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Companies Act 2013
Enterprise | Sep 17, 2021
Companies Act 2013 1 min ago
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Fundamental Duties
Litigation Management Tool (Patrol)
Fundamental Duties

India has the lengthiest constitution in the world. Each and every provision has been drafted considering the welfare of masses....

Feb 13, 2025
High Court Case Search Made Simple: Retrieve Judgments In Seconds Using LegitQuest
Law Firms
High Court Case Search Made Simple: Retrieve Judgments In Seconds Using LegitQuest

Need a High Court case or judgment fast? Whether you're a lawyer, researcher, or compliance officer, searching through Indian High...

Jun 03, 2025
Modern Legal Research Practices For Indian Judges
Background
Modern Legal Research Practices For Indian Judges

In a judicial system as vast and complex as India’s, the quality of legal research directly impacts the quality...

Jun 21, 2025
From Bench To Brief: How Judicial Analysis Is Enhanced With Digital Tools
LIBIL (Legal Worthiness)
From Bench To Brief: How Judicial Analysis Is Enhanced With Digital Tools

The Indian judiciary is one of the largest and busiest in the world. With over four crore pending cases...

Jun 21, 2025
Pro Bono Legal Aid Services: What They Are And How To Apply
Consulting & Support
Pro Bono Legal Aid Services: What They Are And How To Apply

Access to legal support is not a privilege—it’s a fundamental right. However, navigating the legal system without financial resources often...

Jul 19, 2025
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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.