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...

The Consumer Protection Act was enacted to provide a simpler and quicker redressal to consumer grievances. The Act seeks...

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

The Indian judiciary is one of the largest and busiest in the world. With over four crore pending cases...

Access to legal support is not a privilege—it’s a fundamental right. However, navigating the legal system without financial resources often...

: Why Background Checks Alone Aren’t Enough

Let’s be honest — hiring is tough. HR teams and recruiters spend weeks,...