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SARFAESI Act 2002
Judiciary | Sep 17, 2021
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Factories Act 1948
Factories Act 1948

The value of workers to streamline factories’ operations is irreplaceable. Their hardwork a...

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Guide To Legal Citation

 

During legal pr...

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Section 185 Of Companies Act 2013
Section 185 Of Companies Act 2013

 

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Section 144

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

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Guide To Legal Citation
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During legal proceedings, lawyers present legal arguments. Judges write their opinions...

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The Business Impact Of AI-Powered Law Research Tools On Law Firms And Corporate Legal Teams
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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
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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
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Right To Information Act

What is RTI Act 2005?

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

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SARFAESI Act 2002
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SARFAESI Act 2002

 

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Factories Act 1948
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The value of workers to streamline factories’ operations is irreplaceable. Their hardwork and dedication help businesses reach heights. Their well...

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

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Landmark Supreme Court Judgments On RTI ACT
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The RTI Act is one of the important acts of constitution that empowers ordinary citizens to question the working...

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Protection Of Children From Sexual Offences Act 2012
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Protection Of Children From Sexual Offences Act 2012

Every year, thousands of girls and boys across the...

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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.