Court News
The Evolution of Section 377: From Colonial Legacy to Constitutional Milestone
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17 articles
Key Wills Judgement
H. Venkatachala Iyengar v. B.N. Thimmajamma: WHY THE LANDMARK CASE STILL REMAINS MOST CITED IN WILL DISPUTE CASE IN INDIA?
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Court News
Sunkara Lakshminarasamma (D) by LRs v. Sagi Subba Raju & Ors: Supreme Court Upholds Wills, Validates Sales and Agreement
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Court News
Ajit Kaur @ Surjit Kaur v. Darshan Singh (Dead) through LRs & Ors: Supreme Court Upholds Will, Rejects Oral Gift Claim
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Court News
Shailndra Kumar Jain & Ors v. Maya Prakash Jain & Ors: Supreme Court Allows Daughter’s Impleadment in Family Property Dispute
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Court News
Ganesan (Dead) through LRs v. Kalanjiam & Ors: Supreme Court Upholds Will, Dismisses Appeal
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Court News
Kanta Yadav v. Om Prakash Yadav & Ors: Supreme Court Rules Probate Not Mandatory for Delhi Wills
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Court News
Govindbhai Chhotabhai Patel & Ors v. Patel Ramanbhai Mathurbhai: Supreme Court Affirms Valid Gift Deed, Dismisses Appeal
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Court News
Raj Kumari & Ors v. Surinder Pal Sharma: Supreme Court Rejects 1992 Will, Orders Equal Partition
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Court News
Gurcharan Singh & Ors v. Angrez Kaur & Anr: Supreme Court Upholds Consent Decree, Validates Will and Settlement
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Court News
Kavita Kanwar v. Pamela Mehta & Ors.: Supreme Court Rejects Probate of Suspicious Will
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Court News
Dhanpat v. Sheo Ram (Deceased) through LRs & Ors: Supreme Court Upholds 1980 Will, Reverses High Court judgement
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