AIROnline FAQ

Q1. What is AIROnline?

AIROnline is the online legal research service of All India Reporter. You can search Supreme Court and High Court judgments, read headnotes, look up citations, read Bare Acts and Central and State statutes, and read legal articles. You can also ask a plain-language question in AI Search and read AIR articles and selected e-Books. It works in a browser and on the AIROnline mobile app (Android and iOS).

Q2. How much coverage of law does AIROnline provide?

That depends on your plan. The Professional Online plan covers:

• Supreme Court judgments from 1950 to date
• High Court judgments from 1904 to date, for all High Courts
• Privy Council judgments from 1900 to 1950
• Bare Acts and Amendments, legal articles and selected AIR e-Books

The court-wise plans cover the Supreme Court and one or two named High Courts. See "What plans are available?" under Subscription and Renewal.

Q3. I used the old AIROnline website. What has changed?

The new AIROnline at aironline.in works on subscription plans. Instead of activating a Registration or Recharge Coupon, you choose a plan, enter your details and pay online. The new site also has AI Search, a new design and mobile apps. The old site is still reachable from the "Switch to old AIROnline" button in the top bar of the new site.

Q4. What do I need to use AIROnline?

You need your AIROnline sign-in and an active subscription. You also need a recent browser (Chrome, Edge, Safari or Firefox) and a normal broadband or mobile connection. What you can open depends on the Courts covered under your plan.

Q5. Which browser should I use?

Any recent version of Chrome, Edge, Safari or Firefox will work well. If a page behaves oddly, update your browser and try again.

Q6. What do I see after I sign in?

You land on the home screen. The big Free Text Search box sits in the middle. Below it are the search tiles. The top bar has User Data, Online Subscriptions, AIR Shop, EBooks and Support.

Q7. What are all these tiles below the search box?

Each tile opens a different tool.

Tip: Once you are on any of these pages, use the dark menu on the left to jump to another search. You do not have to go back to the home page each time.

Q8. How can I see the latest judgments?

There are two ways. On the home screen, scroll down to Updates From Supreme Court. Click the Updates From High Courts tab to see the newest High Court judgments instead. Or click the Judgement Update tile, choose a court under Select Court, and scroll through the newest judgments of that court. Each one shows the citation, the judges, the date and a short note on the point decided. Click a case to open it.

Tip: Check 'Updates From Supreme Court' each morning. It is the quickest way to see what was decided last week.

Q9. What is the 'Switch to old AIROnline' button?

It opens the earlier version of the site. Most users will not need it. You can still reach the old site from this button in the top bar of the new site.

Q10. Any tips for using a shared computer?

Sign out when you finish, so that no one else can use your account, searches or saved cases. Use a recent browser (Chrome, Edge, Safari or Firefox). A normal broadband or mobile connection is enough.

Q11. How can I sign in?

Open aironline.in, click Login in the top bar and enter your username and password. You can also sign in with a one-time password (OTP), on the website and on the mobile app.

Q12. Oops, I forgot my password. How can I get a new one?

1. On the login page, click Forgot password.
2. Enter the mobile number registered with AIROnline.
3. You will receive an OTP on your registered email ID and mobile number. Enter it to confirm your access.
4. Follow the steps on screen to set a new password. It replaces your old one.
5. Sign in with the new password.

If you cannot reset it yourself, call +91 83800 05660 or write to support@aironline.in.

Q13. Oh no, I forgot both my username and password. What should I do?

Call +91 83800 05660 or write to support@aironline.in with your name and the mobile number you used when you bought your plan. We will help you recover your login.

Q14. How can I search for cases on a point of law?

After you sign in:

1. Click the big Free Text Search box on the home screen.
2. Type your words. Short and specific works best, for example: notice served on mother of accused Section 138.
3. Click the blue search button or press Enter.
4. Wait a few seconds. The results open in the same window.

Start broad, look at the first few results, then add one word to narrow it. Very long searches often return fewer useful cases.

Q15. Can I type my facts in my own words?

