SC: Board Resolution Signature Alone Doesn’t Prove Director’s Knowledge of Company Affairs - (09 Apr 2026)
CRIMINAL
Supreme Court held that merely signing a board resolution does not prove a director managed day-to-day company affairs and cannot alone justify prosecution under Section 138 NI Act. It quashed proceedings against a director, noting no evidence of her active role in the company’s business.
Tags : BOARD RESOLUTION COMPANY AFFAIRS DIRECTOR
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