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 2024, legal departments face an increasingly complex risk landscape driven by evolving regulations, cyber threats, and global economic...

: Legal Services Under Pressure to Perform

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

: The Hidden Costs of Disorganized Case Management

In today’s high-pressure legal environment, poor case management doesn’t just cause inefficiencies—it...

Top 10 Landmark Supreme Court of India Judgments

 As per the constitution...