A drug manufacturing company appointing a distributor in a district of the Indian state orissa

We issue a bearer cheque. The bank refused to give cash saying third party.

Can release deed cancellation happened of my property

Myself Jayanta paul belongs to Hindu Bengali family. Since birth my 4 years son Living With His Mother In same City.( 2 km) weekly i meet with my son, but I never take my son to my home or locally outside. my son wants to come my home and meet with his grandparents.. but his mother didn't give permission.. my son want to go outside e.g - park, restaurant, market with me. Can i take my son to my home once in a month. Please tell me the Rights of father In Such A Situation. Thanking you,

Hi My father who is 78 years old is being harassed by his elder son who built a house on one of the two plots gifted along with old house. Can my father now claim the property back on charges of Senior Citizen Welfare and Maintenance Act 2007, Section no.23 ? There is no special clause mentioned in my fathers gift deed that his son would need to look after as it was mutual understanding and expectation out of love.

Ashok has 3 acres agricultural land in rural area in maharashtra and 2 girls above 18 yrs.can one girl relinquish her right from 3 acres? Becz ashok is living nw. And property is ancestral

My 125 CRPC maintenance case has reached its conclusion, and I intended to appeal this decision in the High Court, but one of my crucial documents was not exhibited in family court. Will the high court now accept that same document—which was not exhibited—as proof? If not, how can I use that document, and what are my other options moving forward?(The document I am referring to is a generic income statement for my husband that I obtained from online RTI).

My 125 CRPC maintenance case has reached its conclusion, and I intended to appeal this decision in the High Court, but one of my crucial documents was not exhibited in family court. Will the high court now accept that same document—which was not exhibited—as proof? If not, how can I use that document, and what are my other options moving forward?(The document I am referring to is a generic income statement for my husband that I obtained from online RTI).

My name is mounica . Im from Hyderabad.my boyfriend name us jeevan .We were in living relationship for 3 years till date . In these 3 years , he abused me physically, verbally and mentally throughout whenever he is drunk or whenever he recalls my past relationship. And when he got to about my pregnancy he promised me to marry me and got me aborted. now he is refusing to marry me and questioning my character using my personal videos and blackmailing to post them on social media . He already sent the videos to one of my friend . What should I do now . Im 22 years old and i cannot afford to have a lawyer in support .

Affidavit among continuing and retiring partners to discharge liability

I bought instant loan in an online loan app. Due to some personal problem I can't pay that EMI on time. The interest for that amount is so high like usury. Now they are send a document. It contains, the loan app will file criminal case under IPC section 34, 120b,403,409,419,420,468 and also information technology act section 66, 66d. I gave the true informations of mine on loan application (aadhar number, PAN). In Documents given by me no one is fake. In this situation Can they file suit under this section? Please give a solution

Quash FIR under crpc sec 482

Kindly guide about CPC 151 i.e. eraly hearing application in Hon.high court

I worked for one of the company for 27 months will i eligible to get arears after my resignation? I have resigned from that company and no more employee in that organization.

Hello, if an infant is an Indian citizen ( father is an Indian) what type of visa can a mother apply for ( no legal marriage between parents registered)

Hi Experts, Regarding my apartment which I bought couple of years ago is almost in finishing stages and the builder applied for the OC. There was an objection raised by BBMP and now the builder has filed a case which is currently in High Court. It seems there is a road going along the apartment building and some part of the building comes in the line. This is as per the RMP 2015 plan but this road was no where in the RMP 2031 plan. As per the builder, they had got the BBMP approval for the plan and also the Commencement Certificate (CC) to start the project construction around 2019-20 since this road is nowhere in the RMP 2031 plan. Even BBMP visited the site in between but no objections were raised until OC was applied. Land is A katha and landowner is also transparent in discussion. How do you see this case to be and do we owners need to do anything to protect our money? Some of owners are planning to move in since rent is also going along with EMI while some are confused.

How to attach agriculture land for recovery of money in execution proceedings, please elaborate with Order & Rules of Cpc.

It is about a contested divorce case in an family court in Delhi where owing to financial hardships, the respondent (husband) has not been able to pay a little over one third of his counsel’s fee. The counsel has not been coming to the court since the last two hearings marked for presentation of evidence by the petitioner. The counsel has also stopped providing information about the next date of hearing since the last two hearings. The respondent himself was not able to attend the last two hearings. He is in dark as to the proceedings of the last two hearings. Now the case is listed for the next week for presentation of evidence by the respondent. He is unable to arrange the counsel’s balance fee as of now though he may be able to do so in near future. The counsel has refused to co-operate unless balance amount is paid. In the situation as outlined above, what would be an appropriate course of action on the part of the respondent. Shall appreciate a sound legal advice!

Want to setup a health care, diagnosis centre and medical shop. Kindly suggest how will be the partnership deed.

Does this mean that they have more rights than others?

My wife had filed 498 a, 377, 66 of IT & etc. In chargesheet police has drop 377 and 66. This was filed in 2016 along with DV and CRPC and since then I am paying her maintenance of 20k every month. Now can I file divorce case and what are the chances of winning divorce case.

My son has been recently imprisoned with USA Federal jail on a Child pornography case in USA for 17.5 years.On getting prison transfer to Indian jail , is it possible to get bail?

my case was settled in LOK ADALAT in 14-08-2021due to covid the said issued cheques were not hounoured to the tune of 416000/- as the party filled new case under sention 138 Ni act & also filled Cr.P.C. 421 under CrP.c. I HAVE ALREADY PAID 40000/- IN COURT WHTHER HE CAN GO ALONG WITH 138 Ni ACT FOR THE SAME CAUSE OF ACTION

Judgement of the case pragati Varghese v cyril george Varghese 1997 bombay

What is meaning IA disposed

I had done a registered agreement with person having Power of attorney in March 2021. But till date registery of the land didn't take place. the landlord has done registery with attorney holder to other people. Now the landlord has cancelled the attorney. The landlord are two brothers and the attorney was given by only one of the broter. Iam a lady . How can I persuee my case in court and what are available options for me

i have resigned in feb 24 2021 , got good rating for 2018 to 2019, 2019 to 2020 but appraisal was hold to unknown reason post resignation they have given all arrears to rest of emp . since i earned that appraisal before my reignition. am i eligible to ask that now.

hello, I am a mobile application developer, I developed an app for streaming porn videos from a third party website. So my question is, is it legal to publish/share this app with others in india? This app is only streaming porn videos from other websites.

Taunting person for handicap most inhumane kind of cruelty: Punjab & Haryana High Court grants divorce to polio afflicted man

civil plaint of RTI

Can crl. Mis & ni 138 for same cause can be fought when in crl. Mis amount is getting paid in installment

Hi sir/madam We possess an agriculture land and also has pattadar passbook (title deed).We have been doing agricultural activities for a long time now since my dad got separated from his younger brother..Everything was smooth till last year,from this year onwards since there has been an extreme increase in the land rates my cousin brothers (Uncle Sons) are creating problem at the time of ploughing and doing agricultural activies.We have got the land under our control however due to their unnecessary involvement and threating lease farmers,it is creating unnecessary fuss ..We have already given complain to the local Police however their are saying its civil matter and hence they cannot do anything..I really don't want to resort to fighting option..Pls help what needs to be done as their involvement in our land is increasing day by day..

