Anil vyas  (23 Years Exp)

  Banking Matters (Show More)   

 Jalori Gate , Jodhpur

   View Answers by this Lawyer (1)

Contact Details

Law Firm Name : Anil vyas

Country : India

City : Jodhpur

Area : Jalori Gate


Practicing Since :  2001

Qualification : BA, LLB

About

We are serving society since last more than 40 years and have generated faith. Our moto is provide best services on low cost.


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
R/1061/2001 Rajasthan Jodhpur

 Civil

  Banking Matters
  Business dispute
  Coopertaive society
  Defamation
  House rent control
  Landlord/Tenant
  Notary Service
  Partition
  Property litigation
  Recovery Matter
  Revenue Matter
  RTI
  Specific Performance
  Suit for Declaration
  Suit for Eviction
  Surrogacy
  TDR
  Civil-Other

 Corporate & Regulatory

  Corporate Matters
  Depositories Act
  Entertainment
  Excise Matter
  FEMA
  Industrial Matters
  Mergers & Aquistions
  NBFC
  SCRA
  SEBI
  Commercial-Other

 Contract & Drafting

  Attestation
  Consultancy agreement
  Document review
  Employment contract
  Franchise agreement
  Freelancer agreement
  Joint Venture agreement
  Master Servant agreement
  Service Level agreement
  Non-Disclosure agreement
  Vendors agreement
  Contract-Others

 Criminal Law

  Anticipatory Bail
  Anti Corruption
  Bail
  Cheque Bounce
  Criminal Contempt
  Cyber Crime
  Criminal-Defamation
  Juvenile delinquency
  PMLA
  Police Harassment
  Sexual Harassment at workplace
  Criminal-Other

 Family & Divorce

  Adoption
  Child Custody
  Christian Law
  Divorce
  Domestic violence
  Dowry harassment
  Family Counselling
  Family Dispute
  Guardians & Wards Act
  Maintenance
  Muslim Law
  Special Marriage Act
  Succession
  Succession Certificate
  Family & Divorce Other

 High Courts (India)

  HC - Arbitration case
  HC - Contempt petition
  HC - Senior Counsel
  High Court Lawyers
  HC - Miscellaneous petition
  HC - Public Interest litigation
  HC - Revision petition
  HC - Writ appeal
  HC - Writ petition
  High Court-Other

 Miscellaneous

  Retainership
  Miscellaneous-Other
Languages


Reviews

Subject :  What should
Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Answer by Anil vyas :  Registered your complaint at nearest police Station in this regard.