What is Article 32?

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

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

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

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

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

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

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

What are Farm Laws?

The new Farm Laws, also known as Indian Agriculture Act 2020/Farm bills, are three acts: The...

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

The legal sector is evolving rapidly, and traditional case management methods are no longer sustainable. With mounting caseloads, stringent...

Why “instant” criminal record checks matter in 2025

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