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ASHISH RANJAN SAMAL & ASSOCIATES (13 Years Exp)
Boating Accident (Show More)
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Contact Details
Law Firm Name : ASHISH RANJAN SAMAL & ASSOCIATES
Country : India
City : Cuttack
Area : Cuttack G.P.O.
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Practicing Since : 2011
Qualification : MBA (F), LLB
About
I am practicing primarily in the Odisha High Court since 2011 and also various Tribunals as well as subordinate court deal in cases u/s 138 of N.I. Act, Consumer cases, Cases under M.V. Act, Recovery cases, Summary Suits, Execution Proceedings, Cases relating to Excise Act, Complaints u/s 156(3) Cr.P.C., Rape Cases, Murder Cases, Dowry Death cases, Attempt to murder cases, Labour court cases, Appeals, Writ Petitions, Matrimonial cases, Defamation cases and other Civil & Criminal cases, having good skill in drafting various types of deeds, agreements & all kinds of notices & reply to notices etc.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 1083 | ODISHA | HIGH COURT BAR COUNCIL, ODISHA |
Civil
Arbitration & ADR
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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
Startup & Registrations
Taxation
Tribunals
Miscellaneous
RERA
Pre Negotiated Services
Admiralty & Maritime Law
Banking & Finance
Insolvency and Bankruptcy
Commercial, Business & Industry
Child Laws
Estate Planning
Environmental
Constitutional & Government
Medical, Pharma & Healthcare
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Real Estate & Construction
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Subject : From whom should the damages be claimed after an accident?
Question : While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?
Answer by ASHISH RANJAN SAMAL & ASSOCIATES : you can claim from both Vehicle owner as well as Insurance company
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 ASHISH RANJAN SAMAL & ASSOCIATES : If you sure about the sale deed and ownership, verify the schedule property i.e Khata No, Plot No. Area, etc and compare another plot details, if find it different the go for suit also file criminal complain , in case any doubt contact me.
