123 Supreme Court Judgments on Wills in India

123 Supreme Court Judgments on Wills – Updated April 2026

Looking for Supreme Court judgments on wills in India? This page provides a complete list of 123 important Supreme Court rulings covering will validity, probate, attestation, suspicious circumstances, and inheritance disputes under Indian law.

What This Page Covers

• 123 Supreme Court judgments on wills
• Landmark and recent case laws
• Will validity and attestation rules
• Probate and succession disputes
• Suspicious circumstances in wills

Key Legal Principles from Supreme Court

• Will must be signed and attested by two witnesses
• Suspicious circumstances must be cleared
• Burden of proof lies on the person proving the will
• Registration is not mandatory but helps

Jump to Judgment

• 14.1 K. S. Dinachandran v. Shyla Joseph & Ors.
• 14.2 A. Kamala Bai v. B. Kanna Rao
• 14.3 Samiullah v. State of Bihar & Ors.
• 14.4 Jyoti Sharma v. Vishnu Goyal & Anr.
• 14.5 Ramesh Chand v. Suresh Chand & Anr.
• 14.6 Metpalli Lasum Bai v. Metapalli Muthaiah
• 14.7 Gurdial Singh v. Jagir Kaur
• 14.8 Rajeev Gupta v. Prashant Garg
• 14.9 Nikhila Divyang Mehta v. Hitesh P. Sanghvi
• 14.10 N.P. Saseendran v. N.P. Ponnamma
• 14.11 Pappammal v. Jothi
• 14.12 Leela v. Muruganantham
• 14.13 Gopal Krishan v. Daulat Ram
• 14.14 Lilian Coelho v. Myra Philomena Coalho
• 14.15 Chinu Rani Ghosh v. Subhash Ghosh
• 14.16 Meera Devi v. Dinesh Chandra Joshi
• 14.17 Thangam v. Navamani Ammal
• 14.18 Savitri Bai v. Savitri Bai
• 14.19 Derek A.C. Lobo v. Ulric M.A. Lobo
• 14.20 Moturu Nalini Kanth v. Gainedi Kaliprasad
• 14.21 Vikrant Kapila v. Pankaja Panda
• 14.22 Dhani Ram v. Shiv Singh
• 14.23 Meena Pradhan v. Kamla Pradhan
• 14.24 A. Wilson Prince v. Nazar
• 14.25 Ashutosh Samanta v. Ranjan Bala Dasi
• 14.26 Aman Sharma v. Umesh
• 14.27 Swarnalatha v. Kalavathy
• 14.28 Murthy v. C. Saradambal
• 14.29 V. Prabhakara v. Basavaraj K.
• 14.30 V. Kalyanaswamy v. L. Bakthavatsalam
• 14.31 Kavita Kanwar v. Pamela Mehta
• 14.32 Jagmail Singh v. Karamjit Singh
• 14.33 Shivakumar v. Sharanabasappa
• 14.34 Dhanpat v. Sheo Ram
• 14.35 Gurcharan Singh v. Angrez Kaur
• 14.36 Raj Kumari v. Surinder Pal Sharma
• 14.37 Govindbhai Chhotabhai Patel v. Patel Ramanbhai
• 14.38 Kanta Yadav v. Om Prakash Yadav
• 14.39 Ganesan v. Kalanjiam
• 14.40 Shailndra Kumar Jain v. Maya Prakash Jain
• 14.41 Ajit Kaur @ Surjit Kaur v. Darshan Singh
• 14.42 Sunkara Lakshminarasamma v. Sagi Subba Raju
• 14.43 Karunanidhi v. Seetharama Naidu
• 14.44 Dr. K.S. Palanisami v. Hindu Community
• 14.45 Shakuntala Bai v. Mahaveer Prasad
• 14.46 Jagdish Chand Sharma v. Narain Singh Saini
• 14.47 Leela Rajagopal v. Kamala Menon Cocharan
• 14.48 Gowri v. Shanthi
• 14.49 M.B. Ramesh v. K.M. Veeraje Urs
• 14.50 Narinder Singh Rao v. Air Vice-Marshal Rao
• 14.51 Uma Sashi Devi v. Dibakar Banerjee
• 14.52 Mahesh Kumar v. Vinod Kumar
• 14.53 Suraj Lamp & Industries v. State of Haryana
• 14.54 Saroja v. Santhilkumar
• 14.55 Gopal Swaroop v. Krishna Murari Mangal
• 14.56 K. Naina Mohamed v. A.M. Vasudevan Chettiar
• 14.57 S.R. Srinivasa v. S. Padmavathamma
• 14.58 Balathandayutham v. Ezhilarasan
• 14.59 Bhag Singh v. Jaskirat Singh
• 14.60 Yumnam Ongbi Tampha Ibema Devi v. Joykumar
• 14.61 Rur Singh v. Bachan Kaur
• 14.62 Lalitaben Jayantilal Popat v. Pragnaben Kataria
• 14.63 Bharpur Singh v. Shamsher Singh
• 14.64 K. Laxmanan v. Thekkayil Padmini
• 14.65 Anil Kak v. Kumari Sharada Raje
• 14.66 Krishna Kumar Birla v. Rajendra Singh Lodha
• 14.67 Kanwarjit Singh Dhillon v. Hardyal Singh Dhillon
• 14.68 Savithri v. Karthyayani Amma
• 14.69 Apoline D’Souza v. John D’Souza
• 14.70 Benga Behera v. Braja Kishore Nanda
• 14.71 Adivekka v. Hanamavva Kom Venkatesh
• 14.72 Niranjan Umeshchandra Joshi v. Mrudula Jyoti Rao
