Court News
From Lakshmi Amma to Lalitaben Popat – Courts Reinforce Burden of Proof in Probate Cases
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Wills and ProbateClear topic ×
15 articles
Court News
Hindu Succession Act: Special Exemptions and Kerala’s Palace Estate
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Court News
Freedom of Bequests: When Directions Don’t Bind
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Key Wills Judgement
Supreme Court Orders Reconsideration of Competing Wills in Bhag Singh v. Jaskirat Singh
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Key Wills Judgement
Balathandayutham v. Ezhilarasan: Supreme Court Rejects Fabricated Wills, Upholds 1972 Testament in Landmark Inheritance Case
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Key Wills Judgement
Supreme Court Rejects Unproven Will in S.R. Srinivasa v. Padmavathamma, Reinforces Strict Proof in Inheritance Disputes
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Key Wills Judgement
K. Naina Mohamed v. Vasudevan Chettiar: Supreme Court Upholds Validity of Restrictive Clause in Will, Balances Freedom and Law
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Key Wills Judgement
Supreme Court Upholds Validity of Will in Gopal Swaroop v. Krishna Murari Mangal, Restores Son’s Exclusive Inheritance Rights
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Key Wills Judgement
Supreme Court Restores 1992 Will in Mahesh Kumar v. Vinod Kumar, Upholds Sole Legatee in Landmark Inheritance Case
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Key Wills Judgement
Supreme Court Upholds 1932 Will in Uma Sashi Devi v. Dibakar Banerjee, Ends Family Estate Battle
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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
Karmi v. Amru & Ors.: Supreme Court Rules Widow Held Only Life Estate, Not Absolute Ownership
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