Lawyers are social engineers, who steer the path for justice and social development. Therefore, the role of lawyers cannot be...

The Consumer Protection Act was enacted to provide a simpler and quicker redressal to consumer grievances. The Act seeks...

With the growing crime against children,

This blog will cover Section 326 of the Indian Penal Code covering the following topics-

• What is Section...
  Apr 08, 2021

Top 10 Landmark Supreme Court of India Judgments

 As per the constitution...

The Indian legal system is a combination of statutory law and case laws. The statute usually comprises of Articles...

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

Sep 17, 2021

What is Risk Assessment in Law?

Risk assessment is a fundamental process in legal practice, helping professionals evaluate potential threats,...

Third-party failures are not external—they’re liabilities that land inside your balance sheet.
Whether you're onboarding vendors, investing in a...

Legal research has always been fundamental to law practice. But for decades, it remained largely manual—buried in books, digests,...

: Access to Justice Begins with Access to Legal Aid

For millions of people in India, navigating legal issues can...