Covers 5 law reports, judgments from courts and tribunals, Acts, Rules, Notifications, SEBI rulings, arbitration awards, forms, precedents, contracts, and stamp duty laws (4 lakh+ docs).

Judgments (Trueprint)

Law Reports covers Supreme Court Cases™ – Corporate Law, High Court Cases™ – Corporate Law, Company Cases (Comp Cas) – 1931 to present, Company Cases - OL – 2017 to 2023, Information Technology and Communication Cases (ITCC), Intellectual Property Law Reports (IPLR)

Judgments (Non-Trueprint)

Supreme Court: Unreported Corporate Law Judgments (since 1950)

High Courts: Unreported Corporate Law Judgments (since 1779)

Tribunals & Commissions: Covers CCI, Comp AT, AERAAT, CERC, CLB, Cyber Appellate Tribunal, Electricity Appellate Authority, Electricity Regulatory Commission, FEMA Appellate Tribunal, IBBI, National Anti-Profiteering Authority, NDPS Appellate Tribunal, PMLA Appellate Tribunal, Benami Transactions Appellate Tribunal, RERA, SEBI, TDSAT, Trade Marks Registry, Forfeited Property Appellate Tribunal (since 1987), Company Law Board (1990–2019), Debts Recovery Appellate Tribunal (since 1990), IPAB (2003–2021), MRTP Commission (1970–2009), NCLAT & NCLT (since 2016), Securities Appellate Tribunal (since 1990), News Broadcasting and Digital Standard Authority

Provides updated coverage relevant to corporate, commercial, and financial sectors,including:

Central Acts:

Includes Companies Act, 1956 & 2013, Insolvency and Bankruptcy Code, 2016, Constitution of India, Contract Act, 1872, Arbitration and Conciliation Act, 1996, Co-operative Societies Act, 1912 & Multi-State Co-operative Societies Act, 2002, Competition Act, 2002, Depositories Act, 1996, Finance Acts (1942–2025), Foreign Exchange Laws – FEMA, FCRA, FERA, FTDR Act, LLP Act, 2008 & Partnership Act, 1932, MSME Act, 2006, Prevention of Money-Laundering Act, 2002, Prohibition of Benami Property Transactions Act, 1988, Reserve Bank of India Act, 1934, Sale of Goods Act, 1930, SEBI Act, 1992 & Securities Contracts (Regulation) Act, 1956, Special Economic Zones Act, 2005, Societies Registration Act, 1860, Trusts Act, 1882, Central Amending Acts

Central Rules:

