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ANAND SHUKLA ADVOCATE (16 Years Exp)
Master Servant agreement (Show More)
View Answers by this Lawyer (20)
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Contact Details
Law Firm Name : ANAND SHUKLA ADVOCATE
Country : India
City : New Delhi
Area : New Delhi G.P.O.
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Practicing Since : 2008
Qualification : Bcom( Hons), LLB, PGDLPO
About
I am a litigating lawyer as well as a legal draftsman too, with a professional experience since July 2008 and committed towards providing highest quality legal services. Email at:- lawyershukla@gmail.com or call 9013150200 or search (https://g.page/advocateanandshukla?gm) to get connected. Linkedin id :- (linkedin/com/in/anand-shukla-advocate-9a852958) I possess reasonable experience in civil, criminal, banking, insolvency-bankruptcy, cheque dishonor, matrimonial-family, property, bail, recovery, consumer etc. matters. I have been regular in Delhi High Court and various others courts, tribunals and fora in and around Delhi-as well as various High Courts around the country. I believe in building long term and productive relationships. My basis of charging fees is designed to ensure that the cost to the clients represents value for the money. In every brief entrusted, render efficient and qualitative service and at the same time keep clients updated of the status of the matter. Education: - LLB in the year 2007 - Post Graduate Diploma in Legal Process Outsourcing. Admission - Admitted in the Bar in 2008 Member -Delhi Bar Association -Shahdara Bar Association -Jharkahand High Court Bar Association
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 768/2008 | DELHI | DELHI BAR ASSOCIATION |
Civil
Arbitration & ADR
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Miscellaneous
Languages
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 ANAND SHUKLA ADVOCATE : Dear Sir,
You can definitely claim possession if the title of the property is with you. You can file a title suit and for that you have to firstly serve a pleader notice.
Regards
Advocate Member
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 ANAND SHUKLA ADVOCATE : Dear Sir,
This is a case of adverse possession and as such he has to show the legality of his occupancy and you have to have sound ground for condonation of delay
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 ANAND SHUKLA ADVOCATE : Yes both can be proceeded together. However in a 138 case it is court which will take action and issue warrants BW and NBW and then proceed to sec 82 and 83 Cr.P.C.
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 ANAND SHUKLA ADVOCATE : Yes both can be filed if there is insufficiency as well as doubt of fraud
Subject : valuation of property
Question : Is Circle rate to be considered the market rate of property ?
Answer by ANAND SHUKLA ADVOCATE : Dear Sir/ Madam
Ethically circle rate should be equal to market rate but in reality there is variation between the two rates
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 ANAND SHUKLA ADVOCATE : Dear Mr Dayal,
Kindly specify if it is a MoU or a will. If it is will and even not registered can be probated and rights can be claimed from the probate court.
Subject : registration act
Question : What does the registration act say about unregistered documents?
Answer by ANAND SHUKLA ADVOCATE : Unregistered Documents donot have a legal sanctity. How ever some documents like a 11 month lease need not necessarily require registration
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 ANAND SHUKLA ADVOCATE : Dear Mr Dayal,
Any document can have a legal sanctity when it is registered
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 ANAND SHUKLA ADVOCATE : While inspection of a public document third party consent is not required.
Subject : Court fees for filing NI 138 In Gurgaon
Question : Can you kindly clarify whether there is a court fee applicable in Gurgaon for filing Section 138 NI for cheque bounce
Answer by ANAND SHUKLA ADVOCATE : Dear Sir,
Every criminal application is accompanied by court fees which is in accordance to Court fees act of the state. Along with it court fees and welfare stamps are to be affixed on vakalatnama.
For detailed clarification approach me.
Anand Shukla
Advocate
Delhi High Court
Subject : Court commissioner
Question : What is the duty & scope of work of A COURT COMMISSIONER
Answer by ANAND SHUKLA ADVOCATE : Dear sir/ madam
Court commission is appointed to make an independent enquiry of a legal suit issue pending and the trail/arguments are in process
Anand Shukla
Advocate
9013150200
Subject : Court commissioner
Question : What is the duty & scope of work of A COURT COMMISSIONER
Answer by ANAND SHUKLA ADVOCATE : Dear sir/ madam
Court commission is appointed to make an independent enquiry of a legal suit issue pending and the trail/arguments are in process
Anand Shukla
Advocate
9013150200
Subject : Offrings
Question : What is the legal purpose of human producing children ?
Answer by ANAND SHUKLA ADVOCATE : Dear Sir/ Madam,
Producing children entitles for legal rights which passes from father to children after his death.
Anand Shukla
Advocate
Delhi High Court
9013150200
Subject : what does "claiming under a person."mean
Question : claiming under
Answer by ANAND SHUKLA ADVOCATE : Person means any individual who is not incompetent
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 ANAND SHUKLA ADVOCATE : Ladka 21 saal aur ladki 18 saal
Thanks
Anand Shukla
Advocate
Delhi High Court
9013150200
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 ANAND SHUKLA ADVOCATE : Ladka 21 saal aur ladki 18 saal
Thanks
Anand Shukla
Advocate
Delhi High Court
9013150200
Subject : If an FIR is registered on me in police station should I take bail compulsory?
Question : If an FIR is registered on me in police station should I take bail compulsory?
Answer by ANAND SHUKLA ADVOCATE : Dear Uday,
Kindly state the sections or share the FIR
Anand Shukla
Advocate
Mobile :9013150200
Subject : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Question : Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?
Answer by ANAND SHUKLA ADVOCATE : Dear Gavaskakar,
Civil crimes mostly donot need bail, but please share details or call on 9013150200
Anand Shukla
Advocate
Subject : does court notice will tell under what section FIR is registered on us?
Question : does court notice will tell under what section FIR is registered on us?
Answer by ANAND SHUKLA ADVOCATE : Dear Sir,
Kindly Share the court notice.
We would be able to locate the sections of your case.
Anand Shukla
Advocate
Delhi High Court
Mob No 9013150200
