From Bench To Brief: How Judicial Analysis Is Enhanced With Digital Tools

The Indian judiciary is one of the largest and busiest in the world. With over four crore pending cases...

Modern Legal Research Practices For Indian Judges

In a judicial system as vast and complex as India’s, the quality of legal research directly impacts the quality...

How Technology Is Changing Legal Research For Law Professionals

Legal research has always been fundamental to law practice. But for decades, it remained largely manual—buried in books, digests,...

Best Legal Research Tools For Indian Lawyers: 2025 Edition

In 2025, legal research remains the backbone of effective legal practice. For Indian lawyers, the complexity of statutes, precedents,...

How Law Firms Conduct Legal Risk Checks Before High-Stake Deals

Legal Research in the Age of AI Among all the platforms, LegitQuest stands out for its speed, contextual accuracy, and...

Why Litigation Due Diligence Is Critical For Law Firms Today

Law firms today operate in an increasingly complex legal environment where client expectations, regulatory scrutiny, and reputational risks are...

302 IPC

Murder is an act done with the intention of causing death or a purpose to cause bodily harm that leads...

Section 506 IPC

What is Section 506 IPC? Section 506 IPC says that “Whoever commits, the offence of criminal intimidation shall be punished...

Wildlife Protection Act 1972

Wildlife Protection Act 1972 ...

All About Domestic Violence Act 2005

As per the recent report of Hindu.com, over 2300 domestic violence complaints were filed with the National commission for Women...

Section 471 IPC

What is Section 471 IPC? Section 471 IPC says that “Whoever fraudulently or dishonestly uses as genuine any document or...