What is Article 32?

Article 32 of the Indian Constitution is considered as one of the most important articles when...

Speech is the God’s gift to the human race. It allows humans to express their feelings, sentiments and feelings to...

Murder is an act done with the intention of causing death or a purpose to cause bodily harm that leads...

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

In our democratic country India, the public is the supreme power. We, the people of India have the right to...

As per the recent report of Hindu.com, over 2300 domestic violence complaints were filed with the National commission for Women...

: The High Stakes of Banking Due Diligence

In today’s financial ecosystem, banks are under immense pressure to ensure that...

: The Digital Shift in Banking Compliance

The banking sector has always been highly regulated, but in 2025, the pace...

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

According to the latest data released by the National Crime Records...

In a judicial system as vast and complex as India’s, the quality of legal research directly impacts the quality...