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Companies Act 2013
Enterprise | Sep 17, 2021
Companies Act 2013 1 min ago
Income Tax Act
Income Tax Act

What is Income Tax?

Sep 17, 2021 | 26 views
Breach Of Contract
Breach Of Contract

What is a breach of contract?

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Child Labor Act
Child Labor Act

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Sep 17, 2021 | 21 views

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The latest news, technologies, and resources from our team.

Legal Tech For Fintech: Combatting Identity Fraud, NPA Risk & Regulatory Non-Compliance

In India’s rapidly growing digital economy, fintech companies are transforming how people access credit, make payments, and manage investments....

Jul 31, 2025
Companies Act 2013

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

Sep 17, 2021
How Insurance Companies Use Legal Tech To Detect Fraud & Verify Claim Histories

Insurance fraud and legal ambiguities in claim histories continue to cost insurers billions annually. Whether it’s a falsified medical...

Jul 31, 2025
Article 19

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

Feb 13, 2025
Pro Bono Legal Aid Services: What They Are And How To Apply

Access to legal support is not a privilege—it’s a fundamental right. However, navigating the legal system without financial resources often...

Jul 19, 2025

Latest Blog Posts

The latest news, technologies, and resources from our team.

Companies Act 2013
Companies Act 2013

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

Sep 17, 2021
Income Tax Act
Income Tax Act

What is Income Tax?

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

Sep 17, 2021
Child Labor Act
Child Labor Act

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

Sep 17, 2021
Payment Of Gratuity Act 1972
Payment Of Gratuity Act 1972

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

Sep 17, 2021
SC ST Act
SC ST Act

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

Sep 17, 2021

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.