In a country as diverse and complex as India, access to justice shouldn't depend on one's financial standing. Legal challenges...

Access to Justice Begins with Access to Legal Aid

For millions of people in India, navigating legal issues can...

Legal challenges—especially those involving family or civil disputes—can be emotionally and financially overwhelming. For many in India, the cost of...

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

In a country as legally complex and socially diverse as India, access to justice should never be determined by income...

Access to legal support shouldn't be a privilege—it should be a right. In a country where millions face legal...

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...