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...

: The Struggle Behind the Scenes in Law Firms

Behind every successful courtroom argument or meticulously negotiated contract is a...

Lawyers are social engineers, who steer the path for justice and social development. Therefore, the role of lawyers cannot be...

Top 7 landmark Judgments of Environmental Protection Act

Conservation and protection...

What is Article 32?

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

In an era of evolving regulations and increasing corporate scrutiny, legal teams must proactively manage compliance risks to protect...