2012 AIR SCW 6579 ::AIR 2013 SC( Cri) 782 ::2013 ACD 345 (SC) ::2013 (2) ABR 294 ::2013 (1) AIR Kant HCR 444 ::(2013) 1 BomCR(Cri) 481 ::(2012) 4 CriLR(Raj) 1117 ::(2013) 1 DLT(CRL) 184 ::(2012) 4 CurCriR 656 ::(2012) 111 CorLA 542 ::(2013) 2 AllCriR 1443 ::2012 (13) SCC 1 ::(2013) 1 RecCriR 222 ::(2013) 1 RecCivR 328 ::(2012) 11 Scale 271 ::(2013) 1 ALD(CRL) 738 ::AIR 2013 SC (Civ) 558 ::(2013) 1 BankCas 206 ::(2013) 1 Cal LJ 23 ::(2013) 1 Bom CR 861 ::(2013) 1 Crimes 84 ::(2012) 4 ChandCriC 157 ::(2012) 3 Guj LH 727 ::(2013) 1 NIJ 39 ::(2012) 4 Ker LT 822 ::2013 (2) KCCR SN 89 (SC) ::(2013) 1 Pun LR 641 ::(2013) 2 Raj LW 1186 ::(2013) 1 AllCriLR 76 ::(2013) 80 AllCriC 683 ::(2013) 122 AllIndCas 129 (SC)

Supreme Court Of India

(From : 2010 (4) AIR Bom R 309)

Hon'ble Judge(s): P. Sathasivam, Ranjan Gogoi , JJ

(A) Interpretation of Statutes - Non obstante clause - Referring to provisions of Statute generally - Has to be given restricted meaning. The non obstante clause has to be given restricted meaning and when the section containing the said clause does not refer to any particular provision which it intends to override but refers to the provisions of the statute generally, it is not permissible to hold that it excludes the whole Act and stands all alone by itself. In other words, there requires to be a determination as to which provisions answers the description @page-SCW6580 and which does not. While interpreting the non obstante clause, the Court is required to find out the extent to which the legislature intended to do so and the context in which the non obstante clause is used.(Para 12) (B) Negotiable Instruments Act (26 of 1881) , S.38, S.141, S.142— Complaint of dishonour of cheque - Need not necessarily be signed by complainant -Complaint sans signature of complainant is maintainable. Criminal P.C. (2 of 1974) , S.2(d), S.200— General Clauses Act (10 of 1897) , S.3(56), S.3(65)— The complaint of dishonour of cheque need not necessarily be signed by complainant. The only requirement that S. 142 p....