Supreme Court of India Judgements

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Category: Will & Succession

Will & Succession

It is fairly well settled that in absence of pleading, any amount of evidence will not help the party – When the adoption ceremony, is mentioned in the registered adoption deed, which was questioned in the suit, there is absolutely no reason for not raising specific plea in the suit and to file application at belated stage to summon the record

Nov 9, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH BIRAJI @ BRIJRAJI AND ANOTHER — Appellant Vs. SURYA PRATAP AND OTHERS — Respondent ( Before : Ashok Bhushan, R.Subhash Reddy and M.R.Shah, JJ.…

Will & Succession

The provisions contained in substituted Section 6 of the Hindu Succession Act, 1956 confer status of coparcener on the daughter born before or after amendment in the same manner as son with same rights and liabilities.(ii) rights can be claimed by the daughter born earlier with effect from 9.9.2005 subject to Section 6(1) (iii) coparcenary is by birth, it is not necessary that father coparcener should be living as on 9.9.2005.(iv) The provisions of the Section 6 are required to be given full effect. Notwithstanding that a preliminary decree has been passed the daughters are to be given share in coparcenary equal to that of a son  in pending proceedings for final decree or in an appeal. (v) A plea of partition based on oral evidence alone cannot be accepted and to be rejected outrightly. (vi) The daughters cannot be deprived of their right of equality conferred upon them by Section 6.

Aug 11, 2020 sclaw

The provisions contained in substituted Section 6 of the Hindu Succession Act, 1956 confer status of coparcener on the daughter born before or after amendment in the same manner as…

Will & Succession

Padmanabhaswamy Temple: HELD Shebaitship must devolve in accordance with the applicable law and custom upon his successor; that the expression “Ruler of Travancore” as appearing in Chapter III of Part I of the TC Actmust include his natural successors according to law and custom; and that the Shebaitship did not lapse in favour of the State by principle of escheat

Jul 13, 2020 sclaw

  Padmanabhaswamy Temple: “Death of King does not effect Shebaitship” Supreme Court rules that Travancore royal family has control over Temple The Bench held that the death of the King…

Will & Succession

Succession Act, 1925 – Sections 63, 81,89, 268 and 276 – Civil Procedure Code, 1908 (CPC) – Section 151 – Evidence Act, 1872 – Section 68 – Grant of probate of Will – Prayer of the appellant for grant of probate in relation to the Will in question has been declined concurrently by the Trial Court and by the High Court essentially after finding several unexplained suspicious circumstances surrounding the Will in question. HELD mere proof of signatures are not sufficient to prove will. Will in question is required to be considered void as per Section 89 of the Succession Act, when the principal bequeathing stipulation in the Will suffers from uncertainty to the hilt.

May 19, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH KAVITA KANWAR — Appellant Vs. MRS. PAMELA MEHTA AND OTHERS — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. ) Civil…

Will & Succession

Evidence Act, 1872 – Section 65 and 66 – Secondary evidence – Will – Prove of – It is a settled position of law that for secondary evidence to be admitted foundational evidence has to be given being the reasons as to why the original Evidence has not been furnished. HELD Needless to observe that merely the admission in evidence and making exhibit of a document does not prove it automatically unless the same has been proved in accordance with the law – Appeal allowed.

May 13, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH JAGMAIL SINGH AND ANOTHER — Appellant Vs. KARAMJIT SINGH AND OTHERS — Respondent ( Before : Navin Sinha and Krishna Murari, JJ. )…

Will & Succession

Evidence Act, 1872 – Section 68 – Will – Proof of – Mere proof of the document in accordance with the requirements of Section 68 of the Evidence Act is not final and conclusive for acceptance of a document as a Will – When suspicious circumstances exist and the suspicions have not been removed, the document in question cannot be accepted as a Will – Appeal dismissed

Apr 26, 2020 sclaw

  SUPREME COURT OF INDIA FULL BENCH SHIVAKUMAR AND OTHERS — Appellant Vs. SHARANABASAPPA & ORS. — Respondent ( Before : A.M. Khanwilkar, Hemant Gupta and Dinesh Maheshwari, JJ. )…

Will & Succession

Succession Act, 1925 – Sections 63, 69 – Evidence Act, 1872 – Section 65(c) – Will – It is the overall assessment of the Court on the basis of the unusual features appearing in the Will or the unnatural circumstances surrounding its execution, that justifies a close scrutiny of the same before it can be accepted.

Mar 21, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH DHANPAT — Appellant Vs. SHEO RAM (DECEASED) THROUGH LRS. & ORS. — Respondent ( Before : L. Nageswara Rao And Hemant Gupta, JJ.…

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C P C

Appellate Courts Should Not Remand Cases Under Order 41 Rule 23 CPC As A Matter Of Course When Sufficient Evidence Is Available On Record. A. Civil Procedure Code, 1908 (CPC) — Order 41 Rules 23 and 24 — Power of Appellate Court to remand — Remand of case to Trial Court for framing of additional issues and fresh evidence — Permissibility — High Court remitted suit regarding one item of property for framing issues on whether sale deed was sham, limitation, and possession — Held, remand is not to be adopted as a matter of ordinary course and reflects incorrect exercise of discretion when sufficient evidence is available on record — Issues already framed by Trial Court were comprehensive enough to cover core disputes — Appellate Court is fully empowered to decide issues on merits or admit additional evidence if warranted, rather than remitting matter to cause unnecessary delay — Remand set aside and appeals restored to High Court for fresh disposal on merits.

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Customs & Excise

Extended Period Of Limitation Under Proviso To Section 11A, Central Excise Act Cannot Be Invoked When Facts Are Known To Department Without Wilful Suppression A. Central Excise Act, 1944 — Section 35L — Maintainability of appeal before Supreme Court — Preliminary objection raised by Department that appeal does not come under Section 35L as issue had no relation to rate of duty or valuation — Held, issue raised regarding extended period of limitation on ground of non-inclusion of certain costs in assessable value has an inextricable link with valuation of goods for purposes of assessment — Issue raised in show cause notice fundamentally dealt with valuation of goods — Supreme Court declined to relegate matter to High Court after almost a decade of pendency — Preliminary objection rejected.

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