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...

Section 144 is a ruling that prohibits public gatherings in a given jurisdiction.This constitutional provision empowers the...

During legal proceedings, lawyers present legal arguments. Judges write their opinions...

: Legal Services Under Pressure to Perform

In today’s high-demand legal environment, firms and corporate legal teams are under intense...

Top 10 Landmark Supreme Court of India Judgments

 As per the constitution...

What is RTI Act 2005?

Popularly known as Right to Information Act, Right to information is a fundamental right...