When the subject matter of bequest contains both movable and immovable properties, a separate schedule with a detailed description of the properties is not required to be given in the will...true or false...i m a gondu

Chief Promoter / Secretary of our Co-operative Housing is a very harmful person. Since 1999, I have opposed his wrongful decisions, no clarity in Society's financial transactions. He gets sacastic pleasure by victimising another person. Due to my financial problems I have defaulted payments, however till 2019 there are no pending payments. Payments were made online. No DEMAND by the Society for the last 3 years against maintenance / electricity / water etc. therefore payment from my side against maintenance / electricity / water etc remains pending for the last 32 months. In 2014 I filed a defamation case against one of the office bearers u/s 500 IPC As a counter I was expelled in 2015. RCS disapproved the expulsion after few hearings with a note to reconcile bank payments. Society did not reconcile. Society again in 2018 expelled me without giving me any opportunity of being heard. No notice was served upon me. Till date RCS has not heard. Dispute case filed in 2019 was dismissed. My appeal to RCS / State Government (Principle Secretary) remains pending. West Bengal State Government passed a recent order dtd 14.07.2022 validates my expulsion. It was done without my knowledge. Immediately Society terminates electrical power supply to my flat and asks me to vaccate the flat. Restores electrical supply after 25 days with police invention after signing an undertaking. Society preparing for eviction. Completely confused, pls. advise.

My wife left matrimonial house and its been 6 months. Local people and leaders tried to convince my wife but she didn't listen to any. Her reasons for leaving the matrimonial house were silly and everyone agreed in the local meeting. As time passed, I came to know that her reasons for leaving the house to extract money from me (in terms of assets) while keeping the my child with her as point of emotional blackmail. Soon everybody realized it and tried for a financial settlement however, they are not responding to phone calls at all as they don't have a valid point to bring up in the meeting. Now my wife is trying for a job and planning to leave the child with her parents who drink alcohol and chew tobacco all the time and use foul language all the time. Most of time, my wife's father is drunk and is either sleeping or shouting and violently fighting with his wife. Everybody in their locality know of their behaviour. I came to know after my marriage that wife's parents even went to jail couple of times (I am not sure whether an FIR is registered) I have been visiting my child from last 5 months and I see that my wife doesn't bother our child at all. Everyday, she watches TV and leave the child in front of the TV without any education and care. Now How do I get my child from their clutches. I can get witnesses to submit that my wife's parents are violent and are drunk all the time.

I have a case on me civil suit of property (family issues) will that effect my job verification as i have applied for job in P&O cruise Australia. Also whag is work record in Job verification i am Roman Catholic

A Loan is given to a Proprietorship Firm on the basis of post dated cheque of Proprietorship Firm duly signed by its Proprietor and A Promissory note signed by his son as Authorised Representative of Proprietorship Firm. When cheque presented, it was dishonored due to Insufficient Fund . Legal notice was got issued to 1. Proprietorship Firm 2. Proprietor 3. Authorised Representative. No reply from anyone of three.Case u/s 138 was lodged and Cognizance was taken against all three, Proprietor and Authorised Representative got bail. Substance of accusation was stated u/s 251.Now An application for discharge without mentioning Section in trial court has been put by Authorised Representative taking pleas that there is no relation of his with Proprietorship Firm and he was falsely implicated. Now there is A Supreme Court three bench decision Named Adalat Prasad V Rooplal Jindal in which it was stated that now remedy for accused is only u/s 482, Trial Court can not review its decision.Now there is a Supreme Court Decision Named Raghu Lakshminarayan Vs. Fine Tubes Decided On: 05.04.2007 according to which Proprietor Concern is not a Company u/s 141 N I Act, so its employee can not be implicated as accused. The reasoning for this decision not 100 per cent correct, according to someone’s view and mostly based on civil law which is also not correctly interpretated. Now u/s 141 N I Act , Company means ……….includes a firm or ….. Here as per someone’s interpretation, a Firm is written, not Partnership Firm. So there a strong pleas that ‘a firm” includes not only both Partnership Firm Registered and Unregistered, but Proprietorship Firm also. Reliance is placed on following namely : 1. HIGH COURT OF MADRAS ,Swathi Creations Vs. Sivanandham Agencies, Decided On: 17.12.2004 MANU/TN/1575/2004 2. HIGH COURT OF ANDHRA PRADESH, Y. Venkata Reddy Vs. Jagadamba Enterprises and Anr. Decided On: 03.01.2002 MANU/AP/0893/2002 2. at : https://marketbusinessnews.com/financial-glossary/firm-definition-meaning/ A firm is a commercial enterprise…sole proprietorship, .. 3. Payee Proprietorship can lodged case u/s 138 (SC decision in Shankar Finance and Investments Decided on 26.06.2008) whie in Civil suit not in Payee name 4. It is settled law that statutory provisions shall have precedents over the judicial pronouncements Now Guidelines is sought on following points: 1. Whether SC decision Adalat Prasad V Rooplal Jindal is sufficient to get application of Authorised Person dismissed at Trial Court ? 2. What is the correct law whether Proprietorship Firm is a company or not u/s 141 N I Act ? 3. If Proprietorship Firm is a company u/s 141 N I Act, how to deal with SC Decision Raghu Lakshminarayan Vs. Fine Tubes a) at trial Court 2) at High Court u/s 482 3) Whether can be called decision per in curiam on the basis of above 4. Anything else, by which Proprietorship Firm can be recognized a company u/s 141 N I Act 5. Any other guidelines,

there is offence of 498A, 377, 504, 323, 406 & SECTION[ 3 & 4 OF DOWRY ACT - UP]. On hearing on dated 06.06.2022, no ingredients of 377 were found & I was exempted from 377 but the Hon'ble judge has given interim bail for 10 days for mediation [ compromise ] but that was also failed as the bride was asking for huge money. now what will be the action of the H'onble court.

Can Article 21 be used against the patriarchal and traumatic morality of Indian educational institutions?

Can Article 21 be used against the patriarchal and traumatic morality of Indian educational institutions?

In SCDRC in medical negligence case, handwriting expert opinion given to refute 2nd consent for added procedure.Can we In appeal at NCDRC contradict by another hand writing expert opinion.

I have filed one criminal complaint us 138 of cheque amount 90000 and also filed recovery suit . Later on accused came and issued one cheque for making compromise on both cases but now that cheque is also bounced. Whether i can file another complaint us138 or not?

Not getting increment from last 4 years & basic salary is less than 50 % ( approximately 40 % )

There was work for widening of road and my property was also assessed in the cutting work and the land behind the limit of cutting was left as it is and due to rain the land slided and caused damage to my house and the house is not fit to stay in it because the land is on the verge of getting totally damaged including my house.

Abhay filed a divorce case in Jaipur, July 2017. Every hearing date went waste till March, 2018 as notice was not delivered to Jyoti (his wife) by court. His wife came to the court for the first time on April 10, 2018 but again the judge was absent that day. Now Abhay wants to approach Lok Adalat for his divorce. Can he do so if the opposite party agrees to do so? No proceeding has started in the court till now. Throw a light on the relevant provisions with the help of decided case laws.

Sir There is a mistake in ROR dharani records of our land. 13 guntas of land is missing 1) 5.34 acres of land was there in the name of my great grandfather B. Papi Reddy 2) that was partitioned between 2 sons of B. Papi Reddy (late) 2.37 acres on the name of B. Parma Reddy(late) and 2.37 acres on the name of B. Ram Reddy (late) (who had no children) 3) after their death that land was partitioned between 2 sons of B. Parma Reddy (my grandfather) 2.37 acres on the name of B. Anantha Reddy(my father) and 2.37 acres on the name of B. Narayana Reddy (late) 4) in the year 1985 both of them (B. Anantha Reddy and B. Narayana Reddy) sold 4 acres of land (each 2 acres) 5) in 2004 heirs of B. Narayana Reddy (late) have sold the remaining land of 37 guntas. 6) in 2021 we sold 24 guntas. So there should be 13 guntas of on my father's name. But as per dharani records 12 guntas of land is showing in the name of B. Narayana Reddy (late) instead of my father's name B. Anantha Reddy and 1 gunta as RSR pending. 7) now heirs of B. Narayana Reddy (late) have applied for succession from MRO office 8) I have written a letter addressing MRO and district collector requesting them to stop succession and registration. 9) No action was taken by them and I doubt whether they will stop succession. 10) How to file writ of mandamus to stop this succession and correct the entries in ROR?

