Court News
Daughter’s 1997 Suit Against 1974 Gift Deed to Father Fails: Supreme Court Says a Later Broken Promise Is Not Fraud That Extends Limitation
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Undue InfluenceClear topic ×
10 articles
Court News
Witnesses in Wills: Guardians of Testamentary Integrity
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Court News
From Lakshmi Amma to Lalitaben Popat – Courts Reinforce Burden of Proof in Probate Cases
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Key Wills Judgement
Surendra Pal & Ors. v. Dr (Mrs) Saraswati Arora & Anr. (1974): Supreme Court Clarifies Suspicious Circumstances in Wills
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Key Wills Judgement
Supreme Court on Suspicious Wills: Madhukar D. Shende v. Tarabai Aba Shedage
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Key Wills Judgement
Supreme Court Clarifies Suspicious Circumstances in Wills: Indu Bala Bose v. Manindra Chandra Bose
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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
Fraud, Coercion, and Importunity in Indian Will Law: When a Testament Becomes Void
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Key Wills Judgement
Lakshmi Amma & Anr. v. Talengalanarayana Bhatta & Anr.: Supreme Court Declares Settlement Deed Void for Undue Influence
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Key Wills Judgement
Surendra Pal & Ors. v. Dr (Mrs) Saraswati Arora & Anr.: Supreme Court Upholds Will in Favor of Second Wife
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