Legal Technology is referred to the implementation of latest technology such...

The year 2018 ushered in a ray of hope for the LGBTQ community, as the country’s Apex...

The internet is a place where information is available at the click of a button. Blogs and websites form an...

Every young law aspirant who has attended law school is ushered into the fraternity with the opening lines in...

The advent of information technology and the blog culture which it has fostered has given a platform for writers to...

The practice of law as a vocation combines the expertise of law as well as the application. It derives...

What is Risk Assessment in Law?

Risk assessment is a fundamental process in legal practice, helping professionals evaluate potential threats,...

Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...

Legal research has always been fundamental to law practice. But for decades, it remained largely manual—buried in books, digests,...

: The Banking Sector’s Growing Legal Challenges

Banks and financial institutions operate in one of the most regulated environments in...

: Compliance Pressure in the Banking Sector

Banks today operate in an environment of constant regulatory scrutiny. Whether it’s anti-money...