Investigations Used to Be a Slow, Tedious Process

If you’ve ever pictured an investigation,...

What is Risk Assessment in Law?

Risk assessment is a fundamental process in legal practice, helping professionals evaluate potential threats,...

In the modern legal landscape, due diligence and risk assessment are foundational to ensuring successful outcomes in legal transactions....

The value of workers to streamline factories’ operations is irreplaceable. Their hardwork and dedication help businesses reach heights. Their well...

The RTI Act is one of the important acts of constitution that empowers ordinary citizens to question the working...

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

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