The High Stakes of Banking Due Diligence

In today’s financial ecosystem, banks are under immense pressure to ensure that...

The Speed vs. Accuracy Dilemma in Background Verification

Hiring has never been faster. Recruiters and HR teams are under...

In a country as diverse and complex as India, access to justice shouldn't depend on one's financial standing. Legal challenges...

Access to justice should never depend on income or privilege. Yet, for millions across India, navigating legal systems remains an...

In corporate transactions such as mergers, acquisitions, and strategic investments, one crucial aspect often defines the quality of the...

Why “instant” criminal record checks matter in 2025

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

Every young law aspirant who has attended law school is ushered into the fraternity with the opening lines in...

Legal Technology is referred to the implementation of latest technology such...

Derived from a Latin word ‘Gratuitas’, the term Gratuity means a ‘Gift.’ In the industrial sector, gratuity...

Section 354 IPC comprises strict provisions to prevent sexual harassment, voyeurism and stalking against women....

Sep 17, 2021

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