Anand Seth (12 Years Exp)

  Property litigation (Show More)   

 Varanasi Cantt , Varanasi

   View Answers by this Lawyer (3)

 Profile Views : 20496

 News : 0  Articles : 0

Contact Details

Law Firm Name : Anand Seth

Country : India

City : Varanasi

Area : Varanasi Cantt


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Practicing Since :  2013

Qualification : Ll.b.

About

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
UP07888/13 U.p. U.P. Bar council

 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

 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

 Motor Vehicles

  Accident Claims
  Motor Vehicles Insurance Claims
  Motor Vehicles-Other

 Child Laws

  Child Custody & Visitation
  Child Abuse
  Child Protection
  Child Rape
  Juvenile Law
  Child Adoption
  Child Support
  Child Pornography
  Juvenile Crime
  Child Laws - Other
  Estate Planning

 Medical, Pharma & Healthcare

  Biotechnology
  Chemical Law
  Research & Development
  Defective Drugs
  Failure to Diagnose
  Health Care
  Informed Consent
  Medical Law
  Medical Malpractice
  Medicare & Medicaid
  Medication Errors
  Pharmaceutical Law
  Medical Tourism
  Surgical Errors
  Medical, Pharma - Surrogacy
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Reviews

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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 Anand Seth :   Yrs, Order passed by hon'ble Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act. And provisions of cpc will apply.

Subject :  My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.

Question :  After divorce,who will get the custody of girl child ?my brother or her wife?

Answer by Anand Seth :  Your brother. Bcz his daughter is 6 year old. Mother is legal custodian of the cold aged up to 5 years only after 5 years father is a natural guardian of child.

Subject :  Court fees for filing NI 138 In Gurgaon

Question :  Can you kindly clarify whether there is a court fee applicable in Gurgaon for filing Section 138 NI for cheque bounce

Answer by Anand Seth :  Rs 2