In 2024, legal departments face an increasingly complex risk landscape driven by evolving regulations, cyber threats, and global economic...

In an era of evolving regulations and increasing corporate scrutiny, legal teams must proactively manage compliance risks to protect...

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

Traditional due diligence has long been a cornerstone of legal risk assessment, helping businesses navigate regulatory requirements, contractual obligations,...

Corporate governance is the backbone of any successful organization, ensuring ethical operations, legal compliance, and stakeholder trust. A compliance...

Corporate litigation poses significant financial and reputational risks for businesses. Legal teams must proactively assess and mitigate these risks...

: Why Legal Risk Assessment is No Longer Optional

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

The advent of information technology and the blog culture which it has fostered has given a platform for writers to...

According to recent UNICEF report, nearly 1 in 10 children...

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

Sep 17, 2021

What is a Preamble of Indian Constitution?

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