Delhi High Court
LEGAL SUBJECT
Wills, Inheritance, and Trusts
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Son’s Partition Challenge Fails: Karnataka HC Upholds 1/5 Shares For Him And Three Sisters; One Sister Also Entitled To Late Mother’s Share, Except Sy.No.29/2
The plaintiffs, comprising the deceased Channabasappa’s wife and daughters, sued for partition of properties, claiming that they and his son, the appellant, were entitled to shares.2 MIN READ↗
Karnataka High Court
Woman Claiming To Be Late Lingaraj’s Wife Must First Seek Section 263 Revocation, As Karnataka HC Stays Succession-Certificate Order For 8 Weeks
The appellant challenged the order dated 22 November 2022 in P&SC No. 32/2022, stating that she was the legally wedded wife of the deceased, Lingaraj, and that the respondent had obtained the order without bringing th...2 MIN READ↗
Delhi High Court
Delhi HC Upholds Rejection Of Nephew’s Probate Bid For Illiterate Aunt’s English Will After Witness Thought He Was Signing Sale Papers
The appellant sought probate of a registered Will dated 16 April 2003, allegedly executed by his aunt, Smt. Chhanno Devi, who left him her property and appointed him executor.3 MIN READ↗
Karnataka High Court
Deceased Man’s Wife And Children Get Chance To Contest Will After Karnataka HC Sets Aside Probate Granted To His Brother
The respondent, brother of the deceased M. Munikrishnappa, petitioned under Section 276 of the Indian Succession Act, 1925, for probate of a Will dated 23 August 2017.2 MIN READ↗
Karnataka High Court
Children Of Daughter Who Died Before 2005 Hindu Succession Amendment Cannot Claim Coparcenary Share Under Amended Section 6: Karnataka HC
The plaintiffs filed a suit for partition and separate possession of the suit properties, and sought declarations that certain sale and release deeds were not binding on them.2 MIN READ↗
Gujarat High Court
Mother’s House Bequest Vested In Son Before His Death; Gujarat HC Upholds Letters Of Administration To His Heirs
Narmadaben Jagjivandas Tanna executed a Will in 1994 bequeathing her self-acquired house to her son, Atulbhai, subject to restrictions on sale and mortgage for 15 years.2 MIN READ↗
Bombay High Court
Bombay HC Grants Probate Of Mother’s Will Excluding Son, Finds Daughter’s Gifts And Pilgrimage Did Not Show Undue Influence
The appellant sought probate of her mother Shantaben Ambalal Patel’s Will dated 24 May 1989, which left her estate to the appellant and excluded the deceased’s son, Prithviraj, and his family.3 MIN READ↗
Rajasthan High Court
Grandson’s Probate Case Over Grandfather’s Alleged Will Restored, With Validity And Limitation Left For Trial Court
The appellant sought probate of a document dated 21 February 2014, said to have been executed by his grandfather and bequeathing him 11 bighas and 5 biswas.3 MIN READ↗
Karnataka High Court
Karnataka HC Sends Sister’s Probate Challenge Back For Review, Leaving Nearly 10-Year Delay And Will Revocation Unresolved
The appellant sought revocation of a 2016 probate granted in respect of the alleged Will of late Smt. Tarulata Bavishi.2 MIN READ↗
Karnataka High Court
Karnataka HC Leaves Probate Of Late Man’s Will In Place, Gives Objectors Liberty To Seek Revocation Before Same Court under Section 263
The respondent obtained probate of a registered Will dated 24 February 2014, executed by late V. Subramani, in P. & S.C. No. 76/2019.2 MIN READ↗
Patna High Court
Patna HC Denies Non-Parties Leave To Contest Probate Appeal Over Will Executed Two Days Before Testator’s Death
The appeal arose from probate proceedings in Test Case No. 15 of 2018, in which probate was granted on the basis of a Will executed on 23 February 2018; the testator died two days later, on 25 February 2018.2 MIN READ↗
Madras High Court
Madras HC Grants Widow Letters Of Administration For Husband’s Remaining Estate, Excluding Two Properties Sold By The Family
Dr. M.R. Sivakumar executed an unregistered Will dated 6 October 2014, bequeathing his movable and immovable property to his wife, Dr. Saroja Sivakumar, with a gift over to his two sons if she predeceased him.2 MIN READ↗
Punjab and Haryana High Court
Heirs Of Army-Serving Son Lose Challenge To Father’s Will; P&H HC Cites His Separate Residence And Independent Salary
The plaintiffs sought a declaration of joint ownership and possession over the suit land, claiming through Rampal, and challenged Batna Ram’s registered Will dated 25 May 1994 in favour of defendants 1–3 as invalid.3 MIN READ↗
Madras High Court
After Original 1994 Will Reached Him In 2017, Madras HC Lets Son Administer Father’s Estate Despite Granddaughter’s Delay Challenge
