Key Wills Judgement
Palanivelayutham Pillai v. Ramachandran and Others — Supreme Court Upholds Valid Will and Trustee’s Right to Appoint Successor
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4 articles
Court News
Amrutanjan Appeals Against Temple Property Arrears Order: Lease Dispute with Kapaleeswarar Temple Deepens
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Court News
Madras High Court: Deity Cannot Be Left Remediless in Temple Land Encroachment Case
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Court News
Gujarat High Court: Temple Priest Is Only Servant of Deity, Cannot Claim Land Ownership
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