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...

Section 354 IPC comprises strict provisions to prevent sexual harassment, voyeurism and stalking against women....

Sep 17, 2021

In the world of legal practice, risk is an inevitable part of the equation. Whether you’re handling corporate transactions,...

In the modern legal landscape, due diligence and risk assessment are foundational to ensuring successful outcomes in legal transactions....

In today’s complex regulatory environment, corporate legal departments face increasing challenges in managing enterprise risk. From compliance obligations to...

Third-party failures are not external—they’re liabilities that land inside your balance sheet.
Whether you're onboarding vendors, investing in a...