High Court of Madhya Pradesh

User Manual

Complaint Under Section 138 Negotiable Instrument Act

Court Fee Calculator

Amount of Cheque

Limitation Calculator

Date of Cheque
Date of Presentation
Date of Intimation of Dishonour
Date of Notice issued
Notice Served /Presumption Date	Notice Served Presumption Date
Date of Notice served
Date of filing complaint

Important Note

1)

The limitation is calculated as per the provisions of section 138 N.I. Act.

2)

User is requested to also check the provision of limitation Act / General Clauses Act or the Judgements/ directions of Hon'ble Supreme Court and Hon'ble High Court issued time to time in this regard. Quick links are provided below for ready reference- Negotiable Instrument Act 1881. Indian Limitation Act,1963 General Clause Act, 1897 Order of Hon'ble Supreme Court Dated 23-03-2020 Judgment of Hon'ble Supreme Court Dated 08-03-2021 Order of Hon'ble Supreme Court Dated 27-04-2021 Order of Hon'ble Supreme Court Dated 23-09-2021 Judgment of Hon'ble High Court on Calculation of Court Fees Court Fees Payable in State of M.P. on 138 Criminal Complaint