Jaanvi agrawal  (7 Years Exp)

  Cyber Crime (Show More)   

 Sadar Bazar (Nagpur), Nagpur

   View Answers by this Lawyer (1)

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Contact Details

Law Firm Name : Jaanvi agrawal

Country : India

City : Nagpur

Area : Sadar Bazar (Nagpur)


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Practicing Since :  2017

Qualification : LLB, cyber Law

About

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
MAH/5524/2008 MAHARASHTRA Maharashtra

 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

 IT, Media & Telecom

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

 Motor Vehicles

  Accident Claims
  Motor Vehicles Insurance Claims
  Motor Vehicles-Other
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Reviews

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

Answer by Jaanvi agrawal :  Hi piyush, Dowry is material assets such as money or property that is provided by a bride to her husband at the time of their marriage. You can file 498a for dowry harassment. Regards, Adv Jaanvi