Free Legal Advice from Top Lawyers in India

How-can-a-mortgage-property-to-be-registered-in-the-name-of-the-lender

What-is-the-structure-of-court-fee-to-be-filed-with-cheque-bounce-case

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

Bond-Agreement-Money-Lended-Against-Shop-With-Security-Unconditional-irrevocable-bond

Bank-has-debited-EMI-after-settlement-of-the-Loan-and-the-refund-has-been-delayed-for-more-than-6-weeks-now-And-the-latest-update-as-of-last-Friday-is-will-be-processed-in-4-to-8-days-I-am-literally-annoyed-and-devastated-that-i-was-not-able-to-get-the-money-when-it-is-needed-at-the-most

I-bought-instant-loan-in-an-online-loan-app-Due-to-some-personal-problem-I-cant-pay-that-EMI-on-time-The-interest-for-that-amount-is-so-high-like-usury-Now-they-are-send-a-document-It-contains-the-loan-app-will-file-criminal-case-under-IPC-section-34-120b403409419420468-and-also-information-technology-act-section-66-66d-I-gave-the-true-informations-of-mine-on-loan-application-aadhar-number-PAN-In-Documents-given-by-me-no-one-is-fake-In-this-situation-Can-they-file-suit-under-this-section-Please-give-a-solution

Affidavit-among-continuing-and-retiring-partners-to-discharge-liability

We-issue-a-bearer-cheque-The-bank-refused-to-give-cash-sayingthirdparty