Court News
Probate Granted Without Notice to Her Children: Gujarat High Court Says Revocation Plea Was Within Time, Sends Case Back
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15 articles
Court News
Will That Cut Out the Widow Fails: Supreme Court Restores Her Ownership, Says High Court Overstepped in Second Appeal
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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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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)
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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)
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Landmark Judgements
Tribal Daughters Inherit Too: Supreme Court Applies Justice, Equity and Good Conscience Where No Excluding Custom Is Proved
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Court News
A Registered Will Still Needs Proof: Supreme Court Rejects 1976 Thumb-Impression Will After 13-Year Appeal
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Court News
An Injunction Decides Nothing: Supreme Court Restores Status Quo in Family Estate Dispute and Warns Against Mini-Trials
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Court News
Vows of Poverty Have Legal Effect: Madras High Court Holds Priest's Post-Ordination Deposits Belong to His Society
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Court News
Daughters and Widows Can't Be Excluded on an Unproved Tribal Custom: Jharkhand HC Upholds Their Share in Land Compensation
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Court News
The Nomination Trap: Legal Heirs and Asset Disputes
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Court News
Understanding Probate in India: Balancing Tradition and Modernity
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