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

Third-party failures are not external—they’re liabilities that land inside your balance sheet.
Whether you're onboarding vendors, investing in a...

: Access to Justice Begins with Access to Legal Aid

For millions of people in India, navigating legal issues can...

“It’s like the beginning of the beginning of the beginning,” said Noory Bechor, CEO of LawGeex, a leading AI-powered platform...

The year 2018 ushered in a ray of hope for the LGBTQ community, as the country’s Apex...

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

Sep 17, 2021