Legal Technology is referred to the implementation of latest technology such...

The year 2018 ushered in a ray of hope for the LGBTQ community, as the country’s Apex...

The internet is a place where information is available at the click of a button. Blogs and websites form an...

Every young law aspirant who has attended law school is ushered into the fraternity with the opening lines in...

The advent of information technology and the blog culture which it has fostered has given a platform for writers to...

The practice of law as a vocation combines the expertise of law as well as the application. It derives...

Financial due diligence plays a crucial role in corporate transactions, mergers, and acquisitions. Legal professionals rely on thorough financial...

: The High Stakes of Corporate Due Diligence

Corporate legal teams face mounting pressure to assess legal risk swiftly and...

Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...

Law firms today operate in an increasingly complex legal environment where client expectations, regulatory scrutiny, and reputational risks are...

In moments of crisis, uncertainty, or injustice, access to help legal services can be the difference between silence and empowerment....