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...

In 2025, legal due diligence has transformed from manual courthouse visits to one-click AI queries. Yet the core question...

1. What Is a Criminal Record Check?

Criminal record checks verify whether an individual or organization has any past or...

Section 144 is a ruling that prohibits public gatherings in a given jurisdiction.This constitutional provision empowers the...

With the rapid increase in industrialization and human needs, environment has...

Legal technology is reshaping the landscape of the Indian legal industry, making the research process faster, more efficient, and...