Privacy Policy


          www.Lawyervicesrvices.in, LawyerServices, Integrated Web Services Pvt. Ltd., and / or our software development firms, and / or our marketing / channel partners and all of their employees respect the Privacy and Intellectual Property Rights of everyone. All Users are advised to read and understand Our Privacy Policy carefully, as by accessing the Website You agree to be bound by the terms and conditions of the Privacy Policy and consent to the collection, storage and use of information relating to You as provided herein. If You do not agree with the terms and conditions of Our Privacy Policy, including in relation to the manner of collection or use of Your information, please do not use or access the Software. If You have any questions or concerns regarding this Privacy Policy, You should contact our customer support desk.

Changes to our policies

          We reserve the right to change the Terms and Privacy Policy from time to time as we deem fit, without any intimation to you, and Your continued use of the Website will signify your acceptance of any amendment to these terms. You are therefore advised to re-read the Terms of Service and Privacy Policy on a regular basis. Should it be that you do not accept any of the modifications or amendments to the terms, you may terminate your use of our services immediately.

Information we collect

          We collect information from visitors to our websites and individuals who register to use the services, via phone, email, in-person, or any other means ("Subscribers" or "users"). You do not need to register in order to review the content on this Website as a visitor. Our primary goal is to use your information to provide you better and more efficient services. Any personal information submitted to us is compeltely optional. We use it for the purpose for which it is collected or for communicating with you regarding the services. At a minimum we ask for your name, email address, mobile number, company, state, and contact phone number so that we may communicate with you.

Retention of Information

          We will retain your Personal Information, including any uploaded records and documentation, for the time period necessary or required in order to satisfy the requirements and purposes established in this Privacy Policy unless we are legally required or permitted to retain them for a longer period of time. We may retain your information in archives even after you have stopped using our services, unless you specifically write to us, instructing us to remove information that you have contributed to us.

Cookies & their use

          We use data collection devices such as "cookies" on certain pages of our Website/Software. "Cookies" are files sited on your hard drive containing a string of characters that is sent to your computer when you visit a website. When you visit the Website/Software again, the cookie allows the Website to recognize your browser. We offer certain features that are only available through the use of a "cookie". We use Cookies to identify individual user buying pattern, overall demographics buying patter in order to help us to improve your user experience and the overall quality of our services. Cookies can also help us provide information, which is targeted to your interests. In general, we do not store information collected from cookies. It is normally used by the software, "in-session" to enhance your experience.

How we use your information

          Any of the information we collect from you may be used in one of the following ways:
  • To carry out our obligations arising from your subscription to any of our services and / or any contracts entered into between you and us or between a subscriber and us and to provide you with the information, products and services that you or a Subscriber request from us
  • To personalize your experience (your information helps us to better respond to your individual needs)
  • To improve our Website/Software (we continually strive to improve our Website offerings based on the information and feedback we receive from you)
  • To improve customer service (your information helps us to more effectively respond to your customer service requests and support needs)
  • To administer a contest, promotion, survey or other site feature
  • To send periodic emails. The email address you provide for order processing, may be used to send you information and updates pertaining to your order, in addition to receiving occasional company news, updates, related product or service information, etc.
In particular, those users that enable a Google Calendar sync from LawyerServices, must note that we do not store any data returned by the Google's API / system. We add a calendar into your account, and push case dates into that specific calendar. Our systems create a new calendar in the synced account (store the ID of that calendar) and subsequently push dates into that calendar. We do not store any calendars, dates or any other information returned by Google's API.

We may release your personal information to a third-party in order comply with a Court Order or other similar legal procedure, or when we believe in good faith that such disclosure is necessary to comply with the law; prevent imminent physical harm or financial loss; or investigate or take action regarding illegal activities, suspected fraud, or violations of Our Terms of Use. We may disclose personally identifiable information to parties in compliance with our Copyright Policy as mentioned in the Terms of Use as we in our sole discretion believe necessary or appropriate in connection with an investigation of fraud, intellectual property infringement, piracy, or other unlawful activity. In such events, we may disclose name, address, country, phone number, email address and company name.

Confidentiality

          You further acknowledge that the Website may contain information which is designated confidential by us and that you shall not disclose such information without our prior written consent. Your information is regarded as confidential and therefore will not be divulged to any third party, unless if legally required to do so to the appropriate authorities. We will not sell, share, or rent your personal information to any third party or use your e-mail address for unsolicited mail. Any emails sent by us will only be in connection with the provision of agreed services and products.