Includes Acceptance of Deposits, 2014, Accounting Standards, 2021, Accounts, 2014, Adjudication of Penalties, 2014, Appointment & Qualification of Directors, 2014, Appointment & Remuneration of Managerial Personnel, 2014, Arrests by SFIO, 2017, Audit & Auditors, 2014, Authorised to Register, 2014, Compromises, Arrangements & Amalgamations, 2016, CSR Policy, 2014, Cost Records & Audit, 2014, Databank of Independent Directors, 2019, Declaration & Payment of Dividend, 2014, Filing in XBRL, 2015, Incorporation, 2014, Indian Accounting Standards, 2015, Inspection, Investigation & Inquiry, 2014, Issue of GDR, 2014, Listing of Equity Shares in Permissible Jurisdictions, 2024, Management & Administration, 2014, Mediation & Conciliation, 2016, Meetings of Board & Powers, 2014, Miscellaneous, 2014, Prospectus & Allotment of Securities, 2014, Registered Valuers & Valuation, 2017, Registration of Charges, 2014, Registration of Foreign Companies, 2014, Registration Offices & Fees, 2014, Removal of Names of Companies, 2016, Restriction on Number of Layers, 2017, Share Capital & Debentures, 2014, Significant Beneficial Owners, 2018, Specification of Definitions Details, 2014, Transfer of Pending Proceedings, 2016, Winding Up, 2020, Central Civil Services (Leave) Rules, 1972, Commodities Transaction Tax Rules, 2013, Direct Tax Dispute Resolution Scheme Rules, 2016, Equalisation Levy Rules, 2016, Export of Services Rules, 2005, Income Declaration Scheme Rules, 2016, Income-tax (Determination of Export Profits) Rules (1962, 1965, 1966), Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019, Securities Transaction Tax Rules, 2004, Service Tax Rules, 1994 & Advance Rulings Rules, 2003, Taxation for PM Garib Kalyan Yojana Rules, 2016, Foreign Contribution (Regulation) Rules, 2011, Foreign Contribution (Acceptance of Gifts) Rules, 2012, FEMA Adjudication & Appeal Rules, 2000, FEMA Current Account Transactions, 2000, FEMA Non-debt Instruments Rules, 2019, FEMA Overseas Investment Rules, 2022, Other FEMA Rules (e.g., Compounding, Encashment, Travel Tax, 2000–1987), Haryana MSME Facilitation Council Rules (2007, 2021), MSME Development (Furnishing Info) Rules (2009, 2016), MSME Fund Rules, 2016, National Board for MSME Rules, 2006, LLP Rules, 2009; Winding Up, 2012; SBO Rules, 2023, IBC Application Rules (2016, 2019), IBC for FSPs Rules, 2019, Pre-packaged Insolvency Rules, 2021, IBBI Rules: Annual Report (2018), Accounts (2018), Salary, Medical, etc. (2016–2019), IEPF (Accounting, Audit, Transfer & Refund), 2016, IEPF (Appointments & Meetings), 2016, IEPF Recruitment Rules (GM, AGM, DGM, Assistants), 2017–2018, NCLT Rules, 2016 & Reduction of Capital Rules, 2016, NCLAT Rules, 2016, Recruitment, Salary & Conditions Rules (NCLT/NCLAT: 2015–2020), Misbehavior or Incapacity Rules, 2020, NFRA Rules, 2018, NFRA Meeting & Recruitment Rules, 2019, NFRA Part-time Members Rules, 2022, Appointment & Service Rules, 2018, SEBI Annual Report Rules (1994, 2021), SEBI Appeal Rules (1993, 2000), SEBI Procedure & Penalty Rules, SEBI Stock Brokers, Underwriters, Debenture Trustees Rules, SEBI Chairman & Members Service Rules, 1992, SAT Procedure & Salary Rules (1995, 1997, 2003), Securities Contracts Rules (1957, Inquiries, Penalties, etc.), PMLA Appeal, Forms, Records, Freezing, Restoration, Seizure, Property Rules (2005–2016), Producer Companies Rules, 2021, Benami Property Transactions Rules (2016, 2019), Selection of MPC Members Rules, 2016, Goa GIPARD Rules, Tribunal & Authorities Members Qualification Rules (2017, 2020), MoEF&CC (Botanical Assistant, Artist Gr. I), 2023, MoF (CBIC - Translation Officer Posts), 2023, MoSPI (LDC, MTS) Recruitment Rules, 2023, SEZ Authority Rules, 2009, SEZ Rules, 2006

Central Regulations:

