Digital Growth Comes with New Risks

If your organization is digital-first, you’re likely scaling...

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

The Risks You Don’t See Coming

Picture this a promising new hire joins your company. On paper, they’re perfect....

Financial institutions, enterprises, and fintechs face ever-increasing exposure to legal and regulatory risks—from non-performing assets (NPAs) to unresolved litigation,...

Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...

Need a High Court case or judgment fast? Whether you're a lawyer, researcher, or compliance officer, searching through Indian High...

“Ignorantia juris non excusat” is latin for the often-quoted legal maxim that ignorance of law is no excuse. This legal...

We all are consumers. Each one of us is consuming one or other thing with the power of money. Hence,...

The practice of law as a vocation combines the expertise of law as well as the application. It derives...

The legal industry has traditionally been slow to adopt technology, but that’s changing rapidly with the rise of Legal AI....

: The High Stakes of Corporate Due Diligence

Corporate legal teams face mounting pressure to assess legal risk swiftly and...