In corporate transactions such as mergers, acquisitions, and strategic investments, one crucial aspect often defines the quality of the...

In mergers and acquisitions (M&A), decisions involving millions or even billions are made based on the strength of information....

The legal profession in India is experiencing a digital evolution. With increasing caseloads, rising client expectations, and complex compliance...

In today’s fast-paced legal environment, law firms are under constant pressure to manage increasing caseloads efficiently while maintaining accuracy...

Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...

Third-party failures are not external—they’re liabilities that land inside your balance sheet.
Whether you're onboarding vendors, investing in a...

: The Risks You Don’t See Coming

Picture this: a promising new hire joins your company. On paper, they’re perfect....

: The Speed vs. Accuracy Dilemma in Background Verification

Hiring has never been faster. Recruiters and HR teams are under...

“It’s like the beginning of the beginning of the beginning,” said Noory Bechor, CEO of LawGeex, a leading AI-powered platform...

The year 2018 ushered in a ray of hope for the LGBTQ community, as the country’s Apex...

According to recent UNICEF report, nearly 1 in 10 children...