The financial sector of India has always played a key role...

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

During legal proceedings, lawyers present legal arguments. Judges write their opinions...

An Act of the Parliament...

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

Every year, thousands of girls and boys across the...

: The High Stakes of Corporate Due Diligence

Corporate legal teams face mounting pressure to assess legal risk swiftly and...

Law firms today operate in an increasingly complex legal environment where client expectations, regulatory scrutiny, and reputational risks are...

Access to legal support shouldn't be a privilege—it should be a right. In a country where millions face legal...

: The Risk Beneath the Balance Sheets

For Chartered Accountants, trust is everything. Clients rely on you not just for...

: Why Legal Risk Assessment is No Longer Optional

In today’s regulatory environment, Chartered Accountants (CAs) and Company Secretaries (CSs)...