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...

: Why Background Checks Alone Aren’t Enough

Let’s be honest — hiring is tough. HR teams and recruiters spend weeks,...

In corporate transactions such as mergers, acquisitions, and strategic investments, one crucial aspect often defines the quality of the...

As the financial landscape becomes increasingly regulated and complex, Chartered Accountants (CAs) are expected to go beyond traditional audits...

What are Farm Laws?

The new Farm Laws, also known as Indian Agriculture Act 2020/Farm bills, are three acts: The...

Access to justice should never depend on income or privilege. Yet, for millions across India, navigating legal systems remains an...