legal heir

delhi high court
Case BriefsHigh Courts

The Petitioner claimed to be the successor and heir of the Beswan family and claims property rights to the Beswan Avibhajya Rajya as its ruler, which consists of United Province of Agra running between river Yamuna and Ganga from Agra to Meerut, Aligarh, Bulandshahr including, 65 revenue estates of Delhi Gurgaon and Uttarakhand.

kerala high court
Case BriefsHigh Courts

Kerala High Court was not satisfied with the petitioner’s claims of being an adopted daughter of the deceased.

self acquired property
Cases ReportedNever Reported Judgments

This report covers the Supreme Court's Never Reported Judgment dating back to the year 1951 on whether the property acquired through invalid adoption, will be considered as joint family property.

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: In the instant petition for quashment, the issue arose that whether a legal heir should be permitted to come

Case BriefsSupreme Court

Supreme Court: In a case where a married daughter of the deceased was claiming compassionate appointment, the bench of MR Shah* and

Case BriefsHigh Courts

Bombay High Court: Ravindra V. Ghuge, J., decides a matter as to whether the benefit of compassionate appointment can be granted to

Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Dr Kaushal Jayendra Thaker and Ajit Singh, JJ., while setting aside a decree of divorce

High Courts

Delhi High Court:  In reference of a matter to Full Bench concerning locus standi of private parties to maintain appeals by virtue