Sir There is a mistake in ROR dharani records of our land. 13 guntas of land is missing 1) 5.34 acres of land was there in the name of my great grandfather B. Papi Reddy 2) that was partitioned between 2 sons of B. Papi Reddy (late) 2.37 acres on the name of B. Parma Reddy(late) and 2.37 acres on the name of B. Ram Reddy (late) (who had no children) 3) after their death that land was partitioned between 2 sons of B. Parma Reddy (my grandfather) 2.37 acres on the name of B. Anantha Reddy(my father) and 2.37 acres on the name of B. Narayana Reddy (late) 4) in the year 1985 both of them (B. Anantha Reddy and B. Narayana Reddy) sold 4 acres of land (each 2 acres) 5) in 2004 heirs of B. Narayana Reddy (late) have sold the remaining land of 37 guntas. 6) in 2021 we sold 24 guntas. So there should be 13 guntas of on my father's name. But as per dharani records 12 guntas of land is showing in the name of B. Narayana Reddy (late) instead of my father's name B. Anantha Reddy and 1 gunta as RSR pending. 7) now heirs of B. Narayana Reddy (late) have applied for succession from MRO office 8) I have written a letter addressing MRO and district collector requesting them to stop succession and registration. 9) No action was taken by them and I doubt whether they will stop succession. 10) How to file writ of mandamus to stop this succession and correct the entries in ROR?

Sir There is a mistake in ROR dharani records of our land. 13 guntas of land is missing 1) 5.34 acres of land was there in the name of my great grandfather B. Papi Reddy 2) that was partitioned between 2 sons of B. Papi Reddy (late) 2.37 acres on the name of B. Parma Reddy(late) and 2.37 acres on the name of B. Ram Reddy (late) (who had no children) 3) after their death that land was partitioned between 2 sons of B. Parma Reddy (my grandfather) 2.37 acres on the name of B. Anantha Reddy(my father) and 2.37 acres on the name of B. Narayana Reddy (late) 4) in the year 1985 both of them (B. Anantha Reddy and B. Narayana Reddy) sold 4 acres of land (each 2 acres) 5) in 2004 heirs of B. Narayana Reddy (late) have sold the remaining land of 37 guntas. 6) in 2021 we sold 24 guntas. So there should be 13 guntas of on my father's name. But as per dharani records 12 guntas of land is showing in the name of B. Narayana Reddy (late) instead of my father's name B. Anantha Reddy and 1 gunta as RSR pending. 7) now heirs of B. Narayana Reddy (late) have applied for succession from MRO office 8) I have written a letter addressing MRO and district collector requesting them to stop succession and registration. 9) No action was taken by them and I doubt whether they will stop succession. 10) How to file writ of mandamus to stop this succession and correct the entries in ROR?

1) A female having self-acquired property (a house) 2) her husband stays with her in that house and he constructs additional rooms in that house. 3) Now the female who is having 4 kids, writes a will in favor of only one kid who is staying with her. 4) Question: do the other 3 kids challenge her mother's will on the ground that their father has invested in the house constructing rooms in that.

I got registered for property and executed the 'Agreement of Sale' in the name of 'AJAY KUMAR RAJVANSHI'. However, stamp duty payer details have been entered wrongly as 'VIJAY KUMAR RAJVANSHI' due to oversight. Since I have got registered, I don't know whether in future 1) I will get a notice from e-stamp Payment department? 2) Whether my registration will become Void? 3) Whether I will face a problem in the Sale of property? Please advise on above queries.

I am a decree holder for an order passed by district forum during 2018 subsequently State consumer forum has up held the decision ,judgement debtor is likely to approach the national forum . the order is issued on 25/01/22. The deposit for appeal is 50% of the decree value in my case it is 10.5 lakhs . in the CPC ACT 2019 max limit of 25,000.00 is not applicable. what is the legal stand the case will be treated on CPC 1986 or 2019 . Can i get legal help at resonable cost as iam of age 80 & stay in bengalore

School is closed due to Covid-19, online classes is going School tuition fees is ok, Is we have to pay school bus charges is school is closed

I am facing a case under IPC 289 and i cleared a government job exam and going to join CBDT department as a Tax assistant so will i get my joining or my candidature would be cancelled?

I have filed complaint under N.I 138 Act in 2019. The respondent absconded because he cheated another many persons like me. Now I want to file complaint under IPC 406 and 420 in local police station. My question is can N.I 138 and IPC 406 & 420 be filed together?

I have agreed to sell my porperty and taken part of amount as advence. Due to various reasons I could not fulfil it as on agreed date. Hence, I like to return the advance money to the buyer who agreed in front of witnesses. I am about to hand over the money. During the transition should I request for any document that states that the buyer has taken back the money and has legally returned the initial sale deed? What is your advice?

Asking Builder to refund my Rs 5,00,000/- for the past 6 years as no venture approvals & filed complaint in dist forum but withdrawn after 1.5years due continuous hearings postponing. Same case filed in RERA but no counter filing from builder side for the past 5 months. I came to know that builder not yet executed the previous forum orders for the past 3years. I am sure I would get order in my favor. But assuming it would take another 1 year. Believe me I borrowed and invested here just for 1 year and to resale to book some profit. I have been paying interest for 3L out of 5L. Sadly now I want to opt for settlement. But no conciliation forum here in RERA. And I don't want to approach the builder directly.

Police had arrested a ex police offer without taking sanction. Sanction is required as per Sec crpc 197. Kindly guide for application.

My father purchased agricultural land 1998 in Shahuwadi, kolhapur.but this property is go on to rehabilitation. So this property pushed time 100 Rs stamp paper writing to my father and woner paper available. But this paper is no affidavit legally. This paper writing time four witnesses live this time. So please suggest solutions.

I filled diverse petetion under section 13 (1) 1a1b on my wife and I got diverse mutual under 13 1b . In this connection is my diversed wife eligible for seeking maintenance from or not pl reply along with sections sir.

Sir, my friend / father got visitation rights of female child from court but not get opportunity to visit the child. meanwhile child became major and he is unable to see her. what is his remedy. is civil suit maintainable for granting of mandatory injunction?

Can the Heirs of a Deceased Owner of Trust Property reclaim Trust property on any legal ground? Can the heirs of a Deceased Trustee be appointed as new trustees by the existing Trustees or by order of Court? I'm a Christian and an existing Trustee of the Trust concerned.

My case pending in allahabad high court since 2001 . I aggrieved by ex party and I need to know can I file appeal in supreme Court

the property is in 3 joint names -my mother , myself and my sister. it has been paid for by me . my sister wants to give up her share and give it to me . which is the easiest way out (can stamp duty be avoided?).property is in mumbai

A consumer filed a complaint against the opposite party infront of State Commission and the judgement was in his favour of the consumer. Now the opposite party filed an appeal in the NCDRC but it's pending and stay on the state commission judgement has been taken. Now the consumer wants to withdraw the original complaint which was filed in the state commission. Is it possible?

