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...

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

Legal challenges can be overwhelming—especially when access to legal advice or representation feels out of reach. Whether it's a...

India is undergoing a rapid growth and prosperity phase where all sections of society are given...

What is Income Tax?

Income earned through a job, business or any...

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