As the financial landscape becomes increasingly regulated and complex, Chartered Accountants (CAs) are expected to go beyond traditional audits...

Background verification (BGV) has become an essential part of hiring, onboarding, and compliance workflows across India. As enterprises, banks,...

Bridging the Legal Divide in India

Legal help should never be a luxury. Yet, for millions across India, accessing...

Access to legal support is not a privilege—it’s a fundamental right. However, navigating the legal system without financial resources often...

Legal challenges can be overwhelming—especially when access to legal advice or representation feels out of reach. Whether it's a...

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

Murder is an act done with the intention of causing death or a purpose to cause bodily harm that leads...

What is Section 506 IPC?

Section 506 IPC says that “Whoever commits, the offence of criminal intimidation shall be punished...

In India’s rapidly evolving lending landscape, Non-Banking Financial Companies (NBFCs) face mounting pressure to manage risk, meet regulatory standards,...

In an increasingly risk-sensitive environment, human resource (HR) departments face mounting pressure to ensure every hire passes rigorous verification...

Background verification (BGV) has become an essential part of hiring, onboarding, and compliance workflows across India. As enterprises, banks,...