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Companies Act 2013
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The latest news, technologies, and resources from our team.

Managing Financial Risk With Legal Tech: A Modern Compliance Playbook For 2025
Law Firms
Managing Financial Risk With Legal Tech: A Modern Compliance Playbook For 2025

Financial institutions, enterprises, and fintechs face ever-increasing exposure to legal and regulatory risks—from non-performing assets (NPAs) to unresolved litigation,...

Jul 31, 2025
Private Limited Company Registration Online In India–Step-by-Step Guide
Law Firms
Private Limited Company Registration Online In India–Step-by-Step Guide

Starting a new business in India often comes with the big question: Which type of company should I register? For...

Sep 02, 2025
From Case Tracking To Analytics: Why Legal Teams Need Tailored Litigation Management Tools
Verification
From Case Tracking To Analytics: Why Legal Teams Need Tailored Litigation Management Tools

Managing Cases Is More Than Just Keeping Tabs

Legal teams today aren’t just tracking...

Sep 26, 2025
Section 471 IPC
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Section 471 IPC

What is Section 471 IPC?

Section 471 IPC says that “Whoever fraudulently or dishonestly uses as genuine any document or...

Feb 13, 2025
Factories Act 1948
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Factories Act 1948

The value of workers to streamline factories’ operations is irreplaceable. Their hardwork and dedication help businesses reach heights. Their well...

Sep 17, 2021
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Companies Act 2013
Enterprise
Companies Act 2013

A company is a legal entity formed by a group of individuals in order to work towards...

Sep 17, 2021
Income Tax Act
Legal Research
Income Tax Act

What is Income Tax?

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

Sep 17, 2021
Breach Of Contract
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Breach Of Contract

What is a breach of contract?

The Indian Contract Act...

Sep 17, 2021
Child Labor Act
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Child Labor Act

According to recent UNICEF report, nearly 1 in 10 children...

Sep 17, 2021
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
SC ST Act
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SC ST Act

India is undergoing a rapid growth and prosperity phase where all sections of society are given...

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.