I am a 68 year old person from Visakhapatnam.I gave my shop on rental to a person for tailoring.He paid the rent for the last time in Aug 2019 through phonepe.From Nov 2019 he stopped paying current bills also.So I tried to call him to warn him about these things but he didn't pickup the phone then.So I locked the shop in Feb 2020 having no other option and sent him an sms to meet me, vacate the shop and pay the outstanding rent. He then came to and blackmailed me that if I didn't give him the shop back, he would harrass me through police. As I didn't give hime the shop, he gave a wrong complaint against me in police station in July 2020 but police said him to pay rent first and then do anything in court or in the presence of elders.Suddenly on 28th Dec 2020 at 2 am he tried to break the lock of the shop. I heard the noise, called the police and video recorded it and next day filed a complaint against him on which no action was taken till now. I am losing 2 yrs of rent because of him. I have no other sources of income and my children are still young. Please tell me how can I evict him and collect my outstanding rent of 2 yrs.

After many years I got a state government job so there is a question in the attestation form that asks 'Have you ever been debarred or rusticated from university examination - yes/no? ' I have got ufm(unfair means) in the university exam During my college days Will this affect my chances of getting the job

After many years I got a state government job so there is a question in the attestation form that asks 'Have you ever been debarred or rusticated from university examination - yes/no? ' I have got ufm(unfair means) in the university exam During my college days Will this affect my chances of getting the job??

I am falsely implicated in the acb case. The complainant wantedly filled against complaint . His work was already completed before two days from trap. He wanted ly put money in my hand . I got positive. I neither demand money please give me advice

I have a niece and nephew that I cant see any more. They are my nephews kids. The grandmother on the moms side has them and wont let me take them any more. I have been in their life since they were born longer than she has. Mom and dad are not in the picture.

Recently i caught smocking in a small tea shop that too publicly.....and i am preparing for govt exams...will it affect to my job? please help me

I have property market valuation certificate.so based on it what percentage of that property will be payed to court? It's a property case. Religion is Hindu.

IAM paid fine IPC 290 in court 2times.Am I eligible for upsc?

I was a Director in a company but it was managed by someone else ( Holding Co. Management). The management took some money from one party and issues post dated cheques with my forged signature. Now, the party has filed a complaint against me and I am no longer a part of the company. What could be the remedy for me in this case, as the cheques were issued without my knowledge and I had never met the party also. Any prompt reply would be highly appreciated.

A firm has 4 partners . The partnership firm owns a land . Firm name is written on fard of land . We want to get partners name on fard . What should be the procedure ?

I need a path way to reach to my home, our neighbor has done encroachment on path way, so right now we are unable to bring vehicle to our home. I want to know that is there any rule from Rajasthan Govt to get proper wide path way to reach at home. should I file court case for such issue ?

Respected Advocates, I have hired an advocate to deal with my divorce issue at Telangana High court, Hyderabad. The advocate has charged very high fees for my legal notice, Divorce petition charges that he demanded to pay the fees by cash. As per the advocate's request, I have paid the fees by cash but I insist him to provide the receipt which he didn't gave. I have asked my Advocate many times to provide a copy of my case documents (i.e Legal notice copy, Divorce petition copy, Legal notice reply received from the opposite advocate, Register post acknowledgement..etc) but he has never provided it. Further, I have seen my advocate not taking proper responsibility in taking up my case, when I am at risk he has been delaying my casework. The guidance my advocate has given me is wrong and have kept me in more trouble.            After understanding this situation, I met new Advocates outside to know their perspective about my case and they all revealed my case was not taken properly by my old Advocate. In fact, my old Advocate didn't reveal the first hearing date of my Divorce petition which has passed away. I have been asking my old Advocate to give me a NOC & case documents so that I can represent a new Advocate but he is not providing them. My second hearing for the Divorce petition is due in another 1 - 2 weeks. I want to give my Divorce case to the new Advocate, request you to reply to these 4 questions about the best possible way to resolve this issue.   1) It looks like my Old Advocate is trying to demand more money by not providing NOC & case documents. Is this the only way to get NOC & case documents by paying more amount to Old Advocate? 2) Even though I have cleared all the dues at my old Advocate and he is creating a problem for me to change my new Advocate, Do I have any risk in future that my old Advocate can create problems? 3) Without approaching my old Advocate for NOC - What are alternative ways to give my case to a new Advocate, get my case documents and how much time this process will take? 4) During this Covid situation getting a NOC from my Old Advocate or giving my case to a new Advocate through alternate ways, can't these things are done online and do they need to be done physically?

I am sold master copy phone unknowingly and a customer filed FIR against me for frauding him..Will I get the FIR report first then can I apply for anticipatory bail without being arrest

What is the rule and measure of a path way for private property through my property,they ask me 6mtr wide path,it will become cut my portion of my house.

Bank has debited EMI after settlement of the Loan and the refund has been delayed for more than 6 weeks now. And the latest update as of last Friday is will be processed in 4 to 8 days. I am literally annoyed and devastated that i was not able to get the money when it is needed at the most.

Can police register FIR against me if there is fight between two groups and someone gets hurt and I'm under the age of 18 ? How can they take FIR back without court case and all?

I got a give deed from my husband , now I'm the leagle owner in this property. And my mother-in -law trying to kill me. How Can I throw her with leagle notice

What should i do if a constable policeman tells me to come to the station on the way? shoild i go if a just constable call me to the police station? (at night 8 pm i was talking on the bike with my girlfriend on the road side,the two constables came throw questiones .at last was only after questions they realized i had drink a little beer.then they asked me to come to the station and grabbed my bike.they demanded all of my liscence.). does an constable have the right to question me like this and take me to the police station? if so who in power and what shoud i do

I have applied for building plan approval to build my home in a hill station in my own plot in my local municipality in Tamilnadu. I have paid all the amount that I have to pay to government and the funds to welfare board. Still the building planning engineer refused to give me the approval license. He asked for an amount of 25k as bribe and he asked me to give me a Rs.100 Bond paper with notari signature stating that " I won't change anything from the plan and I will use it only for my housing purposes and not for commercial purposes in the entire lifetime of the building and the municipality has all the rights to take any action when needed. And I promise that I won't go to Court for any cause if any action was taken on me at anytime". I can use it for rental purposes or in future if I have a change of mind I can make it as a shop right? Any how I will pay my commercial taxes right? 1.Is this fair.? 2. Is there any law that I should submit this bond to them? As a citizen of India, ones last hope in the democracy for the justice is Court. 3. Is that legal to ask me to sign like this? 4. I have submitted all the documents that are needed for the building plan approval. Tamilnadu government has any law to ask for These type of bonds?

My father has affair with one lady past 8 year ,we are very tired about my father and his behaviour, we lost everything and we are unable in this society we want to die ourselve , now I’m 27 years old and also I have one brother he was 25 years old , now this time also he lives with married who left her husband and gave birth to two child’s ,we are facing mental torcher from my father from childhood onwards this issues are repeating , and there is no support for my mother, now my father saying I won’t give property just give only some property I will keep property on my name, we faced a lot issues from my father

I have sold a property duly registered sale deed on 1.1.2021 vide registered sale deed and stamp duties paid. buyer gave a public notice on 30.09.2020 and satisfied himself on title of property etc. on 1.1.21 ie. sale deed date buyers gave PDC for 25.3.21 which is mentioned in sale deed also. On 10.02.21, some person has filed a case on me saying that i have wronglfully sold the property, in which he also has interest, and the sale deed needs to be cancelled, etc. Though before sale deed, I have all the papers, govt.records and possession of property, but to create nuisance one relative has filed the case. No order came yet, its pending case. But on 25.3.21, chq bounced. Now buyer has made stop payment of chq and bounce all chqs., saying that you have sold illegal property, whereas he has checked all the papers, confirmed from govt record, gave 3months paper advertisement, and is aware of all the documents. what remedy available to me 1. against buyer bouncing chq., 2. against that illegal / unnecessary case done on me. thanks in advance

We have three society one society created parking same in recreation area is that legal. If not what can i do for it.

whatis abuse of discretion by executive authorities?

