SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation  ||  SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules  ||  SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice  ||  Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan  ||  Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge  ||  MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation  ||  Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case  ||  Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs  ||  Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period  ||  Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court    

Orissa High Court Criticizes Magistrate for Defying Direction in Cheque Bounce Case - (03 Aug 2026)

BANKING

Orissa High Court described the Magistrate's conduct as "judicial harakiri" for failing to determine the maintainability of a Section 138 NI Act cheque bounce case despite a specific High Court direction, calling it a violation of judicial discipline and hierarchical propriety.

Tags : JUDICIAL HARAKIRI; DIRECTION; CHEQUE BOUNCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved