In India’s rapidly digitizing financial ecosystem, banks are under mounting pressure to conduct faster, more accurate, and fully compliant...

Bridging the Legal Divide in India

Legal help should never be a luxury. Yet, for millions across India, accessing...

Legal challenges can be overwhelming—especially when access to legal advice or representation feels out of reach. Whether it's a...

In 2025, legal research remains the backbone of effective legal practice. For Indian lawyers, the complexity of statutes, precedents,...

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

The Pressure to Deliver More with Less

In today’s fast-paced legal environment, law firms and corporate legal departments are...

Corporate litigation poses significant financial and reputational risks for businesses. Legal teams must proactively assess and mitigate these risks...

Hiring a new executive? Vetting a vendor? Merging with a start-up? One undisclosed conviction can tank reputation, invite regulatory...

Why Crime Checks Are Business-Critical in 2025

From hiring to vendor onboarding, criminal background screening is no longer optional—it's strategic....

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

Francis Bacon once said that knowledge is power. With reference to the legal profession, knowledge is acquired through painstaking legal...