In a country as diverse and complex as India, access to justice shouldn't depend on one's financial standing. Legal challenges...

Access to Justice Begins with Access to Legal Aid

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

Legal challenges—especially those involving family or civil disputes—can be emotionally and financially overwhelming. For many in India, the cost of...

Access to justice should never depend on income or privilege. Yet, for millions across India, navigating legal systems remains an...

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

Access to legal support shouldn't be a privilege—it should be a right. In a country where millions face legal...

“Ignorantia juris non excusat” is latin for the often-quoted legal maxim that ignorance of law is no excuse. This legal...

India is undergoing a rapid growth and prosperity phase where all sections of society are given...

With the growing frauds on the part of sellers whether it’s substandard quality of products/services or misleading...

What is the Motor Vehicle Act 1988?

Passed in 1988, the Motor...