Yes. You can type facts, a section number, a party name or a legal idea. For example: notice served on mother of accused under Section 138.

Q16. How many words should I type?

Fewer than you think. Start broad, look at the first few results, then add one more word to narrow them. Searches with too many words often bring back fewer useful cases.

Q17. What does the Exact Phrase option do?

It finds only pages that contain your words together, in the same order. Use it when you remember a line from a judgment.

Q18. What does Proximity Search do?

It finds pages where your words appear close to each other, not necessarily side by side. Use it when Exact Phrase finds too little and a plain search finds too much.

Q19. What happens if I tick neither Exact Phrase nor Proximity?

AIROnline finds pages that match your words anywhere. This is good when you are exploring a topic.

Q20. I remember one line from a judgment. How can I find the case?

Type the line in the search box and tick Exact Phrase before you search.

Tip: Use a few distinctive words, not the whole sentence. One word out of place can lose the match.

Q21. How can I revert to an old search again?

Click the History button next to the search box on the home screen to see your recent searches, then click one to run it again. The full list is under User Data, in My Search History.

Q22. Which words should I use: 'cheque bounce' or 'dishonour of cheque'?

Use the words a headnote would use. 'Dishonour of cheque' finds more than 'cheque bounce'.

Tip: Think like a headnote writer. Use legal terms, not everyday phrases.

Q23. How can I understand the search results page?

It shows how many cases matched and how long the search took. Your search words are highlighted in yellow inside every result card. Each card shows the citation, court, judges, parties, case number, date and the headnote lines that matched.

Q24. How can I use the filters?

Click a filter heading such as Courts. A list opens under it. Tick the choices you want and the results refresh. You can filter by judge, court, bench, year, case result, party and database.

Tip: Each filter list has a small search box. Use it to find a long name quickly.

Q25. Yikes, there are too many results. How can I narrow them down for my query?

Use the filters panel on the left:

1. Click a heading such as Courts. A list opens.
2. Tick the courts you want. Use the small search box in the list to find a name quickly.
3. The results refresh. Repeat with Year or Case Result to narrow further.

You can also filter by judge, bench, party and database. If you get hundreds of thousands of results, filter by Court first and then by Year. Two clicks usually gets you to a readable list.

Q26. How to search within my results?

Use the Search again box at the top of the results page. You can tick All Words, Exact Phrase or Proximity there. Your current search shows as a chip. Click the small x on the chip to clear it.

Q27. How can I clear my search?

Click the small x on your search chip. The chip shows what you searched for.

Q28. Is the first result always the best case?

No. Results are listed in the order the system ranks them. The newest or highest-court case is not always at the top.

Tip: Scan the whole first page and read the headnote lines under each card before you pick a case.

Q29. What do the small icons on a result card do?

They let you open the case or bookmark it. Hover your mouse over an icon to see its name.

Q30. I did not get any results. What should I try now?

Try these, one at a time:

• Remove a word or two.
• Untick Exact Phrase.
• Check the spelling.
• Use the words a headnote would use. "Dishonour of cheque" finds more than "cheque bounce".
• Check that your plan covers the court you are searching. See "Why can't I find a case from a court I need?" under Subscription and Renewal.

Q31. How can I open a judgment?

Click its result card. The judgment opens in a new tab, so your results stay where you left them. Under the toolbar you will see the citation, court, judges, case number, date and parties, then the headnotes with paragraph numbers, then the judgment text. If it does not open, your browser may have blocked the new tab. Allow pop-ups for the site and click again.

Q32. What do all these buttons on the judgment toolbar do?

Select Language, Website Font, A-/A/A+, Download PDF, Print, Copy, Bookmark, Equal Citation and AI Insights.

Q33. How can I make the text bigger or smaller?

Use A- for smaller, A for normal and A+ for larger text on the toolbar. Website Font changes the font style.

Q34. How can I save a judgment as a PDF?

Click Download PDF on the toolbar. A small menu opens. Choose 'Save as PDF' to save the judgment on your device. There is a fair limit on downloads. If downloads go beyond the prescribed limit, the account is blocked automatically.