Includes Adjudicating Authority (Procedure) Regulations, 2013, Adjudicating Authority Regulations, 2006, Margin for Derivative Contracts, 2020, Debt Instruments, 2019, Transfer/Issue of Any Foreign Security, 2004 (Superseded), Transfer/Issue of Security by Person Resident Outside India, 2000 / 2017 (Superseded), Mode of Payment and Reporting of Non-Debt Instruments, 2019, Overseas Investment, 2022, Permissible Capital Account Transactions, 2000, In India: 2000 (Superseded), 2018 (Superseded), Outside India: 2000, 2015 (Superseded), In Rupees: 2000, In Foreign Exchange: 2000, General: 2018, Deposit: 2000, 2016, Insurance: 2000, 2015, Guarantees: 2000, Foreign Currency Accounts by Resident in India: 2000, 2015, Export & Import of Currency: 2000, 2015, Possession and Retention of Foreign Currency: 2000, 2015, Export of Goods & Services, 2015, Manner of Receipt & Payment: 2000, 2016, 2023, Realisation, Repatriation, Surrender of Forex: 2000, 2015, Regularization of Assets held Abroad, 2015, Remittance of Assets: 2000, 2016, Establishment in India: 2000, 2016, Cross Border Merger, 2018, Crystallization of Inoperative Forex Deposits, 2014, Foreign Exchange Derivative Contracts, 2000, Investment in Firm/Proprietary Concern, 2000, International Financial Services Centre, 2015, Issue of Security in India by Foreign Branch, 2000, Advisory Committee, 2017, Employees’ Service, 2017, Research Associates & Consultants, 2017, Mechanism for Issuing Regulations, 2018, Procedure for Governing Board Meetings, 2017, Grievance & Complaint Handling, 2017, Inspection & Investigation, 2017, Insolvency Professionals, 2016, Insolvency Professional Agencies, 2016, Model Bye-laws & Governing Board, 2016, Insolvency Resolution – Corporate Persons, 2016, Personal Guarantors to Corporate Debtors, 2019, Bankruptcy Process for Personal Guarantors, 2019, Fast Track Insolvency – Corporate, 2017, Liquidation Process, 2016, Voluntary Liquidation Process, 2017, Pre-packaged Insolvency Resolution, 2021, Information Utilities, 2017, Technical Standards for IUs – Guidelines, 2017, Substantial Acquisition of Shares & Takeovers: 1994, 1997, 2011, Prohibition of Insider Trading: 1992, 2015, Prohibition of Fraudulent & Unfair Trade Practices, 2003, Merchant Bankers, 1992, Mutual Funds, 1996, Portfolio Managers: 1993, 2020, Investment Advisers, 2013, Foreign Institutional Investors, 1995, Foreign Portfolio Investors: 2014, 2019, Foreign Venture Capital Investors, 2000, Venture Capital Funds, 1996, Alternative Investment Funds, 2012, Issue of Capital & Disclosure Requirements: 2009, 2018, Issue & Listing of Debt Securities, 2008, Non-Convertible Redeemable Preference Shares, 2013, Non-Convertible Securities, 2021, Municipal Debt Securities, 2015, Securitised Debt Instruments & Security Receipts, 2008, Buy-Back of Securities: 1998, 2018, Delisting of Equity Shares: 2009, 2021, Share Based Employee Benefits: 2014 (Repealed), 2021, Issue of Sweat Equity, 2002, Listing Obligations & Disclosure Requirements, 2015, Infrastructure Investment Trusts, 2014, Real Estate Investment Trusts, 2014, Index Providers, 2024, Vault Managers, 2021, Intermediaries, 2008, Credit Rating Agencies, 1999, Custodian of Securities, 1996, Debenture Trustees, 1993, Registrars to an Issue & Share Transfer Agents, 1993, Self Regulatory Organizations, 2004, Employees’ Service, 2001, Appointment of Administrator, 2018, Certification of Associated Persons, 2007, Investor Protection & Education Fund, 2009, Regulatory Fee on Stock Exchanges, 2006, Procedure for Board Meetings, 2001, Procedure for Search & Seizure (Repealed), 2015, Settlement Proceedings: 2014, 2018, Ombudsman Regulations: 2003 (Repealed), Repeal Regs 2023, Underwriters: 1993, Repeal 2021, IFSC (Market Infrastructure Institutions) Regulations, 2021, RBI Monetary Policy Committee & Process, 2016, RBI Pension Regulations, 1990, Goa GIPARD Rules, Securities Contracts (Stock Exchanges & Clearing Corporations) Regulations: 2012, 2018

Central Orders, Schemes, Guidelines & Directions:

