AI Search
AI Search is a Contextual Search, designed to understand what you mean, not just what you type.
Unlike keyword search, AI Search focuses on: Context, Intent and Legal concepts
In the Home Screen, choose AI search by clicking on this Icon
- This is the AI Search interface which opens.
- Type your query in natural language as you think. No need to stress on the choice of keywords.
- You have the option to Select Court Type, Start year, and End year.
- The Search Results include 10 most relevant results. Each search result is analyzed and summarized with structured details for quick review. It begins with a Relevance note explaining why the result matches the query, followed by key points and material insights to support efficient evaluation and decision-making.
- The AI Analysis covers the analysis of the search results.
- Each result, citation and analysis references back to verifiable source on a click.
- User has the option of asking follow up questions to dig deeper.
Query : Naresh copies the Art design of Suresh’s painting. Will it be an infringement of Copyright or Design?
Steps to follow:
Step 1: Type the Query in the AI Search bar and hit the search button
Step 2: AI Understands the Legal Issue
Manupatra AI reads the intent of the query and identifies the core legal issues involved, such as:
- Copyright protection in artistic works
- Difference between copyright and design protection
- Infringement of artistic work or registered design
The same is divided into two parts:
- On left side are the search results - 10 relevant judgments related to the query
-
On right side is the AI analysis of the search results aThe search result is from within Manupatra’s database and not from
SEARCH RESULTS
Step 3:
User can ask follow up questions on the search results. You can choose from the list of questions provided , or frame your own question.
Representative queries (Practice AI Search with these queries)
- A stabbed Knife to B but it does not cause any Grievous Hurt
- Husband files for Divorce without any valid grounds of divorce
- A minor enters into a Contract for his/her benefit. Is it valid or Void Contract
- What is the difference between Rent and Lease
- What is a bailable offence. Difference between bailable and non bailable
- What is a Writ petition? Types of Writ petition
- 5 people agree to trespass A house in which 1 member didn't enter the House. Is that person also liable for the offence?
- Muslim marriage is contractual marriage. Why?
AI Generated Gist
AI Gist is a brief overview of the judgment in 7 to 8 lines covering general information about the judgment, focusing on the key facts and conclusion. It helps user to get a quick overview of the judgment without going into the complex legal issues and discussion.
How to find AI Gist on Manupatra
Search for any judgment using Manu Search and Legal Search.
In the Search Results window, locate the AI Gist icon and click on it to read the Gist.
We can also access AI gist after opening the judgment(Second last icon on top)
AI Summary
We can view the AI Summary of any case by clicking on this icon 
and it will appear on new tab.
AI summary is Available for Supreme Court and all High Courts
It covers: Facts, Issues, Arguments, Relevant Laws, Reasoning and Decision of a Case.
Steps to view AI Summary:
Search for any judgment using Manu Search, Legal Search or AI Search.
After searching for judgments, open any judgment you find relevant.
Pro tip: You can read AI Gist first to check whether the judgment is relevant or not.
After opening the judgment, the last icon depicts AI Summary.
Click on the icon to read the summary.
You can click the citations in the summary and it will take you to the source document where that part is mentioned.
We clicked on citation number 8.
After clicking on 8 it highlights the source document from where it has picked up the points for summary.
AI Assistant
We can use the AI assistance by clicking this icon
on the right side where the list of judgments appears.
It is available through the search results screen. If you wish to dig deeper, you can also compare two judgments together.
We can take the help of the AI Assistant to ask questions from within a judgment.
Steps to use AI Assistant features:
Step 1:
Select a judgment first and then click on this icon
Here, we selected the judgment for AI assistance, and it will appear like this:
Step 2:
We can also select a prompt to ask questions from the judgment.
Here, we selected the prompt Who are the parties and what roles do they play?
We get exact details from the judgment as per our prompt.
We can also type any other question apart from the available prompts.
Step 3:
We can also compare 2 judgments together like this:
Here, we selected two judgments for comparison.
Step 4:
We can also select the prompts for both judgments as a comparison.
Here we select the prompt key legal questions or issues
Step 5:
We can also ask any other questions from both the judgments:
Here, we ask key difference in both judgments and this is the result..
