Hindu Succession Act
2023 SCC Vol. 10 Part 4
Central Vigilance Commission Act, 2003 — S. 25 r/w FR 56 — Tenure of Director of Enforcement: Permissibility of continuation of tenure
2023 SCC Vol. 9 Part 5
Border Security Force Rules, 1969 — Rr. 142, 143, 43, 45, 48, 49, Appendices IV and VI: Strict adherence to procedural safeguards
Can arrears of maintenance, being property of the wife, devolve on the husband after wife’s death? Madras High Court answers
Madras High Court said that after divorce when the spouses have ceased to be husband and wife, proprietary right of both the spouses also get affected.
Ancestral Property: Latest Supreme Court Judgments
We often get to hear the term ‘ancestral property’, but the exact meaning of the term remains unknown to most of us.
Supreme Court December 2022| Presumption of public servant’s guilt in bribery cases; Rejection of Bilkis Bano’s review plea; Tribal Women’s share in father’s property; and more
“When the daughter belonging to the non-tribal is entitled to the equal share in the property of the father, there is no
2022 SCC Vol. 9 Part 5
Arbitration and Conciliation Act, 1996 — Ss. 7, 8 and 11 — Essential requirements of arbitration agreement: When there is discernible intention
The Elevator Pitch and the Art of Advocacy
by Ajay J. Nandalike†
Hindu widow’s pre-existing right to maintenance automatically ripens into full ownership when she is in settled legal possession of the property: SC
Supreme Court: The bench of Ajay Rastogi and Bela M. Trivedi*, JJ has held that by virtue of Section 14(1) of the
Are Coparcenary rights taken away by Hindu Succession Act? Madras HC throws light
Madras High Court: N. Anand Venkatesh, J., addressed a matter with regard to coparcenary rights of sons and daughters. Plaintiff had sought
Can a Hindu male execute a Will giving a limited estate to a wife if all other aspects including maintenance are taken care of? SC interprets Section 14 of Hindu Succession Act
Supreme Court: In a half a century old case relating to a Will, the bench of Sanjay Kishan Kaul* and MM Sundresh,
Explained| Who can claim share in the inherited property of a female Hindu dying issueless and intestate?
Supreme Court: The bench of SA Nazeer and Krishna Murari*, JJ has held that if a female Hindu dies intestate without leaving
Widow’s right of inheritance after re-marriage: Will mother of deceased be fully entitled to claim dues of deceased son or does wife who re-marries will also have share? Bom HC delves to answer
Bombay High Court: Addressing a matter pertaining to the widow’s right of inheritance on the property of the deceased husband, S.M. Modak,
Chh HC | When can a property be said to be “possessed” by a Hindu female as provided in S. 14(1) of Hindu Succession Act? Court answers
Chhattisgarh High Court: Sanjay K Agrawal, J., dismissed the second appeal and held that the first appellate Court is absolutely justified in
Madras HC | Under Hindu Succession Act, can an ‘ancestral property’ blend in with the ‘individual property’? Read to know
Madras High Court: G. Jaya Chandran, J., expressed that the individual property can blend with the ancestral property or with the joint
Bom HC | Relinquishment of self-acquired properties of a deceased by legal heirs. Will such release enure to benefit of all other legal heirs? Court explains
Bombay High Court: R.D. Dhanuka, J., held that relinquishment of properties held by the legal heirs of a person whose properties were
Consent decree recognising pre-existing rights created by oral family settlement does not require registration under section 17 of Registration Act, 1908: Supreme Court
Supreme Court: The bench of Ashok Bhushan* and R. Subhash Reddy, JJ has held that consent decree recognising pre-existing rights created by
Married woman’s heirs on paternal side are not strangers; she can enter in family settlement with such heirs: Supreme Court
Supreme Court: The bench of Ashok Bhushan* and R. Subhash Reddy, JJ has held that when heirs of father of a female
[Succession] Madras HC | “Stale claim resurrected for some other reason”: Court rejects claim to property filed by husband and son of alleged co-parcener
Madras High Court: R. Subramanian, J., dismissed the second appeal filed in regard to suit for partition and granting possession of share to
Daughters have coparcenary rights by birth even if father died before the Hindu Succession (Amendment) Act, 2005 came into force [DETAILED REPORT]
Supreme Court: The 3-judge bench of Arun Mishra, SA Nazeer and MR Shah, JJ has held that daughters have right in coparcenary