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Section-of-Environmental-Pollution-Act-1986-so-sentence-and-imprisonment-under-19-15-16

A-Compliant-of-1563-was-filed-by-my-mother-I-was-summoned-by-the-court-for-an-offence-Us-506-IPC-During-the-pendency-of-trial-complaint-died-before-framing-of-charge-Accused-could-not-get-the-opportunity-to-cross-examine-the-complainant-However-evidence-of-CW1-ie-the-son-of-the-complainant-were-recorded-and-cross-examined-what-he-deposed-was-only-hearsay-What-could-be-the-fate-of-the-case-Does-Section-244245-will-apply-in-the-present-matter-Can-accuse-demand-discharge-for-not-getting-opportunity-of-cross-examine-of-the-material-witness-Pls-advice-otherwise-what-relief-may-be-for-the-accused

Sir-My-cheque-payment-is-stopped-by-drawer-this-cheque-is-given-as-a-proof-of-money-that-borrowing-for-some-time-but-after-a-long-my-money-dont-returned

I-am-68-years-old-ex-wife-and-children-have-forged-a-piece-of-paper-and-are-trying-to-grab-my-property-i-need-to-file-a-criminal-case-against-them-and-GET-THEM-CONVICTED-if-you-can-assure-me-this-please-contact-me-otherwise-I-apologize-for-wasting-your-time-thanking-you-for-the-trouble

Case-Law-of-Shashi-Tharoor-in-Sunanda-Pushkar-sucide-case-applicable-after-chargesheet

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

Can-you-kindly-clarify-whether-there-is-a-court-fee-applicable-in-Gurgaon-for-filing-Section-138-NI-for-cheque-bounce

What-is-the-court-fees-for-filing-a-cheque-bounce-case-in-bangalore

Within-how-many-days-after-a-cheque-is-bounced-a-legal-notice-should-be-issued-How-many-days-should-one-wait-after-the-legal-notice-is-delivered-before-filing-a-suit

hello-sir-i-am-a-accused-in-a-cheque-bounce-case-my-next-date-of-the-case-is-in-arguement-stage-starts-my-question-is-it-possible-to-take-another-date-if-so-then-what-is-the-procedure-Thank-You

if-a-person-convicted-for-ipc-188-and-fined-100-rs-by-court-and-case-is-disposed-off-will-this-affect-the-govt-job-in-future

My-uncle-expired-recently-on-Monday-he-had-a-gun-licence-which-he-got-for-his-security-during-riots-our-houses-were-burned-by-locals-in-1990-and-now-all-my-uncles-left-that-place-after-that-incident-and-we-are-single-muslim-family-left-at-that-place-non-muslim-dont-want-us-at-that-place-and-they-always-plan-to-harm-my-family-they-all-have-illegal-weapon-and-I-want-a-gun-licence-for-my-security-how-I-can-get-it-or-is-there-any-procedure-to-transfer-my-uncle-licence-on-my-name-the-licence-was-issued-on-the-old-address-where-we-are-now-and-his-family-is-living-in-a-Muslim-area-if-his-son-is-ready-to-transfer-it-if-not-then-how-I-will-get-my-own-its-important-because-I-found-the-locals-planning-against-us-on-the-babri-mosque-ayodhya-judgmentI-have-not-shared-my-number-for-security-reasons

Can-magistrate-frame-420-IPC-against-accused-additional-in-138-NI-Act-case

I-have-been-convicted-in-section-27b-of-ndps-act-and-fined-by-the-court-Will-this-affect-at-the-time-of-verification-of-central-govt-job-Is-there-any-chance-to-get-in-a-govt-job-with-this

Some-one-against-whom-FIR-is-filed-under-section-3235945062-114-of-IPC-and-section-135-of-Gujarat-Police-Act-135-get-a-government-job-till-the-verdict-of-court-is-not-announced

I-am-sold-master-copy-phone-unknowingly-and-a-customer-filed-FIR-against-me-for-frauding-himWill-I-get-the-FIR-report-first-then-can-I-apply-for-anticipatory-bail-without-being-arrest

I-was-a-Director-in-a-company-but-it-was-managed-by-someone-else-Holding-Co-Management-The-management-took-some-money-from-one-party-and-issues-post-dated-cheques-with-my-forged-signature-Now-the-party-has-filed-a-complaint-against-me-and-I-am-no-longer-a-part-of-the-company-What-could-be-the-remedy-for-me-in-this-case-as-the-cheques-were-issued-without-my-knowledge-and-I-had-never-met-the-party-also-Any-prompt-reply-would-be-highly-appreciated

