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

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

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

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

Legal Research in the Age of AI

Among all the platforms, LegitQuest stands out for its speed, contextual accuracy, and...

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

The Indian legal system is a combination of statutory law and case laws. The statute usually comprises of Articles...

The legal profession is evolving rapidly, with technology playing an increasingly central role in how law firms operate. For...

The legal sector is evolving rapidly, and traditional case management methods are no longer sustainable. With mounting caseloads, stringent...

Customer Due Diligence vs. Legal Due Diligence: Why You Need Both for Stronger Risk Management

What are Farm Laws?

The new Farm Laws, also known as Indian Agriculture Act 2020/Farm bills, are three acts: The...