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The latest news, technologies, and resources from our team.

How Attorney Case Management Software Is Transforming Litigation Workflows
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How Attorney Case Management Software Is Transforming Litigation Workflows

: The Complexity of Litigation Management

Litigation is rarely straightforward. From juggling deadlines to organizing thousands of documents, managing a...

Apr 25, 2025
Why Legal Due Diligence Is Critical For Business Growth And Investment Decisions
Consulting & Support
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Behind every promising investment or merger lies a web of legal complexities that...

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Choosing The Right Case Manager System: A Guide For Law Firms And Legal Teams
Judiciary
Choosing The Right Case Manager System: A Guide For Law Firms And Legal Teams

: The Hidden Costs of Disorganized Case Management

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

May 08, 2025
Criminal Check Before You Hire: AI?Accelerated Screening With?LegitQuest
Financial Risk & Advisory
Criminal Check Before You Hire: AI?Accelerated Screening With?LegitQuest

Why AI-fast Criminal Checks Are Non-Negotiable in 2025

  • Discrepancy rates keep climbing. India’s BFSI sector alone saw 10.4% background-check...

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IDRAF
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IDRAF

Judgment, also spelled judgement, in all legal systems, a decision of a court adjudicating the rights of the parties to...

Sep 17, 2021
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Companies Act 2013
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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
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Income Tax Act

What is Income Tax?

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

Sep 17, 2021
Breach Of Contract
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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
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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
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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.