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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...
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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...
Trending Topics
The latest news, technologies, and resources from our team.
Top 10 Landmark Supreme Court of India Judgments
As per the constitution...
Lawyers are social engineers, who steer the path for justice and social development. Therefore, the role of lawyers cannot be...
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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Corporate litigation poses significant financial and reputational risks for businesses. Legal teams must proactively assess and mitigate these risks...
