Litigation Is More Complex Than Ever

Legal battles used to follow familiar patterns contracts,...

As the financial landscape becomes increasingly regulated and complex, Chartered Accountants (CAs) are expected to go beyond traditional audits...

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

Why Crime Checks Are Business-Critical in 2025

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

In 2025, legal due diligence has transformed from manual courthouse visits to one-click AI queries. Yet the core question...

The Bottleneck of Traditional Legal Research

Legal professionals face increasing pressure to deliver faster, more accurate insights without compromising...

Lawyers are social engineers, who steer the path for justice and social development. Therefore, the role of lawyers cannot be...

No doubt, the kind of comforts and luxury a human being can experience in today’s time was never before. The...

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

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

Corporate governance is the backbone of any successful organization, ensuring ethical operations, legal compliance, and stakeholder trust. A compliance...