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NAJMAL BABU KORAMBAYIL (20 Years Exp)
Trademark Objection (Show More)
View Answers by this Lawyer (2)
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Contact Details
Law Firm Name : NAJMAL BABU KORAMBAYIL
Country : India
City : Malappuram
Area : Manjeri Bazar
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Practicing Since : 2004
Qualification : MSc .LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| K/000786/2004 | KERALA | MANJERI DISTRICT COURT |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
IP, Trademark & Copyright
Motor Vehicles
Taxation
Non Resident Indian (NRIs)
Insolvency and Bankruptcy
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Languages
Subject : FIR against childern under age of 18.
Question : Can police register FIR against me if there is fight between two groups and someone gets hurt and I'm under the age of 18 ? How can they take FIR back without court case and all?
Answer by NAJMAL BABU KORAMBAYIL : No, in matters involving children, the police is required to file
an FIR only when the offence alleged to have been committed by
the child is heinous in nature and punishable with a sentence of
seven years or more.
Subject : How to give a complaint in Police Station regarding torture
Question : My father is torturing me my brother and mother everyday. He threatens us saying he will pour acid or hot water(he also did it once). Shows a knife and also cut my brother with it once.How to give a complaint so that he never comes out of the jail.
Answer by NAJMAL BABU KORAMBAYIL : CALL 1098
