Background verification (BGV) has become an essential part of hiring, onboarding, and compliance workflows across India. As enterprises, banks,...

The High Stakes of Corporate Due Diligence

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

We all are consumers. Each one of us is consuming one or other thing with the power of money. Hence,...

What is a Consumer Court?

A Consumer Court,...

What is a Preamble of Indian Constitution?

The Preamble is an introductory statement comprising the purpose, rules, regulations, and philosophy...

According to the latest data released by the National Crime Records...

: The Struggle Behind the Scenes in Law Firms

Behind every successful courtroom argument or meticulously negotiated contract is a...

Hiring a new executive? Vetting a vendor? Merging with a start-up? One undisclosed conviction can tank reputation, invite regulatory...

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

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

What is Article 32?

Article 32 of the Indian Constitution is considered as one of the most important articles when...