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...

Section 354 IPC comprises strict provisions to prevent sexual harassment, voyeurism and stalking against women....

Sep 17, 2021

: The Pressure to Deliver More with Less

In today’s fast-paced legal environment, law firms and corporate legal departments are...

Why Crime Checks Are Business-Critical in 2025

From hiring to vendor onboarding, criminal background screening is no longer optional—it's strategic....

: The Risks You Don’t See Coming

Picture this: a promising new hire joins your company. On paper, they’re perfect....

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