Bar Council ID
MH/1536/1997
- Lawyer Search
- Lawyer Profile
Advocate Jai Thakur
Experience: 24 Years
New Delhi, Delhi
Advocate Jai Thakur
Medical Negligence cases , Money Laundering , SARFAESI Act , Criminal cases, Custodial death ,
City Of Residence
New Delhi
Court Of Practice
- Bombay High Court
- Chhattisgarh High Court
- Delhi High Court
- Himachal Pradesh High Court
- MadhyaPradesh High Court
- Punjab and Haryana High Court
- Supreme Court Of India
Area Of Expertise
- Arbitration & Conciliation
- Business & Industry
- Cheque Bounce
- Civil Law
- Constitutional Law
- Corporate Law
- Criminal Law
- Cyber Law
- Railways Act & Claim
Langauges
- English
- Hindi
- Marathi
- Gujarati
Forum discussions by Advocate Jai (Recent 10)
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Crpc, judgement required, when bail bond not cancelled by magistrate while cancelling bail neither copy of judgement supplied to convict
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NDPS ACT
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Undivided share in land
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transfer of property of sc to non-sc in UP
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sec 37 ndps act
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official liquidator appointed in company is section 138 complaint is maintainable
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FIR on lost cheque
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Criminal conspiracy
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Service matter
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Date of birth
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