With the rapid increase in industrialization and human needs, environment has...

Legitquest launches iGraphics Where deep technology meets the legal data. You get to see the legal data...

Top 7 landmark Judgments of Environmental Protection Act

Conservation and protection...

According to the latest data released by the National Crime Records...

With the growing frauds on the part of sellers whether it’s substandard quality of products/services or misleading...

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

What is Risk Assessment in Law?

Risk assessment is a fundamental process in legal practice, helping professionals evaluate potential threats,...

Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...

Legal research has always been fundamental to law practice. But for decades, it remained largely manual—buried in books, digests,...

: The Banking Sector’s Growing Legal Challenges

Banks and financial institutions operate in one of the most regulated environments in...

Digital Growth Comes with New Risks

If your organization is digital-first, you’re likely scaling...