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 mergers and acquisitions (M&A), decisions involving millions or even billions are made based on the strength of information....

Francis Bacon once said that knowledge is power. With reference to the legal profession, knowledge is acquired through painstaking legal...

According to recent UNICEF report, nearly 1 in 10 children...

Understanding What Exactly is 307 IPC all About

307 IPC is an offence of ‘attempt to murder.’ It is considered...

Finding credible and comprehensive legal information is essential for any legal professional. With so many online resources available, knowing which...