Playlists in this Section

The Negotiable Instruments Act, 1881

Latest Uploaded Cases

Negotiable Instruments Act, Section 138, Section 141, Vicarious Liability, Non-Executive...

Masud Tarif Vs. State Of West Bengal...

Calcutta High Court 20-Mar-2026

movie production, cheating, criminal breach of trust, dishonest intention, post-dated...

V. Ganesan Vs. State Rep By The...

Supreme Court Of India 19-Mar-2026

Cheque dishonor, Section 138 NI Act, Guarantee deed, Master Facility...

Ms. Ritu Gupta And Ors. Vs. Kotak...

Delhi High Court 10-Mar-2026

Negotiable Instruments Act, Section 138, cheque bounce, forgery, criminal conspiracy,...

Dimpy Nangia Vs. The State And Ravinder...

Delhi High Court 10-Mar-2026

Section 138 Negotiable Instruments Act, Cheque Dishonour, Criminal Revision, Section...

Nikka Ram Versus Padam Nath (Since Deceased)...

Himachal Pradesh High Court 05-Mar-2026

Fortune Fisheries, MPID Act Section 3, IPC 420, Section 138...

Rajesh S/o. Tarachand Bansod vs. State of...

Bombay High Court 05-Mar-2026

Negotiable Instruments Act, Section 138, Section 141, Vicarious Liability, Dishonour...

Ram Kumar Pathak Vs. Shashi Devi &...

Delhi High Court 27-Feb-2026

Negotiable Instruments Act, Section 138, Section 139 Presumption, Cheque Dishonour,...

Dhruv Varma & Anr. Vs Jk Varma...

Delhi High Court 27-Feb-2026

Section 138 NI Act, Negotiable Instruments Act, HP High Court...

Jagjiwan Singh Vs. M/S Saini Traders &...

Himachal Pradesh High Court 26-Feb-2026

N.Narayanan Vs. Axis Bank Limited

Madras High Court 25-Feb-2026

civil law, administrative law

Sri Babul Ch. Dutta Vs. The State...

Gauhati High Court 16-Feb-2026

property law, civil law

Chetan Sunderji Bhanushali & Ors. Vs. Jayvanti...

Bombay High Court 10-Feb-2026

Section 138, Dishonour of cheque for insufficiency, etc., of funds in the account.