Uttam Kr Tibrewal (14 Years Exp)

  Telecom Disputes Settlement & Appellate Tribu (Show More)   

 Ranchi Court , Ranchi

   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


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Practicing Since :  2010

Qualification : LLB

About

Enrolment Details

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

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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