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

Legitquest launches iGraphics Where deep technology meets the legal data. You get to see the legal data...

Top 7 landmark Judgments of Environmental Protection Act

Conservation and protection...

According to the latest data released by the National Crime Records...

With the growing frauds on the part of sellers whether it’s substandard quality of products/services or misleading...

Section 144 is a ruling that prohibits public gatherings in a given jurisdiction.This constitutional provision empowers 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...

In moments of crisis, uncertainty, or injustice, access to help legal services can be the difference between silence and empowerment....

: The Risk Beneath the Balance Sheets

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