Insurance fraud and legal ambiguities in claim histories continue to cost insurers billions annually. Whether it’s a falsified medical...

In India’s rapidly growing digital economy, fintech companies are transforming how people access credit, make payments, and manage investments....

In today’s complex and globally connected economy, supply chain risk is no longer confined to logistics or delivery disruptions....

India’s real estate market is booming—with rising investments, rapid urbanization, and the proliferation of REITs. But behind every property...

Financial institutions, enterprises, and fintechs face ever-increasing exposure to legal and regulatory risks—from non-performing assets (NPAs) to unresolved litigation,...

In India’s rapidly digitizing financial ecosystem, banks are under mounting pressure to conduct faster, more accurate, and fully compliant...

: The Changing Compliance Landscape

Chartered Accountants (CAs) have long been trusted for their ability to ensure compliance, audit accuracy,...

Law is the representation of society, and legal research is the pillar on which the entire legal profession rests. The...

The Indian legal system is a combination of statutory law and case laws. The statute usually comprises of Articles...

The legal profession is evolving rapidly, with technology playing an increasingly central role in how law firms operate. For...

Why “instant” criminal record checks matter in 2025

• A single undisclosed conviction can trigger fines up to ?250 crore...
  Jun 03, 2025