Tip: Download only the judgments you need, so that you stay within the limit.

Q35. What is 'AIR True Print'?

It is in the Download PDF menu. It opens the judgment in the print-style layout of the AIR reports.

Q36. How can I print a judgment?

Click Print on the toolbar.

Q37. How can I copy text from a judgment?

Select the text and click Copy on the toolbar. Then paste it into your notes or document.

Q38. Can I read a judgment in another language?

Yes. Click Select Language to translate the page with the built-in translator. Machine translation can be wrong.

Tip: Always keep the English text for anything you will quote in court.

Q39. What is Equal Citation?

It shows the other citations for the same judgment, where they are available. It is useful when an opponent cites a different report.

Q40. How should I read a judgment before I cite it?

Read the headnote first. Then go to the paragraph numbers it points to. Blue links, such as the Act and section at the start, take you to related material.

Q41. What does the Bookmark button do?

It saves the case to your own list. You can find it later under User Data, in My Bookmarks.

Q42. What is AI Insights?

It is a quick summary of a judgment, one issue at a time. It helps you decide whether a long judgment is worth reading in full.

Q43. How can I open AI Insights?

Open any judgment and click AI Insights at the top right of the toolbar. A panel slides in on the right. Scroll through it one issue at a time. Click the small arrow at the top of the panel to close it.

Q44. What does AI Insights show for each issue?

Each issue shows a summary, the relevant facts, the questions and the findings. Paragraph numbers are given in square brackets, such as [Paras 33-35].

Q45. Can I rely on AI Insights instead of reading the judgment?

No. A machine writes AI Insights to help you read faster. It does not replace the judgment. Open the paragraphs it points to before you rely on a point.

Q46. How can I open a case if I know the citation?

Use the Citation Search tile:

1. Click the Citation Search tile.
2. Pick the Publication Name, such as AIR or AIROnline.
3. Choose the Year.
4. Choose Full Report or NoC (neutral citation), and type the Page No. of the report.
5. Click Search. Use Reset to clear the form.

Tip: Fill in only what you know. A year and a page number alone can be enough.

Q47. When is Citation Search most useful?

Use it when you already know the report and the page, for example from an opponent's list of authorities.

Q48. What is Judgement Update?

It is the 'what was decided lately' page. Select a court and you see its newest judgments, each with the citation, the judges and a short note on the point decided. Scroll down for older ones. 'D/' means the date of decision.

Q49. How to find a case if I only remember the party names?

Use the Nominal Search tile:

1. Click the Nominal Search tile.
2. Choose whether the name is the Petitioner, the Respondent, or either.
3. Pick a court, or leave it on Select Court to search all.
4. Type the party name in the search box and click SEARCH.
5. Click the small arrow in the Actions column to open a case.

Tip: Type just one distinctive word, such as a surname. A short name finds more than a long one. Narrow by court afterwards.

Q50. How to find cases on a particular section of an Act?

Use the Acts & Section Search tile:

1. Click the Acts & Section Search tile.
2. Start typing the Act's name in Search for an Act, then click the Act in the list that appears.
3. Choose the kind of provision (Section, Rule and so on).
4. Type the number in Enter Section, for example 302.
5. Click the + button if you want to add another Act and section.
6. Click Search Judgments. Use Reset Search to start again.

Q51. Why does my Acts & Section Search say "No Records Available"?

You most likely typed the Act's name but did not pick it. Click the Act from the suggestion list under the box. Then fill in the section and search again.

Q52. Can I search more than one Act or section together?

Yes. Click the + button to add another Act and section. You will see cases that cover both.

Q53. How to find an article?

Click the Articles Search tile. Type a subject in the Search Content box, or use the filters for Article Title, Article Author or Article Keywords. Each card shows the title, the author and the year of the AIR volume. Click a card to read it.

Q54. How to read an Act or a statute?

