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Preamble Of Indian Constitution
Preamble Of Indian Constitution

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The Preamble is an introduc...

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Corporate Law Due Diligence: Key Legal Checks Before Mergers And Acquisitions
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Corporate Law Due Diligence: Key Legal Checks Before Mergers And Acquisitions

In mergers and acquisitions (M&A), decisions involving millions or even billions are made based on the strength of information....

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How Legitquest Can Enhance Your Legal Research Skills
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Francis Bacon once said that knowledge is power. With reference to the legal profession, knowledge is acquired through painstaking legal...

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Right To Information Act

What is RTI Act 2005?

Popularly known as Right to Information Act, Right to information is a fundamental right...

Sep 17, 2021
Section 144
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Section 144

Section 144 is a ruling that prohibits public gatherings in a given jurisdiction.This constitutional provision empowers the...

Sep 17, 2021
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How Case Management Tools Help Lawyers Stay Organized

In the fast-paced legal world, staying organized is critical to managing multiple cases, clients, and deadlines. Case management tools...

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Consumer Court

What is a Consumer Court?

A Consumer Court,...

Sep 17, 2021
Preamble Of Indian Constitution
Supply Chain & Logistics
Preamble Of Indian Constitution

What is a Preamble of Indian Constitution?

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

Sep 17, 2021
Section 307 IPC - Attempt To Murder
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Section 307 IPC - Attempt To Murder

Understanding What Exactly is 307 IPC all About

307 IPC is an offence of ‘attempt to murder.’ It is considered...

Sep 17, 2021
Section 354 IPC
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Section 354 IPC

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

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Wildlife Protection Act 1972
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Wildlife Protection Act 1972

Wildlife Protection Act 1972

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The Motor Vehicle Act 1988
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The Motor Vehicle Act 1988

What is the Motor Vehicle Act 1988?

Passed in 1988, the Motor...

Sep 17, 2021

Do You Have Questions?

Legal tech insights refer to expert analysis, trends, and data-driven intelligence on how technology is shaping the legal industry.

Law firms can improve efficiency, reduce costs, and gain a competitive edge by adopting tools and strategies revealed through legal tech insights.

LegitQuest offers AI-powered solutions like LIBIL that combine advanced legal research, case analysis, and due diligence tools to deliver actionable insights.

Key trends include AI in case law research, automated due diligence, predictive analytics for litigation, and cloud-based legal solutions.

Yes. By leveraging automated intelligence and real-time databases, organizations can manage regulatory risks effectively and make more informed decisions.