Court Case Status Online: What IPO Teams Should Know About Pending And Disposed Cases

An IPO transforms litigation from an internal legal matter into information that investors may rely upon when...

Criminal History Checks For Board Appointments: What Companies Need To Investigate Before Making A Decision

Board appointments are among the few corporate decisions where an individual can influence enterprise strategy, capital allocation,...

Court Record Checks In M&A: How Litigation Findings Can Influence Deal Valuation

A buyer and seller may agree on revenue growth, EBITDA margins and the strategic value of an...

Criminal Reports On Directors And Promoters: What Banks Should Know Before Approving Large Corporate Loans

  Criminal Reports on Directors and Promoters What Banks Should Know Before Approving Large Corporate Loans

How To Read And Understand A Detailed Litigation Check Report?

Getting a litigation report is one thing. Knowing what to do with...

Criminal Record Checks For Vendors Partners And Third Party Due Diligence

A company can do everything right internally and still end up dealing with a serious business...

Section 506 IPC

What is Section 506 IPC? Section 506 IPC says that “Whoever commits, the offence of criminal intimidation shall be...

302 IPC

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

Wildlife Protection Act 1972

Wildlife Protection Act 1972 ...

Section 471 IPC

What is Section 471 IPC? Section 471 IPC says that “Whoever fraudulently or dishonestly uses as genuine any document or...

All About Domestic Violence Act 2005

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