IAM-paid-fine-IPC-290-in-court-2timesAm-I-eligible-for-upsc

I-am-falsely-implicated-in-the-acb-case-The-complainant-wantedly-filled-against-complaint-His-work-was-already-completed-before-two-days-from-trap-He-wanted-ly-put-money-in-my-hand-I-got-positive-I-neither-demand-money-please-give-me-advice

Police-had-arrested-a-ex-police-offer-without-taking-sanction-Sanction-is-required-as-per-Sec-crpc-197-Kindly-guide-for-application

I-have-filed-complaint-under-NI-138-Act-in-2019-The-respondent-absconded-because-he-cheated-another-many-persons-like-me-Now-I-want-to-file-complaint-under-IPC-406-and-420-in-local-police-station-My-question-is-can-NI-138-and-IPC-406-420-be-filed-together

I-have-filed-one-criminal-complaint-us-138-of-cheque-amount-90000-and-also-filed-recovery-suit-Later-on-accused-came-and-issued-one-cheque-for-making-compromise-on-both-cases-but-now-that-cheque-is-also-bounced-Whether-i-can-file-another-complaint-us138-or-not

A-Loan-is-given-to-a-Proprietorship-Firm-on-the-basis-of-post-dated-cheque-of-Proprietorship-Firm-duly-signed-by-its-Proprietor-and-A-Promissory-note-signed-by-his-son-as-Authorised-Representative-of-Proprietorship-Firm-When-cheque-presented-it-was-dishonored-due-to-Insufficient-Fund-Legal-notice-was-got-issued-to-1-Proprietorship-Firm-2-Proprietor-3-Authorised-Representative-No-reply-from-anyone-of-threeCase-us-138-was-lodged-and-Cognizance-was-taken-against-all-three-Proprietor-and-Authorised-Representative-got-bail-Substance-of-accusation-was-stated-us-251Now-An-application-for-discharge-without-mentioning-Section-in-trial-court-has-been-put-by-Authorised-Representative-taking-pleas-that-there-is-no-relation-of-his-with-Proprietorship-Firm-and-he-was-falsely-implicated-Now-there-is-A-Supreme-Court-three-bench-decision-Named-Adalat-Prasad-V-Rooplal-Jindal-in-which-it-was-stated-that-now-remedy-for-accused-is-only-us-482-Trial-Court-can-not-review-its-decisionNow-there-is-a-Supreme-Court-Decision-Named-Raghu-Lakshminarayan-Vs-Fine-Tubes-Decided-On-05042007-according-to-which-Proprietor-Concern-is-not-a-Company-us-141-N-I-Act-so-its-employee-can-not-be-implicated-as-accused-The-reasoning-for-this-decision-not-100-per-cent-correct-according-to-someones-view-and-mostly-based-on-civil-law-which-is-also-not-correctly-interpretatedNow-us-141-N-I-Act-Company-means-includes-a-firm-or-Here-as-per-someones-interpretation-a-Firm-is-written-not-Partnership-Firm-So-there-a-strong-pleas-that-a-firm-includes-not-only-both-Partnership-Firm-Registered-and-Unregistered-but-Proprietorship-Firm-also-Reliance-is-placed-on-following-namely-1HIGH-COURT-OF-MADRAS-Swathi-Creations-Vs-Sivanandham-Agencies-Decided-On-17122004-MANUTN15752004-2-HIGH-COURT-OF-ANDHRA-PRADESH-Y-Venkata-Reddy-Vs-Jagadamba-Enterprises-and-Anr-Decided-On-03012002-MANUAP089320022at-httpsmarketbusinessnewscomfinancial-glossaryfirm-definition-meaning-A-firm-is-a-commercial-enterprisesole-proprietorship-3Payee-Proprietorship-can-lodged-case-us-138-SC-decision-in-Shankar-Finance-and-Investments-Decided-on-26062008-whie-in-Civil-suit-not-in-Payee-name4It-is-settled-law-that-statutory-provisions-shall-have-precedents-over-the-judicial-pronouncementsNow-Guidelines-is-sought-on-following-points1Whether-SC-decision-Adalat-Prasad-V-Rooplal-Jindal-is-sufficient-to-get-application-of-Authorised-Person-dismissed-at-Trial-Court-2What-is-the-correct-law-whether-Proprietorship-Firm-is-a-company-or-not-us-141-N-I-Act-3If-Proprietorship-Firm-is-a-company-us-141-N-I-Act-how-to-deal-with-SC-Decision-Raghu-Lakshminarayan-Vs-Fine-Tubes-a-at-trial-Court-2-at-High-Court-us-482-3-Whether-can-be-called-decision-per-in-curiam-on-the-basis-of-above-4Anything-else-by-which-Proprietorship-Firm-can-be-recognized-a-company-us-141-N-I-Act5Any-other-guidelines

