Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  In criminal case there is no need to pay the court fee as per the cheque amount. But if you file recovery of money through civil suit then you need to pay court fee as per court fee and stamp valuation act .

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  Dear Sir, You are supposed to submit the court fee of Rs. 5/- on the complaint.

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  For filling NI 138 you have to pay the fees also you have to affix stamp on Vakalatnama as per the Office requirement. Your Local lawyer will arrange along with the case requirement.

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  Rs 2

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  No. there is no provision to pay. Court fees in cheque bounce case i.e. under section 138 of Negotiable instruments Act . However a simple nominal fees which is applicable in criminal private complaint has to be pay.

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  Yes, there is also the amount of cheque will be considered from the expenses point of view..

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  Dear Sir, Every criminal application is accompanied by court fees which is in accordance to Court fees act of the state. Along with it court fees and welfare stamps are to be affixed on vakalatnama. For detailed clarification approach me. Anand Shukla Advocate Delhi High Court

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  Court fee is Rs 2/- for 138 complaint , in civil recovery it depends upon the amount claimed.

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  As per law there is court fees along with professional charges. Since from issuance of legal notice stage starts and at time of filing depends upon the cheque amount and rules of practice count fee is mandatory

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  As per law there is court fees along with professional charges. Since from issuance of legal notice stage starts and at time of filing depends upon the cheque amount and rules of practice count fee is mandatory

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  As per law there is court fees along with professional charges. Since from issuance of legal notice stage starts and at time of filing depends upon the cheque amount and rules of practice count fee is mandatory

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  As per law there is court fees along with professional charges. Since from issuance of legal notice stage starts and at time of filing depends upon the cheque amount and rules of practice count fee is mandatory

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  NI Act being a Act guided by provisions of CrPC, there is no requirement to pay court fees while filing a complaint under section 138. As such no court fees is to be paid anywhere in india.

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  There is No court fees for filling a proceeding under section 138 of NIA act as this case is not considered as civil one .The provision of Section 138 of Negotiable;e Instrument Act Cited below Section 138 in The Negotiable Instruments Act, 1881 18 [ 138 Dishonour of cheque for insufficiency, etc., of funds in the account. —Where any cheque drawn by a person on an account maintained by him with a banker for payment of any amount of money to another person from out of that account for the discharge, in whole or in part, of any debt or other liability, is returned by the bank unpaid, either because of the amount of money standing to the credit of that account is insufficient to honour the cheque or that it exceeds the amount arranged to be paid from that account by an agreement made with that bank, such person shall be deemed to have committed an offence and shall, without prejudice to any other provisions of this Act, be punished with imprisonment for 19 [a term which may be extended to two years], or with fine which may extend to twice the amount of the cheque, or with both: Provided that nothing contained in this section shall apply unless— (a) the cheque has been presented to the bank within a period of six months from the date on which it is drawn or within the period of its validity, whichever is earlier; (b) the payee or the holder in due course of the cheque, as the case may be, makes a demand for the payment of the said amount of money by giving a notice in writing, to the drawer of the cheque, 20 [within thirty days] of the receipt of information by him from the bank regarding the return of the cheque as unpaid; and (c) the drawer of such cheque fails to make the payment of the said amount of money to the payee or, as the case may be, to the holder in due course of the cheque, within fifteen days of the receipt of the said notice. Explanation.— For the purposes of this section, “debt or other liability” means a legally enforceable debt or other liability.]

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  200 rs for 10000

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  2

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  Yes of course there is. But u got to get in touch with the respect consumer where ur matter requires to b filed and they will definitely let court fees.

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  U must hire adv. From concerned court and the same is suitable for u

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  Hi, Court fee for filling complaint u/s 138 Ni act is RS 2/- Thanks

Subject :  Court fees for filing NI 138 In Gurgaon

Answer By Lawyer :  Court fee is applicable in 138 NI act matter in every state. but its very nominal.