Coming up soon in our next episode of Law Made Easy, we break down Section 138 of the Negotiable Instruments Act. Editor 11 hours ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Section 138 of NI Act, 1881: All you need to know about Cheque Bounce NoticeDateMarch 11, 2023In relation toLaw made EasySection 138 of NI Act Explained: Cheque Bounce Notice, Procedure & Landmark RulingsDateNovember 15, 2025In relation toLaw made EasyHusband cannot be summoned in cheque bounce case for cheque issued by wife as sole proprietor of a firm: Allahabad High CourtDateApril 26, 2023In relation toCase Briefs
