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Companies Act 2013
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The latest news, technologies, and resources from our team.

Why Law Office Case Management Software Is Essential For Legal Success
Banking
Why Law Office Case Management Software Is Essential For Legal Success

: The Struggle Behind the Scenes in Law Firms

Behind every successful courtroom argument or meticulously negotiated contract is a...

Apr 25, 2025
Criminal History Record Search & AI?Driven Validation: The Complete 2025 Guide
LIBIL (Legal Worthiness)
Criminal History Record Search & AI?Driven Validation: The Complete 2025 Guide

In 2025, legal due diligence has transformed from manual courthouse visits to one-click AI queries. Yet the core question...

Jun 03, 2025
How Case Management Tools Are Transforming Legal Practice In India
Judiciary
How Case Management Tools Are Transforming Legal Practice In India

The legal profession in India is experiencing a digital evolution. With increasing caseloads, rising client expectations, and complex compliance...

Jun 19, 2025
Importance Of Indian Case Laws And The Issues And Challenges Faced By Lawyers
LIBIL (Legal Worthiness)
Importance Of Indian Case Laws And The Issues And Challenges Faced By Lawyers

Lawyers are social engineers, who steer the path for justice and social development. Therefore, the role of lawyers cannot be...

Sep 17, 2021
Environment Protection Act
Law Firms
Environment Protection Act

No doubt, the kind of comforts and luxury a human being can experience in today’s time was never before. The...

Sep 17, 2021
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Companies Act 2013
Enterprise
Companies Act 2013

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

Sep 17, 2021
Income Tax Act
Legal Research
Income Tax Act

What is Income Tax?

Income earned through a job, business or any...

Sep 17, 2021
Breach Of Contract
Fintech
Breach Of Contract

What is a breach of contract?

The Indian Contract Act...

Sep 17, 2021
Child Labor Act
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Child Labor Act

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

Sep 17, 2021
Payment Of Gratuity Act 1972
Financial
Payment Of Gratuity Act 1972

Derived from a Latin word ‘Gratuitas’, the term Gratuity means a ‘Gift.’ In the industrial sector, gratuity...

Sep 17, 2021
SC ST Act
Insurance
SC ST Act

India is undergoing a rapid growth and prosperity phase where all sections of society are given...

Sep 17, 2021

Do You Have Questions?

Legal tech insights refer to expert analysis, trends, and data-driven intelligence on how technology is shaping the legal industry.

Law firms can improve efficiency, reduce costs, and gain a competitive edge by adopting tools and strategies revealed through legal tech insights.

LegitQuest offers AI-powered solutions like LIBIL that combine advanced legal research, case analysis, and due diligence tools to deliver actionable insights.

Key trends include AI in case law research, automated due diligence, predictive analytics for litigation, and cloud-based legal solutions.

Yes. By leveraging automated intelligence and real-time databases, organizations can manage regulatory risks effectively and make more informed decisions.