Court News
Lent Rs 10 Lakh, Lost in Trial Court: Delhi HC Decrees Recovery, Says Borrower Who Admits Receipt Must Prove Her ‘Adjustment’ Defence
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44 articles
Court News
Bought a House While a Partition Suit Was Pending? Delhi HC Says the Buyer Is Bound by the Decree, Good Faith or Not
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Key Wills Judgement
Supreme Court Upholds 1932 Will in Uma Sashi Devi v. Dibakar Banerjee, Ends Family Estate Battle
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Key Wills Judgement
Gumpha (Smt) & Ors. v. Jaibai: Supreme Court Clarifies Widow’s Limited Estate Under Section 14 HSA
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Key Wills Judgement
Bhagwan Kaur v. Kartar Kaur & Others: Supreme Court Invalidates Will, Upholds Succession Law
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Court News
P.P.K. Gopalan Nambiar v. P.P.K. Balakrishnan Nambiar & Ors.: Supreme Court Validates Lakshmi Amma’s Registered Will
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Key Wills Judgement
Vrindavanibai Sambhaji Mane v. Ramchandra Vithal Ganeshkar & Ors.: Supreme Court Upholds Validity of Babubai’s Will
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Court News
Kartar Kaur & Anr. v. Milkho & Ors.: Supreme Court Declares Atma Singh’s Will Invalid
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Key Wills Judgement
Sadhu Singh v. Gurdwara Sahib Narike and Others: Supreme Court Clarifies Widow’s Limited Estate Under Will
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Key Wills Judgement
B. Venkatamuni v. C.J. Ayodhya Ram Singh and Others: Supreme Court Restores Rejection of Suspicious Will
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Court News
Benga Behera and Another v. Braja Kishore Nanda and Others: Supreme Court Rejects Dubious Will
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Court News
Adivekka and Others v. Hanamavva Kom Venkatesh (Dead) by LRs. and Another: Supreme Court Invalidates Suspicious Will
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