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...

Banks Are Trusted With More Than Just Money

For banks, trust isn’t optional, it's...

Risk Is Part of the Job, But It Doesn’t Have to Overwhelm You

If...

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

• What is Section...
  Apr 08, 2021

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

The value of workers to streamline factories’ operations is irreplaceable. Their hardwork and dedication help businesses reach heights. Their well...