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Article 32
Consulting & Support | Feb 13, 2025
Article 32 1 min ago
Article 19
Article 19

Speech is the God’s gift to the human race. It allows humans to express their feelings, sen...

Feb 13, 2025 | 37 views
302 IPC
302 IPC

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

Feb 13, 2025 | 254 views
Consumer Rights
Consumer Rights

We all are consumers. Each one of us is consuming one or other thing with the power of money. Hen...

Feb 13, 2025 | 30 views

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The latest news, technologies, and resources from our team.

Section 144
Insurance
Section 144

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

Sep 17, 2021
Guide To Legal Citation
Background
Guide To Legal Citation

 

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

Sep 17, 2021
The Business Impact Of AI-Powered Law Research Tools On Law Firms And Corporate Legal Teams
Law Firms
The Business Impact Of AI-Powered Law Research Tools On Law Firms And Corporate Legal Teams

: Legal Services Under Pressure to Perform

In today’s high-demand legal environment, firms and corporate legal teams are under intense...

Apr 24, 2025
Top 10 Landmark Supreme Court Of India Judgments
LIBIL (Legal Worthiness)
Top 10 Landmark Supreme Court Of India Judgments

Top 10 Landmark Supreme Court of India Judgments

 As per the constitution...

Apr 08, 2021
Right To Information Act
LIBIL (Legal Worthiness)
Right To Information Act

What is RTI Act 2005?

Popularly known as Right to Information Act, Right to information is a fundamental right...

Sep 17, 2021
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Article 32
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Article 32

What is Article 32?

Article 32 of the Indian Constitution is considered as one of the most important articles when...

Feb 13, 2025
Article 19
Fintech
Article 19

Speech is the God’s gift to the human race. It allows humans to express their feelings, sentiments and feelings to...

Feb 13, 2025
302 IPC
Fintech
302 IPC

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

Feb 13, 2025
Consumer Rights
Supply Chain & Logistics
Consumer Rights

We all are consumers. Each one of us is consuming one or other thing with the power of money. Hence,...

Feb 13, 2025
RTI Rules
Banking
RTI Rules

In our democratic country India, the public is the supreme power. We, the people of India have the right to...

Feb 13, 2025
All About Domestic Violence Act 2005
Verification
All About Domestic Violence Act 2005

As per the recent report of Hindu.com, over 2300 domestic violence complaints were filed with the National commission for Women...

Feb 13, 2025

Do You Have Questions?

Legal tech insights refer to expert analysis, trends, and data-driven intelligence on how technology is shaping the legal industry.

Law firms can improve efficiency, reduce costs, and gain a competitive edge by adopting tools and strategies revealed through legal tech insights.

LegitQuest offers AI-powered solutions like LIBIL that combine advanced legal research, case analysis, and due diligence tools to deliver actionable insights.

Key trends include AI in case law research, automated due diligence, predictive analytics for litigation, and cloud-based legal solutions.

Yes. By leveraging automated intelligence and real-time databases, organizations can manage regulatory risks effectively and make more informed decisions.