THE CASE DISPOSED AFTER COMPROMISE IN KARNATAKA HIGH COURT FOR DISPUTED MIDDLE WALL BECAUSE ADVOCATE UNEQUAL PARTNER WHO BETRAYED TO COMPROMISE AGAINST WILL CAN BE REOPENED IN LOWER COURT DUE TO CONTEMPT OF COURT

hello sir ,my sister and i have a land near to each other ,my sister constructed a house (10 yaers back ) with out any setback to my land which is not allowed as per munciplity norms ,now i am planning to build a house she is forceing me to keep 3 ft distance from her house , her family will not allow me to construct the house makeing distrubance with my labourer every day .as i am not staying outside orissa for my job its not possible for me to stay in construction site (bhubaneswar) as land is in my name what action i can take against her so she can not make distrubance in my construction site .

Some one against whom FIR is filed under section 323,594,506(2) &114 of IPC and section 135 of Gujarat Police Act 135 get a government job till the verdict of court is not announced?

I have been convicted in section 27b of ndps act and fined by the court. Will this affect at the time of verification of central govt job. Is there any chance to get in a govt job with this.

My friend took my bike and made a accident ,the case was also filed against me as a owner of the bike, does it effect in selection into police job

My sisters are given good money as dowry( given as money but have proofs that they are given) before 1990 during marriage but they are coming again for equal property share rights for the left over ancestral property. Will the Dowry’s given to my sisters, money I spend for my father loans, money spend for father illness and so on be counted by court while giving judgment? I feel like my sisters are making use of the loophole in this law and demanding me with property without any mercy

My father is torturing me my brother and mother everyday. He threatens us saying he will pour acid or hot water(he also did it once). Shows a knife and also cut my brother with it once.How to give a complaint so that he never comes out of the jail.

Is it mandatory to declare the civil (property) case on attestation form during the joining of central government jobs

Can magistrate frame 420 IPC against accused additional in 138 NI Act case?

After false FIR for dowry Registered and arrest warrent issued and if we get bail then after we can use CRPC 482 to quached FIR

Is it possible to get injunction Order against agricultural land which was registered 4 years back but came to my notice lately and I was major at the time of registration date. And it is a ancestral property and I didn't made any signature in registration office. With out my notice registration was done to third party is it possible to get injunction Order against them. What will be the fee applicable to get injunction Order? And the persons who got that land registered was not allowing me to enter into land and practicing harmful activities on me is there any other thing to get against them? And can we get injunction Order from any court or able to get only from the near by court where the land is located? Please reply me as soon as possible. Thank you. I am belonging to Hinduism

Hi, My wife left me 9 months back telling that I had so many debts and we are about to sell our house and at present I have cleared all my debts by selling our own house. She helped me by borrowing from his father and friends. She only forced to take big amount to clear all debts and take home loan and clear. But unfortunately I did not get loan because of low cibil score. But finally we family decided to sell our house and clear all debts, because to rejoin the family. My wife was saying clear all debts and I may come. So after few months I have cleared all including my wife's side debts which i borrowed thinking that she may come back and lead happy life without commitment. But after clearing everything she turned back and remained there only telling that she will not come because you sold the house and she has age so young to collapse her life, so that she may get separated and enjoy her life. 2 months back she invited for mutual divorce but i ignored that one because it is unfaithful from my wife that after clearing everything she turned back. we have 11 year daughter. So I miss my daughter and I dont know what to do now, because 15 days back she filed a case against me in the court because i rejected mutual divorce. I am in confuse state that 11 years of matrimonial and sentimental of my daughter what to do? Please advise.

I m Brahmin, I have one girl and my wife in my family my step mom and my father is not giving share in the property, I live in the rented House which is difficult for me

Sir, I am a private professional empanelled with all the govt.general insurance companies from last 32 years. Before 3-4 years, a dispute had been occured with the officer of National Insurance company & I had initially raised voice against him to the head office of that company but that company with the help of their entire investigating team removed me from their panel & now after three years one more company has stopped my work saying that National insurance has removed me from the panel. Sir, Because of being alone person, I have been broken / harrashed.Sir,Whether is there any remedy or can I get justice.

My uncle expired recently on Monday he had a gun licence which he got for his security during riots our houses were burned by locals in 1990 and now all my uncles left that place after that incident and we are single muslim family left at that place non muslim don't want us at that place and they always plan to harm my family they all have illegal weapon and I want a gun licence for my security how I can get it or is there any procedure to transfer my uncle licence on my name the licence was issued on the old address where we are now and his family is living in a Muslim area if his son is ready to transfer it if not then how I will get my own its important because I found the locals planning against us on the babri mosque & ayodhya judgment.I have not shared my number for security reasons

Is there any impact of civil (property)cases on public sector banks jobs? Is there any requirement to fill the details of civil cases on attestation form?

r d upadhay vs state of andhra pradesh

My wife left me 10 months back due to heavy debts I have and she also borrowed and gave me some money as my financial condition was not good i did not gave them back and so she left house. Later we sold our own house and cleared every debts which I received with her relatives/friends. Before clearing she was saying that clear the amount and I may come back, But after clearing she turned back that she will not come back and not comfortable to continue or marriage life. So 1 month back she sent a notice and also few days back she invited me for mutual consent divorce. My wife is also teacher and taking 19000 salary and we have 11 year daughter. So my question here is I answered the divorced notice given with false allegations I answered as false and ignore mutual consent divorce. Because I need to lead life with my wife and daughter. Before sending notice she scolded me with bad words saying indecent words . For that reason I dont want to give divorce. Please suggest

Respected Sir/Madam. 20 years back my paternal uncle forcefully get signed by my father on property documents by showing psychological pressure and finally we lost that land. It has come to our attention very late. Can we file case now? I am requesting for your advice Limitation act 1963 is applicable or not for this? since it is 20 years case ..Also we are financially weaker,how we need to approach this case?

Both of us are Hindu by religion. We need mutual divorce, is it necessary to stay apart and for how long?

My Grandfather gave an unregistered will to my father and in that myself and my own brother signed as witness. My Father expired and also my grandfather. After looking to the all the documents that my father kept in the almirah, I got this will. When me and my own brother, asked to sign we did not know what was that document at that time of signing. We only knew that my grandfather singed in front of us and we both signed infront of him and my father and my mother. Now that after going through the will, we came to know that it is a will and we are the two witness. Please advise if this will is valid and can we probate the will and claim the property to our name.

My consumer complaint at NCDRC is coming up for virtual hearing but I want physical hearing. What should I do ? Should I file an application seeking physical hearing? What ground should I take.

Dear sir, I am upsc aspirant. My sister filled FIR against our family (Dad, brother, me). In Fir she written we are harrasing her, her life is in trouble because of us. So it will affect my police verification process. for my selection Does it will affect to my Career and upsc

Divorce quash

Dear Sir, I have resigned from the job of a private firm due to pregnancy, on 21st January 2021 and serving the notice period of one month now, salary arrears (revision of salary from April 2020) have not paid to me due to resignation in my last salary as others all received. I want to know whether I am not eligible for the Arrears. Please reply.

Property is ancestors and partition is not done. Now From PMAY some amount was sanctioned to build a home, so we started the construction. But my uncle had registered the case in court in last year, And the work got stuck. Now half amount has been taken from PMAY and half is remaining to claim, now panchayat has given the notice to start the construction but the problem is partition is not happening and case is also registered so what are the legal steps I can take ? as Panchayat is saying to start the work or submit the amount or face a FIR ? but we do not have amount to submit. what are the legal options and what can I do here ?

if a person convicted for ipc 188 and fined 100 rs by court and case is disposed off will this affect the govt job in future?

