dishonour of account payee cheques must be filed only in the court having jurisdiction over the branch where the payee maintains their bank account, as per Section 142(2)(a) of the Negotiable Instruments Act.

Tags : CHEQUE DISHONOUR   COMPLAINTS   NEGOTIABLE INSTRUMENTS ACT  

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