Click Statutes Central/State, type the Act's name in the Search Statutes box (for example "Bharatiya Nyaya Sanhita") and pick it from the list. The Act opens on its own page with the full text. Use Find text to jump to a word inside the Act, and the arrows to move to the next or previous match.

Q55. Can I find the old IPC section for a new BNS section?

Yes. Open the Act, for example 'Bharatiya Nyaya Sanhita'. The new criminal codes show a Corresponding Section note under each section, such as 'S. 38 of Indian Penal Code, 1860'. It works the other way too. Some sections also show 'Object and Reason' from the Bill.

Q56. How can I find a word inside an Act?

Use 'Find text' on the Act page. Type the word to jump to it. The two arrows move to the previous or next match.

Q57. What is inside 'Browse More'?

Browse More opens big tiles for more searches: Citation Search, Nominal Search, Judgment Date, Bench Strength, Court Search, Judges Search and Lawyer Search.

Q58. How can I search content under filters like judge, court, lawyer, date or bench strength?

Click Browse More and pick a tile: Judgment Date, Bench Strength, Court Search, Judges Search or Lawyer Search (cases in which a particular lawyer appeared). Fill in what you know and click Search.

Q59. How can I move between tools without going back to the home page?

Use the dark menu on the left of any tool page. It lets you jump to another search in one click.

Q60. What is 'Pay As You Use' feature?

Pay As You Use is a tile on the AIROnline home page, shown beside the other tools. If you want to download a specific judgment or citation, you can do so by paying Rs. 100 per judgment, without taking any subscription plan. The amount includes GST. You pay it online through the payment gateway.

Q61. What is AI Search and when should I use it?

Use AI Search when you know your question or facts but not the right keywords. It reads the meaning of your words and fetches matching headnotes, judgments and precedents from the AIR database.

Tip: Use AI Search for questions. Use the normal search box for keywords, section numbers and names.

Q62. How can I open AI Search?

Click the AI icon in the home search box, or the AI Search tile. It opens on its own page, called AIR AI, in a new tab. Stay in that tab.

Q63. How can I ask a good question?

Write one clear question, or the facts of your case. Mention the Act and section if you know them. Say who did what in a few words. For example: Is a Section 138 NI Act demand notice valid if it was served on the accused's mother?

Tip: One question at a time works best.

Q64. How long does AI Search take?

A search took about 26 seconds in our test, but results can take longer to appear. A status line near the bottom reads 'Searching linked cases' while it works. Please wait.

Q65. What are the "Expanded Queries" I see before the results?

AI Search rewrites your question into several versions to look at the point from different angles. Query #1 is your own question. #2, #3 and #4 are the rewritten ones. Click the pencil on any query to edit it if it has drifted from what you meant.

Q66. What are the four result tabs?

Top Results shows the best matches from all courts. Supreme Court Results shows only Supreme Court judgments. Results by Query shows the results for each rewritten question. AIR Articles shows AIR articles on the subject.

Q67. What does the match percentage mean?

It shows how close a case is to your question. It does not tell you which case is best. Several results can show the same number, and the same case can appear more than once.

Tip: Open the judgment, read the paragraph and check the later history yourself.

Q68. Can I rely on an AI Search result?

AI Search helps you find cases. It does not replace reading them. Open the judgment, read the paragraph itself, and check the case's later history before you cite it in court.

Q69. How can I narrow AI Search results?

Click Filters. Pick a Court, a Bench Type, or a From Year and To Year. Then click Apply Filters.

Q70. What are these buttons under each AI Search result?

View Judgment opens the judgment. Cited Precedents lists the cases it relied on, with a label such as Reversed, Per incuriam or Relied on. Add to Library saves the case to your AI Search library.

Q71. How can I read the full headnote?

Click 'View Full Head-Note' on the card to read more than the first lines.

Q72. Where do the cases I save in AI Search go?

Click My Library in the top menu of the AI Search page. It stays empty until you save your first case.

Tip: My Library (AI Search) is separate from My Bookmarks (User Data).

Q73. Can I change my question after I search?

Yes. Click the pencil next to your question, change it and run it again. Click the x to close the results and start over.

