Traditional due diligence has long been a cornerstone of legal risk assessment, helping businesses navigate regulatory requirements, contractual obligations,...

The legal profession is inherently demanding, with attorneys juggling case files, client communications, court deadlines, billing, and more. Staying...

India has the lengthiest constitution in the world. Each and every provision has been drafted considering the welfare of masses....

The year 2018 ushered in a ray of hope for the LGBTQ community, as the country’s Apex...

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,...