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...

No doubt, the kind of comforts and luxury a human being can experience in today’s time was never before. The...

PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT, 2005

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The legal profession is inherently demanding, with attorneys juggling case files, client communications, court deadlines, billing, and more. Staying...

Corporate litigation poses significant financial and reputational risks for businesses. Legal teams must proactively assess and mitigate these risks...

In mergers and acquisitions (M&A), decisions involving millions or even billions are made based on the strength of information....