What is Article 32?

Article 32 of the Indian Constitution is considered as one of the most important articles when...

Speech is the God’s gift to the human race. It allows humans to express their feelings, sentiments and feelings to...

Murder is an act done with the intention of causing death or a purpose to cause bodily harm that leads...

We all are consumers. Each one of us is consuming one or other thing with the power of money. Hence,...

In our democratic country India, the public is the supreme power. We, the people of India have the right to...

As per the recent report of Hindu.com, over 2300 domestic violence complaints were filed with the National commission for Women...

In the legal industry, managing cases effectively is crucial for law firms and independent practitioners. Case management software simplifies...

In 2025, legal due diligence has transformed from manual courthouse visits to one-click AI queries. Yet the core question...

1. What Is a Criminal Record Check?

Criminal record checks verify whether an individual or organization has any past or...

With the growing crime against children,

PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT, 2005

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