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...

With the rapid increase in industrialization and human needs, environment has...

Legal technology is reshaping the landscape of the Indian legal industry, making the research process faster, more efficient, and...

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

Mergers and acquisitions (M&A) are complex transactions that require meticulous planning, risk assessment, and legal oversight. One of the...

: The Bottleneck of Traditional Legal Research

Legal professionals face increasing pressure to deliver faster, more accurate insights without compromising...