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...

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...

: The Risks You Don’t See Coming

Picture this: a promising new hire joins your company. On paper, they’re perfect....