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Supreme Court: Society Office Bearers Not Liable for Cheque Dishonour Without Active Business Role - (29 May 2026)

BANKING

SC held that merely holding a managerial post in a society is insufficient to attract liability under Section 141 of the Negotiable Instruments Act. It quashed cheque dishonour proceedings against an Executive Member due to lack of evidence showing his role in the transaction or society’s affairs.

Tags : OFFICE BEARERS; NEGOTIABLE INSTRUMENTS ACT; CHEQUE DISHONOUR  

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