Q74. How can I save a case to read later?

Open the judgment and click Bookmark on the toolbar. Find it again under User Data in the top bar, in My Bookmarks.

Q75. What is in the User Data menu?

It has eight sections: My Bookmarks, My Saved Search, My Saved Notes, My Topics, My Case Research, My Mail Box, My Search History and My Profile.

Q76. What is My Bookmarks?

It holds the cases you saved. Open a judgment, click Bookmark on the toolbar, and the case appears here.

Tip: Bookmark a case the moment you find it. It is faster than searching again.

Q77. What is My Topics, and how can I save a case in it?

My Topics is your own topics list. You can save any of the citations you searched under a topic. From the Digest View:

1. Find the citation you want to save.
2. Click the icon in Digest View.
3. In the description box, add some information about the case.
4. Click the topic under which the case needs to be saved.
5. Click the sub-topic under that topic.
6. Click Submit.

You can view it later in the User Data menu, under My Topics.

Q78. What is My Case Research, and how can I add a case to it?

My Case Research holds your Case Research folders. You can add a case to a folder from the Digest View:

1. Find the case you want to save.
2. Click the icon in Digest View.
3. Click the folder in which the case needs to be saved.
4. Click Submit.

You can view it later in the User Data menu, under My Case Research.

Q79. What is My Mail Box?

My Mail Box holds the in-app notifications sent to you by AIROnline. You can read them in the User Data menu, under My Mail Box.

Q80. What is My Search History?

It shows the full list of your recent searches. The History button on the home screen shows the same searches for a quick repeat.

Q81. What is My Profile?

My Profile shows your account details: your name, username, registered email ID and phone number. Below them are tabs for your coupons, preferences and password. See the section on My Profile and Coupons.

Q82. How can I open My Profile?

Click your name on the home screen and open your profile. The page opens with the Coupon Usage tab.

Q83. What can I see on the My Profile page?

At the top you see your name, username, registered email ID and phone number. Below that is a row of tabs. On the left is a menu with Case Research, Bookmarks, Saved Search, Saved Notes, Search History, My Topics and Help & Support.

Q84. What are the tabs on My Profile?

The main tabs are:

• Coupon Usage
• User Preferences
• Change Password
• GSTN Number

Q85. What is the Coupon Usage tab?

It shows your Existing Coupons in a table, with the expiry date of your running coupon. Under it, a second section called Coupon Usage Details (Search History) shows how your coupons were used.

Q86. What do the columns in the Existing Coupons table mean?

Each row is one coupon, which is your plan.

• Coupon Serial Number: the number of the coupon.
• Coupon Usable Amount: how much the coupon allows you to use.
• Total Usage Amount: how much you have used so far.
• Net Available Amount: how much is left.
• Coupon Status: whether the coupon is Activated or Expired.
• Coupon Expiry Date: the date and time the coupon ends.

Q87. What does the coupon status 'Activated' or 'Expired' mean?

Activated means the coupon is live and you can use your plan. 'Expired due to lapse of coupon usage period' means the coupon's period has ended.

Tip: Your current plan is the coupon marked Activated. Its Coupon Expiry Date is the date your plan ends.

Q88. Why do I see old expired coupons in my list?

The list shows all the coupons on your account, old and current. Expired ones stay in the list as a record. They do not affect your current plan.

Q89. What is the User Preferences tab, and what can I set there?

In User Preferences you can choose how many cases are displayed on the Case Digest menu. You can also choose the font you are comfortable reading in.

Q90. How can I change my password?

Open My Profile and click the Change Password tab. You can set a new password there yourself.

Q91. What is the GSTN Number tab?

A subscriber can upload his or her GSTN number here. Do this if you want your GST number to be shown on your invoice, so that you can claim input credit for the GST.

Q92. How can I change my email ID or phone number?

You cannot change your email ID or mobile number yourself. To change them, please call customer support on +91 83800 05660. Your registered email ID and mobile number are shown at the top of My Profile. They are also used to send you OTPs and renewal emails.

