Why Legal Risk Assessment is No Longer Optional

In today’s regulatory environment, Chartered Accountants (CAs) and Company Secretaries (CSs)...

In India’s rapidly evolving lending landscape, Non-Banking Financial Companies (NBFCs) face mounting pressure to manage risk, meet regulatory standards,...

Mergers and acquisitions (M&A) are complex transactions that require meticulous planning, risk assessment, and legal oversight. One of the...

Legal professionals rely on accurate and timely information to build strong cases, draft contracts, and ensure compliance with legal...

Due diligence is a critical process in the legal field, often seen as a thorough examination or investigation to...

A company is a legal entity formed by a group of individuals in order to work towards...

The Consumer Protection Act was enacted to provide a simpler and quicker redressal to consumer grievances. The Act seeks...

In 2025, legal research remains the backbone of effective legal practice. For Indian lawyers, the complexity of statutes, precedents,...

The Indian judiciary is one of the largest and busiest in the world. With over four crore pending cases...

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

: Why Background Checks Alone Aren’t Enough

Let’s be honest — hiring is tough. HR teams and recruiters spend weeks,...