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...

: Why Legal Research Still Matters More Than Ever

In the age of rapid digitization and AI-enhanced tools, the fundamentals...

: Legal Services Under Pressure to Perform

In today’s high-demand legal environment, firms and corporate legal teams are under intense...

: The Hidden Risks Behind Business Deals

Behind every promising investment or merger lies a web of legal complexities that...

Top 10 Landmark Supreme Court of India Judgments

 As per the constitution...