In a country as diverse and complex as India, access to justice shouldn't depend on one's financial standing. Legal challenges...

Access to Justice Begins with Access to Legal Aid

For millions of people in India, navigating legal issues can...

Legal challenges—especially those involving family or civil disputes—can be emotionally and financially overwhelming. For many in India, the cost of...

Access to justice should never depend on income or privilege. Yet, for millions across India, navigating legal systems remains an...

In a country as legally complex and socially diverse as India, access to justice should never be determined by income...

Access to legal support shouldn't be a privilege—it should be a right. In a country where millions face legal...

: Why Legal Risk Assessment is No Longer Optional

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

Legal Technology is referred to the implementation of latest technology such...

Derived from a Latin word ‘Gratuitas’, the term Gratuity means a ‘Gift.’ In the industrial sector, gratuity...

What is the Motor Vehicle Act 1988?

Passed in 1988, the Motor...