TPL LAW FIRM (24 Years Exp)

  Securities and Exchange Board of India (SEBI) (Show More)   

 Chennai G.P.O. , Chennai

   View Answers by this Lawyer (2)

 Profile Views : 65528

 News : 0  Articles : 0

Contact Details

Law Firm Name : TPL LAW FIRM

Country : India

City : Chennai

Area : Chennai G.P.O.


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

Practicing Since :  2000

Qualification : B.L.

About

It is an international Law firm and have been handling all kinds of cases, especially, providing legal opinion for land, building, house, etc., handling matrimonial cases like divorce cases, handling both civil and criminal cases before the concerned court.

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
219/2000 Tamilnadu Bar Council of Tamil Nadu

 Civil

 Arbitration & ADR

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 IT, Media & Telecom

 IP, Trademark & Copyright

 Employment, Labor & Service

 Motor Vehicles

 Supreme Court (India)

 Tribunals

 Miscellaneous

 Non Resident Indian (NRIs)

 Banking & Finance

 Insolvency and Bankruptcy

 Commercial, Business & Industry

 Estate Planning

 Entertainment, TV & Movies

 Environmental

 Constitutional & Government

 Medical, Pharma & Healthcare

 Immigration

 Insurance

 International Law

 Real Estate & Construction

 Leisure & Tourism

Languages

Can't read the image? click here to refresh.

Enter the code :

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 TPL LAW FIRM :  The acts of the person is a criminal in nature attracting Section 138 of the Negotiable Instruments Act, hence, you shall file a complaint before the criminal court seeking for the relief of punishment to the offender and getting back the cheque amount.

Subject :  if any person is tenent of one shop and lAND lORD has no lease deed or other proof

Question :  what remeady is availbel agaist tenent

Answer by TPL LAW FIRM :  Based on the EB original bill payment, any postal cover, shop TIN number and photos or police complaint case can be filed and proceeded and shall stop the land lord from disturbance you, pls contact me, T.Pazhanivel, Advocate Mobile : 99406 44901