Q93. How can I get help from the My Profile page?

Click Help & Support in the menu on the left. You can also call +91 83800 05660 or write to support@aironline.in.

Q94. Where can I see my plans and the courts they cover?

Click Online Subscriptions in the top bar. It shows the plans and the courts each one covers.

Q95. What plans are available? What features do they include?

Plans are sold per year. Prices are as shown on the Online Subscriptions page on 13 October 2026, and they exclude GST. The page also has a Quarterly Plans tab. Check it for current quarterly options.

Q96. What type of content is included in each plan?

Every plan includes judgments with headnotes, citations and judicial precedents, daily judgment updates, unreported cases, articles, selected AIR e-Books, Bare Acts linked to judgments and headnotes, and AI Search. Professional Online adds all High Courts, Privy Council judgments and Bare Acts with Amendments.

Q97. How can I buy a plan?

To buy a plan:

1. Open aironline.in and click Online Subscriptions in the top bar.
2. Choose the plan you want and click Buy Now.
3. Under "Enter Your Details", type your mobile number and a username.
4. Click Proceed to Pay and complete the payment. Click Cancel if you want to stop.
5. Once the payment is complete, your subscription is activated automatically for 365 days.
6. If you face a problem, call +91 83800 05660 or write to support@aironline.in.

You set your own password at the time of registration.

Q98. How can I upgrade my plan?

Please call our Relationship Manager on +91 83800 05660. They will help you upgrade.

Q99. Which payment methods can I use?

You pay online through the payment gateway when you click Proceed to Pay. It accepts all payment modes, including credit cards and UPI. If you prefer a bank transfer (NEFT or RTGS), call +91 83800 05660 or write to support@aironline.in and we will send the current bank details. After you pay, please send us the transaction reference number so that we can match it to your account.

Q100. Where else can I buy? Any alternative arrangement?

You can also call us on +91 83800 05660. We do not have Authorised Representatives. A relationship manager will assist you once we receive your call.

Q101. Can I try AIROnline before I buy?

Yes. For demo or trial access, please call +91 83800 05660.

Q102. What will be the validity of my plan?

Once you buy a plan and the payment is complete, your subscription is activated automatically for 365 days. Before it ends, you get an email on your registered email ID to renew. If you renew before the due date, the renewed plan starts on the day your previous plan ends.

Q103. How can I renew my subscription?

When your renewal is due, you get an email on your registered email ID. From the email, you are taken to the payment gateway to pay. Your subscription is renewed immediately after payment. If you renew before the due date, the renewed plan starts on the day your previous plan ends. For help, call +91 83800 05660.

Q104. How can I check when my plan ends?

Click your name on the home screen. A menu opens. The plan end date is shown under Existing Coupon, in the Coupon Expiry Date column. Look at the coupon marked Activated.

Q105. Why can't I find a case from a court I need?

Your plan may not cover that court. Check Online Subscriptions to see the courts in your plan.

Q106. Is there a charge for viewing a judgment or a headnote?

No. On an existing plan, you pay no additional charge. Downloads have a fair limit. If you do not have a plan, you can download a specific judgment or citation under Pay As You Use for Rs. 100 (including GST) per judgment.

Q107. Where can I buy AIR books and ebooks?

Use AIR Shop for books and EBooks for ebooks. Both are in the top bar.

Q108. Can I use AIROnline on my phone or tablet?

Yes. The website works on phones and tablets, and the AIROnline app is on Google Play and the App Store. Sign in with the same username and password. On a smaller screen the menu moves to the bottom and the search tiles move below the search box.

Q109. What is in the bottom bar on a phone?

Home, About, Shop, Support, Profile and More. Other options are under More.

Q110. Some judgment buttons are missing on my phone. What can I do?

On a small screen, some toolbar buttons can sit off to the side. Turn your phone to landscape, or use a tablet or computer for those.

Q111. Why does my phone slow down?

Judgments open in new tabs. Close the tabs you no longer need.

