AdvocateKhoj - India's Dedicated Case Post System For Consumers : Areas of Law -

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Legal Categories
1.	Adoption
(i)	Adoption - Hindus
(ii)	Adoption - Others

2.	Appeals
(i)	Introduction
(ii)	Supreme Court Appeal
(iii)	High Court Appeal

3.	Banking & Insurance
(i)	Insurance
(ii)	Securitization Act 2002

4.	Business & Commercial Law
(i)	Contract
(ii)	Dishonor of Cheque
(iii)	Partnership
(iv)	Shares
(v)	Foreign Exchange Management Act (FEMA)
(vi)	Carriage of Goods
(vii)	Sale of Goods

5.	Constitution & Law Procedure
(i)	Suits
(ii)	Suit Procedure
(iii)	Civil Procedure Code Relief
(iv)	Civil Procedure Code Jurisdiction
(v)	Public Interest Litigation

6.	Consumer Rights
(i)	Food Adulteration
(ii)	Monopolistic and Restrictive Trade Practice (MRTP)
(iii)	Consumer Protection Act
(iv)	Medical Negligence
(v)	Standard Weight and Measures

7.	Corporate Law
(i)	Arbitration
(ii)	Society Act
(iii)	Incorporation of a Private Company
(iv)	Winding up of Company
(v)	Litigation against Company
(vi)	Trust

8.	Criminal Law
(i)	Anticipatory Bail
(ii)	Arrest
(iii)	Bail
(iv)	Summons
(v)	FIR
(vi)	Investigation
(vii)	Adultery
(viii)	Adulteration of drugs
(ix)	Adulteration of food or drink intended for sale
(x)	Causing death by negligence
(xi)	Cheating and dishonestly inducing delivery of property
(xii)	Concealment of former marriage
(xiii)	Criminal Misappropriation of property
(xiv)	Defamation
(xv)	Defense of property
(xvi)	Dowry death
(xvii)	Extortion
(xviii)	Forgery
(xix)	Husband or relative subjecting the women to cruelty
(xx)	Kidnapping
(xxi)	Marrying again during the lifetime of husband or wife
(xxii)	Nuisance
(xxiii)	Obscene Acts and Songs
(xxiv)	Rape
(xxv)	Rash driving or riding on a public way
(xxvi)	Right of Private Defense
(xxvii)	Right of Private Defense against deadly assault when there is risk of harm to innocent person
(xxviii)	Right of Private Defense against the act of a person of unsound mind
(xxvi)	Right of Private Defense of the body and of property
(xxx)	Sale etc. of obscene books
(xxxi)	Selling goods marked with counterfeit Property Mark
(xxxii)	Theft
(xxxiii)	When the right of private defense of the body extends to causing death

9.	Environmental Law
(i)	Air Pollution
(ii)	Wild Life Protection
(iii)	Environment Protection

10.	Government Policies
(i)	Union Budget 2006 - 07
(ii)	Foreign Trade Policy 2005
(iii)	Dual Citizenship

11.	Inheritance
(i)	Hindu Succession Act
(ii)	Inheritance and I.S.A
(iii)	Inheritance Muslims
(iv)	Will - Muslims
(v)	Will - Under Indian Succession Act
(vi)	Probate of Will

12.	Intellectual Property
(i)	Intellectual Property Rights
(ii)	Copyright
(iii)	Patent
(iv)	Trade - Mark
(v)	Information Technology Act
(vi)	Service Marks

13.	Labor Law
(i)	Child Labor
(ii)	Employees State Insurance
(iii)	Workmen’s Compensation
(iv)	Provident Fund
(v)	Maternity Benefits
(vi)	Payment of Bonus
(vii)	Sexual harassment at workplace
(viii)	Trade Unions

14.	Marriage Law
(i)	Divorce under Hindu Marriage Act
(ii)	Divorce Muslims
(iii)	Dowry
(iv)	Family Courts
(v)	Muslims Women’s Right to Maintenance
(vi)	Hindu Marriage Act
(vii)	Maintenance U/S 125
(viii)	Maintenance – Hindu
(ix)	Registered Marriage
(x)	Marriage Muslims

15.	Personal Law
(i)	Gifts under Hindu Law

16.	Property & Real Estate
(i)	Sale of Property
(ii)	Lease
(iii)	Mortgage
(iv)	Hire Purchase

17.	Tax Laws
(i)	Central Excise
(ii)	Custom
(iii)	Income Tax
(iv)	Laws of anti - dumping in India
(v)	Service Tax
(vi)	Indian Value Added Tax (VAT)

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