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...

 Litigation Is More Complex Than Ever

Legal battles used to follow familiar patterns: contracts,...

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

The legal sector is evolving rapidly, and traditional case management methods are no longer sustainable. With mounting caseloads, stringent...

In 2025, legal research remains the backbone of effective legal practice. For Indian lawyers, the complexity of statutes, precedents,...

In India’s rapidly digitizing financial ecosystem, banks are under mounting pressure to conduct faster, more accurate, and fully compliant...