Person with acb case ,can apply for another government job

I run a private limited company. We provide engineering services. Two months ago the company received a large order from our customer. To accomplish this, we needed to buy some equipment. We finalized the quotation of a proprietary company and transferred 50% payment (Money transferred from our company's current account to its company's current account). But after transferring the money, the supplier is not answering the call or mail. The company lost the order because of that. Which also ruin our company's reputation and waste the company's money. Now he is neither supplying the equipment nor returning our money. All communication is done over mail. Please help me what legal action I can take.

My father and his sisters got property after passing away of my grandfather ( grandfather didn't make any will). My grandfather got it from his mother? Is this an ancestral property or not? (My father expired in 2018 ) ( Region- Amravati, Maharashtra)

Dear Lawyers. I have a property extent of 2 acres. Near to My property 3 acre . The owner of this property sold 3 acre to real estate agent in the year 1996. Real estate agent in the year 2000 , converted the land into residential plots and roads inside the layout is handover to the local panchayat through registered gift deed. One of the layout road is touched my property 2 acre. Person staying in the site end , made encroached on panchayat hand over gifted road and preventing me to usage that road which is gifted by real estate agent to panchayat through registered gift deed. Am having the alternative path of 9 feet . 1. My question is can i use that road which is hand over to the panchayat . 2. How i can prevent the person in encroaching the panchayat road and make a free access to my property. 3. Easement right or Injunction or What lawful methods will give a permanent solutions.

Bond Agreement Money Lended Against Shop With Security Unconditional irrevocable bond

I was abroad. so my husband applied for divorse and in same case filed an application for custody my 3yr old son in 2018 within 15days of my travel date and i did file for visa for my son and husband. On same year he was given custody of my son and i was given visitation rights. he is allowed to "retain custody of minor child until further orders". But divorce case is dismissed on ground of no evidence in 2020 jan. Now i have re-opened the dismissed case and filed application for custody of my son. But looks like in court hearing, they mentioned this is not application for custody of child since the order passed in 2018 on child custody is still valid even though case is dismissed. Please advise what should I do to get custody of my 6.5yr old son.

Dear Sir We have Registered Partnership firm consisting 5 partners each having 20 % share. Previously in 2011, all 5 partners sold 8 Acre out of 12 Acre land which is in the name of firm. I, as Fitfh partner also signed that agreement of sale. That time four partners didn't gave me any amount or consideration in my account as 5th partner for this property sale. All other four partners at that time orally told that we will adjust your compensation in the form of land. Means they wanted me to take 20% land of total 12 Acres in remaining share of 4 Acres which comes to 2.4 Acres. As I was no need of money that time, i agreed for same. But they are cheating now? What can I do? Also they want to sale 80 percent of remaining land of their share? Can they do that?

when will it (Kerala High Court's stay order on passport officers imposing fines) be resolved? My passport is in pending.

I have filed application for early hearing a in admitted matters of civil appeal.how many days it take to list

My wife launched fake allegations under these sections 498a, 496 nd 120b and i have all the evidence to backup my statement and i send my statement with all evidence , when i get email from NRI WING POLICE OFFICER still they registered FIR against me, mom, dad and my uncle-aunt. Now, i got another email to appear in local police office in 15days. They didn’t even consider my evidence earlier. I am living in CANADA with my family. I am permanent residence and my parents on temporary visa. I got AB for my uncle and aunt. I don’t know what to do next now. Her family said they can only give divorce if i sponsor her otherwise they gonna ruin me and my family publicly with any possible way. How can i write a letter to NRI minister to open a investigation on this FIR by senior police officer. I don’t wanna send my parents back, we all know how system works nobody gonna believe us.

hello sir, i am a accused in a cheque bounce case. my next date of the case is in arguement stage starts. my question is it possible to take another date? if so then what is the procedure? Thank You.

I've resigned my job on 1st-Sept-2020 by mentioning that, relieve me as early as possible & on 2nd-Sept-2020 Employer has accepted my resignation. So, upto which month should I get the salary.

Within how many days after a cheque is bounced a legal notice should be issued & How many days should one wait after the legal notice is delivered before filing a suit?

What is the court fees for filing a cheque bounce case in bangalore

what is claiming under a person

Show the distinction between Mitakshara and Dayabhaga Law of Inheritance discussing in detail

If an FIR is registered on me in police station should I take bail compulsory?

Does civil case affects eligibility of government jobs?

does court notice will tell under what section FIR is registered on us?

Does petty cases affects the eligibility of government jobs?

Someone filed a case against me in police station police enquired and didn't arrested me and I didn't took a bail is that a pitty case?

I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?

Live in relationship me rahne ke liye kam se kam kya age hona chahiye ladka aur ladki ka

claiming under

Can you kindly clarify whether there is a court fee applicable in Gurgaon for filing Section 138 NI for cheque bounce

According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.

if I have come to my home town and have not being staying in my rented apartment from past 3 months and my landlord is forcing me to pay rent or vacate the house can I take any legal action?

if a partition was taking place after 5 years of divorce and the divorced lady was living with her family who is a part of HUF can she also be a part of HUF after her divorce and can she have any rights at the time of partition?

My grand pa gave his land to aryasamj to run school with him so many people donated but now committee is misusing it and not using the money for public welfare they distribute among themselves my condition is poor and that land was not my late grandpa's earned property he got from ancestors can get help from court to get it back.

During file inspection is photography & vedeography permitted .if yes under which RTI ACT or CIC Decision.please mention.

is a contract necessary for arbitration

As per law above ?20000 cash dealing is not permitted .then why how hospitals take payment. I'm cash.in thousands & lakhs?

Does sanctioned map of house constitute Public authority document or it considered as personal information as per RTI ACT IF so under which section of the act/

My apeal to first appellant authority was reject with PIO reply as information can not be given because of third paty objection .i do not want to go for second appeal.question is can I ask for file inspection.wii it call for third party permission?

I had filed RTI But the PIO replied armed with a copy of objection from the third party.Now can I ask for file inspection under the present circumstances.Question is will the PIO refer to my earlier application sighting third party objection or file inspection would be granted?

On what basis is registration fee charged in respect to family settlement document?

Under which section of RTI file inspection does not require third party consent?

What does the registration act say about unregistered documents?

A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.

Does a unregistered MoU of . Family settlement in respect to undivided property,requires registration to be called a binding legal document among the signatories?

Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Is Circle rate to be considered the market rate of property ?

I have filed NI 138. The respondent absconded because he cheated another 14 persons like me and also filed IP case. After 5 months of NI 138 filed against him, then I moved to SP office and put FIR against him by IPC 406 and 420. My question is Can NI 138 and IPC 420 be filed together?

According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .

My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.

My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years

During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?

NEGOTIABLE INSTRUMENT. A BANK CHEQUE HAS BEEN ISSUED IN FAVOUR X BY Y (ORIGINAL OWNER OF THE FIRM). IN TURN X ENDORSED THE CHEQUE FOR PAYMENT TO Z. NOW Z IS THE OWNER FOR THE PAYMENT. AT THIS POINT, CHEQUE WAS PRESENTED BY Z AND WHICH WAS DISHONORED DUE TO INSUFFICIENT FUNDS. IS IT POSSIBLE TO SEEK JUSTICE FROM THE COURT THROUGH FILING A SUIT BY Z ON Y (OGINIAL ISSUER OF THE CHEQUE) TO GET PAYMENT ORDERS.

can i send a correction notice after the expiry 30 days statutory period

Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job. Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.

