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...

This blog will cover Section 326 of the Indian Penal Code covering the following topics:-

• What is Section...
  Apr 08, 2021

A company is a legal entity formed by a group of individuals in order to work towards...

The value of workers to streamline factories’ operations is irreplaceable. Their hardwork and dedication help businesses reach heights. Their well...

Running a Law Firm Isn’t Just About Winning Cases

Managing a law firm today...

: Bridging the Legal Divide in India

Legal help should never be a luxury. Yet, for millions across India, accessing...