Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Ashwini Guggalla (9 Years Exp)
National Human Rights Matters (Show More)
View Answers by this Lawyer (3)
Profile Views : 45244
News : 0 Articles : 0
Contact Details
Law Firm Name : Ashwini Guggalla
Country : India
City : Hyderabad
Area : Toli Chowki
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
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 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
Languages
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