Disclosure of your information

          Due to the existing regulatory environment, we cannot ensure that all of your private communications and other personally identifiable information will never be disclosed in ways not otherwise described in this Privacy Policy. By way of example (without limiting and foregoing), we may be forced to disclose information to the government, law enforcement agencies or third parties. Under certain circumstances, third parties may unlawfully intercept or access transmissions or private communications, or members may abuse or misuse your information that they collect from our servers. Therefore, although we use industry standard practices to protect your privacy, we do not promise, and you should not expect, that your personally identifiable information or private communications would always remain private. As a matter of policy, we do not sell or rent any personally identifiable information about you to any third party. However, the following describes some of the ways that your personally identifiable information may be disclosed.
  • External Service Providers: There may be a number of services offered by external service providers that help you use our Services. If you choose to use these optional services, and in the course of doing so, disclose information to the external service providers, and/or grant them permission to collect information about you, then their use of your information is governed by their private policy.
  • Other Corporate Entities: We share much of our data, including personally identifiable information about You, with our parent and/or subsidiaries that are committed to serving your online needs and related services, throughout the world. Such data will be shared for the sole purpose of enhancing your browsing experience. To the extent that these entities have access to your information, they will treat it at least as protectively as they treat information they obtain from their other members. It is possible that We and/or its subsidiaries, or any combination of such, could merge with or be acquired by another business entity. Should such a combination occur, you should expect that we would share some or all of your information in order to continue to provide the service. You will receive notice of such event (to the extent it occurs).
  • Law and Order: We cooperate with law enforcement inquiries, as well as other third parties to enforce laws, such as: intellectual property rights, fraud and other rights. We can (and you authorize us to) disclose any information about you to law enforcement and other government officials as we, in our sole discretion, believe necessary or appropriate, in connection with an investigation of fraud, intellectual property infringements, or other activity that is illegal or may expose us or you to legal liability.


    • Third party links

              Occasionally, at our discretion, we may include or offer third party products or services on our Website. These third party sites have separate and independent privacy policies. We therefore have no responsibility or liability for the content and activities of these linked sites. Nonetheless, we seek to protect the integrity of our site and welcome any feedback about these sites.

    Your profile

              Following registration, you can review and change the information you submitted except your username, during registration. If you change any information we may keep track of your old information. You can change your registration information such as: name, address, city, state, zip code, country, phone number, and profile. We will retain in our files information you have requested to remove for certain circumstances, such as to resolve disputes, troubleshoot problems and enforce our terms and conditions. Further, such prior information is never completely removed from our databases due to technical and legal constraints, including stored 'back up' systems. Therefore, you should not expect that all of your personally identifiable information will be completely removed from our databases in response to your requests.

    Your password and its responsibility

              When you sign up to become a Subscriber, you will also be asked to choose a password. You are entirely responsible for maintaining the confidentiality of your password. It is important that you protect it against unauthorized access of your account and information by choosing your password carefully, and keeping your password and computer secure by signing out after using our services. You agree not to use the account, username, email address or password of another Member at any time or to disclose your password to any third party. If you choose to share this information with third parties to provide you additional services, you are responsible for all actions taken with your login information and password and therefore should review each third party's privacy policy. You are responsible for all actions taken with your login information and password. If you lose control of your password, you may lose substantial control over your personally identifiable information and may be subject to legally binding actions taken on your behalf. Therefore, if your password has been compromised for any reason, you should immediately change your password. You agree to notify us immediately if you suspect any consistent unauthorized use of your account or access to your password even after changing it.

    Other information collectors

              Except as otherwise expressly included in this Privacy Policy, this document only addresses the use and disclosure of information we collect from you. To the extent that you disclose your information to other parties, whether they are on our Website or on other Website throughout the Internet, different rules may apply to their use or disclosure of the information you disclose to them. To the extent that we use third party advertisers, they adhere to their own privacy policies. Since we do not control the privacy policies of the third parties, you are subject to ask questions before you disclose your personal information to others.

    Security

              We treat data as an asset that must be protected against loss and unauthorized access. We employ many different security techniques to protect such data from unauthorized access by members inside and outside the company. We do not recommend transfer of sensitive information and bank account details via the Website. Users are recommended to do so offline, on the phone or via personal emails. We follow generally accepted industry standards to protect the personal information submitted to us, both during transmission and once we receive it. However, "perfect security" does not exist on the Internet. You therefore agree that any security breaches beyond the control of our standard security procedures are at your sole risk and discretion. All information you provide to us is stored on secure servers in a controlled environment with limited access. Any payment transactions will be encrypted using SSL technology. Where we have given you (or where you have chosen) a password which enables you to access certain parts of our site, you are responsible for keeping this password confidential. We ask you not to share a password with anyone.


DISCLAIMER: www.LawyerServices.in, LawyerServices, Integrated Web Services Pvt. Ltd., and / or our software development firms, and / or our marketing / channel partners and all of their employees respect the Privacy and Intellectual Property Rights of everyone. All trademarks, service marks, trade names and logos appearing on the site are the property of their respective owners. Information shown here is purely a summary of the contents and status of documents as available on the official website of the Ministry of Corporate Affairs. It is not based on any personal judgements or opinion of any individual or professional.

The information from Ministry of Corporate affairs is being collated and matched to information sourced from various courts of India, in order to create a convenience tool for the general public at large. We no claim of ownership or affiliation with any trademark (REGISTERED OR UNREGISTERED) that forms part of any Company/LLP name listed on this page. Please note that the content of these documents are never verified, nor audited at our end and no representation or warranty is made regarding accuracy or reliability of data/content. The above information is provided for general purpose only and Companies Registrar (www.mca.gov.in) should be referred for any definitive information / purpose. All information provided on this website is without warranty of any kind - express or implied.

Our employees, officers or directors and the employees, officers or directors of any of our partners shall not be liable for any damages (direct, indirect, special or consequential) for whatever cause and disclaim any responsibility on account of any implications, decisions or actions taken on the basis of any information provided on or through this website. Please note:- We strive to keep this information correct and up-to-date, at regular intervals. However, please remember that we are not the primary source, and the company registry should always be referred to for definitive information. If you feel information is in fact out of date, you can expedite its updation by clicking on the "Request Latest Update" button on this page. Once again, no guarantees are made in regard to the same.