The petitioner sought Letters of Administration with the Will annexed in respect of a registered Will dated 10 October 1994, allegedly executed by his father, M. Shanmugam Pillai, who died on 7 December 1997.3 MIN READ↗
Madras High Court
NLC Worker’s Niece And Nephew Can’t Recast His Death Benefits As Ancestral After Earlier Ruling, Madras HC Holds
T.A. Balaji died intestate and unmarried.2 MIN READ↗
Madras High Court
Madras HC Denies Letters Of Administration For AVM Murugan’s Will Favoring Claimed Foster Daughters, Citing Conflicting Records And Timeline
The plaintiffs sought Letters of Administration with the Will annexed, relying on a registered Will dated 24 November 2008, said to have been executed by A.V.M. Murugan in their favour.3 MIN READ↗
Jharkhand High Court
Jharkhand HC Declares Brothers Equal Co-Owners of Jointly Bought Land, Sister Entitled to One-Third of Mother’s Property
The appellant sued his brother for partition of properties in Schedules A and B, claiming a half share in each.2 MIN READ↗
Karnataka High Court
After Attesting Witnesses Were Not Examined, Karnataka HC Gives Niece Another Chance to Prove Her Uncle’s Will
Mallamma B. petitioned for probate of a Will dated 13 November 2025, executed by her unmarried uncle, Umapathi K.N., in her favour.2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Refusal To Summon Two Beneficiary-Siblings As Witnesses In Will Dispute, Finding No Specific Evidentiary Purpose Was Shown
The plaintiffs filed O.S. No. 7340/2015 seeking a declaration that a Will dated 4 June 2001 was null and void, and a permanent injunction.2 MIN READ↗
Gujarat High Court
Gujarat HC Raises Grandson’s Share In Grandfather’s Property From 1/8 To 1/5
The appellants challenged the First Appellate Court’s determination of the plaintiff’s share in the suit property as 1/8th.2 MIN READ↗
Patna High Court
Aunt’s FIR Said Her Signature And Marks Could Be Misused; Patna HC Refuses Probate Of Will Dated 9 Days Later To Nieces
Ruma Devi and Prabha Devi sought probate of an unregistered Will dated 17 December 1994, allegedly executed by Sabujwati Kunwari in their favour.3 MIN READ↗
Chhattisgarh High Court
Grandson Loses 3.11-Acre Claim Under Grandmother’s Will as Chhattisgarh HC Upholds Finding Her Ownership Was Unproved
The plaintiff claimed the suit land, Khasra No. 446/8, measuring 3.11 acres, had fallen to his grandmother Radhabai’s share in a 1981 partition and that she bequeathed it to him by a registered Will dated 23 May 2000.2 MIN READ↗
Karnataka High Court
Karnataka HC Restores Daughter’s Equal Half Share In Ancestral Property, Rejecting Appellate Court’s Reliance On Unproved Uncle’s Will
Bhavani and her brother Mahadev claimed interests in ancestral properties formerly belonging to their father, Balindra Gouda.2 MIN READ↗
Gujarat High Court
Gujarat HC Revives Relatives’ Probate Suit Over Mother’s Registered Will, Giving Plaintiffs Until Nov 30, 2026 To File Evidence
The petitioners, as plaintiffs, sought probate of their mother’s registered will under Section 272 of the Indian Succession Act, 1925.2 MIN READ↗
Karnataka High Court
Karnataka HC Restores Daughter’s 1/4 Share In Two Lands And 1/8 In Three Others, Finds Grandson’s Will Unproved
Ramappa’s daughter, Shivalingawwa, sought partition and separate possession of a share in family properties.2 MIN READ↗
Karnataka High Court
Karnataka HC Keeps Deceased Mother’s Name In Land Records For 1 Acre 23 Guntas Pending Probate Challenge
The dispute concerned 1 acre 23 guntas of land and a house property at Kallolli, originally recorded in the name of Gangawwa.2 MIN READ↗
Karnataka High Court
Karnataka HC Gives Late Probate Petitioner’s Heirs Fresh Chance To Prove Will After No Attesting Witness Was Examined
The original petitioner, Smt. Mangamma, sought probate of a registered Will dated 23 December 2015, said to have been executed by Venkatamma in her favour.2 MIN READ↗
Madras High Court
19 Years After Mother’s Death, Madras HC Finds Will Leaving Her Property Interest To Two Sons Genuine, Grants Letters Of Administration To Their Legal Representatives
The plaintiffs sought probate of a registered Will dated 5 March 1980, allegedly executed by T. Kannammal in favour of her two sons, who were named as executors and beneficiaries.3 MIN READ↗
Delhi High Court
Delhi HC Upholds Father’s Will Leaving Son Out, Rejects Son’s Competing Will
The appellant, the testator’s son, challenged the Probate Court’s grant of letters of administration to the testator’s wife in respect of a Will dated 22.04.2003.3 MIN READ↗No articles match these filters.