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...

Banks Are Trusted With More Than Just Money

For banks, trust isn’t optional, it's...

Risk Is Part of the Job, But It Doesn’t Have to Overwhelm You

If...

This blog will cover Section 326 of the Indian Penal Code covering the following topics:-

• What is Section...
  Apr 08, 2021

The Consumer Protection Act was enacted to provide a simpler and quicker redressal to consumer grievances. The Act seeks...

India’s real estate market is booming—with rising investments, rapid urbanization, and the proliferation of REITs. But behind every property...