As the financial landscape becomes increasingly regulated and complex, Chartered Accountants (CAs) are expected to go beyond traditional audits...

Background verification (BGV) has become an essential part of hiring, onboarding, and compliance workflows across India. As enterprises, banks,...

Bridging the Legal Divide in India

Legal help should never be a luxury. Yet, for millions across India, accessing...

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

Legal challenges can be overwhelming—especially when access to legal advice or representation feels out of reach. Whether it's a...

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

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....