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...

What is Article 32?

Article 32 of the Indian Constitution is considered as one of the most important articles when...

Corporate legal teams are under increasing pressure to navigate complex regulatory landscapes, mitigate legal risks, and ensure compliance with...

Mergers and acquisitions (M&A) are complex transactions that require meticulous planning, risk assessment, and legal oversight. One of the...

: The Bottleneck of Traditional Legal Research

Legal professionals face increasing pressure to deliver faster, more accurate insights without compromising...

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