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...

Why “instant” criminal record checks matter in 2025

• A single undisclosed conviction can trigger fines up to ?250 crore...
  Jun 03, 2025

How Criminal Background Verification Builds Trust in Corporate Hiring Processes

What You’re Missing Without...

Sep 26, 2025

Law is the representation of society, and legal research is the pillar on which the entire legal profession rests. The...

The Indian legal system is a combination of statutory law and case laws. The statute usually comprises of Articles...

India has the lengthiest constitution in the world. Each and every provision has been drafted considering the welfare of masses....