Court News
Courts Reinforce Testamentary Freedom Amid Suspicion
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14 articles
Court News
Supreme Court on Wills: How Key Rulings Cemented Probate Principles
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Key Wills Judgement
V. Prabhakara v. Basavaraj K. (Dead) by LRs & Another (2021): Supreme Court Restores Primacy of Trial Court in Will Disputes
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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
Swarnalatha and Others v. Kalavathy and Others (2022): Supreme Court on Suspicious Circumstances and Testamentary Freedom
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Key Wills Judgement
General Draft of Last Will and Testament executed by a Sister in favour of her Brother to the exclusion of other legal heirs.
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Key Wills Judgement
Supreme Court Clarifies Suspicious Circumstances in Wills: Lessons from Savithri v. Karthyayani Amma
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Key Wills Judgement
Supreme Court Rejects Suspicious Will in Smt Jaswant Kaur v. Smt Amrit Kaur: Lessons for Indian Succession Law
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Key Wills Judgement
Supreme Court on Suspicious Circumstances in Wills: Lessons from Surendra Pal v. Dr (Mrs) Saraswati Arora
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Key Wills Judgement
A. Kamala Bai (D) Thr. Lrs. v. B. Kanna Rao (D) Thr. Lrs.: Supreme Court Dismisses Appeal Over Unproven Will
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Key Wills Judgement
Rani Purnima Debi & Anr. v. Kumar Khagendra Narayan Deb & Anr.: Supreme Court Rejects Suspicious Will Despite Registration
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Key Wills Judgement
H. Venkatachala Iyengar v. B. N. Thimmajamma & Ors.: Supreme Court Declines Probate of Suspicious Will In Landmark Judgement
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