Sir i am working as deputy executive engineer in govt of andhra pradesh ,recently my higher officer surronderd my Services to next office for the shake of not done biometric attendance ,but am purly field officer is biometric attendance mamdatary pl post any judgements in this regard

Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do

What should we do

Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.

questionWhy do some groups require special human rights?

I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP

I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.

Hello Sir, I have filed second time complaint in NCDRC after the discovery of new facts based on fresh and continues cause of action in my medical negligence case. After giving ample evidence from 4 doctors the judges have given judgement that the case is not maintainable the second time and there is no medical negligence in my case. I have filed a Review Application in the above matter and it is over a month but the judgement is not yet pronounced. In the mean while I was thinking whether I can file a Writ Petition in Supreme Court in my medical negligence case as I have not got natural justice from any court in the past 15 years. The NCDRC has held the operating surgeon guilty for not taking consent of the adult patient in my first complaint which was decided by the court in 2014, but the court has overlooked the illegalities of the hospital and other mistakes of the surgeon as not doing pre-operative test, doing incomplete operation, not attending the post operative complications, not doing post-operative test as advised by the visiting doctors etc. because of which my disability is increased and I am not able to earn my livelihood. Under all this points can we file a Writ Petition in Supreme Court??

what remeady is availbel agaist tenent

A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat

Sir am paralised in 2016 , the doctor given temporary disability of 70% Certificate .is am eligible for promotion as per pwd act 2016

What is the structure of court fee to be filed with cheque bounce case

While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?

If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)

What charges can we try on the doctor who claims to cure homosexuality?

I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.

I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?

What is the section 226 and 227 .

Details about my case. I am aged 42 years, patient of Spina Bifida by birth and its associated problems like incontinence of urine and bowels, and walking with elbow crutches. In the year 2002 when I was 25 years old I went to consult a pediatric urologist in children hospital as it was by childhood problem. After consulting the doctor he advised me to undergo bladder augmentation with appendicular vasicostomy operation for urinary incontinence, which will be beneficial for managing with urinary incontinence. He had performed only MCU test before going for the operation and no other pre-operative test were done which was compulsory as per the medical literatures. On 7th November 2002, the surgery was performed with a special permission in a children’s hospital. For performing this operation doctor did not take my consent, only consent of my mother was taken. For performing this operation lumbar puncture was done to give epidural analgesia / anesthesia which is contraindicatory in spina bifida cases (HAVING PROOF OF MEDICAL LITERATURE). After the lumbar puncture I lost sensation in both my legs below knees whereas before the operation the loss of sensation was only below ankles. The doctor had promised the above said surgery but he performed only bladder augmentation and I was left with Suprapubic catheter lifelong to drain urine. I was discharged from the hospital on 30-11-2002 without treating the loss of sensation and giving any solution for half hazard operation done by doctor, it was a government hospital managed by the trust and I was admitted in paid ward. After getting discharged I got the IPD papers in 2004, by the intervention of Maharashtra Human Rights Commission, after getting IPD papers I filed a case in Maharashtra State Consumer Disputes Redressal Commission, in February 2005. The case got dismissed in limine in March 2006, there after I appealed to National Consumer Dispute Redressal Commission. The Complaint was reverted back in December 2007, to the State Commission again. There after the return submission were filed by OP’s the doctor and the hospital. In March 2009, the case got dismissed relying upon doctors wrong statements (CAN BE PROVED BY THE JUDGMENT COPIES OF THE COURT ON RECORD.). Further again I appealed to National Consumer Dispute Redressal Commission. On 14-10-2014, the National Commission passed the order holding the doctor guilty for uninformed consent and imposed a fine of Rs.25000/- against my claim of 42,00,000/-. I filed the Review Petition as the doctor had appeared and heard by the judges next day after final arguments were over and the case was reserved for judgment, which is against the Supreme Court guidelines (CAN BE PROVED ON RECORD), I further appealed to Supreme Court by SLP in April 2015, the SLP was also dismissed on July 2015. In the year 2013, I had to undergo amputation of my right leg through knee due to loss of sensation and non-healing wound, in 2014 my left leg got infected due to cellulitis, because of loss of sensation. In 2015-16 a huge bladder stone was detected in the urinary bladder due to the incomplete operation and long term retention of Supra Pubic catheter. In May 2016, the bladder stone was operated. Based on the above facts and with the doctors written opinion, I have filed a fresh complaint in NCDRC under the discovery of new fact and fresh and continues cause of action and I am complainant in person representing my own case in court. My case got admitted and the notice have been issued to all the OP’s. All Papers exchange and interrogatory is over between all the OP’s and the complainant and now the court has passed the order to prove the maintainability of the second complaint in NCDRC. How I can prove the maintainability of the second complaint in medical negligence matter in NCDRC? What steps I can take so that my case does not get dismissed in NCDRC? Awaiting your early reply. Thanking you, Yours truly.

How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.

I have a ganapathy idol in my home front compound wall. this is used by passer by and I worship with pooja on specific days of the week where general public join. I want to know of any legal way to protect my land area in future if some public petitions it for a temple construction. what need to be done on my side for legal coverage.

What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

After divorce,who will get the custody of girl child ?my brother or her wife?

My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??

A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee.

Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?

In Balendra Kumar vs Ministry Of Labour & Employment on 20 April, 2017 central information commission has given its decision that file not traceable cannot be a valid reason for not providing information under RTI act. I want to know whether I can give the citation of this judgment in NCDRC in a medical negligence case, wherein the hospital is not giving information to the complainant / patient giving the reason that the said file is not traceable.

I want to know if I can produce online doctor’s opinion from medical website in medical negligence case pertaining to the procedure to be followed before going for an operation? There is any precedence wherein NCDRC or Hon’ble Supreme Court has accepted online doctor’s opinion as evidence? Can anybody give me case citation in this matter?

Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?

In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.

I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

i wish to know how on line board works like prioritywise,how manytime listedwise, senior citizen prioritywise, or other way?

How can a mortgage property to be registered in the name of the lender.

My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation

I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.

How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

RECENTLY GST EXEMPTION ON MAINTENANCE OF APARTMENT WAS RAISED TO 7500/- EFECTIVE 25.01.18. IS THIS EXEPTION ONLY FOR RWA’s OR FOR BUILDERS ALSO WHERE STILL NO RWA IS FORMED? MY BUILDER IS STILL CHARGING GST 18% ON MUCH LOWER AMOUNTS EVEN SAYING THAT EXEMPTION IS ONLY FOR RWA’s.

Was working as a Chief Medical Officer in a Charitable Hospital registered under the Societies Act for the past 9 years. I was given termination letter for my service , without any notice or any explanation called for. I have not acknowledged the notice/ letter. Please advise me as to what action I should take ?

Was working in a charitable hospital as a Chief Medical Officer for the past 8 years, registered under Societies Act .Without any notice given or any explanation called for, I was given termination letter , for which I have not acknowledged. Please let me know what action should I take ?

Was working as a Medical officer in a charitable hospital since 8 years. Terminated from service without any reason nor given notice for termination. How do we proceed ?

My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.

I want to change my name from Ashok Kumar tanti to Ashok Tayal. I have passport also and working person. PL let me know the formalities.I am general category and do not want any govt. Benefits.

Sir My cheque payment is stopped by drawer . this cheque is given as a proof of money that borrowing for some time but after a long my money don't returned .

My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?

Which is the right time to file an early hearing request petition in a medical negligence case? Whether it should be filed when the paper procedure is going on like filing rejoinder, affidavit in support of evidence, interrogatory, exchange of papers or early hearing request should be given after all the paper procedure is over? I am a handicap person and I have filed a medical negligence case in NCDRC. I want to know which would be the right time to ask for early hearing and its advantage? Presently my case is admitted and I am getting the hearing after every 6months in NCDRC.

