SC: Courts Cannot Take Cognizance of Time-Barred Cheque Bounce Cases Without Condoning Delay - (07 Jan 2026)
BANKING
Supreme Court held that courts cannot take cognizance of a belated cheque dishonour complaint unless the delay is first condoned, and accordingly set aside the Karnataka High Court’s ruling that had upheld cognizance without formally condoning the delay.
Tags : COGNIZANCE CHEQUE BOUNCE DELAY
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