Insurance fraud and legal ambiguities in claim histories continue to cost insurers billions annually. Whether it’s a falsified medical...

In India’s rapidly growing digital economy, fintech companies are transforming how people access credit, make payments, and manage investments....

In today’s complex and globally connected economy, supply chain risk is no longer confined to logistics or delivery disruptions....

India’s real estate market is booming—with rising investments, rapid urbanization, and the proliferation of REITs. But behind every property...

Financial institutions, enterprises, and fintechs face ever-increasing exposure to legal and regulatory risks—from non-performing assets (NPAs) to unresolved litigation,...

In India’s rapidly digitizing financial ecosystem, banks are under mounting pressure to conduct faster, more accurate, and fully compliant...

What are Farm Laws?

The new Farm Laws, also known as Indian Agriculture Act 2020/Farm bills, are three acts: The...

Access to justice should never depend on income or privilege. Yet, for millions across India, navigating legal systems remains an...

: The High Stakes of Banking Due Diligence

In today’s financial ecosystem, banks are under immense pressure to ensure that...

: The Digital Shift in Banking Compliance

The banking sector has always been highly regulated, but in 2025, the pace...

We all are consumers. Each one of us is consuming one or other thing with the power of money. Hence,...