Legal Technology is referred to the implementation of latest technology such...

The year 2018 ushered in a ray of hope for the LGBTQ community, as the country’s Apex...

The internet is a place where information is available at the click of a button. Blogs and websites form an...

Every young law aspirant who has attended law school is ushered into the fraternity with the opening lines in...

The advent of information technology and the blog culture which it has fostered has given a platform for writers to...

The practice of law as a vocation combines the expertise of law as well as the application. It derives...

: The Pressure to Deliver More with Less

In today’s fast-paced legal environment, law firms and corporate legal departments are...

Hiring a new executive? Vetting a vendor? Merging with a start-up? One undisclosed conviction can tank reputation, invite regulatory...

In mergers and acquisitions (M&A), decisions involving millions or even billions are made based on the strength of information....

: The Risks You Don’t See Coming

Picture this: a promising new hire joins your company. On paper, they’re perfect....

Francis Bacon once said that knowledge is power. With reference to the legal profession, knowledge is acquired through painstaking legal...