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Inheritance DisputesClear topic ×

39 articles

Chhattisgarh HC: 30-Year Presumption Under Evidence Act Not Applicable to Wills

Court News

Chhattisgarh HC: 30-Year Presumption Under Evidence Act Not Applicable to Wills

5 Feb 2026Read article ↗

Inheritance Disputes in India: Why Seniors Must Use Wills to Ensure Fair Property Division

Court News

Inheritance Disputes in India: Why Seniors Must Use Wills to Ensure Fair Property Division

4 Jan 2026Read article ↗

Madras High Court: Unregistered Family Arrangement Can Override Registered Will If Rights Are Voluntarily Waived

Court News

Madras High Court: Unregistered Family Arrangement Can Override Registered Will If Rights Are Voluntarily Waived

4 Dec 2025Read article ↗