Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Toprani Law Firm (14 Years Exp)
District Human Rights Matters (Show More)
View Answers by this Lawyer (2)
Profile Views : 26294
News : 0 Articles : 0
Contact Details
Law Firm Name : Toprani Law Firm
Country : India
City : Gurgaon
Area : Galleria DLF-IV
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2010
Qualification : LLB
About
Toprani Law Firm has been practicing and handling cases independently with a result-oriented approach, both professionally and ethically and has now acquired excellent professional experience in providing legal consultancy and advisory services. Advocate Toprani provides services in various fields of Trade and Copyright Matters, Startup Matters, Cyber Crime Matters, International Law Matters, Customs and Excise related Matters and drafting and vetting of various agreements and documents. Business savvy, management and legal expert with twenty plus years of legal management for businesses and leading complex change initiatives for Fortune 500 companies in America/Asia diverse industries implementing business processes with Artificial Intelligence & Embedded framework - Machine learning for law enforcement. Advocate Toprani has been instrumental in protecting capital and assisting larger investment houses with startup investment into technology and FMCG companies in Asia. He has worked on compliances and regulations adherences for startup in the following areas: 1. Recruiting/Termination 2. IPR - protecting the rights of Ideas in Asia and America 3. Domestic and Commercial leases - Foreign Investors 4. Protecting against any issues with local enforcement agencies Advocate Toprani can provide exclusive knowledge and advice on Immigration and family matters in Africa, Australia, Canada, New Zealand, GCC, the UK, European and United Station America and Foreign Accounting standard and American GAAP for investment and Dual Taxation purposes for Oversea Citizens of India with foreign citizenship. Advocate Toprani has worked with local and international agencies for Law enforcement and tracing criminals and crime from overseas into Asia. Language(s) Spoken by Advocate Toprani: English, French, Spanish, Arabic, Gujarati, and Hindi
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| P\1084\2013 | Punjab | Haryana |
Civil
Arbitration & ADR
Corporate & Regulatory
Contract & Drafting
Criminal Law
Human Rights
IT, Media & Telecom
IP, Trademark & Copyright
Motor Vehicles
Taxation
RERA
Non Resident Indian (NRIs)
Languages
Subject : Can NI 138 and IPC 420 be filed together?
Question : 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?
Answer by Toprani Law Firm : Depends on the NI IPC 138 application. IPC 406/420 can be filed together but NI 138 is a specific purpose case.
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : 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.
Answer by Toprani Law Firm : yes you can file a case.
