Court News
Supreme Court’s Landmark Will Disputes: Protecting Heirs, Scrutinizing Suspicion
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Landmark Judgments IndiaClear topic ×
14 articles
Key Wills Judgement
Supreme Court’s Landmark Succession Rulings
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Key Wills Judgement
Landmark Battles Over Wills and Probate in India
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Key Wills Judgement
Kalyan Singh, London Trained Cutter, Johri Bazar, Jaipur v. Smt. Chhoti & Ors.: Supreme Court Upholds Darjee Community’s Ownership of Baghichi Darjian
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Key Wills Judgement
Malayammal & Ors. v. A. Malayalam Pillai & Ors.: Supreme Court Clarifies Validity of Endowment in Will
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Key Wills Judgement
Clarence Pais and Others v. Union of India — Supreme Court Upholds Probate Requirement for Indian Christians
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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
Dondapati Narayana Reddy v. Duggireddy Venkatanarayana Reddy & Others — Supreme Court Favors Substantive Justice Over Procedural Rigidity
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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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Court News
Derek A C Lobo & Others v. Ulric M A Lobo (Dead) by Lrs. & Others: Supreme Court Confirms Probate of Mother’s Will
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Court News
Meera Devi (D) Thr. Lr. v. Dinesh Chandra Joshi (D) Thr. Lrs: Supreme Court Orders Eviction for Rent Default
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