Contact Details

Law Firm Name : Raghu Rajegowda

Country : India

City : Bangalore

Area : Mahatma Gandhi Road


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Practicing Since :  0

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About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
KAR34/2015 KARNATAKA KAR

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 IT, Media & Telecom

 IP, Trademark & Copyright

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Taxation

 Tribunals

 Miscellaneous

 RERA

 Non Resident Indian (NRIs)

 Pre Negotiated Services

 Admiralty & Maritime Law

 Antitrust & Trade Regulation

 Aviation & Space

 Banking & Finance

 Insolvency and Bankruptcy

 Commercial, Business & Industry

 Child Laws

 Estate Planning

 Entertainment, TV & Movies

 Environmental

 Constitutional & Government

 Medical, Pharma & Healthcare

 Immigration

 Insurance

 International Law

 Real Estate & Construction

 Leisure & Tourism

 Markets & Investments


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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?