Advocate Anshul Kulshrestha (10 Years Exp)
Banking Matters (Show More)
Delhi High Court , Gautam Buddha Nagar
View Answers by this Lawyer (2)
Contact Details
Law Firm Name : Advocate Anshul Kulshrestha
Country : India
City : Gautam Buddha Nagar
Area : Delhi High Court
Practicing Since : 2014
Qualification : BA.LL.B
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/2041/2014 | Delhi | Bar Council of Delhi |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Supreme Court (India)
Tribunals
Miscellaneous
RERA
Pre Negotiated Services
Banking & Finance
Insolvency and Bankruptcy
Child Laws
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Environmental
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Insurance
International Law
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Subject : Want to get separate from Parents.
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Answer by Advocate Anshul Kulshrestha : Yes you can move anywhere in india as you have attained an age of majority as per law so you are not bound by your parents or by any other person or by law.. no one can stop you by moving freely and live happily as the way you like.
Your parents can not take any action legally if you move out as per your free will.
Subject : Live in relationship
Question : Live in relationship me rahne ke liye kam se kam kya age hona chahiye ladka aur ladki ka
Answer by Advocate Anshul Kulshrestha : The Apex court said an adult couple can be in a live-in relationship even the man's age is below 21 years, the legal age for marriage. In its ruling, the Supreme Court said a major girl is free to decide who she wants to live with
