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Chandra Sekhar (17 Years Exp)
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View Answers by this Lawyer (7)
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Contact Details
Law Firm Name : Chandra Sekhar
Country : India
City : Kurnool
Area : Adoni
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Practicing Since : 2007
Qualification : B.Com., LL.B.
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| AP.2218/2007 | Andhrapradesh | Adoni |
Criminal Law
Banking & Finance
Languages
Subject : valuation of property
Question : Is Circle rate to be considered the market rate of property ?
Answer by Chandra Sekhar : No
Subject : Can NI 138 and IPC 420 be filed together?
Question : I have filed NI 138. The respondent absconded because he cheated another 14 persons like me and also filed IP case. After 5 months of NI 138 filed against him, then I moved to SP office and put FIR against him by IPC 406 and 420. My question is Can NI 138 and IPC 420 be filed together?
Answer by Chandra Sekhar : Definetly You can file Case on Judicial First Class Majistrate court N.I Act U/S 138 And IPC U/S 420.
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 Chandra Sekhar : No.
Limitation Period Completes.
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 Chandra Sekhar : U/S 6.
Subject : registration act
Question : What does the registration act say about unregistered documents?
Answer by Chandra Sekhar : No Value without Registration of Any Property.
Subject : legal binding document
Question : Does a unregistered MoU of . Family settlement in respect to undivided property,requires registration to be called a binding legal document among the signatories?
Answer by Chandra Sekhar : Registration is must
Subject : CHEQUE DISHONOURED PRESENTED BY THIRD PARTY
Question : NEGOTIABLE INSTRUMENT. A BANK CHEQUE HAS BEEN ISSUED IN FAVOUR X BY Y (ORIGINAL OWNER OF THE FIRM). IN TURN X ENDORSED THE CHEQUE FOR PAYMENT TO Z. NOW Z IS THE OWNER FOR THE PAYMENT. AT THIS POINT, CHEQUE WAS PRESENTED BY Z AND WHICH WAS DISHONORED DUE TO INSUFFICIENT FUNDS. IS IT POSSIBLE TO SEEK JUSTICE FROM THE COURT THROUGH FILING A SUIT BY Z ON Y (OGINIAL ISSUER OF THE CHEQUE) TO GET PAYMENT ORDERS.
Answer by Chandra Sekhar : File Cheating Case.
IPC U/S 420.
