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

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

With the growing crime against children,

This blog will cover Section 326 of the Indian Penal Code covering the following topics-

• What is Section...
  Apr 08, 2021

Top 10 Landmark Supreme Court of India Judgments

 As per the constitution...

The Indian legal system is a combination of statutory law and case laws. The statute usually comprises of Articles...

What is Case Management Software?

Case management software is a digital tool designed to help legal professionals manage cases, documents,...

The legal industry is no stranger to complexities—lawyers juggle multiple cases, track deadlines, manage client communications, and sift through...

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

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

In 2024, legal departments face an increasingly complex risk landscape driven by evolving regulations, cyber threats, and global economic...