Court News
Revoking Probate in Indian Laws: When Courts Undo a Will’s Seal
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Section 263Clear topic ×
6 articles
Court News
Probate Revoked: Supreme Court Stresses Transparency in Succession Disputes
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Court News
Bombay High Court cancels probate in ₹600 crore Bandra bungalow: What probate law requires and how Supreme Court views contested wills
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Court News
Kerala High Court Clarifies Section 263: Tribunal Cannot Add New Grounds Beyond Commissioner’s Order
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Court News
Allahabad High Court Upholds AO’s Decision: ₹122.31 Lakh Cash Deposits Treated as Business Sales
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Court News
ITAT Rules Capital Gains Must Reflect Real Sale Value, Quashes Section 263 Revision Orders
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