Prudence Attorney's (25 Years Exp)

  Employment contract (Show More)   

 Ernakulam High Court , Ernakulam

   View Answers by this Lawyer (6)

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Contact Details

Law Firm Name : Prudence Attorney's

Country : India

City : Ernakulam

Area : Ernakulam High Court


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Practicing Since :  2000

Qualification : MSc

About

Our establishment acts as a one-stop destination servicing customers both local and from other parts of Ernakulum. We handle the cases independently with a result oriented approach, both professionally and ethically and has acquired many years of professional experience in providing legal consultancy and advisory services. We specialises in civil matters including family disputes, property disputes, recovery and debt related cases, and intellectual property related matters.

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
524 kerala North Paravur

 Civil

  Banking Matters
  Business dispute
  Coopertaive society
  Defamation
  House rent control
  Landlord/Tenant
  Notary Service
  Partition
  Property litigation
  Recovery Matter
  Revenue Matter
  RTI
  Specific Performance
  Suit for Declaration
  Suit for Eviction
  Surrogacy
  TDR
  Civil-Other

 Arbitration & ADR

  Arbitration - Domestic
  Arbitration - International
  Arbitration-Other

 Corporate & Regulatory

  Corporate Matters
  Depositories Act
  Entertainment
  Excise Matter
  FEMA
  Industrial Matters
  Mergers & Aquistions
  NBFC
  SCRA
  SEBI
  Commercial-Other

 Contract & Drafting

  Attestation
  Consultancy agreement
  Document review
  Employment contract
  Franchise agreement
  Freelancer agreement
  Joint Venture agreement
  Master Servant agreement
  Service Level agreement
  Non-Disclosure agreement
  Vendors agreement
  Contract-Others

 Criminal Law

  Anticipatory Bail
  Anti Corruption
  Bail
  Cheque Bounce
  Criminal Contempt
  Cyber Crime
  Criminal-Defamation
  Juvenile delinquency
  PMLA
  Police Harassment
  Sexual Harassment at workplace
  Criminal-Other

 Family & Divorce

  Adoption
  Child Custody
  Christian Law
  Divorce
  Domestic violence
  Dowry harassment
  Family Counselling
  Family Dispute
  Guardians & Wards Act
  Maintenance
  Muslim Law
  Special Marriage Act
  Succession
  Succession Certificate
  Family & Divorce Other

 High Courts (India)

  HC - Arbitration case
  HC - Contempt petition
  HC - Senior Counsel
  High Court Lawyers
  HC - Miscellaneous petition
  HC - Public Interest litigation
  HC - Revision petition
  HC - Writ appeal
  HC - Writ petition
  High Court-Other

 IT, Media & Telecom

  Start-Up matters
  Technology Licensing
  Website Policies
  Information Technology-Other

 IP, Trademark & Copyright

  Copyright Registration
  Domain Name Resolution Practice
  IP Advisory & Opinions
  IP Litigation & Enforcement
  IP Protection & Portfolio Management
  Patent matters
  Patent Search
  Trademark Assignment
  Trademark Objection
  Trademark Registration
  Trademark Renewal
  IP,Trademark & Copyright Other

 Employment, Labor & Service

  Labour law
  Service Matter
  Labour-Other

 Motor Vehicles

  Accident Claims
  Motor Vehicles Insurance Claims
  Motor Vehicles-Other

 Startup & Registrations

  Company registration
  NGO Registration
  Society Registration
  Start-Up Registration
  Trust Registration
  Registrations-Other

 Tribunals

  Appellate Tribunal for Electricity
  Armed Forces Tribunal
  Authority for Advance Rulings
  Central Electricity Regulatory Commission
  Central Administrative Tribunal
  Company Law Board
  Tribunals-Other
  Competition Commission of India
  Competition Appellate Tribunal
  Copyright Board
  Customs Excise And Service Tax Appellate Trib
  Cyber Appellate Tribunal
  Employees Provident Fund Appellate Tribunal
  Income Tax Appellate Tribunal
  Insurance Regulatory and Development Authorit
  Insurance Regulatory and Development Authorit
  Insurance Regulatory and Development Authorit
  Intellectual Property Appellate Board
  National Green Tribunal
  RERA Appellate Tribunal
  Securities and Exchange Board of India (SEBI)
  State Administrative Tribunal
  Telecom Disputes Settlement & Appellate Tribu
  Telecom Regulatory Authority of India (TRAI)

 Miscellaneous

  Retainership
  Miscellaneous-Other

 Non Resident Indian (NRIs)

  Person Of Indian Origin
  Overseas Citizen Of India
  PIO to OCI Conversion
  NRI Matters
  Passport Matters
  Visa Matters
  Immoral Trafficking
  Immigration & NRI Other

 Pre Negotiated Services

  Mutual Divorce @ RS 25K
  Fixed Price Other
  Court Marriage @ Rs.15000
  Arya Samaj Marriage @ Rs.20000
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Reviews

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Subject :  Can I file a case if some one has captured my house for more than 20 years

Question :  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

Answer by Prudence Attorney's :  You can file the case , but you must answer / explain the enormous delay occurred for filing such a suit.

Subject :  Court fees for filing NI 138 In Gurgaon

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

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

Subject :  The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women

Question :  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.

Answer by Prudence Attorney's :  The Hindu Succession Act, which was amended in 2005, gives daughters equal rights in their ancestral assets. Daughter can claim equal share in family property irrespective of whether her father was alive or not at the time of the amendment. Daughters will have coparcenery rights even if their father was not alive when the Hindu Succession (Amendment) Act. Her marriage is never destroying her right over the coparcenary property.

Subject :  Want to get separate from Parents.

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

Answer by Prudence Attorney's :   • Watching porn at home is not illegal in India. • Saving pornographic content in smart-phones, storage devices etc. is also not illegal, unless it is child pornography. • Distribution of such contents, even via private messages like Facebook messenger, Whats app is illegal. • Sex stories are also covered under IT Act, being sexually explicit content. • Child pornography is totally illegal: FBI and Interpol have regularly been cracking down such contents on dark net. • Transmission i.e., sending text, photo, video or anything obscene or containing sexually explicit act (unless for bona fide purpose like sex education) is also illegal in India. So Merely downloading and viewing such content does not amount to an offence. Joining of whats app group is not illegal but Publication of pornographic content online is illegal. The same time Storing Cyber pornographic content is not an offence. but Transmitting cyber pornography via instant messaging, emails or any other mode of digital transmission is an offence. Browsing or downloading Child pornography online is also a punishable offence under the Information Technology Act. The creation of child pornography is also punishable under the Act. The act of collecting and storing cyber pornography is not an offence, but if the content involves minors, then it is punishable with imprisonment upto 5 years and fine upto 10 lakhs.

Subject :  Want to get separate from Parents.

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

Answer by Prudence Attorney's :  Sorry of the answer which i wrote to your question previously. The answer was unfortunately written ,it was for another questions answer. I have no option to delete or edit the answer . In your question , You are major , the constitution of India provide all the right which to provide to a citizen of India . You can live separately as per your wish. But the moral obligation does not leave away from you . If your parents are aged one then senior citizen act put some obligation on you