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LIBIL™ – Legal Due Diligence
and Asset Verification

Protect Your Business with AI-Powered Due Diligence

LIBIL is an AI-driven intelligence suite to identify and verify Individuals, Companies & generate actionable litigation dossiers derived from 2 billion+ pages across 10,000+ judicial forums in India.

Comprehensive Coverage

Courts, tribunals, regulatory and defaulter databases.

AI-Powered Insights

Faster, accurate and actionable risk assessment.

Tailored Reports

Audit-ready intelligence for executive decision-making.

2 Billion+ Pages
Legal, Regulatory & Compliance
500 Million+ Cases
SC, HC, DC, Tribunals
20 Million+ FIRs
E-FIRs Pan India
5 Million+ Defaulters
CIBIL, CIRF, NSE, BSE, CMA
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Litigation Intelligence

Litigation Check Reports

LIBIL™ helps businesses assess legal risks by identifying, evaluating, and verifying litigation history related to individuals, companies, or entities. These insights enable organizations to:

Make informed hiring and onboarding decisions.

Vet key management personnel, directors, vendors, and strategic hires against criminal, civil, and tribunal databases across India.

Reduce financial risks and avoid legal pitfalls.

Discover undisclosed debts, insolvency filings, recovery proceedings under DRT & NCLT, and regulatory fines prior to investment or lending.

Ensure compliance and strengthen due diligence processes.

Maintain comprehensive, audit-ready compliance trails backed by quantitative case scoring algorithms and unified party matching.

LIBIL™ Intelligence Portal — Litigation Check
Litigation Check Reports Dashboard Interface
Real-Time Case Risk Scoring: 890 / 1000
LIBIL™ Asset Verification & Property Registry
Asset Verification Search and Registry Records
Multi-Registry Encumbrance Cross-Check
Property & Asset Integrity

Asset Verification

LIBIL™ provides accurate asset verification by confirming ownership details, court proceedings, and encumbrance histories nationwide:

Ownership legitimacy of assets and properties.

Authenticate registration history, title continuity, and true beneficial ownership for real estate, commercial assets, and corporate holdings.

Legal disputes linked to properties or companies.

Detect stay orders, attachment notices, partition disputes, and pending judicial caveats before acquiring or accepting collateral.

Financial liabilities and recovery opportunities.

Assess SARFAESI actions, bank mortgages, DRT warrants, and tax lien statuses to protect investments and identify unencumbered recovery targets.

Real Estate Commercial Properties Vehicles & Equipment Mortgages & Liens
Audit-Ready Intelligence

LIBIL™ Sample Reports

Explore comprehensive, structured intelligence dossiers designed specifically for risk officers, credit underwriters, legal counsels, and compliance teams. Hover any dossier to preview full screen.

LIBIL Individual Litigation Check Report Sample

Individual & Promoter Dossier

Comprehensive background verification analyzing criminal, civil, arbitration, and regulatory records with proprietary risk grading.

Promoter Check Criminal & Civil Risk Score
Individual & Promoter Dossier

Audit-ready verification covering High Courts, District Forums & Default lists.

Preview Full Report
LIBIL Corporate Due Diligence Report Sample

Corporate Entity Due Diligence

Detailed corporate litigation audit aggregating High Courts, NCLT, DRT, and regulatory proceedings with dispute severity metrics.

M&A Diligence NCLT / DRT Vendor Screening
Corporate Due Diligence Dossier

Multi-forum insolvency, company debt, and tribunal dispute exposure summary.

Preview Full Report
LIBIL Asset Verification Report Sample

Asset & Dispute Summary

Multi-forum asset encumbrance dossier tracing mortgage claims, court attachments, stay injunctions, and disputed property titles.

Property Encumbrance Court Injunctions Asset Recovery
Asset & Encumbrance Dossier

Title chain continuity, property attachment records, and caveat analysis.

Preview Full Report
Key Advantages

Why Choose LIBIL™?

Leverage automated case scoring, risk analysis, and data-driven insights to streamline strategic decisions and case management.

Reduce Financial & Legal Risks

Identify hidden litigation before it impacts your business. Uncover undisclosed disputes, regulatory actions, and financial recovery suits early in your diligence cycle.

Accelerate Due Diligence by 5x

AI-powered insights speed up risk assessment. Automate thousands of manual court registry searches into instant, actionable litigation dossiers within minutes.

Seamless Asset Verification

Confirm ownership legitimacy, uncover disputes, and identify litigated properties. Verify clean title continuity and cross-check against nationwide court caveats.

Trusted by Industry Leaders

Preferred by top brands, tier-1 law firms, banking institutions, and NBFCs for reliable, audit-grade legal intelligence and automated risk scoring.

Intelligent Architecture

How LIBIL Enhances Case Evaluation and Decision-Making

Boost accuracy with real-time scoring, actionable metrics, and predictive analytics for more informed legal strategies.

How LIBIL Enhances Case Evaluation & Decision Making - Architecture Infographic
Step 01 • Data Aggregation

Multi-Source Forum Ingestion

Aggregates judgments, court orders, MCA registries, police FIR records, corporate defaulters, and credit bureau data across 10,000+ judicial venues.

Step 02 • Proprietary Engine

NLP & Entity Disambiguation

Proprietary machine learning models reconcile name variations, aliases, director DINs, and corporate CINs to calculate an accurate LIBIL risk score.

Step 03 • Actionable Output

Structured Intelligence Dossiers

Instantly delivers unified reports mapping individuals, entities, related parties, and movable/immovable asset liabilities with risk rankings.

Ready to Modernize Your Legal Due Diligence?

Join leading banking institutions, corporate counsels, and law firms leveraging LIBIL™ for instant, reliable risk intelligence.

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