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...

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