Vinod Infra Developers Ltd Vs Mahaveer Lunia & Ors
.... Trusts Act. The personal obligation created by a contract of sale is described in Section 40 of the Transfer of Property Act as an obligation arising out of contract and annexed to the ownership of property, but not amounting to an interest or easement therein. 33. In India, the word `tran ...
Supreme Court Of India
Kumaran Nair Vs Radha Bai,(Died)Legal Heirs Impleaded
.... e properties covered by Ext.A1 and as such, the relevant provision of Indian Succession Act applicable is Section 152 relating to ademption and not Section 70. Section 152 of the Indian Succession Act reads as follows: Ademption explained – If any thing which has been specifically bequeathe ...
High Court Of Kerala
Krishna Deo Prasad Vs Sita Mahto
.... Patna High Court in Ram Prashad Sahu and another vs. Musummat Basantia reported in 6 PLT 615 to submit that a Testator can revoke Will in part under section 70 of the Indian Succession Act. Still the rest of the ‘WILL’ will remain unaffected. 41. The last case cited by learned Senior Couns ...
Patna High Court
Badrilal Vs Suresh & Ors
.... s been specifically affirmed in the impugned Judgment by the High Court. Therefore, there is no reason to interfere with the said finding of fact recorded by three Courts. 10. The agreement dated 12th May 2009 has been executed during the lifetime of Mangilal. Only Suresh and Ramkanya are th ...
Supreme Court Of India
Raj Kaur Vs Mitlesh & Ors.
.... to transfer, are not good law. 24. We therefore reiterate that immovable property can be legally and lawfully transferred/conveyed only by a registered deed of conveyance. Transactions of the nature of “GPA sales” or “SA/GPA/will transfers” do not convey title and do not amount to transfer ...
Delhi High Court
Pravin Kumar Kothari (Deceased) And Ors @RESPONDENT Dipti Bavishi @RESPONDENT Vs
.... ourt in respect of the assets of the testator. In fact Dipti had already taken out an application for grant of Letters of Administration before a court in Texas and Ashok was aware of the same. Mr. Sen submitted that the said incorrect statement in the probate application was a mistake committed ...
Calcutta High Court
Naunihal Singh Kakkar Vs Land & Building Department & Ors
.... sferred only under a registered assignment of lease. It is time that an end is put to the pernicious practice of SA/GPA/will transactions known as GPA sales. 25. It has been submitted that making declaration that GPA sales and SA/GPA/will transfers are not legally valid modes of transfer i ...
Delhi High Court
Sukhdeo Prasad Vs Savitri Bai And Anr
.... the time of the testator's death. 12. In the instant case, it is the case of the plaintiff that testator of the Will Sonilal has revoked the Will in favour of Purniya Bai by expressly mentioning in the subsequent Will on 2711989 (Ex.P11). Revocation of earlier Will by subsequent Will i ...
Chhattisgarh High Court
Manoj Kumar And Another Vs Joginder Kumar And Others
.... land in possession of the plaintiffs, as alleged? OPP 6. Whether the suit land is ancestral, coparcenary and joint Hindu family property of the plaintiffs and the deceased Dina Nath, as claimed, if so, its effect? OPP 7. Whether the will dated 04-04-2015 qua the suit land executed ...
High Court Of Himachal Pradesh
Shiv Kumar & Anr Vs Union Of India & Ors
.... owner of the land or building or part thereof, in the records of the authority concerned; or (ii) any person who is granted forest rights under the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 (2 of 2007) or under any other law for the time ...
Supreme Court Of India
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