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Raghu Rajegowda (2024 Years Exp)
Insurance Regulatory and Development Authorit (Show More)
Mahatma Gandhi Road , Bangalore
View Answers by this Lawyer (3)
Profile Views : 66981
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Contact Details
Law Firm Name : Raghu Rajegowda
Country : India
City : Bangalore
Area : Mahatma Gandhi Road
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Practicing Since : 0
Qualification :
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| KAR34/2015 | KARNATAKA | KAR |
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Subject : Need guidance in judgment matter.
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Answer by Raghu Rajegowda : sure
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 Raghu Rajegowda : sure I can help you with this case
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Raghu Rajegowda : sure, do you have any forged paper with you?
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Raghu Rajegowda : sure, do you have any forged paper with you?
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Raghu Rajegowda : sure, do you have any forged paper with you?
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Raghu Rajegowda : sure, do you have any forged paper with you?
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Raghu Rajegowda : sure, do you have any forged paper with you?
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Raghu Rajegowda : sure, do you have any forged paper with you?
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Raghu Rajegowda : sure, do you have any forged paper with you?
