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Shubhankar Dutta (16 Years Exp)
Motor Vehicles Insurance Claims (Show More)
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Contact Details
Law Firm Name : Shubhankar Dutta
Country : India
City : Jalpaiguri
Area : Maynaguri
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Practicing Since : 2008
Qualification : LL.B
About
i am currently practicing as a lawyer in the District & Session Court at Jalpaiguri and is handling matters relating to Criminal Law, Civil Law, Marriage Act and Protection of Property Law and so on. He is actively involved in handling matters relating to legal drafting and vetting agreements/ documents such as Lease Deeds, License Deeds, Sale Deeds Relinquishment Deeds, Family Settlement Deeds, Memorandum Of Understanding, Wills, Partnership Deeds, Agreements to Sell, Powers of Attorneys, Hypothecation Agreements, Undertakings, Indemnities and Preparing Notices, Reply Notices, Petitions, Affidavits, Counter Affidavits, Objections Appeal Memorandum, Plaints, Written Statements, and Argument Notes etc for various legal proceedings.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| F/1954/2009 | West Bengal | High Court Kolkata and District & Session Jud |
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Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
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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 Shubhankar Dutta : In junction fixed court fees Rs50 depends upon state to state
