In corporate transactions such as mergers, acquisitions, and strategic investments, one crucial aspect often defines the quality of the...

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

The legal profession in India is experiencing a digital evolution. With increasing caseloads, rising client expectations, and complex compliance...

In today’s fast-paced legal environment, law firms are under constant pressure to manage increasing caseloads efficiently while maintaining accuracy...

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

Third-party failures are not external—they’re liabilities that land inside your balance sheet.
Whether you're onboarding vendors, investing in a...

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

Derived from a Latin word ‘Gratuitas’, the term Gratuity means a ‘Gift.’ In the industrial sector, gratuity...

What is Income Tax?

Income earned through a job, business or any...

An Act of the Parliament...

Section 354 IPC comprises strict provisions to prevent sexual harassment, voyeurism and stalking against women....

Sep 17, 2021