ADV. DATTARAM NARAYAN MUDGALE (7 Years Exp)

  Suit for Eviction (Show More)   

 Amravati Camp , Amravati

   View Answers by this Lawyer (1)

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Contact Details

Law Firm Name : ADV. DATTARAM NARAYAN MUDGALE

Country : India

City : Amravati

Area : Amravati Camp


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Practicing Since :  2017

Qualification : B.A., LL.B, D-TAX

About

COURT MARRIAGES ,CRIMINAL, CHARITY, PROPERTY/LAND LAWS, CIVIL DRAFTINGS, DEEDS/NOTICES/DRAFTINGS) -LEGAL ADVISER ?

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
MAH/1669/2017 MAHARASHTRA & GOA AMRAVATI

 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

 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

 Startup & Registrations

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

 Taxation

  GST matters
  Income Tax
  Professional Tax matters
  Service Tax
  Taxation Matters
  VAT matters
  Taxation-Other
  Insurance Regulatory and Development Authorit
  Insurance Regulatory and Development Authorit

 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)
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Reviews

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

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

Answer by ADV. DATTARAM NARAYAN MUDGALE :  Yes it is necessary to get bail if any fir registered against you for more detail call me on 9527944407