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Shailesh Kumar (15 Years Exp)
HC - Public Interest litigation (Show More)
View Answers by this Lawyer (38)
Profile Views : 73916
News : 0 Articles : 0
Contact Details
Law Firm Name : Shailesh Kumar
Country : India
City : Ranchi
Area : Doranda
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Practicing Since : 2009
Qualification : LL.B./MBA/M.Sc./PG ADCA/Materials Management/
About
I am an Advocate highly qualified in different fields and experienced in the relevant fields including a long experiences of doing legal practice as an Advocate and providing online and offline Legal Consultancy, Support and Services on any issues all over in India and abroad. I have connectivity with, records of and links with good and competent lawyers in their respective subject all over in India and abroad, therefore, competent to deal on any issue and provide online and offline Legal Consultancy/Support/Services in almost all types of issues in India or abroad. People may use my Mobile/Whatsapp No.: 8002842879 or Emai id: legaljobsk@gmail.com to establish their connectivity with me.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| JH/671/2009 | Jharkhand | Jharkhans State Bar Council |
Civil
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Subject : Cheque payment stopped by drawer
Question : Sir My cheque payment is stopped by drawer . this cheque is given as a proof of money that borrowing for some time but after a long my money don't returned .
Answer by Shailesh Kumar : You should file RTI to know cause. For the service you can contact with me getting my information from the site.
Shailesh Kumar
An Advocate at Jharkhand High Court, Ranchi
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 Shailesh Kumar : Your query is not clear, now daughters also have right on the ancestral property but it depends after or before the period.
To know in detail you may contact with me getting my information from the site.
Shailesh Kumar
A High Court Lawyer
Subject : Cheque payment stopped by drawer
Question : Sir My cheque payment is stopped by drawer . this cheque is given as a proof of money that borrowing for some time but after a long my money don't returned .
Answer by Shailesh Kumar : There is legal provision to compel such persons to repay your amount.
To know in detail you may contact with me getting my information from the site.
Shailesh Kumar
An Advocate at Jharkhand High Court, Ranchi
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 Shailesh Kumar : Such women shall have right on the ancestral property when her father would be alive after the amendment act came into enforce.
To know in detail you may contact with me getting my information from the site.
Shailesh Kumar
A High Court Lawyer
Subject : Draft of legal notice to the builder for damage of flat
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Answer by Shailesh Kumar : You should first give legal notice to him for which you may contact with me, after which if they would not like to provide your grivances you may file case before the District or State Commission for which also you may get my legal services.
Subject : Draft of legal notice to the builder for damage of flat
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Answer by Shailesh Kumar : You should first give legal notice to him for which you may contact with me, after which if they would not like to provide your grivances you may file case before the District or State Commission for which also you may get my legal services.
Subject : biometric attendance
Question : Sir i am working as deputy executive engineer in govt of andhra pradesh ,recently my higher officer surronderd my Services to next office for the shake of not done biometric attendance ,but am purly field officer is biometric attendance mamdatary pl post any judgements in this regard
Answer by Shailesh Kumar : Now a days there is an emergency situation in this condition there is not mandatory to give biometric attendance therefore if anybody compel you to do so you can file a case against such body not to compel you to give such biometric attendance.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : biometric attendance
Question : Sir i am working as deputy executive engineer in govt of andhra pradesh ,recently my higher officer surronderd my Services to next office for the shake of not done biometric attendance ,but am purly field officer is biometric attendance mamdatary pl post any judgements in this regard
Answer by Shailesh Kumar : Now a days there is an emergency situation in this condition there is not mandatory to give biometric attendance therefore if anybody compel you to do so you can file a case against such body not to compel you to give such biometric attendance.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Answer by Shailesh Kumar : Accords with law you have remedies in this situation which you can get it by litigation.
To know in detail you can contact with me e getting my information from the site.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : Whether compramise degree be challenged
Question : What should we do
Answer by Shailesh Kumar : Yes, it can be challenged.
You know in detail you can contact with me getting my information from the website.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : May a Person who is chargesheetd file anticipatory bail application.
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Answer by Shailesh Kumar : There are several technicalities need to be considered in this case against such application, without which no any comments would be true.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : May a Person who is chargesheetd file anticipatory bail application.
Question : Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.
Answer by Shailesh Kumar : There are several technicalities need to be considered in this case against such application, without which no any comments would be true.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : questionWhy do some groups require special human rights?
Question : questionWhy do some groups require special human rights?
Answer by Shailesh Kumar : There is law for everybody who is a human therefore everybody has rights accordance with law and be administered.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : questionWhy do some groups require special human rights?
Question : questionWhy do some groups require special human rights?
Answer by Shailesh Kumar : There is law for everybody who is a human therefore everybody has rights accordance with law and be administered.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : questionWhy do some groups require special human rights?
Question : questionWhy do some groups require special human rights?
Answer by Shailesh Kumar : There is law for everybody who is a human therefore everybody has rights accordance with law and be administered.
Shailesh Kumar
A High Court Lawyer
legaljobsk@gmail.com
8002842879
Subject : Can I file a case if some one has captured my house for more than 20 years
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Answer by Shailesh Kumar : In general legal speak, yes you can do so, but to admit the case the subject would be very technical therefore always need to follow competent person to do so.
By: Shailesh Kumar, A High Court Lawyer, 800-2842-879, legaljobsk@gmail.com
Subject : mentally tortured by employer
Question : Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job. Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.
Answer by Shailesh Kumar : Yes, you have legal solution.
Consultancy by: Shailesh Kumar, A High Court Lawyer, 800-2842-879, legaljobsk@gmail.com
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Shailesh Kumar : Yes, you can
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Shailesh Kumar : Yes, you can
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Shailesh Kumar : Yes, you can
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Shailesh Kumar : Yes, you can
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Answer by Shailesh Kumar : Only by making such application you can't get right on the property for this you have to take appropriate legal action on the subject.
