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...

With the growing frauds on the part of sellers whether it’s substandard quality of products/services or misleading...

What is a Preamble of Indian Constitution?

The Preamble is an introductory statement comprising the purpose, rules, regulations, and philosophy...

Legal technology is reshaping the landscape of the Indian legal industry, making the research process faster, more efficient, and...

Due diligence is a critical process in the legal field, often seen as a thorough examination or investigation to...

Artificial Intelligence (AI) has transitioned from a futuristic concept to an integral part of everyday business operations across industries....