legal heirs Archives

Delhi High Court holds assessment order passed under IT Act against the deceased assessee without bringing on record all his legal heirs as void

Delhi High Court: In a case, where petition was filed by a son against the assessment order and the notice

Bom HC | In case of an application for amendment of pleadings, what would be the principal condition that Courts need to consider? Read on

Bombay High Court: Milind N. Jadhav, J., addressed a matter with regard to the amendment of pleadings. Petitioners have submitted that they

Case Briefs High Courts

All HC | During his lifetime, tenant enters into compromise with landlord and enjoys benefits thereof. After such tenant’s demise, can his legal heirs challenge the compromise? HC uncovers legal position

Allahabad High Court: Vivek Kumar Birla, J., expressed: “…a party cannot be permitted to blow hot – blow cold, where he knowingly

Case Briefs High Courts

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

Case Briefs Supreme Court

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

Case Briefs Supreme Court

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

Case Briefs High Courts

Tri HC | No-objection of all legal heirs not necessary for issuance of survival certificate

Tripura High Court: A Division Bench of Akil Kureshi, CJ and Arindam Lodh, J., allowed and disposed of an appeal filed aggrieved

Case Briefs High Courts

Jhar HC | ‘Succession Certificate’ issued by a competent court, is mandatory for legal heirs to claim pension under Coal Mines Provident Fund Scheme

Jharkhand High Court: A Division Bench of Dr Ravi Ranjan, CJ and Sujit Narayan Prasad, J. addressed an appeal in which the

Case Briefs Supreme Court

Section 50 CPC permits the execution of decree of permanent injunction against the legal heirs of judgment debtor

Supreme Court: In the matter relating to the executability of decree for permanent injunction against the legal representatives of judgment-debtor, the Bench