Insurance fraud and legal ambiguities in claim histories continue to cost insurers billions annually. Whether it’s a falsified medical...

In India’s rapidly growing digital economy, fintech companies are transforming how people access credit, make payments, and manage investments....

In today’s complex and globally connected economy, supply chain risk is no longer confined to logistics or delivery disruptions....

India’s real estate market is booming—with rising investments, rapid urbanization, and the proliferation of REITs. But behind every property...

Financial institutions, enterprises, and fintechs face ever-increasing exposure to legal and regulatory risks—from non-performing assets (NPAs) to unresolved litigation,...

In India’s rapidly digitizing financial ecosystem, banks are under mounting pressure to conduct faster, more accurate, and fully compliant...

Financial due diligence plays a crucial role in corporate transactions, mergers, and acquisitions. Legal professionals rely on thorough financial...

: The High Stakes of Corporate Due Diligence

Corporate legal teams face mounting pressure to assess legal risk swiftly and...

Law firms today operate in an increasingly complex legal environment where client expectations, regulatory scrutiny, and reputational risks are...

: The Risk Beneath the Balance Sheets

For Chartered Accountants, trust is everything. Clients rely on you not just for...

: Why Legal Risk Assessment is No Longer Optional

In today’s regulatory environment, Chartered Accountants (CAs) and Company Secretaries (CSs)...