Trusted by Top Brands

Why choose our vendor due diligence

  • Supplier focused coverage
    search courts, tribunals and curated institutional lists for companies, directors and promoters so you spot risks that standard supplier checks miss.
  • Litigation and enforcement linkage
    surface FIRs, attachment orders, regulator actions and judgments alongside court matters for a fuller risk picture.
  • Scale with accuracy
    Instant checks for high volume supplier panels and Detailed Reports with scored matches and narratives for strategic vendors.
  • Embedded in procurement workflows
    APIs, batch uploads and portal access let you run checks during onboarding, review and periodic reassessments.
  • Audit ready outputs
    timestamped PDFs, case extracts and exportable logs for vendor files, audits and regulatory inspections.

How vendor due diligence works

  • Upload vendor identifiers such as company name, GST or registration number, director names and addresses to increase precision.
  • Choose Instant checks for bulk triage or Detailed Reports for procurement grade evidence.
  • Our system searches court records, FIRs and institutional sources, applies multi identifier match logic and returns ranked hits with summaries and source links.
  • Export reports into your vendor file, escalate flagged suppliers to legal review or create remediation cases for procurement teams.

LIBIL - Litigation Check Reports

Instant Check

  • Best for: bulk onboarding, vendor screening, high throughput background checks.
  • Quick results in 1 to 2 minutes.
  • Basic case summaries and match indicators for immediate triage.

Detailed Report

  • Best for: compliance-critical hires, vendor risk escalation, investigative due diligence.
  • Includes LIBIL Score, case match scoring, narrative reasoning and detailed case summaries.
  • Typical turnaround is approximately 2 hours.

Manual Verification

  • Bespoke analyst-prepared reports for regulatory filings, IPO disclosure or deep investigations. Contact sales for scope and timelines.

Use cases for supply chain and procurement

Onboarding and vendor acceptance

screen new suppliers before contracting to avoid onboarding legally encumbered partners.

Periodic vendor rechecks

run scheduled or event triggered litigation checks to detect new legal exposure during contract performance.

Critical supplier diligence

produce Detailed Reports for strategic suppliers, subcontractors and joint venture partners.

Supplier dispute and enforcement support

compile case extracts and timelines to inform negotiation, termination or recovery actions.

Compliance and audit readiness

attach timestamped reports and evidence extracts to vendor records for audits and regulator reviews.

Trusted by the top names in the industry

  • It helped to find out relevant cases with just One Click

    "Legitquest seems to be a one of its kind Legal Research engine with features like iDRAF and iGraphics. It helped me find out relevant cases with just One Click to reach to the reasoning and decision of the case. A feature like iDRAF has helped me save a lot of time while analysing a case."

  • Transform and revolutionise the way of legal research.

    "Legitquest is sure to transform and revolutionise the way Judges, Attorneys, law students, professors, researchers and scholars do legal research."

  • Search engine reduces the time taken in legal research

    "I am very impressed by your search engine, as it is unique in the sense that it greatly reduces the time taken in legal research by straightaway leading to the main findings/ observations of a judgment, including issues raised therein etc. I hope that you include all state electricity regulatory commissions as well, since presently no search engine is maintaining a database of its case laws, and regulations."

Press & Recognitions

Ready to run a vendor due diligence for your supply chain?

FAQs

For Supply Chain & Logistics: LIBIL by Legitquest

Legal tech for supply chain management refers to the use of AI-driven tools and platforms like LegitQuest to identify legal risks, streamline due diligence, and improve compliance across vendors and partners.

LegitQuest leverages litigation data and AI to highlight legal disputes, non-compliance, and red flags associated with vendors, helping businesses mitigate risk.

Legal due diligence ensures that your suppliers and vendors are compliant with regulations, free from ongoing legal issues, and aligned with your risk standards.

Yes, by identifying hidden legal risks in advance, legal tech tools like LegitQuest help businesses avoid costly supply chain disruptions due to compliance or legal conflicts.

Absolutely. LegitQuest’s legal intelligence platform supports scalable legal risk monitoring, making it ideal for both domestic and international supply chains.