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Supreme Court: Breach of Contract is Not Cheating Unless Fraud Existed From the Outset - (04 Aug 2026)

CONTRACT

Supreme Court ruled that a breach of contract cannot attract charges of cheating without proof of dishonest intention at the inception of the transaction, and quashed the criminal case, holding the dispute under the Joint Development Agreement was essentially civil.

Tags : BREACH OF CONTRACT; FRAUDULENT; CHEATING  

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