Where, on a transfer of property, an interest therein is created for the benefit of a person not then living, he acquires upon his birth, unless a contrary intention appears from the terms of the transfer, a vested interest, although he may not be entitled to the enjoyment thereof immediately on his birth.
Wednesday, 03, Jun, 2026
- HC says Prosecution under Water Act unsustainable without Valid Authorization from Pollution Control Board | Read Order
- SC : Marriage does not Extinguish a Daughter’s Relationship or dependency on her Family | Read Judgement
- SC clarifies Limitation for Challenging Arbitral Awards after Section 33 proceedings , Read Order
- NDPS Act |SC clarifies limits of Judicial Discretion in Commercial Quantity, Read Order
- Mediclaim में Hospital नहीं शामिल तो भी भुगतान, ‘सर्वे भवन्तु सुखिनः, हाईकोर्ट के फैसले की पूरी बात
- ‘Approach Karnataka HC’: Allahabad HC declines to hear plea against Cockroach Janta Party
- दिल्ली सचिवालय सेवा के 217 पदों पर प्रमोशन को हरी झंडी, हाई कोर्ट का बड़ा फैसला
- Twisha Sharma Death Case: Ex-Judge Giribala Singh Sent to 14-day Judicial Custody
- KHCAA says no to Saturday Court Sittings; opposes Virtual Hearings on Mondays and Fridays
- Internship Opportunity at Judicious Consultants, New Delhi [On-site; June 2026; 1 Month; Unpaid]: Apply by June 5
- Call for Papers: GNLU SRDC ADR Magazine [Volume VI, Issue III]: Submit by June 30
- NITI Aayog Internship 2026, New Delhi [June; 6 Weeks]: Apply by June 10!
- People dealing with Drugs must be dealt with a Very Firm Hand’: SC refuses Bail to NDPS Accused
- अवैध मॉल-होटल को राहत क्यों, सुप्रीम कोर्ट ने बताई अपने फैसले की वजह, क्या है पूरा मामला
- मजदूर की दिहाड़ी भी बढ़ गई, 1000 में पत्नी का गुजारा कैसे होगा? हाईकोर्ट ने 5 गुना बढ़ा दिया मेंटेनेंस
