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

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

With the growing crime against children,

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

• What is Section...
  Apr 08, 2021

Top 10 Landmark Supreme Court of India Judgments

 As per the constitution...

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

In 2025, legal research remains the backbone of effective legal practice. For Indian lawyers, the complexity of statutes, precedents,...

: Why Background Checks Alone Aren’t Enough

Let’s be honest — hiring is tough. HR teams and recruiters spend weeks,...

Need a High Court case or judgment fast? Whether you're a lawyer, researcher, or compliance officer, searching through Indian High...

As the financial landscape becomes increasingly regulated and complex, Chartered Accountants (CAs) are expected to go beyond traditional audits...

In corporate transactions such as mergers, acquisitions, and strategic investments, one crucial aspect often defines the quality of the...