Legal Tech For Fintech: Combatting Identity Fraud, NPA Risk & Regulatory Non-Compliance

In India’s rapidly growing digital economy, fintech companies are transforming how people access credit, make payments, and manage investments....

Pro Bono Legal Aid Services: What They Are And How To Apply

Access to legal support is not a privilege—it’s a fundamental right. However, navigating the legal system without financial resources often...

Top Legal Aid Platforms In India Offering Free Legal Assistance

Access to Justice Begins with Access to Legal Aid For millions of people in India, navigating legal issues can...

How Law Firms Conduct Legal Risk Checks Before High-Stake Deals

Legal Research in the Age of AI Among all the platforms, LegitQuest stands out for its speed, contextual accuracy, and...

Why Litigation Due Diligence Is Critical For Law Firms Today

Law firms today operate in an increasingly complex legal environment where client expectations, regulatory scrutiny, and reputational risks are...

Criminal Report In India: Generate Reliable Verification Fast With LegitQuest Legal Due Diligence

1. What Is a Criminal Report in India? A criminal report—sometimes called a police clearance certificate or background verification report—is...

Section 506 IPC

What is Section 506 IPC? Section 506 IPC says that “Whoever commits, the offence of criminal intimidation shall be punished...

302 IPC

Murder is an act done with the intention of causing death or a purpose to cause bodily harm that leads...

Wildlife Protection Act 1972

Wildlife Protection Act 1972 ...

Section 471 IPC

What is Section 471 IPC? Section 471 IPC says that “Whoever fraudulently or dishonestly uses as genuine any document or...

All About Domestic Violence Act 2005

As per the recent report of Hindu.com, over 2300 domestic violence complaints were filed with the National commission for Women...