Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Gopala Krishna and Associates (24 Years Exp)
SC - Transfer Petition (Show More)
View Answers by this Lawyer (3)
Profile Views : 25740
News : 0 Articles : 0
Contact Details
Law Firm Name : Gopala Krishna and Associates
Country : India
City : Hyderabad
Area : Ecil
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2000
Qualification : BL
About
We take this opportunity to introduce our Law firm for legal work of your esteemed company. We are advocates having about 15 years experience before the Bar Council of High court of Andhra Pradesh, Hyderabad. Our legal exploits include working under well established Designated Senior Advocates in the fields of Corporate laws, Banking, Arbitration, Debt recovery Tribunals Excise Tribunals and Industrial & labour laws. That we have experience of legal panel work Running a small and medium sized business is becoming increasingly complex, with an ever greater need to ensure that business partners, customers and suppliers honour the commitments that they have made. In other words our Law Firm is a result oriented firm with complete dedication to supplement our legal skills. Inevitably from time to time things go wrong; that’s when having access to responsive, solution oriented legal advice is absolutely vital. Often initial legal advice can save not only your stress and anxiety, but also thousands of Rupees of expensive litigation and your time away from your business. That we have started our firm operates with the endeavour to speedily and effectively serve our clients in order for them to quickly obtain the legal remedies that they seek before the courts/tribunals/legal forums. The firm was established with the main objective of providing expert legal consultancy as well as litigation services in various field of law. The firm has been providing legal consultancy as well as litigation experience, handled various subjects of law. We have our main office in Hyderabad, from where we provide all of our legal services and our associate lawyers have their law offices in major cities in India. Our full fledged law firm offers personalized legal services to our clients. We are primarily based in Hyderabad, India and provide legal services and advice in major cities of India to serve both institutional and individual clients. Our law practice areas include Litigation, Alternative Dispute Resolution / Arbitration Corporate and Commercial Laws, Debts Recovery Tribunals, the Company Law Boards, the Intellectual Property Tribunals, Consumer Forums and Commissions, Railway Tribunals, Transport Tribunals, Family and Divorce Laws, Drafting and vetting of Agreements, Criminal Law, Banking and Insurance Laws, Employment & Labour Laws, Enforcement of Copyrights and trademarks, Enforcement of legal and fundamental rights under writ Jurisdiction of High Courts and Supreme Court. Our team of dedicated lawyers have outstanding legal knowledge and skills that help us in offering quality legal services to our clients. Gopala Krishna & Associates have experienced associate lawyers who protect the rights of our clients with great sincerity and dedication. Our Associate Lawyers share a deep commitment to protect the interest of our clients. Many of our Associate Lawyers command outstanding reputation on account of services rendered by them in the field of Law. Thus effectively we have a very good court presence in the major cities in India. Our organization is a young one. However the senior members of the firm are experienced and capable of effective delivery of results before the courts and other legal forums.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| A.P. 742/2000 | andhra pradesh | high court of andhra pradesh |
Civil
Arbitration & ADR
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Employment, Labor & Service
Supreme Court (India)
Tribunals
Languages
Reviews
Bitcoin NEO the New era of Crypto! Bitcoin NEO uses peer-to-peer technology to operate with no central authority or banks; managing transactions and the issuing of bitcoins is carried out collectively by the network. Emission 21 000 000 BNEO. Read more info on official site - https://bitcoin-neo.com/?from=x Buy tokens Now and earn at exchange DODOEX - https://app.dodoex.io/exchange/USDT-BNEO How buy tokens on cryptoexchange DODOEX - https://bitcoin-neo.com/how-buy.html?from=x Also you can send USDT or BUSD to official wallet and purchase BNEO. It,s safely. See more info at https://bitcoin-neo.com/how-buy.html?from=x Social accounts: https://t.me/bneo_channel Telegram - chat: https://t.me/bneo_chat https://www.twitter.com/bneo_crypto https://youtu.be/channel/UCM_yAN5Sprj798gSk5Gvv6w
BitcoinNEO the New era of Crypto! Bitcoin NEO (BNEO) uses peer-to-peer technology to operate with no central authority or banks; managing transactions and the issuing of bitcoins is carried out collectively by the network. Emission 21 000 000 coins. See more info on our site - https://bitcoin-neo.com/?from=x Buy tokens Now and earn at exchange DODOEX - https://app.dodoex.io/exchange/USDT-BNEO Instruction how buy coins on cryptoexchange DODOEX - https://bitcoin-neo.com/how-buy.html?from=x You can send USDT or BUSD to official wallet and purchase BNEO. It,s safely. See more info at https://bitcoin-neo.com/how-buy.html?from=x Social accounts: https://t.me/bneo_channel Telegram - chat: https://t.me/bneo_chat https://www.twitter.com/bneo_crypto https://www.youtube.com/channel/UCM_yAN5Sprj798gSk5Gvv6w
BitcoinNEO the New era of Crypto! BitcoinNEO - BNEO uses peer-to-peer technology to operate with no central authority or banks; managing transactions and the issuing of bitcoins is carried out collectively by the network. Emission 21 000 000 coins. Read more info on official site - https://bitcoin-neo.com/?from=x Buy coins Now and earn at exchange DODOEX - https://app.dodoex.io/exchange/USDT-BNEO Instruction how buy coins on cryptoexchange DODOEX - https://bitcoin-neo.com/how-buy.html?from=x You can send BUSD or USDT to official wallet and get BNEO to your wallet. It,s safely. See more info at https://bitcoin-neo.com/how-buy.html?from=x Subscribe us: https://t.me/bneo_channel https://t.me/bneo_chat https://twitter.com/bneo_crypto https://www.youtube.com/channel/UCM_yAN5Sprj798gSk5Gvv6w
TrueFi is a protocol for creating interest-bearing pools with a high APR for liquidity providers. TrueFi includes utility and rewards mechanisms using TrustTokens (TRU) and rewards participants for maintaining stable, high APRs. TRU is the native token of the TrueFi protocol and is used for: TrustToken holders ultimately have a say over who is a credible borrower in the prediction market. TRU gives the holder the ability to rate credit for third parties. Through TRU credit rating, a permissionless system of credit can be built which operates purely through incentives. TRU owners have part ownership in building a new credit system. Official site TrueFi - https://truefi.io/ More info at https://coinmarketcap.com/currencies/truefi-token/ Trade Now! https://www.binance.com/en/trade/TRU_USDT https://www.kucoin.com/trade/TRU-USDT ==== Support from BNEO team ====
Subject : pwd act 2016
Question : Sir am paralised in 2016 , the doctor given temporary disability of 70% Certificate .is am eligible for promotion as per pwd act 2016
Answer by Gopala Krishna and Associates : you are eligible for promotion as per PWD act 2016 this case has to be filed in the High Court and good chances of winning the case you can contact me for filing the case in the High court.
Subject : pwd act 2016
Question : Sir am paralised in 2016 , the doctor given temporary disability of 70% Certificate .is am eligible for promotion as per pwd act 2016
Answer by Gopala Krishna and Associates : sir you are eligible for promotion and also for other benefits as per PWD act 2016 hence you can approach competent authority for your promotion.
Subject : A pending suit to decide weather person will be eligible for pension
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Answer by Gopala Krishna and Associates : You are entitled for normal pension
