RAJEEV S VADRALI (30 Years Exp)

  Insurance Regulatory and Development Authorit (Show More)   

 Gadag City , Gadag

   View Answers by this Lawyer (4)

 Profile Views : 20813

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Contact Details

Law Firm Name : RAJEEV S VADRALI

Country : India

City : Gadag

Area : Gadag City


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Practicing Since :  1994

Qualification : B.com LL.B(SPl)

About

I am experienced practitoner. worked for aditya birla solar project to set up


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
KAR/1061/94 Karnataka GADAG DIST BAR ASSOCIATION

 Civil

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Employment, Labor & Service

 Motor Vehicles

 Taxation

 Miscellaneous

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Subject :  If an FIR is registered on me in police station should I take bail compulsory?

Question :  If an FIR is registered on me in police station should I take bail compulsory?

Answer by RAJEEV S VADRALI :  If offences are non bailable you go for anticipatory. If bailable after receipt of summons you apply for the bail in the court

Subject :  Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?

Question :  Someone filed a case against me in police station police enquired and FIR is registered police didn't arrested me and I didn't take a bail is that a civil case?

Answer by RAJEEV S VADRALI :  It is not civil case, it is criminal case

Subject :  Does civil case affects eligibility of government jobs?

Question :  Does civil case affects eligibility of government jobs?

Answer by RAJEEV S VADRALI :  no

Subject :  Does petty cases affects the eligibility of government gobs?

Question :  Does petty cases affects the eligibility of government jobs?

Answer by RAJEEV S VADRALI :  No