A company is a legal entity formed by a group of individuals in order to work towards...

What is Income Tax?

Income earned through a job, business or any...

What is a breach of contract?

The Indian Contract Act...

According to recent UNICEF report, nearly 1 in 10 children...

Derived from a Latin word ‘Gratuitas’, the term Gratuity means a ‘Gift.’ In the industrial sector, gratuity...

India is undergoing a rapid growth and prosperity phase where all sections of society are given...

What is Case Management Software?

Case management software is a digital tool designed to help legal professionals manage cases, documents,...

The legal industry is no stranger to complexities—lawyers juggle multiple cases, track deadlines, manage client communications, and sift through...

Corporate governance is the backbone of any successful organization, ensuring ethical operations, legal compliance, and stakeholder trust. A compliance...

Traditional due diligence has long been a cornerstone of legal risk assessment, helping businesses navigate regulatory requirements, contractual obligations,...

In 2024, legal departments face an increasingly complex risk landscape driven by evolving regulations, cyber threats, and global economic...