In a country as diverse and complex as India, access to justice shouldn't depend on one's financial standing. Legal challenges...

Access to Justice Begins with Access to Legal Aid

For millions of people in India, navigating legal issues can...

Legal challenges—especially those involving family or civil disputes—can be emotionally and financially overwhelming. For many in India, the cost of...

Access to justice should never depend on income or privilege. Yet, for millions across India, navigating legal systems remains an...

In a country as legally complex and socially diverse as India, access to justice should never be determined by income...

Access to legal support shouldn't be a privilege—it should be a right. In a country where millions face legal...

“Ignorantia juris non excusat” is latin for the often-quoted legal maxim that ignorance of law is no excuse. This legal...

The practice of law as a vocation combines the expertise of law as well as the application. It derives...

We all are consumers. Each one of us is consuming one or other thing with the power of money. Hence,...

In today’s fast-paced legal environment, law firms are under constant pressure to manage increasing caseloads efficiently while maintaining accuracy...

The legal industry has traditionally been slow to adopt technology, but that’s changing rapidly with the rise of Legal AI....