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...

The RTI Act is one of the important acts of constitution that empowers ordinary citizens to question the working...

Managing Cases Is More Than Just Keeping Tabs

Legal teams today aren’t just tracking...

Starting a new business in India often comes with the big question: Which type of company should I register? For...

What is Section 471 IPC?

Section 471 IPC says that “Whoever fraudulently or dishonestly uses as genuine any document or...

India’s real estate market is booming—with rising investments, rapid urbanization, and the proliferation of REITs. But behind every property...