legal necessity Archives

Never Reported Judgment | Sale of joint family property by Karta to pay off debts of business, not being a joint family business, cannot bind other members [(1953) 1 SCC 245]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1953 on sale of joint family property by Karta.

Case Briefs High Courts

Daughters and widow of a deceased would inherit properties of deceased as tenants in common or joint tenants? Bom HC explains

Bombay High Court: Mangesh S. Patil, J., expressed that, by virtue of Section 19 of the Hindu Succession Act, it has been

Case Briefs Supreme Court

Explained| Can Karta alienate Joint Hindu family property without coparcener’s signature?

Supreme Court: In a suit where the Karta of a Joint Hindu Family, consisting of himself, his wife and his son, had

Case Briefs High Courts

Requirement of father’s name of applicant not mandatory for issuing passport, mother’s name sufficient

Delhi High Court: Allowing the petition wherein the petitioner had sought reissuance of her daughter’s passport without insisting upon the father’s name