Insurance fraud and legal ambiguities in claim histories continue to cost insurers billions annually. Whether it’s a falsified medical...

In India’s rapidly growing digital economy, fintech companies are transforming how people access credit, make payments, and manage investments....

In today’s complex and globally connected economy, supply chain risk is no longer confined to logistics or delivery disruptions....

India’s real estate market is booming—with rising investments, rapid urbanization, and the proliferation of REITs. But behind every property...

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

In India’s rapidly digitizing financial ecosystem, banks are under mounting pressure to conduct faster, more accurate, and fully compliant...

What is Risk Assessment in Law?

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

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

In a country as legally complex and socially diverse as India, access to justice should never be determined by income...

: Access to Justice Begins with Access to Legal Aid

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

: The Banking Sector’s Growing Legal Challenges

Banks and financial institutions operate in one of the most regulated environments in...