Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Sanjucta Kabasi (9 Years Exp)
High Court-Other (Show More)
View Answers by this Lawyer (2)
Profile Views : 18337
News : 0 Articles : 0
Contact Details
Law Firm Name : Sanjucta Kabasi
Country : India
City : New Delhi
Area : New Delhi G.P.O.
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2015
Qualification : BA LLB (Hons.)
About
I am an independent practicing lawyer. My area of practice is in Matrimonial matters, Service matters, Civil Matters, Cheque Bounce cases, PIL matters, quashing of FIR in matrimonial cases among others. For any legal assistance you can contact me at 8700608356.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/540/2015 | Delhi | Delhi Bar Council |
Civil
Consumer,Product&Service Liability
Criminal Law
Family & Divorce
High Courts (India)
Motor Vehicles
Tribunals
Languages
Subject : regarding 2005 amendment in hindu succession act
Question : sir, I am a hindu and i want to know women born before and married before can also lawfully claim for partition in joint family property.
Answer by Sanjucta Kabasi : Of Course, women has the share in the joint family property for partition whether before or after marriage.
Subject : divorce after getting decree of judicial separation
Question : divorce after getting decree of judicial separation
Answer by Sanjucta Kabasi : Yeah, it is possible given cohabitation between you and your wife is not resumed after one year from the date of decree of judicial separation then divorce is granted.
