In 2024, legal departments face an increasingly complex risk landscape driven by evolving regulations, cyber threats, and global economic...

In an era of evolving regulations and increasing corporate scrutiny, legal teams must proactively manage compliance risks to protect...

Financial due diligence plays a crucial role in corporate transactions, mergers, and acquisitions. Legal professionals rely on thorough financial...

Traditional due diligence has long been a cornerstone of legal risk assessment, helping businesses navigate regulatory requirements, contractual obligations,...

Corporate governance is the backbone of any successful organization, ensuring ethical operations, legal compliance, and stakeholder trust. A compliance...

Corporate litigation poses significant financial and reputational risks for businesses. Legal teams must proactively assess and mitigate these risks...

Wildlife Protection Act 1972

In today’s fast-paced financial landscape, liquidity plays an essential role in managing both planned and unplanned expenses....

In today’s complex and globally connected economy, supply chain risk is no longer confined to logistics or delivery disruptions....

Financial institutions, enterprises, and fintechs face ever-increasing exposure to legal and regulatory risks—from non-performing assets (NPAs) to unresolved litigation,...

As per the recent report of Hindu.com, over 2300 domestic violence complaints were filed with the National commission for Women...