P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Rajasthan High Court: NI and Commercial Court Proceedings Equal, Grants Accused Original Records - (21 Jul 2026)

BANKING

Rajasthan HC ruled that Negotiable Instruments Act and Commercial Court proceedings carry equal legal status. It held that an accused cannot be refused access to original records needed for defence, observing that a fair trial includes the right to effectively cross-examine and present a defence.

Tags : COMMERCIAL COURT; NEGOTIABLE INSTRUMENT ACT; ORIGINAL RECORDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved