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P&H HC: Cheque Bounce Cases Remain Compoundable Even After Appellate Courts Uphold Conviction - (06 Aug 2026)

BANKING

Punjab and Haryana High Court has held that cheque bounce cases under Section 138 of the Negotiable Instruments Act can be compounded even after a conviction is upheld in appeal. It also clarified that courts may waive compounding costs only in exceptional circumstances.

Tags : CHEQUE BOUNCE; COMPOUNDABLE; CONVICTION  

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