Trusted by Top Brands
  • Accenture
  • Axis Capital
  • Hem Securities
  • Interactive Financial Service Ltd
  • JM Financial
  • Motilal Oswal
  • Uniqus
  • Art
  • Build
  • HP
  • Signzy
  • Surepass
  • TCS
  • Traqcheck
  • Amazon.in
  • Blackpeak
  • Cigaer
  • Ds Group
  • Exiger
  • Fiat
  • Kroll
  • Mondelez
  • NCI
  • Rubix
  • Tata Power
  • Tata Power DDL
  • Viotal Informatics

The Hidden Cost of Fragmented Litigation Data

Fragmented Litigation Records Across India

India's litigation record is vast and scattered, court judgments sit on separate High Court and district court portals, FIRs sit with state police records, and regulatory actions are published independently by bodies like SEBI and RBI. There's no single index that lets a team run one query and see the full picture.

Manual Spreadsheet-Based Checks Fail at Scale

Most organizations still route litigation checks through outside counsel or internal teams who search portals by hand and compile findings into spreadsheets. This works at low volume but breaks down when a bank needs to screen thousands of applicants, hiring at scale, and at high risk IPOs, M&As where the chance of missing an important case is high.

Hidden Risks of Incomplete Criminal History Checks

The real risk isn't the case that shows up in a quick search, it's the criminal history record buried under a name variant or address inconsistency that never surfaces at all, and quietly changes a lending, hiring, or M&A decision.

Where Risk Gets Missed during Litigation Check

Indian names carry significant variation, and without identity resolution, a litigation check either misses a genuine match or flags an unrelated person sharing a name. Cases are often duplicated across court systems, inflating apparent risk, while inconsistent formatting lets genuine matches slip through undetected. 

Even when cases are found, most manual processes have no consistent way to prioritize them, a minor civil dispute and a serious criminal proceeding can carry equal weight in a spreadsheet.

Faster Legal Research

How LIBIL® - Criminal Record Check Helps

LIBIL® applies AI-based identity resolution to match individuals and entities across name variations, addresses, and record formats, then organizes results into structured, decision-ready intelligence generating a LIBIL score with reasoning:

AI identity resolution

matches subjects across Supreme Court, High Court, district court, tribunal, orders, and FIR records, reducing false positives and negatives.

Case categorization

groups matched records as civil, criminal, regulatory, or tax whether it's pending or disposed.

The LIBIL® Score

gives a standardized way to assess litigation exposure, rather than relying on ad hoc reviewer judgment.

Source-linked reporting

traces every finding back to its underlying record for audit and defensibility.

LIBIL® supports a criminal record check online and broader legal due diligence with structured intelligence, it is decision-support, not a legal opinion. Your legal and compliance teams retain full authority over how findings are interpreted.

Types of Litigation Check Reports

Instant Litigation Check Reports

support high-volume first-pass screening for lending, employee background verification, and vendor onboarding in real time.

Detailed Litigation Check Reports

add the LIBIL® Score with reasoning and narrative case summaries, typically within 2-4 hours, for escalated reviews.

Lawyer Verified Litigation Check Reports

are lawyer-prepared to provide enhanced crb check for very high exposure such as executive hiring, higher ticket size loans to businesses, M&As, typically in 3 to 5 Business Days.

IPO Reports

are lawyer-prepared for litigation disclosures in DRHP & RHP.

FIR Reports

are criminal reports that for high-volume first-pass screening for background verification.

Use Cases

Primary Use Case for Litigation Checks

Tailored litigation intelligence across every critical business scenario

Use Case 01

M&A Due Diligence

Goal

Goal: surface litigation and enforcement liabilities that affect valuation, indemnities or deal structure.

How

How: Get a lawyer verified litigation check reports on target, promoters and related parties to prioritise issues and export case summaries for disclosure schedules.

Use Case 02

IPO Due Diligence

Goal

Goal: prepare disclosure-ready litigation schedules and identify remedial or disclosure needs.

How

How: commission the IPO Report for 100% prospectus ready disclosures, along with detailed case summaries.

Use Case 03

Lending and Credit Underwriting

Goal

Goal: detect litigation, enforcement and defaulter signals tied to borrowers, promoters or guarantors.

How

How: use Instant Reports for lead-level pre-screening and Detailed Reports for large ticket or borderline credits. LIBIL® outputs feed risk management tools and credit decision engines.

Use Case 04

Financial Crime Investigation

Goal

Goal: trace litigation exposure, FIRs and enforcement actions linked to people, entities and assets.

How

How: run Detailed Reports, to build entity networks and export case summaries for investigative files. LIBIL® supports forensic investigations with FIR and tribunal linkages.

Use Case 05

Background Checks and Onboarding

Goal

Goal: scale hire, vendor and onboarding screening across risk tiers for regulatory KYC and litigation checks.

How

How: run Instant Reports at scale. Escalate hits to Detailed Reports for legal review. LIBIL® becomes a core component of background verification and BGV workflows.

Press & Recognitions

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."

Get In Touch

Inquire about LIBIL®

High-stakes decisions deserve litigation checks that's structured, sourced, and built to scale.

Frequently Asked Questions

A digital search across court, tribunal, and FIR records to identify criminal proceedings tied to an individual or entity, rather than manual, in-person record requests.

Police verification typically confirms identity and local clearance for one jurisdiction. A criminal history record search, as LIBIL® performs it, searches nationally across courts and FIR data.

An enhanced CRB check goes beyond identity and employment verification to include litigation history, criminal proceedings, and regulatory actions.

No. LIBIL® provides decision-support litigation intelligence based on structured public records. Findings should be reviewed by qualified legal or compliance professionals.

Yes. Instant and Detailed report data is available via API for embedding into KYC, core banking, or compliance systems.

The Supreme Court, all High Courts, district courts, major tribunals, and FIR records, refreshed on an ongoing basis.