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Manish Khurana (7 Years Exp)
Insurance Regulatory and Development Authorit (Show More)
Delhi High Court , Central Delhi
View Answers by this Lawyer (2)
Profile Views : 33591
News : 0 Articles : 0
Contact Details
Law Firm Name : Manish Khurana
Country : India
City : Central Delhi
Area : Delhi High Court
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Practicing Since : 2017
Qualification : BA L.Lb. Hons.; PG Diploma in IPR
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/2720/2017 | Delhi | Delhi High Court Bar Association |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
IP, Trademark & Copyright
Startup & Registrations
Taxation
Tribunals
Languages
Subject : Court fees cost in N. I case
Question : What is the structure of court fee to be filed with cheque bounce case
Answer by Manish Khurana : In case of filing the complaint before Magistrate under Sec. 138 of the NI Act, the court fee is very nominal, however, if you intend to file a civil suit under Order XXXVII CPC for recovery of money, then proper ad valorem court fee depending upon the amount, is to be filed alongwith the plaint.
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 Manish Khurana : Yes, since you have reached the age of majority, you can get separated from your parents, however, you might lose the rights in the self acquired property of your parents.