Can-crl-Mis-ni-138-for-same-cause-can-be-fought-when-in-crl-Mis-amount-is-getting-paid-in-installment

Unsuccessful-suicide-attempt-made-by-me-by-slight-my-hand-wristnerve-12-stitches-discharge-next-day-Fir-us-498a-354a-509-34-IPCdue-2-torture-sexual-advancement-of-Father-in-law-mother-in-law-is-not-alive-before-marriage-husband-never-said-anything-2hisfather-police-took-statement-on-the-same-day-after-my-surgery-2-days-after-the-statement-of-hub-servant-favor-hubi-demand-1-cr-all-lies-blackmail-them-after-10-days-my-mom-sis-statement-but-not-given-copy-not-written-many-allegations-ceratin-para-deleted-which-we-told-our-sign-taken-on-statment-nor-mention-of-stridhan-v-were-misled-told-afterward-in-an-additional-statement-police-goes-with-me-to-house-gets-my-dress-but-says-jewelry-afterward-after-that-no-response-from-police-interim-ABA-given-to-hub-v-were-not-informed-by-police-when-we-came-to-know-we-objected-I-received-a-letter-for-164-statement-officer-files-chargesheet-without-informing-me-just-before-2days-i-could-not-give-164-as-not-well-mislead-by-io-for-settlemnet-till-no-w-no-response-from-io-I-came-2-know-chargsheet-filed-my-stridhan-additonal-statement-no-recorded-no-medial-papers-pictures-of-my-injuires-no-164-statment-cheating-with-us-magistrate-court-accepts-charge-sheet-issue-summons-2-accused-now-what-options-do-I-have-to-bring-facts-on-record-or-further-or-reinvestigationor-change-of-police-station-can-406-354306-rw-511-i-heard-be-added-pls-advice-hub-is-infulenticail-political-links-how-can-i-fight-against-injustice-cheating-against-me-in-the-chargesheet-gets-all-the-deatils-on-record-please-advice

This-is-related-to-498a-case-My-wife-filed-498a-312-354-and-420-case-against-me-She-filed-at-the-jurisdiction-police-station-near-her-parents-home-in-the-month-of-September-After-this-I-applied-for-anticipatory-bail-in-Bangalore-city-sessions-court-Anticipatory-Bail-got-rejected-Then-I-again-applied-in-High-court-and-the-anticipatory-bail-is-granted-But-before-the-filing-date-of-high-court-FIR-was-transferred-to-the-police-station-of-my-house-jurisdiction-and-a-new-FIR-number-is-registered-and-I-got-section-41a-notice-todayHigh-court-granted-me-anticipatory-bail-where-the-respondent-being-the-initial-police-station-where-the-FIR-was-initially-lodged-Is-my-anticipatory-bail-still-valid-at-the-police-station-where-the-FIR-got-transferred

my-case-was-settled-in-LOK-ADALAT-in-14-08-2021due-to-covid-the-said-issued-cheques-were-not-hounoured-to-the-tune-of-416000-as-the-party-filled-new-case-under-sention-138-Ni-act-also-filled-CrPC-421-under-CrPc-I-HAVE-ALREADY-PAID-40000-IN-COURT-WHTHER-HE-CAN-GO-ALONG-WITH-138-Ni-ACT-FOR-THE-SAME-CAUSE-OF-ACTION

My-name-is-mounica-Im-from-Hyderabadmy-boyfriend-name-us-jeevan-We-were-in-living-relationship-for-3-years-till-date-In-these-3-years-he-abused-me-physically-verbally-and-mentally-throughout-whenever-he-is-drunk-or-whenever-he-recalls-my-past-relationship-And-when-he-got-to-about-my-pregnancy-he-promised-me-to-marry-me-and-got-me-aborted-now-he-is-refusing-to-marry-me-and-questioning-my-character-using-my-personal-videos-and-blackmailing-to-post-them-on-social-media-He-already-sent-the-videos-to-one-of-my-friend-What-should-I-do-now-Im-22-years-old-and-i-cannot-afford-to-have-a-lawyer-in-support