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Why Case Lists Alone Aren't Enough for High-Risk Reviews

No Standardized Severity Scoring

A list of matched cases still leaves the hardest question unanswered: how serious is this? Without standardized scoring, one reviewer may treat a minor civil filing and a pending criminal matter with equal weight, while another escalates inconsistently.

Slow, Indefensible Manual Workflows

Manual reviews and spreadsheet-based scoring slow approvals and make decisions hard to defend later, a real problem in lending, vendor onboarding, background verification, credit committee reviews, and regulatory filings.

How High-Risk Reviews Are Conducted Today

Most organizations still read judgments manually, categorize civil and criminal matters case by case, and compile findings into review memos or spreadsheet scores, often after an Instant Report has already flagged a profile. This is slow, expensive to run at scale, and hard to standardize across reviewers and regions.

Faster Legal Research

How LIBIL® Interprets Criminal Conviction Records and Litigation Risk

The LIBIL® Score and Risk Band

The Detailed Report assigns a standardized LIBIL® Score and risk band to each subject, translating raw case data, including criminal conviction records where they exist, into a consistent measure of litigation severity teams can act on without reinterpreting the underlying filings.

Reasoning Narrative and Case-Type Summary

An AI-generated reasoning narrative explains why a subject received a given score, alongside a case-type summary, court metadata, match confidence scores, and FIR text matches where available. Every finding is source-traceable, supporting an online criminal history check that holds up to internal and regulatory scrutiny.

What's Inside

Key Capabilities

01
Capability

LIBIL® Score & Risk Band

What It Does

Standardizes litigation severity into one score

02
Capability

Reasoning narrative

What It Does

Explains the basis for the score in plain language

03
Capability

Case-type & status summary

What It Does

Breaks down civil/criminal, pending/disposed matters

04
Capability

Detailed court metadata

What It Does

Lists courts, case references, and filing details

05
Capability

Match confidence scores

What It Does

Scores identity match quality

06
Capability

FIR text matches

What It Does

Surfaces potential FIR hits where available

07
Capability

Report disclaimer

What It Does

Frames findings as decision-support

08
Capability

TAT

What It Does

2 to 4 Hours

09
Capability

Delivered Via

What It Does

User Portal ad APIs

Where Enterprises Use the Detailed Litigation Check Report

Borrower Review

escalates Instant Report flags into scored, committee-ready assessments.

Vendor Risk Assessment

applies standardized scoring before onboarding higher-risk suppliers.

High-Risk Candidate Screening

adds interpreted litigation context to sensitive hiring decisions.

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

To get a Detailed Report

Move from case counts to confident, defensible decisions.

Frequently Asked Questions

A criminal history record is a structured account of an individual's criminal proceedings charges, court of filing, and case status compiled from court and FIR data.

The Instant Report provides fast case counts and match scores for first-pass screening. The Detailed Report adds the LIBIL Score, risk band, and reasoning narrative for cases that need deeper interpretation.

Criminal conviction records refer to court records confirming a finding of guilt in a criminal case, as distinct from pending charges or filings still under adjudication.

Yes. The Detailed Report is built to support a structured online criminal history check, combining case data, identity match scoring, and a standardized severity score.

Yes. Detailed court metadata lets reviewers verify court case status online for each matched record.

The LIBIL Score weighs case type, status, and severity factors from matched records into a standardized risk band, accompanied by a reasoning narrative explaining the basis for the score.

No. The Detailed Report provides decision-support intelligence, not legal advice or a legal opinion, and should be reviewed alongside professional judgment.

Typically after an Instant Report flags a profile, or whenever a decision lending, M&A, senior hiring requires deeper litigation interpretation than a case count alone provides.

Yes. The scored, narrative format is designed to give committees a consistent, documented basis for high-value credit decisions.

Yes. Legal and compliance teams use the Detailed Report's structured case-type summaries and source-linked metadata as part of broader legal due diligence workflows.