Court News
Mother’s Partition Decree Obtained Behind Daughter’s Back Cannot Wipe Out Her Share: Bombay High Court Upholds Daughter’s Partition Decree
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Hindu Succession ActClear topic ×
102 articles
Court News
Mother Died Before the 2005 Amendment? Karnataka High Court Says Her Children Cannot Claim a Coparcenary Share Through Her, Rejects Partition Suit
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Court News
Son Sued Father’s Buyers for Half the Land: Supreme Court Says Property Father Got in a Partition Is His Own, Not Coparcenary
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Court News
Ancestral Land, but No Share While Father Is Alive: MP High Court Says Sons Born After 1956 Have No Birthright, Upholds Father’s Sale
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Court News
Husband Inherits Half of Wife’s Property Under Section 15: Supreme Court Says He Could Gift That Undivided Share Without the Co-Owner Daughter’s Consent
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Court News
Stepmother’s Will Upheld: Supreme Court Says a Hindu Widow’s Limited Share Became Absolute Under Section 14(1), Even Without Partition
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Court News
Given Land ‘Only for Life’, She Became Its Full Owner: Tulasamma v. Sesha Reddi and Section 14 of the Hindu Succession Act Explained
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Court News
Brothers’ 2000 Partition Deed Cannot Shut Out Sisters’ Suit: Supreme Court Says Section 6(5) Is a Saving Clause, Not a Bar
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Court News
Nominee Is Only a Trustee: Supreme Court Orders Father-in-Law to Pay Half of Son’s Life Insurance to Widow (Kirty Agarwal v. Chief Operating Officer)
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Court News
Widow's Limited Estate Became Absolute in 1956: Supreme Court Decides Succession to Delhi Agricultural Land
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Court News
Compromise Partition Decree Without Impleading the Daughter's Heirs Is a Nullity, Rules Supreme Court
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Court News
Karnataka High Court Upholds Absolute Property Rights of Female Hindus
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