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Uttam Kr Tibrewal (14 Years Exp)
Authority for Advance Rulings (Show More)
View Answers by this Lawyer (3)
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Contact Details
Law Firm Name : Uttam Kr Tibrewal
Country : India
City : Ranchi
Area : Ranchi Court
News
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Practicing Since : 2010
Qualification : LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 02/2010 | 02/2010 | 2010 |
Civil
Arbitration & ADR
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
Supreme Court (India)
Tribunals
Miscellaneous
Non Resident Indian (NRIs)
Pre Negotiated Services
Languages
Subject : regarding 2005 amendment in hindu succession act
Question : sir, I am a hindu and i want to know women born before and married before can also lawfully claim for partition in joint family property.
Answer by Uttam Kr Tibrewal : Dear Client.........
Yes they can do demand for partition .. unless its been proved their share has been already given at the time of marriage.
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer by Uttam Kr Tibrewal : dear Bijay............
yes you need to see the case in court it self and then apply for anticipatory bail ...
do not wait for the summon to come ...
with regards
Subject : Gift deed
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Answer by Uttam Kr Tibrewal : yes it can be challanged
Subject : Gift deed
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Answer by Uttam Kr Tibrewal : yes it can be challanged
