Court News
Indian Succession Act, 1925: Foundation of Testamentary and Intestate Law
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104 articles
Key Wills Judgement
V. Kalyanaswamy (Dead) by LRs & Anr. vs. L. Bakthavatsalam (Dead) by LRs & Ors. (2020): A Landmark on Suspicious Circumstances in Wills
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Key Wills Judgement
H. Venkatachala Iyengar v. B. N. Thimmajamma & Ors. (1958) 11 SC CK 0008: The Foundational Case on Suspicious Wills
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Key Wills Judgement
Gopal Krishan & Others v. Daulat Ram & Others (2025) 01 SC CK 0047: Supreme Court Rejects Hypertechnical Suspicion in Wills
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Key Wills Judgement
Meena Pradhan v. Kamla Pradhan (2023) vs. Leela v. Muruganantham (2025): Supreme Court’s Twin Pillars on Suspicious Wills
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Key Wills Judgement
Meena Pradhan and Others v. Kamla Pradhan and Another (2023) 09 SC CK 0045: A Landmark on Testamentary Suspicion
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Court News
Supreme Court: Succession to Sajjadanashin Governed by Custom and Nomination, Not Lineal Inheritance
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Court News
Madras High Court: Karta Cannot Gift Joint Family Property to One Coparcener Without Consent
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Key Wills Judgement
Swarnalatha and Others v. Kalavathy and Others (2022): Supreme Court on Suspicious Circumstances and Testamentary Freedom
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Key Wills Judgement
Will Draft Templates for Peace of Mind
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Key Wills Judgement
Supreme Court Guidelines on Wills in India established in Meena Pradhan & Others vs. Kamla Pradhan & Another: Landmark Principles for Proof and Validity
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Key Wills Judgement
Andhra Pradesh High Court Rules: Husband Gets No Share in Wife’s Parental Property
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