To know in detail you may contact with me getting my information from the website.
Shailesh Kumar
A High Court Lawyer
8002842879
legaljobsk@gmail.com
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Answer by Shailesh Kumar : Only by making such application you can't get right on the property for this you have to take appropriate legal action on the subject.
To know in detail you may contact with me getting my information from the website.
Shailesh Kumar
A High Court Lawyer
8002842879
legaljobsk@gmail.com
Subject : Family settlement
Question : Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?
Answer by Shailesh Kumar : It can be but there will be required to follow some laws in respect to do so.
Shailesh Kumar
A High Court Lawyer
Mobile or whatsapp Number: 8002842879
Email Id: legaljobsk@gmail.com
Subject : Can I file a case to remove the name of dakhalkar and update my name there because the property is residential place not farm
Question : According to 1933 survey in khatihan there are two columns 1st is for the person recieving the lagan is my grandfather and second is dakhalkar which is third party . But the problem is that property was given on rent by my grandfather who was not aware that in future dakhalkars will become owner of land after independence land reforms came and the renter became owner and my Grandpa died after independence but the plot is in the same location and they are my neighbour as I think land reform was for farmers so that they can become the real owner but this is a house mentioned in khatihan can I file a case for dakhil kharij now .
Answer by Shailesh Kumar : You can do so.
Shailesh Kumar
A High Court Lawyer
Email Id: legaljobsk@gmail.com
Mobile No. 8002842879
Subject : document registration fee.
Question : On what basis is registration fee charged in respect to family settlement document?
Answer by Shailesh Kumar : You should either hire a Lawyer providing such services or may connect with me.
Shailesh Kumar
A High Court Lawyer
Email id: legaljobsk@gmail.com
Mobile Number: 8002842879
Subject : does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?
Question : Under which section of RTI file inspection does not require third party consent?
Answer by Shailesh Kumar : For any type of services regarding the subject you may contact with me.
Shailesh Kumar
A High Court Lawyer
Mobile Number: 8002842879
Email id: legaljobsk@gmail.com
Subject : registration act
Question : What does the registration act say about unregistered documents?
Answer by Shailesh Kumar : Registration of a document is mandatory to enforce it in court. To get any types of services relating to the subject you may contact with me.
Shailesh Kumar
A High Court Lawyer
Email id: legaljobsk@gmail.com
Mobile Number: 8002842879
Subject : Can I file a case if some one has captured my house for more than 20 years
Question : My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years
Answer by Shailesh Kumar : Yes
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Answer by Shailesh Kumar : Married woman has coparcenary right.
8002842879
legaljobsk@gmail.com
Subject : Can I ask a land back from aryasamaj donated by my grandfather due to my poor condition
Question : My grand pa gave his land to aryasamj to run school with him so many people donated but now committee is misusing it and not using the money for public welfare they distribute among themselves my condition is poor and that land was not my late grandpa's earned property he got from ancestors can get help from court to get it back.
Answer by Shailesh Kumar : It can be.
8002842879
legaljobsk@gmail.com
Subject : Can I ask a land back from aryasamaj donated by my grandfather due to my poor condition
Question : My grand pa gave his land to aryasamj to run school with him so many people donated but now committee is misusing it and not using the money for public welfare they distribute among themselves my condition is poor and that land was not my late grandpa's earned property he got from ancestors can get help from court to get it back.
Answer by Shailesh Kumar : It can be.
8002842879
legaljobsk@gmail.com
Subject : Can I ask a land back from aryasamaj donated by my grandfather due to my poor condition
Question : My grand pa gave his land to aryasamj to run school with him so many people donated but now committee is misusing it and not using the money for public welfare they distribute among themselves my condition is poor and that land was not my late grandpa's earned property he got from ancestors can get help from court to get it back.
Answer by Shailesh Kumar : It can be.
8002842879
legaljobsk@gmail.com
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Answer by Shailesh Kumar : It can be.
8002842879
legaljobsk@gmail.com
Subject : Live in relationship
Question : Live in relationship me rahne ke liye kam se kam kya age hona chahiye ladka aur ladki ka
Answer by Shailesh Kumar : In India there is not any law regarding "Live in relationship" it is offence without marriage in India.
You may contact with me for details:
Shailesh Kumar
Email Id: legaljobsk@gmail.com
Mobile/Whatsapp Number: +91-8002842879
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Answer by Shailesh Kumar : No, the right shall be as with a son.
Shailesh Kumar
Email Id: legaljobsk@gmail.com
Mobile/Whatsapp Number: +91-8002842879
Subject : Can I ask a land back from aryasamaj donated by my grandfather due to my poor condition
Question : My grand pa gave his land to aryasamj to run school with him so many people donated but now committee is misusing it and not using the money for public welfare they distribute among themselves my condition is poor and that land was not my late grandpa's earned property he got from ancestors can get help from court to get it back.
Answer by Shailesh Kumar : You may file case to be returned of your property.
Shailesh Kumar
Email Id: legaljobsk@gmail.com
Mobile/Whatsapp Number: +91-8002842879
Subject : A property comes under waqf was given to a family on lease for 99 years before 60 years ago
Question : A property comes under waqf was given to a family on lease for 99 years before 60 years ago and that contains religious mazars and now I want to break the lease so that I can use it for public welfare and to give that place to poor family on their daughters marriage can I break the lease if waqf makes me a care taker.
Answer by Shailesh Kumar : Yes, it can be through litigation
Shailesh Kumar
Email Id: legaljobsk@gmail.com
Mobile/Whatsapp Number: +91-8002842879
