Anilesh Tewari (9 Years Exp)

  Company Law Board (Show More)   

 Vikas Nagar , Lucknow

   View Answers by this Lawyer (2)

 Profile Views : 42094

 News : 0  Articles : 0

Contact Details

Law Firm Name : Anilesh Tewari

Country : India

City : Lucknow

Area : Vikas Nagar


Articles

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News

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Practicing Since :  2015

Qualification : B.A.LL.B.

About

Advocate Anilesh Tewari has been practicing and handling cases independently with a result oriented approach, both professionally and ethically and has now acquired many years of professional experience in providing legal consultancy and advisory services. Advocate Anilesh provides services in various field of civil laws, criminal laws, family law, consumer cases, property, cheque bounce cases, arbitration matters and drafting and vetting of various agreements and documents. Advocate Anilesh enrolled with the Bar Council of Uttar Pradesh in 2015. He is a member of the Oudh Bar Association.

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
Uttar Pradesh Bar Council of Uttar Pradesh

 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

 Arbitration & ADR

  Arbitration - Domestic
  Arbitration - International
  Arbitration-Other

 Corporate & Regulatory

  Corporate Matters
  Depositories Act
  Entertainment
  Excise Matter
  FEMA
  Industrial Matters
  Mergers & Aquistions
  NBFC
  SCRA
  SEBI
  Commercial-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

 High Courts (India)

  HC - Arbitration case
  HC - Contempt petition
  HC - Senior Counsel
  High Court Lawyers
  HC - Miscellaneous petition
  HC - Public Interest litigation
  HC - Revision petition
  HC - Writ appeal
  HC - Writ petition
  High Court-Other

 IP, Trademark & Copyright

  Copyright Registration
  Domain Name Resolution Practice
  IP Advisory & Opinions
  IP Litigation & Enforcement
  IP Protection & Portfolio Management
  Patent matters
  Patent Search
  Trademark Assignment
  Trademark Objection
  Trademark Registration
  Trademark Renewal
  IP,Trademark & Copyright Other

 Startup & Registrations

  Company registration
  NGO Registration
  Society Registration
  Start-Up Registration
  Trust Registration
  Registrations-Other

 Supreme Court (India)

  SC - Senior Counsel
  SC - Public Interest litigation
  Supreme Court Lawyers
  SC - Writ Appeal
  SC - Court Writ Petition
  Supreme Court Other
  SC - Special Leave Petition
  SC - Transfer Petition
  SC - Writ Petition

 Tribunals

  Appellate Tribunal for Electricity
  Armed Forces Tribunal
  Authority for Advance Rulings
  Central Electricity Regulatory Commission
  Central Administrative Tribunal
  Company Law Board
  Tribunals-Other
  Competition Commission of India
  Competition Appellate Tribunal
  Copyright Board
  Customs Excise And Service Tax Appellate Trib
  Cyber Appellate Tribunal
  Employees Provident Fund Appellate Tribunal
  Income Tax Appellate Tribunal
  Insurance Regulatory and Development Authorit
  Insurance Regulatory and Development Authorit
  Insurance Regulatory and Development Authorit
  Intellectual Property Appellate Board
  National Green Tribunal
  RERA Appellate Tribunal
  Securities and Exchange Board of India (SEBI)
  State Administrative Tribunal
  Telecom Disputes Settlement & Appellate Tribu
  Telecom Regulatory Authority of India (TRAI)

 RERA

  RERA Lawyers
  RERA Other
  Project Registration
  Promoter Registration
  Agent Registration
  Regulatory Authority Complaints
  RERA Administrative Tribunal

 Non Resident Indian (NRIs)

  Person Of Indian Origin
  Overseas Citizen Of India
  PIO to OCI Conversion
  NRI Matters
  Passport Matters
  Visa Matters
  Immoral Trafficking
  Immigration & NRI Other
Languages

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Reviews

Subject :  divorce after getting decree of judicial separation

Question :  divorce after getting decree of judicial separation

Answer by Anilesh Tewari :  By taking the same grounds on which the judicial separation has been sought you can also apply for divorce and can in the said petition mention about the judicial separation decree.

Subject :  ESTABLISHMENT

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Answer by Anilesh Tewari :  He is just threatening you, do not worry about such false and baseless threats being imposed upon you