AIR Law Lines - Point Extract
(A)
Criminal
Dishonour Of Cheque
Offence By Company
Complaint - Cognzance Of Offence - Validity
— Complaint by member of HUF — Cognizance of offence — Cheques given during business transaction in name of father being karta and on his death non-petitioner his son filed complaint being member of HUF — Cheques in question were thus given in name of individual and not for HUF — Cognizance of offence on such complaint was taken — No case for interference is made out.
J
J
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