What is Article 32?

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

Speech is the God’s gift to the human race. It allows humans to express their feelings, sentiments and feelings to...

Murder is an act done with the intention of causing death or a purpose to cause bodily harm that leads...

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

In our democratic country India, the public is the supreme power. We, the people of India have the right to...

As per the recent report of Hindu.com, over 2300 domestic violence complaints were filed with the National commission for Women...

Legal Technology is referred to the implementation of latest technology such...

What is Risk Assessment in Law?

Risk assessment is a fundamental process in legal practice, helping professionals evaluate potential threats,...

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

Legal research has always been fundamental to law practice. But for decades, it remained largely manual—buried in books, digests,...

: Access to Justice Begins with Access to Legal Aid

For millions of people in India, navigating legal issues can...