In corporate transactions such as mergers, acquisitions, and strategic investments, one crucial aspect often defines the quality of the...

In mergers and acquisitions (M&A), decisions involving millions or even billions are made based on the strength of information....

The legal profession in India is experiencing a digital evolution. With increasing caseloads, rising client expectations, and complex compliance...

In today’s fast-paced legal environment, law firms are under constant pressure to manage increasing caseloads efficiently while maintaining accuracy...

Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...

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

What is Income Tax?

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

With the growing frauds on the part of sellers whether it’s substandard quality of products/services or misleading...

Legal technology is reshaping the landscape of the Indian legal industry, making the research process faster, more efficient, and...

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

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