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

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

Top 7 landmark Judgments of Environmental Protection Act

Conservation and protection...

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

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

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

Traditional due diligence has long been a cornerstone of legal risk assessment, helping businesses navigate regulatory requirements, contractual obligations,...

In 2024, legal departments face an increasingly complex risk landscape driven by evolving regulations, cyber threats, and global economic...

: The Complexity of Litigation Management

Litigation is rarely straightforward. From juggling deadlines to organizing thousands of documents, managing a...

: The Hidden Risks Behind Business Deals

Behind every promising investment or merger lies a web of legal complexities that...

Every year, thousands of girls and boys across the...