Includes Companies (Auditor’s Report) Order: 2016, 2020, Companies (Removal of Difficulties) Orders:, Order, 2013 to 2018, Second, Third, Fourth, Fifth, Sixth, Seventh Orders, 2014, Second, Third, Fourth Orders, 2016, Second Order, 2017, Constitutional Orders (Nos. 1–273), Finance (Removal of Difficulties) Order, 2017, IBC (Removal of Difficulties) Order, 2017, Benami Property Transactions (Removal of Difficulties) Second Order, 2018, Sabka Vishwas Scheme (Legacy Dispute Resolution) – Removal of Difficulties Order, 2020, SEBI Orders: Framework for Rejection of Draft Offer Documents, 2012 and Prohibition on Raising Further Capital & Transfer of Securities by Suspended Companies, 2015, Specified Companies (Furnishing of Info to MSE Suppliers) Order, 2019, Public Procurement Policy for MSEs Order, 2012, Centralised Processing of Equalisation Levy Statement Scheme, 2023, Electoral Bond Scheme, 2018, Kar Vivad Samadhan Scheme, 1998, Pradhan Mantri Garib Kalyan Deposit Scheme, 2016, Voluntary Disclosure of Income Scheme, 1997, Margining for OTC Derivatives – Master Direction, 2024, Margin for Derivative Contracts – RBI Directions, 2024, Market-makers in OTC Derivatives Directions, 2021, Repo in Corporate Debt Securities Directions, 2015, Repurchase Transactions (Repo) Directions, 2018, Call, Notice & Term Money Markets Directions, 2021, Certificate of Deposit Directions, 2021, Short Sale Directions, 2018, Standalone Primary Dealers Directions, 2016, Tri-Party Repo Directions, 2017, Exchange Traded Currency Options Directions, 2010, Currency Futures Directions, 2008, Interest Rate Options Directions, 2018, Commercial Paper Directions, 2017, Electronic Trading Platforms Directions, 2018, CIC (Core Investment Companies) Directions: Reserve Bank Directions, 2011 and Overseas Investment Directions, 2012, Infrastructure Debt Fund–NBFC Directions, 2011, NBFC Guidelines and Directions: Acceptance of Public Deposits, 1998 (multiple versions), Auditor’s Report Directions, 1998, 2008, Prudential Norms Directions, 1998 (multiple versions), Corporate Governance Directions, 2015, Approval of Acquisition or Transfer of Control, 2014, Opening of Branch/Subsidiary/Investment Abroad, 2011 and Scale Based Regulation Master Direction, 2023, Miscellaneous NBFC Directions, 1977, Residuary NBFC Directions, 1987 (multiple versions), Micro Finance Institutions Directions, 2011, Mortgage Guarantee Companies: Investment Directions, 2008, Prudential Norms, 2008 (multiple versions) and Guidelines, 2008, Medical Facility to Chairperson & Whole-time Members Scheme, 2019, Research Initiative, 2019, Guidelines for Empanelment of Advocates, Guidelines for Insolvency Professionals (IPs): to act as IRPs (Recommendation): 2017, 2019 and to act as IRPs, RPs, Liquidators & Trustees: 2020, Aid for Legal Proceedings Guidelines, 2009, Delisting of Securities Guidelines, 2003, Disclosure & Investor Protection Guidelines, 2000, ESOP & ESPP Guidelines, 1999, International Financial Services Centres Guidelines, 2015, Rules & Regulations of Goa Institute of Public Administration and Rural Development (GIPARD), Securitisation Companies & Reconstruction Companies Guidelines & Directions, 2003, Punjab and Maharashtra Co-operative Bank Amalgamation Scheme, 2022.

Stamp Duty Laws covers:

States with own Stamp Acts or Amendments: Gujarat (1958), Jammu & Kashmir (1977), Karnataka (1957), Kerala (1959), Maharashtra (1958), Odisha – Additional Duty (1970), Rajasthan (1998), Tamil Nadu (1899), Uttar Pradesh (2008, repealed), West Bengal (1899)

States following Indian Stamp Act, 1899 without local amendments: Arunachal Pradesh, Assam, Delhi, Goa, Manipur, Meghalaya, Mizoram, Nagaland, Tripura

Advance Ruling/Informal Guidance : SEBI Informal Guidance

Provides rich coverage of authoritative secondary legal materials essential for corporate law research, including:

Bilateral Investment Treaties (BITs) - India With:

