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Court News

Leaving Out Wife and Children Does Not Make a Will Suspicious by Itself: Supreme Court Upholds Will in Favour of Sister (Parvathi Nairthi v. Laxmi Nairthy)

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)

Landmark Judgements

Tribal Daughters Inherit Too: Supreme Court Applies Justice, Equity and Good Conscience Where No Excluding Custom Is Proved

Court News

A Registered Will Still Needs Proof: Supreme Court Rejects 1976 Thumb-Impression Will After 13-Year Appeal

Court News

An Injunction Decides Nothing: Supreme Court Restores Status Quo in Family Estate Dispute and Warns Against Mini-Trials

Court News

Vows of Poverty Have Legal Effect: Madras High Court Holds Priest's Post-Ordination Deposits Belong to His Society

Court News

Daughters and Widows Can't Be Excluded on an Unproved Tribal Custom: Jharkhand HC Upholds Their Share in Land Compensation

Court News

The Nomination Trap: Legal Heirs and Asset Disputes

Court News

Understanding Probate in India: Balancing Tradition and Modernity

Understanding Probate in India: Balancing Tradition and Modernity

Court News

Registered vs. Unregistered Wills: Authenticity Over Formality in Indian Courts

Court News

Karnataka HC Rules on Coparcenary Rights in Self-Acquired Property