Key Wills Judgement
Mahesh Kumar (Dead) by LRs v. Vinod Kumar & Ors. (2012): Supreme Court Clarifies Proof of Wills Amid Suspicion
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Burden of ProofClear topic ×
26 articles
Key Wills Judgement
Balathandayutham & Anr. v. Ezhilarasan (2010): Supreme Court’s Stern Reminder on Proof of Wills
Read article ↗
Key Wills Judgement
K. Laxmanan v. Thekkayil Padmini & Ors. (2008): A Landmark Ruling on Suspicious Wills and Gift Deeds
Read article ↗
Key Wills Judgement
Madhukar D. Shende v. Tarabai Aba Shedage (2002): Supreme Court Warns Against “Suspicion Without Proof” in Wills
Read article ↗
Key Wills Judgement
Smt Jaswant Kaur v. Smt Amrit Kaur and Others (1976): The Supreme Court’s Landmark on Suspicious Wills
Read article ↗
Key Wills Judgement
Supreme Court Rejects Suspicious Will in Smt Jaswant Kaur v. Smt Amrit Kaur: Lessons for Indian Succession Law
Read article ↗
Key Wills Judgement
Drafting a Will in India: How Parents Can Secure Property for Their Only Son
Read article ↗
Key Wills Judgement
Suspicious Circumstances in Indian Will Law: Why Courts Demand Stronger Proof
Read article ↗
Key Wills Judgement
Lakshmi Amma & Anr. v. Talengalanarayana Bhatta & Anr.: Supreme Court Declares Settlement Deed Void for Undue Influence
Read article ↗
Key Wills Judgement
M.B. Ramesh v. Veeraje Urs: Supreme Court Upholds Validity of 1943 Will
Read article ↗
Court News
Supreme Court: Properties Acquired by Karta Presumed Joint Hindu Family Assets Unless Proven Otherwise
Read article ↗
Court News
Bombay High Court on Succession: Suspicious Circumstances in Wills Must Be Fully Examined
Read article ↗