I want to know as per consumer protection (non advocate) regulation act 2014 formed by NCDRC, if an advocate has taken accreditation of any state consumer forum on that basis can he appear in National consumer forum?

MRI property in India

Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.

Hello Sir, I am physically challenged person by birth and I have filed a medical negligence case in NCDRC which is pending from long time, I want to know if I can ask for an early hearing and disposal of my case in NCDRC, there is any provision in law for early hearing and disposal of cases in medical negligence cases for physically challenged people, if yes can you tell me the under which section and sub section I can demand for an early hearing and disposal of my complaint in NCDRC?

My client is trading of T\Tax free agricultural product. i.e. Paddy In this case if he pay Transport charges. In this case Reverse charge applicable or not on transport charges?

I was off loaded from the British Airways flight from British Airways flight on 23rd November. I Had valid ticket from New Delhi to New York. I am Permanent Resident of USA holding Green Card. My Green Card was initially valid till 24th October 2017 but its validity was extended by fixing a high security sticker. The Air line officer at the Delhi Airport said that he does not accept the validity extended by sticker and he treats my Green Card Expired. After being off loaded a few minutes later I made on the spot purchased Qatar Airways ticket and reached home (USA). But the Qatar ticket was twice more costly being spot purchase. Can I sue the air line for wrongful off-loading? I purchased the ticket at Ludhiana (Punjab). Can I sue the airline at Ludhiana? Or I should do so in USA. Consumer court?

A Compliant of 156(3) was filed by my mother- I was summoned by the court for an offence U/s 506 IPC. During the pendency of trial complaint died before framing of charge. Accused could not get the opportunity to cross-examine the complainant. However, evidence of CW1 i.e the son of the complainant were recorded and cross-examined, what he deposed was only hearsay. What could be the fate of the case? Does Section 244/245 will apply in the present matter? Can accuse demand discharge for not getting opportunity of cross examine of the material witness. Pls advice otherwise what relief may be for the accused.

Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal

I resigned from a co op bank when only 14 months due for my retirement on health grounds in may 17.our MOS was due since july13 & the new MOS was signed in Oct 17.. As per the clause in MOS ,resigned employee is not eligible to get arrears of salary from retrospective date.. Can I claim arrears of salary from July 13 to Sept 17?What is legal option available for me?

Dear Sir, My truck was covered under comprehensive policy with Sri Ram General Insurance Co. Ltd. & this truck met with accident last year. Apart from Driver & Cleaner[helper], one more person was in the truck i.e total three persons were in the truck which was mentioned in the police report. Also the cleaner / helper died in this accident. Sir, My OD Claim has been repudiated by saying that one extra person was travelling in the truck & this is the violation of ‘ LIMITATIONS AS TO USE’. Sir, As such I want to know whether sitting of one more person comes under the [violation of limitations as to use] & whether the decision taken by insurer is right or wrong. Regards, Suresh Kumar , Rohtak[ Haryana]

I am the principal investigator of a reasearch study funded by the Department of Science and Technology. The study was completed and the paper was published. It has now come to my notice that there are people around me who wants to use the data I had collected for my study, for other purposes. I would like to prevent that from happening as all the data collected was my sole idea and hardwork. Please guide me as to how to prevent this.

Section of Environmental Pollution Act 1986 so sentence and imprisonment under 19 15 16

i doubt my brother-in-law has a secret relationship even before marriage and he is continuing it still.How to break their relationship and save my sister.

Dear Sir, A shop was allotted by Municipal Committee before 13-14 years on rental basis[ monthly rent about Rs.800/= per month]. Before 7-8 years, a known fellow of me asked me to use the shop for six months. As my shop was empty at that time i.e before 7-8 years. So, I gave my shop to him for six month to him on trust. After six month, when I asked him to vacate the shop then he started fighting with me. Thereon, he started depositing rent in the municipal committee directly & started collecting the rent slips from the Municipal Committee. THE IMPORTANT POINT IN THIS CASE TO NOTE IS THAT THE RENT SLIPS ISSUED TO THAT PERSON BY THE MUNICIPAL COMMIITTEE IS STILL IN MY NAME [ i.e that person is depositing the rent on monthly basis in my name ]. ALSO ONE IMPORTANT POINT TO NOTE IS THAT DURING LAST YEAR I PREPARED BANK DRAFT FOR RENT OF THREE MONTHS FROM MY ACCOUNT[ THROUGH MY BANK ACCOUNT CHEQUE] & SENT THE SAME TO THE MUNICIPAL COMMITTEE, WHO RECEIVED THE SAME & MADE ENTRY OF THREE MONTHS RENT FROM MY SIDE IN THEIR ACCOUNT, 1] Thereby confirming the deposition of rent amount from my own bank account. 2] Also One more point to note is that before six month a legal counsel / advocate of mine sent notice to that fellow mentioning in the legal notice that shop was given from my side on ‘ Trust ‘ for six months only & mine legal counsel addressed him to vacate the same. Sir, Few my known legal experts are saying that the notice given by my councel / Advocate [ saying that the shop was given on trust basis, as mentioned in the legal notice] is wrong. Reason being, the shop has been allotted to the undersigned by municipal committee on rent basis. 3] When I asked to the Municipal Committee to tell about the ‘’ Allotment Conditions ‘’ with the help of RTI then MC could not reply & at last when the case gone to INFORMATION COMMISSION, Then there the Municipal Committee confessed by giving in writing that they[MC] have no record of the same. Now, In above circumstances, whether the legal notice given by my councel to that fellow is wrong or right & how to vacate the shop. Thanks, [ Shiv kumar]

Hi,,, we want to hire an office space for approximate 03 years period time,,, please guide about the documents/things/formalities to keep in mind while executing Lease Agreement

what is dowry ? and what we can do for dowry harassment ? (Hindu Religion)

My manager tortures me interms of productivity and speaks very rudely and commanding for which I do not have a proof how can I be helped here

Dear Sir, A shop was allotted by Municipal Committee before 13-14 years on rental basis[ monthly rent about Rs.800/= per month]. Before 7-8 years, a known fellow of me asked me to use the shop for six months. As my shop was empty at that time i.e before 7-8 years. So, I gave my shop to him for six month to him on trust. After six month, when I asked him to vacate the shop then he started fighting with me. Thereon, he started depositing rent in the municipal committee directly & started collecting the rent slips from the Municipal Committee. THE IMPORTANT POINT IN THIS CASE TO NOTE IS THAT THE RENT SLIPS ISSUED TO THAT PERSON BY THE MUNICIPAL COMMIITTEE IS STILL IN MY NAME [ i.e that person is depositing the rent on monthly basis in my name ]. ALSO ONE IMPORTANT POINT TO NOTE IS THAT DURING LAST YEAR I PREPARED BANK DRAFT FOR RENT OF THREE MONTHS FROM MY ACCOUNT[ THROUGH MY BANK ACCOUNT CHEQUE] & SENT THE SAME TO THE MUNICIPAL COMMITTEE, WHO RECEIVED THE SAME & MADE ENTRY OF THREE MONTHS RENT FROM MY SIDE IN THEIR ACCOUNT. --- Also One more point to note is that before six month a legal counsel / advocate of mine sent a notice to that fellow mentioning in the legal notice that shop was given from my side on ‘ Trust ‘ for six months only & mine legal counsel addressed him to vacate the same. Sir, Reading the above situation, how to vacate the shop. Thanks, [ Shiv kumar] 20.01.2018

I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.