Privacy policy

You will be sharing information with us in different ways as you go on to use our varied services. Some common examples of the same would be as follows – to search for and share information, to communicate with other people, to create new content, to download legal documents or to hire a Lawyer. When you share information with us, for example by creating an account, only then we are able to provide you our full range of services. For e.g. post account creation, you will be able to access our judgment database and only then you will be able to perform a search to get the desired outcome. This will be true for our other services also.

Our Privacy Policy explains:

• What information we collect and why we collect it.
• How we use that information.

All the information that is collected at our end be it from a Lawyer or the User, its only done to provide you with a unique identity so that the services that you use or purchases that you make are assigned to a specific identity/ account.