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Judiciary | Sep 17, 2021
Environment Laws In India 1 min ago
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Legitquest launches iGraphics Where deep technology meets the legal data. Y...

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Payment Of Gratuity Act 1972
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Payment Of Gratuity Act 1972

Derived from a Latin word ‘Gratuitas’, the term Gratuity means a ‘Gift.’ In the industrial sector, gratuity...

Sep 17, 2021
Income Tax Act
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Income Tax Act

What is Income Tax?

Income earned through a job, business or any...

Sep 17, 2021
Section 185 Of Companies Act 2013
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Section 185 Of Companies Act 2013

 

An Act of the Parliament...

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....

Sep 17, 2021
Top 5 Legal Research Tools Transforming Law Practice In India
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Top 5 Legal Research Tools Transforming Law Practice In India

Legal technology is reshaping the landscape of the Indian legal industry, making the research process faster, more efficient, and...

Mar 10, 2025
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Environment Laws In India
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Environment Laws In India

With the rapid increase in industrialization and human needs, environment has...

Sep 17, 2021
IGraphics
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IGraphics

Legitquest launches iGraphics Where deep technology meets the legal data. You get to see the legal data...

Sep 17, 2021
Top 7 Landmark Cases Of Environmental Protection Act
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Top 7 Landmark Cases Of Environmental Protection Act

Top 7 landmark Judgments of Environmental Protection Act

Conservation and protection...

Sep 17, 2021
Section 375
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Section 375

According to the latest data released by the National Crime Records...

Sep 17, 2021
Top 7 Consumer Protection Act Cases
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Top 7 Consumer Protection Act Cases

With the growing frauds on the part of sellers whether it’s substandard quality of products/services or misleading...

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

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.