Court News
Madras High Court: Karta Cannot Gift Joint Family Property to One Coparcener Without Consent
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61 articles
Key Wills Judgement
Samiullah v. State of Bihar & Ors.: Supreme Court Quashes Mandatory Mutation Rule for Property Registration
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Key Wills Judgement
Supreme Court Upholds Eviction for Rent Default in Meera Devi vs Dinesh Joshi
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Key Wills Judgement
N. Kamalam (Dead) and Another v. Ayyasamy and Another — Supreme Court Declares Will Invalid for Lack of Proper Attestation
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Key Wills Judgement
Madhukar D. Shende v. Tarabai Aba Shedage — Supreme Court Validates Bhagubai’s Will, Declares Defendant a Trespasser
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Key Wills Judgement
Janki Narayan Bhoir v. Narayan Namdeo Kadam — Supreme Court Rejects Unproved Will, Upholds Daughter’s Ownership
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Key Wills Judgement
Ramabai Padmakar Patil (Dead) through LRs & Ors v. Rukminibai Vishnu Vekhande & Ors — Supreme Court Upholds Will but Limits Extent
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Key Wills Judgement
123 Supreme Court Judgments on Wills in India
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Court News
Supreme Court Clarifies: Plaintiff Must Prove Possession at Time of Filing for Perpetual Injunction
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Court News
Supreme Court: Ratification of Power of Attorney Acts Starts Fresh Limitation Period for Specific Performance
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Court News
P&H High Court: Refund of Earnest Money Can Be Claimed Anytime, Limitation Not a Bar
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Court News
Supreme Court Calls for Blockchain-Based Land Records to Prevent Tampering and Property Disputes
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