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Importance Of Indian Case Laws And The Issues And Challenges Faced By Lawyers
LIBIL (Legal Worthiness) | Sep 17, 2021
Importance Of Indian Case Laws And The Issues And Challenges Faced By Lawyers 1 min ago
Consumer Protection Act 2019 And Its Salient Features
Consumer Protection Act 2019 And Its Salient Features

The Consumer Protection...

Sep 17, 2021 | 41 views
POCSO ACT
POCSO ACT

 

Sep 17, 2021 | 20 views
Section 326 Indian Penal Code Know The Section
Section 326 Indian Penal Code Know The Section

This blog will cover Section 326 of the Indian Penal Code covering the following topics-

<...

Apr 08, 2021 | 38 views

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

Right To Information Act
LIBIL (Legal Worthiness)
Right To Information Act

What is RTI Act 2005?

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

Sep 17, 2021
Section 144
Insurance
Section 144

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

Sep 17, 2021
Guide To Legal Citation
Background
Guide To Legal Citation

 

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

Sep 17, 2021
Why Legal Practice Management Software Is A Game-Changer
Litigation Management Tool (Patrol)
Why Legal Practice Management Software Is A Game-Changer

The legal profession is inherently demanding, with attorneys juggling case files, client communications, court deadlines, billing, and more. Staying...

Mar 10, 2025
The Future Of Legal Tech How AI And Legal Research Tools Are Shaping Law Firms
Judiciary
The Future Of Legal Tech How AI And Legal Research Tools Are Shaping Law Firms

The legal industry is no stranger to change, but the rapid advancement of technology is transforming it in ways...

Mar 10, 2025
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Latest Blog Posts

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

Importance Of Indian Case Laws And The Issues And Challenges Faced By Lawyers
LIBIL (Legal Worthiness)
Importance Of Indian Case Laws And The Issues And Challenges Faced By Lawyers

Lawyers are social engineers, who steer the path for justice and social development. Therefore, the role of lawyers cannot be...

Sep 17, 2021
Consumer Protection Act 2019 And Its Salient Features
Judiciary
Consumer Protection Act 2019 And Its Salient Features

The Consumer Protection Act was enacted to provide a simpler and quicker redressal to consumer grievances. The Act seeks...

Sep 17, 2021
POCSO ACT
Banking
POCSO ACT

 

With the growing crime against children,

Sep 17, 2021
Section 326 Indian Penal Code Know The Section
Judiciary
Section 326 Indian Penal Code Know The Section

This blog will cover Section 326 of the Indian Penal Code covering the following topics-

Top 10 Landmark Supreme Court Of India Judgments
LIBIL (Legal Worthiness)
Top 10 Landmark Supreme Court Of India Judgments

Top 10 Landmark Supreme Court of India Judgments

 As per the constitution...

Apr 08, 2021
Things You Need To Know About Indian Case Laws And Research
Real Estate
Things You Need To Know About Indian Case Laws And Research

The Indian legal system is a combination of statutory law and case laws. The statute usually comprises of Articles...

Apr 08, 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.