banking law, cooperative bank dispute
0  11 Jan, 2010
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M/S. Mandvi Co-Op Bank Ltd. Vs. Nimesh B. Thakore

  Supreme Court Of India Criminal Appeal /72/2010
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Case Background

In these appeals we are required to consider the special provisions laydown by section 145 of the Negotiable Instruments Act, 1881 (‘the Act’, hereinafter) for a dishonored cheque trial and ...

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