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...

The legal profession is evolving rapidly, with technology playing an increasingly central role in how law firms operate. For...

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

Customer Due Diligence vs. Legal Due Diligence: Why You Need Both for Stronger Risk Management

The Indian legal system is a combination of statutory law and case laws. The statute usually comprises of Articles...

The legal sector is evolving rapidly, and traditional case management methods are no longer sustainable. With mounting caseloads, stringent...