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Prabhakar Law Associates (28 Years Exp)
RERA Administrative Tribunal (Show More)
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Contact Details
Law Firm Name : Prabhakar Law Associates
Country : India
City : Bangalore
Area : Bangalore City
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Practicing Since : 1996
Qualification : B.Com. LL. B.,
About
Prabhakar Law Associates is a Law Firm with Advocate Prabhakar Shetty as its founder Chief. We are now 4 senior advocates and 2 typing and clerical staff. We have specialised Advocates in all fields of legal practice. The chief dvocate Mr. Prabhakar Shetty is specialised in Civil and High court practice, mainly writs and bail matters. Our office is located near Vidhana Soudha at the centre place in Bangalore.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| kar/1998/09 | Karnataka | kar/gen/1998/09 |
Civil
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
IT, Media & Telecom
Startup & Registrations
Supreme Court (India)
Miscellaneous
RERA
Languages
Subject : Injuction order for the agriculture land
Question : 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.
Answer by Prabhakar Law Associates : The court fee for agricultural land is not much. But filing and obtaining an order will have expenses and advocate charges, which vry from one to another. I ususally charge 15K.
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Prabhakar Law Associates : Explainthe transaction clearly, may be in your case You can file a consumer case.
Subject : How to deal with case if wife filed case under section 341 against me
Question : How to deal with case if wife filed case under section 341 against me
Answer by Prabhakar Law Associates : For any criminal case filed against you, you need to defend it if charge sheet is filed against you. Same is the case with IPC 341.
Subject : my brother-in-law's secret relationship
Question : 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.
Answer by Prabhakar Law Associates : If you are having some proof of their affair, you can give a complaint or file a case in family Court. Nothing can be done on the basis of a doubt.
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Prabhakar Law Associates : what documents you are having for that deposit ? Based on that you can file recovery suit.
Subject : Injuction order for the agriculture land
Question : 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.
Answer by Prabhakar Law Associates : I can get the injunction order with nominal Court fee. My fees would be Rs. 15000/- which will cover court fee also.
Subject : How to deal with case if wife filed case under section 341 against me
Question : How to deal with case if wife filed case under section 341 against me
Answer by Prabhakar Law Associates : Is that the only section filed by her against you ? Deaiing with it , if charge sheet is already filed depends upon what investigation report shows and what proof she has.
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Prabhakar Law Associates : That answer is by me, my number 8618194909
Subject : Non compete Agreement
Question : 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.
Answer by Prabhakar Law Associates : You can ask the chief pf this website for my contact information. I can defend you in the case.
