Prashant kumar (21 Years Exp)

  Asset Protection (Show More)   

 Mansarovar , Jaipur

   View Answers by this Lawyer (4)

Contact Details

Law Firm Name : Prashant kumar

Country : India

City : Jaipur

Area : Mansarovar


Practicing Since :  2004

Qualification : Ba , llb,llm

About

All kinds of family matter and all kinds of high court matters , cheque bounce matters service writ.


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
624/2004 Rajasthan Jaipir

 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

 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

 Employment, Labor & Service

  Labour law
  Service Matter
  Labour-Other

 Motor Vehicles

  Accident Claims
  Motor Vehicles Insurance Claims
  Motor Vehicles-Other

 Supreme Court (India)

  SC - Senior Counsel
  SC - Public Interest litigation
  Supreme Court Lawyers
  SC - Writ Appeal
  SC - Court Writ Petition
  Supreme Court Other
  SC - Special Leave Petition
  SC - Transfer Petition
  SC - Writ Petition

 Miscellaneous

  Retainership
  Miscellaneous-Other

 Banking & Finance

  Asset Protection
  Banking Law
  Capital Markets
  Corporate Finance
  Finance
  Financial Services Law
  Investment Law
  Private Equity
  Project Finance
  Public Finance
  Securities
  Trade Investment
  Venture Capital
  Banking & Finance - Other

 Child Laws

  Child Custody & Visitation
  Child Abuse
  Child Protection
  Child Rape
  Juvenile Law
  Child Adoption
  Child Support
  Child Pornography
  Juvenile Crime
  Child Laws - Other
  Estate Planning

 Insurance

  Bad Faith Insurance
  Insurance Defense
  Insurance Fraud
  Medical Insurance
  Insurance - Other

 Real Estate & Construction

  Construction and Engineering
  Planning, Zoning and Land Use
  Asset Management
  Development and Planning
  Real Estate Finance
  Funds and Private Equity
  Investment
  Investment Trusts
  Litigation
  Homeowners Association
  Property Law
  Property Management
  Real Estate - Other
Languages


Reviews

user image https://medium.com/@liadostlieva (ht***********tw) 2025-02-26 21:44:46 patrick@cultureshockmedia.co.uk

Subject :  Fresh complaint in medical negligence case.
Question :  Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?

Answer by Prashant kumar :  You can also file appeal against that order and present your new fact in front of court

Subject :  Child visitation rights
Question :  My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation

Answer by Prashant kumar :  Yes you can file a case against your wife of child custody then court will give you permission to meet with your child

Subject :  Basic inquiry required
Question :  what is dowry ? and what we can do for dowry harassment ? (Hindu Religion)

Answer by Prashant kumar :  What is your case

Subject :  Regarding payment of wages by government.
Question :  Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?

Answer by Prashant kumar :  All of you, together, file a case against the Education Department and Government.Tell all the people that you have not received sallery from government for 4 months.