The Laws presents Judgments of Hon’ble Supreme Court of India starting from its inception i.e. 1950. More than 50,000 judgments of Hon’ble Supreme Court of India have been covered in the product. The case law includes Full Text of the Judgments pronounced by Hon’ble Supreme Court of India. The Judgment also includes Head Note, Cross Citations, Referred Cases, Referred Acts, Sections and other legal provisions of various Acts, Rules, Regulations etc.

The Laws present Judgments of Hon’ble Supreme Court of India in formatted way through Table of Analysis covering Date of Judgment, Party's Name, (Appellant and Respondent ), Name of Hon’ble Judges, Name of Advocates, Referred Acts, Sections, Rules, Regulation, Referred Judgments etc. The other part is the Full Text of the Judgments which also display important citations, Date of Judgment, Party Names, Name of Hon’ble Judge, Acts and Judgments referred respectively. Next portion is the equivalent citations and cross reference citation of Important Publishers Journals like Air, SCC, Judgment Today and all Subject leading Journals, State level important publishers.

The other portion is the Head Notes of the Judgment of Supreme Court of India.

Coverage of Judgments of High Court is irrespective of Subject or Topics. When the Judgment pronounced, The Laws immediately covers in the Database. It is ensured that subscriber get the latest pronounced Judgments at the earliest.