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Delhi Excise Policy Case: Supreme Court extends Businessman’s interim bail
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Hindu Succession Act, 1956
Hindu Succession (Amendment) Act, 2005
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Related News & Articles :
HC Reiterates: Daughters get equal coparcenary rights as sons even if the father died before the 2005 amendment under Hindu Succession Act, Read Judgment
21 Jul 2023
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Women and their Property Rights in India: A Critical Analysis
09 Aug 2022
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HC: Marital Rape breaches Fundamental Right of Equality and Right to dignified Life, Read Judgment
24 Mar 2022
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Hindu Succession Act,1956- Rights of Daughters Explained
07 Jan 2022
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Childless Hindu widow's death leads to flawed property succession: Supreme Court
09 Dec 2021
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SC: Daughters have coparcenary rights even if their Father was not alive when Hindu Succession (Amendment) Act, 2005 came into force. [Read Judgment]
24 Sep 2021
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Gender Justice under Hindu Succession Act: Critical Analysis
07 Sep 2020
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Lessons from Murugappa: What are your inheritance rights as a woman?
06 Jan 2020
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Married Daughter can't claim continuous possession of her Mothers' property, it is contrary to the customs, Read HC Judgement
23 Sep 2018
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Related judgement on Hindu Succession (Amendment) Act, 2005
Revanasiddappa & Anr. Vs. Mallikarjun & Ors., 2023 Latest Caselaw 687 SC
Prasanta Kumar Sahoo & Ors. Vs. Charulata Sahu & Ors., 2023 Latest Caselaw 284 SC
VINEETA SHARMA vs. RAKESH SHARMA, 2020 Latest Caselaw 449 SC
Danamma @ Suman Surpur & ANR. Vs. Amar & Ors. [FEBRUARY 1, 2018], 2018 Latest Caselaw 60 SC
Prakash & Ors. Vs. Phulavati & Ors. [OCTOBER 16, 2015], 2015 Latest Caselaw 715 SC
Ganduri Koteshwaramma & ANR. Vs. Chakiri Yanadi & ANR., 2011 Latest Caselaw 762 SC
G.Sekar Vs. Geetha & Ors. [2009] INSC 741 (15 April 2009), 2009 Latest Caselaw 366 SC
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