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

In mergers and acquisitions (M&A), decisions involving millions or even billions are made based on the strength of information....

The legal profession in India is experiencing a digital evolution. With increasing caseloads, rising client expectations, and complex compliance...

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

Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...

Third-party failures are not external—they’re liabilities that land inside your balance sheet.
Whether you're onboarding vendors, investing in a...

Murder is an act done with the intention of causing death or a purpose to cause bodily harm that leads...

What is Section 506 IPC?

Section 506 IPC says that “Whoever commits, the offence of criminal intimidation shall be punished...

In India’s rapidly evolving lending landscape, Non-Banking Financial Companies (NBFCs) face mounting pressure to manage risk, meet regulatory standards,...

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

In an increasingly risk-sensitive environment, human resource (HR) departments face mounting pressure to ensure every hire passes rigorous verification...