Every case and section in your draft, verified before you file.

What it catches: fabricated cases, wrong sections, loose language

Three separate checks, each run against the indexed corpus rather than a chatbot's memory. Every flag carries the paragraph, the reason and a proposed fix you can accept in one click.

A citation that does not exist

Every case name and reporter cite is matched against the indexed reporters. If no judgment answers to it, the citation is flagged, not guessed at.

The right power, the wrong section

Provisions are checked against the bare act in force, so renumbered sections under the new criminal codes do not slip through.

Words that cost the reader time

Redundancy, passive stacking and ceremonial padding are flagged as a separate, lower-risk class, with the shorter form proposed.

How a run works

1. Upload the DOCX you already wrote. Petitions, opinions, written submissions, due-diligence notes. Formatting preserved.
2. Every authority is checked against the corpus. Each case and section is matched against the Supreme Court, 25 High Courts, 6 tribunals and the bare acts, synced every 60 seconds. Language is a separate pass.
3. Review with the evidence in front of you. Accept or ignore each issue with its reason attached. Download the clean DOCX and a shareable verification report.

Every run ends in a score for legal accuracy, citation accuracy and language clarity.

Also in the workspace

Judgment search

Semantic, citator-aware search across the Supreme Court, 25 High Courts and 6 tribunals. Type the facts, get the pin-cite.

Ved AI

Trained only on Indian case law, statutes and commentary.

Translation in 15+ languages

Witness statements, FIR recitals and vernacular orders rendered into English with the judicial vocabulary left intact.

OCR for certified copies

Faded ribbons, skewed scans and cramped handwriting rebuilt into searchable text, with a confidence score on every line.

Daily briefs on WhatsApp

Today's judgments structured as Facts, Issues, Law, Analysis, Conclusion (FILAC), delivered as judgments land.

iOS app

Search, Ved AI and OCR on the iPhone. Download on the App Store

What counsel ask before they run a draft

What does Verified by LawLens actually check?

Upload a DOCX. LawLens checks every cited case and every statutory provision against the indexed Indian corpus: fabricated citations, wrong sections, and propositions the authority does not stand for. Language issues are a separate class. Each issue is pinned to the exact text, with a proposed fix and the reason. Every run ends in a quantified, shareable verification report.

Does it change my formatting?

No. You upload the Word file you already have and get a Word file back. Only the text you accept is changed; styles, numbering and footnotes stay as they were.

What legal databases does LawLens search?

The Supreme Court of India, 25 High Courts, official gazettes, bare acts, and 6 major tribunals including NCLT, NCLAT, CAT, APTEL, SAT and TDSAT. Coverage is published and live.

How frequently are the databases updated?

Every 60 seconds. New judgments appear as they are published, not in a weekly dump.

How is Ved AI different from ChatGPT or Gemini?

Ved AI is trained on Indian case law, statutes and commentary, not the open internet. On a Delhi Judicial Services prelims evaluation it scored 94%. GPT-4 scored 85%. Gemini Pro scored 78%. The marked evaluation is public.

Is my data secure?

Yes. Encryption in transit and at rest. Processing and storage on SOC 2 compliant servers, under Indian data-sovereignty rules. Client drafts are not used to train public models.

Do you offer a free trial?

Yes. Full access to premium features, no credit card. Failed verification runs are never billed.