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

Background verification (BGV) has become an essential part of hiring, onboarding, and compliance workflows across India. As enterprises, banks,...

Bridging the Legal Divide in India

Legal help should never be a luxury. Yet, for millions across India, accessing...

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

Legal challenges can be overwhelming—especially when access to legal advice or representation feels out of reach. Whether it's a...

In moments of crisis, uncertainty, or injustice, access to help legal services can be the difference between silence and empowerment....

The RTI Act is one of the important acts of constitution that empowers ordinary citizens to question the working...

Managing Cases Is More Than Just Keeping Tabs

Legal teams today aren’t just tracking...

Starting a new business in India often comes with the big question: Which type of company should I register? For...

What is Section 471 IPC?

Section 471 IPC says that “Whoever fraudulently or dishonestly uses as genuine any document or...

India’s real estate market is booming—with rising investments, rapid urbanization, and the proliferation of REITs. But behind every property...