Covers Armenia, Bangladesh, China, Indonesia, Israel, Japan, Kazakhstan, Kuwait, Kyrgyz Republic, Lao PDR, Malaysia, Maldives, Mongolia, Myanmar, Nepal, Oman, Philippines, Saudi Arabia, Singapore, South Korea, Sri Lanka, Syria, Taiwan, Tajikistan, Thailand, Turkey, Turkmenistan, UAE, Uzbekistan, Vietnam, Yemen, Austria, Belarus, Belgium, Bosnia & Herzegovina, Bulgaria, Croatia, Cyprus, Czech Republic, Denmark, Finland, France, Germany, Greece, Hungary, Iceland, Italy, Latvia, Lithuania, Macedonia, Netherlands, Poland, Portugal, Romania, Russia, Serbia, Slovak Republic, Spain, Sweden, Switzerland, UK, Ukraine, Egypt, Libya, Morocco, Mozambique, Senegal, Sudan, Argentina, Brazil, Mexico, Trinidad & Tobago

Regulatory Documents:

Covers Notifications about Finance Ministery, RBI and SEBI, Circular and Master Circulars about SEBI, Forms & Precedents, Words & Phrases

Advance Rulings & Informal Guidance: SEBI Informal Guidance

Arbitration: Awards

Articles: SCC™, Company Cases , SCC™ (Criminal), ITR, GSTR, Aligarh Law Journal (ALJ), Arbitration & Corporate Law Review, Asian Journal of Air & Space Law (AJASL), CPJ Law Journal (CPJ LJ), CRIL Journal of International Law & Policy, Chanakya NLU Journal (CNLU LJ), Christ University Student Law Review, Communication, Media, Entertainment & Technology (CMET), Comparative Constitutional & Administrative Law Journal (CALJ), Comparative Constitutional & Administrative Law Quarterly (CALQ), DSNLU Journal of Science, Technology & Law, Delhi Arbitration Review, Developing World Review on Trade & Competition (DWRTC), Dhaka University Law Journal (Dk ULJ), Dispute Prevention & Resolution (DPR), Environment Law & Society Journal (ELSJ), Environmental Law & Practice Review (ELPR), GLS Law Journal, GNLU Journal on International Trade & Competition (GJITC), Global Sports Policy Review (GSPR), GNLU Law Review (GNLU L Rev), HNLU Student Bar Journal (HNLU SBJ), Indian Arbitration Law Review (IALR), Indian Competition Law Review (ICLR), Indian Journal of Arbitration Law (IJAL), Indian Journal of Intellectual Property Law (IJIPL), Indian Journal of Law & International Affairs (IJLIA), Indian Journal of Law & Public Policy (IJLPP), Indian Review of International Arbitration, Indraprastha Law Review (ILR), Indraprastha Technology Law Journal (ITLJ), International Journal of Law & Social Sciences, Journal for Sports Law, Policy & Governance (JSLPG), Journal of Indian Law & Society (JILS),Journal of Intellectual Property Law (JIPL), Journal of Intellectual Property Studies (JIPS), Journal of Law, Development & Politics (GJLDP), Journal of the Indian Law Institute (JILI), Journal of the Campus Law Centre (JCLC), Journal on Corporate Law & Commercial Regulations (CLCR), Journal on Corporate Law & Governance (JCLG), Jus Corpus Law Journal, KIIT Student Law Review, Law Review, Government Law College (Law Rev GLC), Law Weekly (LW), NALSAR Student Law Review (NSLR), NLIU Law Review, NLUD Student Law Journal (NSLJ), NLUO Human Rights Law Journal (NLUO HRLJ), NLUO Journal on Rights of the Child (NLUO JRC), NLUO Law Journal (NLUO LJ), NLUO Student Law Journal (NLUO SLJ), NMIMS Student Law Review, National Capital Law Journal, NLU Jodhpur Law Review (NLUJ LR), NUJS Law Review (NUJS L Rev), Nirma University Law Journal (NULJ), Practical Lawyer (PL), RGNUL Financial & Mercantile Law Review (RFMLR), RGNUL Law Review, RGNUL Student Law Journal, RGNUL Student Research Review (RSRR), RMLNLU Journal (RMLNLUJ), Scholasticus, Shimla Law Review, Singapore Academy of Law Annual Review (SAL Ann Rev), Singapore Academy of Law Journal (SAcLJ), Sports & Legislature, Student Bar Review, Trade Law & Development. UPES Law Review, Others, University Institute of Legal Studies