What is Article 32?

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

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

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

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

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

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

In moments of crisis, uncertainty, or injustice, access to help legal services can be the difference between silence and empowerment....

Legal challenges can be overwhelming—especially when access to legal advice or representation feels out of reach. Whether it's a...

: Why Legal Risk Assessment is No Longer Optional

In today’s regulatory environment, Chartered Accountants (CAs) and Company Secretaries (CSs)...

The advent of information technology and the blog culture which it has fostered has given a platform for writers to...

India is undergoing a rapid growth and prosperity phase where all sections of society are given...