Article 32

What is Article 32? Article 32 of the Indian Constitution is considered as one of the most important articles when...

Article 19

Speech is the God’s gift to the human race. It allows humans to express their feelings, sentiments and feelings to...

302 IPC

Murder is an act done with the intention of causing death or a purpose to cause bodily harm that leads...

Consumer Rights

We all are consumers. Each one of us is consuming one or other thing with the power of money. Hence,...

RTI Rules

In our democratic country India, the public is the supreme power. We, the people of India have the right to...

All About Domestic Violence Act 2005

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

The Role Of Financial Due Diligence In Mergers And Acquisitions: A Legal Perspective

Mergers and acquisitions (M&A) are complex transactions that require meticulous planning, risk assessment, and legal oversight. One of the...

Compliance Management System: The Key To Effective Corporate Governance

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

Does Someone Have A Criminal Record? Steps To Uncover?It Using LegitQuest’s Due?Diligence Platform

Hiring a new executive? Vetting a vendor? Merging with a start-up? One undisclosed conviction can tank reputation, invite regulatory...

Artificial Intelligence In The Field Of Law

“It’s like the beginning of the beginning of the beginning,” said Noory Bechor, CEO of LawGeex, a leading AI-powered platform...

Section 377 In The Light Of Right To Privacy

The year 2018 ushered in a ray of hope for the LGBTQ community, as the country’s Apex...