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

Corporate legal teams are under increasing pressure to navigate complex regulatory landscapes, mitigate legal risks, and ensure compliance with...

What is Case Management Software?

Case management software is a digital tool designed to help legal professionals manage cases, documents,...

Top 7 landmark Judgments of Environmental Protection Act

Conservation and protection...

With the growing frauds on the part of sellers whether it’s substandard quality of products/services or misleading...

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

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,...

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

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