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Probate Practice Under Scrutiny: Powers of District Judges and Delegates
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17 articles
Key Wills Judgement
Gopal Krishan & Others v. Daulat Ram & Others (2025) 01 SC CK 0047: Testamentary Intent Over Technicalities
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Key Wills Judgement
Leela & Others v. Muruganantham & Others (2025) 01 SC CK 0045: A Turning Point in Testamentary Law
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Key Wills Judgement
Raj Kumari and Others v. Surinder Pal Sharma (2019): Supreme Court Clarifies Proof of Wills under Section 68
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Key Wills Judgement
Swarnalatha and Others v. Kalavathy and Others (2022): Supreme Court Reaffirms Limits of Suspicion in Will Disputes
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Key Wills Judgement
Murthy and Others v. C. Saradambal and Others (2021): Supreme Court Reinforces Burden of Proof in Suspicious Wills
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Key Wills Judgement
Defending a Will in Court: Lessons from Supreme Court Precedents
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Key Wills Judgement
Leela Rajagopal & Ors. v. Kamala Menon Cocharan (2014): Supreme Court’s Holistic Approach to Suspicious Wills
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Key Wills Judgement
Mahesh Kumar (Dead) by LRs v. Vinod Kumar & Ors. (2012): Supreme Court Clarifies Proof of Wills Amid Suspicion
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Key Wills Judgement
Balathandayutham & Anr. v. Ezhilarasan (2010): Supreme Court’s Stern Reminder on Proof of Wills
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Key Wills Judgement
Supreme Court Clarifies Suspicious Circumstances in Will Disputes: Lessons from Pentakota Case
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Key Wills Judgement
Witnesses in Indian Will Law: Why Independent Attestation Safeguards Testamentary Intent
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