Q112. Is there an AIROnline mobile app?

Yes. The AIROnline app is on Google Play (Android) and the App Store (iOS). Sign in with the same username and password. The app can also sign you in with a one-time password (OTP). This FAQ covers the website only. Get the app here:

• App Store (iOS): https://apps.apple.com/in/app/aironline/id6745428046
• Google Play (Android): https://play.google.com/store/apps/details?id=com.aironline.app&pcampaignid=web_share

Q113. The search is taking a few seconds. Is something wrong?

No. That is normal for a large search. Wait for the spinner to finish before you click again.

Q114. Oops, AI Search shows nothing. What should I do?

Give it a minute or two and look for the "Searching linked cases" line near the bottom. If nothing shows after that, refresh the page and ask again. If AI Search asks you to sign in again, sign in from the main AIROnline site and start AI Search again from the home screen.

Q115. A page asks me to sign in again. Why?

Sign in again from the main AIROnline website. Then reopen the tool from the home screen. AI Search opens correctly when you start it from the home screen.

Q116. A judgment does not open when I click it.

Your browser may have blocked the new tab. Allow pop-ups for the site, then click again.

Q117. Where can I get help?

Click Support in the top bar for contact details, the FAQ and help pages. You can also call +91 83800 05660 (10 AM to 6 PM on working days) or write to support@aironline.in.

Q118. How can I contact AIROnline support?

You can reach us in these ways:

• Phone: +91 83800 05660 (helpline 10 AM to 6 PM on working days)
• Email: support@aironline.in
• Online: open Support in the top bar and use the message box
• Address: All India Reporter Pvt. Ltd., Congress Nagar, Nagpur 440 012
• Registered office: Meadows House, Nagindas Master Road, Fort, Mumbai 400 023

For a billing question, please give your username, the date of payment and the transaction reference number.

Q119. Where can I read the Terms and Conditions?

The Terms & Conditions, Privacy Policy and Cookie Policy are linked at the bottom of every page of aironline.in.

Q120. What are the best tips and tricks at a glance?

Here is a quick chart. Keep it handy.

Q121. What are the best habits for faster searching?

Start broad and add one word at a time. Use the words a headnote would use. Use Exact Phrase for a line you remember. Use Court and Year filters to shrink long lists. Look at more than the first result.

Q122. Can I use AI Search and the normal search together?

Yes, and it works well. Use AI Search to find the right idea and the right cases. Then use the normal search box to look up the section number, party name or a phrase from those cases.

Q123. What is a quick way to prepare for a hearing?

Find the case, open AI Insights for a quick read, then read the headnote and the paragraphs it points to. Use Equal Citation for other report numbers. Bookmark it and save a PDF copy.

Q124. An opponent gave me a list of citations. What is the fastest way to open them?

Use Citation Search. Pick the report, year and page, and click Search. Use the dark menu on the left to stay in the tool without going back to the home screen.

Q125. How can I avoid losing my place while I research?

Judgments open in new tabs, so your results stay open in the first tab. Bookmark useful cases as you go and close tabs you no longer need.

Q126. What should I try when something goes wrong?

Use this chart for quick fixes. If it does not help, call +91 83800 05660 or write to support@aironline.in.

Q127. The site is slow or does not respond as expected. What should I do?

The website may have been updated just now. Please do a hard refresh of the website before you call the Relationship Manager. Press these keys on the AIROnline page:

• Google Chrome / Microsoft Edge (Windows): Ctrl + F5 or Ctrl + Shift + R
• Google Chrome / Microsoft Edge (Mac): Command + Shift + R
• Mozilla Firefox (Windows and Linux): Ctrl + F5 or Ctrl + Shift + R
• Mozilla Firefox (Mac): Command + Shift + R
• Apple Safari (Mac): Option + Command + E (to empty the cache), then Command + R

If the problem stays, call our Relationship Manager on +91 83800 05660.

Q128. What is the one rule to remember?

Whatever you find here, read the paragraph in the judgment itself. Check that the case is still good law before you rely on it in court.