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Court News

Will That Cut Out the Widow Fails: Supreme Court Restores Her Ownership, Says High Court Overstepped in Second Appeal

Court News

High Court Reversed in Two Paragraphs and Sent the Trial Judge for Training: Supreme Court Sets Aside Both, Orders Fresh First Appeal

Court News

Epilepsy Is Not Unsoundness of Mind: Gauhati High Court Upholds Probate of Unmarried Brother’s Will Favouring One Sibling

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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)

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Must a Disputed Will Go to a Handwriting Expert? Supreme Court Says Courts Can Compare Signatures Themselves

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

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Marriage Revokes an Earlier Will: Kerala HC Upholds Section 69 of the Indian Succession Act

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Punjab & Haryana High Court Upholds Will of Sonless Jat in Favor of Caregiver

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Understanding Probate in India: Balancing Tradition and Modernity

Understanding Probate in India: Balancing Tradition and Modernity

Court News

Hindu Succession and Wills: Tradition Meets Testamentary Freedom

Court News

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