Court News
Executing Court Cannot Rewrite Decree, Rules Supreme Court
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338 articles
Court News
SC: Directly Affected Parties Must Be Heard in Writ Proceedings
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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
K. Laxmanan v. Thekkayil Padmini & Ors. (2008): A Landmark Ruling on Suspicious Wills and Gift Deeds
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Key Wills Judgement
Suicide Pact and Abetment: Legal Liability of Survivors
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Story
Letter of Intent and Arbitration: Supreme Court Clarifies
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Story
Title Suit Barred by Constructive Res Judicata (re-litigation): Supreme Court Clarifies
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Story
Court Cannot Substitute Authority’s Discretion: Supreme Court on Extraordinary Pension
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Court News
Fresh Start for Decree Execution: Supreme Court Expands Limitation Window
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Court News
Supreme Court Clarifies Disability Quota: Horizontal Reservation Opens Doors Wider
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