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Preamble Of Indian Constitution
Preamble Of Indian Constitution

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The Preamble is an introduc...

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Importance Of Indian Case Laws And The Issues And Challenges Faced By Lawyers
LIBIL (Legal Worthiness)
Importance Of Indian Case Laws And The Issues And Challenges Faced By Lawyers

Lawyers are social engineers, who steer the path for justice and social development. Therefore, the role of lawyers cannot be...

Sep 17, 2021
Environment Protection Act
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Environment Protection Act

No doubt, the kind of comforts and luxury a human being can experience in today’s time was never before. The...

Sep 17, 2021
Protection Of Women From Domestic Violence Act 2005
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Protection Of Women From Domestic Violence Act 2005

PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT, 2005


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Sep 17, 2021
Top 7 Landmark Cases Of Environmental Protection Act
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Top 7 Landmark Cases Of Environmental Protection Act

Top 7 landmark Judgments of Environmental Protection Act

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Sep 17, 2021
Section 307 IPC - Attempt To Murder
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Section 307 IPC - Attempt To Murder

Understanding What Exactly is 307 IPC all About

307 IPC is an offence of ‘attempt to murder.’ It is considered...

Sep 17, 2021
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What is a Consumer Court?

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Preamble Of Indian Constitution
Supply Chain & Logistics
Preamble Of Indian Constitution

What is a Preamble of Indian Constitution?

The Preamble is an introductory statement comprising the purpose, rules, regulations, and philosophy...

Sep 17, 2021
Section 307 IPC - Attempt To Murder
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Section 307 IPC - Attempt To Murder

Understanding What Exactly is 307 IPC all About

307 IPC is an offence of ‘attempt to murder.’ It is considered...

Sep 17, 2021
Section 354 IPC
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Section 354 IPC

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

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Wildlife Protection Act 1972
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Wildlife Protection Act 1972

Wildlife Protection Act 1972

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The Motor Vehicle Act 1988
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The Motor Vehicle Act 1988

What is the Motor Vehicle Act 1988?

Passed in 1988, the Motor...

Sep 17, 2021

Do You Have Questions?

Legal tech insights refer to expert analysis, trends, and data-driven intelligence on how technology is shaping the legal industry.

Law firms can improve efficiency, reduce costs, and gain a competitive edge by adopting tools and strategies revealed through legal tech insights.

LegitQuest offers AI-powered solutions like LIBIL that combine advanced legal research, case analysis, and due diligence tools to deliver actionable insights.

Key trends include AI in case law research, automated due diligence, predictive analytics for litigation, and cloud-based legal solutions.

Yes. By leveraging automated intelligence and real-time databases, organizations can manage regulatory risks effectively and make more informed decisions.