• 14.73 B. Venkatamuni v. C.J. Ayodhya Ram Singh
• 14.74 Sadhu Singh v. Gurdwara Sahib Narike
• 14.75 Gurdev Kaur v. Kaki
• 14.76 Mathew Oommen v. Suseela Mathew
• 14.77 Sridevi v. Jayaraja Shetty
• 14.78 Pentakota Satyanarayana v. Pentakota Seetharatnam
• 14.79 Meenakshiammal v. Chandrasekaran
• 14.80 Crystal Developers v. Asha Lata Ghosh
• 14.81 Uma Devi Nambiar v. T.C. Sidhan
• 14.82 Bhagat Ram v. Suresh
• 14.83 Ramabai Padmakar Patil v. Rukminibai Vekhande
• 14.84 Janki Narayan Bhoir v. Narayan Namdeo Kadam
• 14.85 Madhukar D. Shende v. Tarabai Aba Shedage
• 14.86 Dondapati Narayana Reddy v. Duggireddy Reddy
• 14.87 N. Kamalam v. Ayyasamy
• 14.88 Clarence Pais v. Union of India
• 14.89 Palanivelayutham Pillai v. Ramachandran
• 14.90 E. Madhavi Pallikkaramma v. K.V. Prabhakaran Nair
• 14.91 Nagulapati Lakshmamma v. Mupparaju Subbaiah
• 14.92 Gurdial Kaur v. Kartar Kaur
• 14.93 Kartar Kaur v. Milkho
• 14.94 Sarvinder Singh v. Dalip Singh
• 14.95 Joyce Primrose Prestor v. Vera Marie Vas
• 14.96 Sri Mahaliamman Temple v. Vijayammal
• 14.97 Dr Mahesh Chand Sharma v. Raj Kumari Sharma
• 14.98 Kashibai v. Parwatibai
• 14.99 Vrindavanibai Sambhaji Mane v. Ramchandra Ganeshkar
• 14.100 P.P.K. Gopalan Nambiar v. P.P.K. Balakrishnan Nambiar
• 14.101 Bhagwan Kaur v. Kartar Kaur
• 14.102 Gumpha v. Jaibai
• 14.103 Chiranjilal Shrilal Goenka v. Jasjit Singh
• 14.104 Guro v. Atma Singh
• 14.105 Malayammal v. A. Malayalam Pillai
• 14.106 Ram Piari v. Bhagwant
• 14.107 Kalyan Singh v. Smt. Chhoti
• 14.108 Malkani v. Jamadar
• 14.109 Indu Bala Bose v. Manindra Chandra Bose
• 14.110 Arjan Singh v. Hazara Singh
• 14.111 Smt Jaswant Kaur v. Smt Amrit Kaur
• 14.112 Seth Beni Chand v. Smt Kamla Kunwar
• 14.113 Surendra Pal v. Saraswati Arora
• 14.114 Pushpavathi v. Chandraraja Kadamba
• 14.115 Moonga Devi v. Radha Ballabh
• 14.116 Sushila Devi v. Pandit Krishna Kumar Missir
• 14.117 Karmi v. Amru
• 14.118 Lakshmi Amma v. Talengalanarayana Bhatta
• 14.119 Raman Nadar Viswanathan Nadar v. Snehappoo Rasalamma
• 14.120 Ramchandra Rambux v. Champabai
• 14.121 Shashi Kumar Banerjee v. Subodh Kumar Banerjee
• 14.122 Rani Purnima Debi v. Kumar Khagendra Narayan Deb
• 14.123 H. Venkatachala Iyengar v. B.N. Thimmajamma

About This Judgments Collection

This page brings together 123 Supreme Court judgments on wills in one place. It is useful for advocates, law students, judicial aspirants, and researchers looking for leading rulings on proof of will, suspicious circumstances, attestation, probate, testamentary succession, and inheritance disputes in India.

Use the left-side jump links to move directly to any case. Each block below is structured for SEO and legal usability, and you can later replace the placeholder one-line summaries with your detailed summaries from CourtKutchehry.

How to Use This Template

For every judgment below, update only 4 things: case summary, exact citation text if needed, read-more URL if changed, and optional legal issue keywords. The structure is already SEO-ready.

Latest Supreme Court Judgments on Wills (2025–2026)

Recent Supreme Court rulings have emphasized strict proof of attestation, removal of suspicious circumstances, and protection of legal heirs in inheritance disputes.

How to Finish All 123 Fast

Best workflow: Keep the TOC as it is, duplicate the case card template, and paste all remaining cases in the same format from 14.6 to 14.123.

You already have the raw case names, dates, citations, URLs, and page numbers. So this is mostly a structured formatting job now.

Frequently Asked Questions

About This Page

This page is curated by CourtKutchehry for legal professionals, law students, and researchers to access important Supreme Court judgments on wills in one place.

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