The Digital Shift in Banking Compliance

The banking sector has always been highly regulated, but in 2025, the pace...

Compliance Pressure in the Banking Sector

Banks today operate in an environment of constant regulatory scrutiny. Whether it’s anti-money...

The High Stakes of Banking Due Diligence

In today’s financial ecosystem, banks are under immense pressure to ensure that...

The Banking Sector’s Growing Legal Challenges

Banks and financial institutions operate in one of the most regulated environments in...

Why Legal Risk Assessment is No Longer Optional

In today’s regulatory environment, Chartered Accountants (CAs) and Company Secretaries (CSs)...

The Changing Compliance Landscape

Chartered Accountants (CAs) have long been trusted for their ability to ensure compliance, audit accuracy,...

Section 354 IPC comprises strict provisions to prevent sexual harassment, voyeurism and stalking against women....

Sep 17, 2021

: The Pressure to Deliver More with Less

In today’s fast-paced legal environment, law firms and corporate legal departments are...

Why Crime Checks Are Business-Critical in 2025

From hiring to vendor onboarding, criminal background screening is no longer optional—it's strategic....

: The Risks You Don’t See Coming

Picture this: a promising new hire joins your company. On paper, they’re perfect....

The year 2018 ushered in a ray of hope for the LGBTQ community, as the country’s Apex...