GURURAJ KULKARNI (15 Years Exp)

  Arbitration - Domestic (Show More)   

 Gulbarga H C C B , Gulbarga

   View Answers by this Lawyer (1)

Contact Details

Law Firm Name : GURURAJ KULKARNI

Country : India

City : Gulbarga

Area : Gulbarga H C C B


Practicing Since :  2010

Qualification : LLB

About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
KAR/2567/10 Karnataka Karnataka State Bar Council Bangalore

 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

 Arbitration & ADR

  Arbitration - Domestic
  Arbitration - International
  Arbitration-Other

 Corporate & Regulatory

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

 Consumer,Product&Service Liability

  District Consumer Matters
  Insurance Claims
  Medical Negligence
  National Consumer Matters
  State Consumer Matters
  Consumer-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

 Human Rights

  District Human Rights Matters
  Human Rights Matters
  National Human Rights Matters
  State Human Rights Matters
  Women & Child Matters
  Human Rights-Other

 IT, Media & Telecom

  Start-Up matters
  Technology Licensing
  Website Policies
  Information Technology-Other

 IP, Trademark & Copyright

  Copyright Registration
  Domain Name Resolution Practice
  IP Advisory & Opinions
  IP Litigation & Enforcement
  IP Protection & Portfolio Management
  Patent matters
  Patent Search
  Trademark Assignment
  Trademark Objection
  Trademark Registration
  Trademark Renewal
  IP,Trademark & Copyright Other

 Employment, Labor & Service

  Labour law
  Service Matter
  Labour-Other

 Motor Vehicles

  Accident Claims
  Motor Vehicles Insurance Claims
  Motor Vehicles-Other

 Startup & Registrations

  Company registration
  NGO Registration
  Society Registration
  Start-Up Registration
  Trust Registration
  Registrations-Other

 Miscellaneous

  Retainership
  Miscellaneous-Other

 RERA

  RERA Lawyers
  RERA Other
  Project Registration
  Promoter Registration
  Agent Registration
  Regulatory Authority Complaints
  RERA Administrative Tribunal

 Non Resident Indian (NRIs)

  Person Of Indian Origin
  Overseas Citizen Of India
  PIO to OCI Conversion
  NRI Matters
  Passport Matters
  Visa Matters
  Immoral Trafficking
  Immigration & NRI Other

 Pre Negotiated Services

  Mutual Divorce @ RS 25K
  Fixed Price Other
  Court Marriage @ Rs.15000
  Arya Samaj Marriage @ Rs.20000


Reviews

Subject :  May a Person who is chargesheetd file anticipatory bail application.
Question :  Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.

Answer by GURURAJ KULKARNI :  No it is not legally possible to file anticipatery bail.