Ashwini Guggalla (9 Years Exp)

  Telecom Regulatory Authority of India (TRAI) (Show More)   

 Toli Chowki , Hyderabad

   View Answers by this Lawyer (3)

 Profile Views : 38227

 News : 0  Articles : 0

Contact Details

Law Firm Name : Ashwini Guggalla

Country : India

City : Hyderabad

Area : Toli Chowki


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Practicing Since :  2015

Qualification : LLM(Corporate Laws & IPR)

About

Hi, This is Ashwini Guggalla, LLM (Corporate Laws & IPR) from NALSAR in the year, 2015. Since then started practicing law in Civil Court, Afzalgunj and Various civil courts and Industrial Tribunals in Hyderabad


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
314/2015 Andhra Pradesh High Court,Andhra Pradesh

 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

 Pre Negotiated Services

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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 Ashwini Guggalla :  Hi Mr.Srinivas. As per employee laws operating in Organisation, no Employer has any right to threaten or extort any moneys from the Employee on the ground of any misconduct. The project assignment audio recording may be fake. It is against the Fundamental Rights of the Employee. It can be challenged before the court of law

Subject :  Make your woman torture and rape cases

Question :  Woman torture hare and rape cases for city

Answer by Ashwini Guggalla :  Can you please brief out the question properly so that i can help you with the needful

Subject :  divorce after getting decree of judicial separation

Question :  divorce after getting decree of judicial separation

Answer by Ashwini Guggalla :  Divorce can be granted after 1 year from the order of Judicial Separation. No rehabilitation or sexual intercourse is permissible with wife during judicial separation. Divorce can be granted as a mandate after judicial separation of year