For the purposes of section 50 and section 52, property in the hands of a son or other descendant which is liable under Hindu law for the payment of the debt of a deceased ancestor, in respect of which a decree has been passed, shall be deemed to be property of the deceased which has come to the hands of the son or other descendant as his legal representative.
Friday, 15, May, 2026
- HC says Bar Associations cannot Compel Lawyers to stay away from Courts, Holds action beyond Authority | Read Order
- Landowners cannot be denied equal interest benefits under National Highways Act Acquisitions, holds HC | Read Judgement
- Justice does not permit Permanent Incarceration, SC grants remission to Murder convict after 22 years | Read Judgement
- SC expounds Constitutional Limits on State Taxation, holds Reliance’s KG Basin Gas supply to UP was Inter-State Sale | Read judgement
- No FIR can be Lodged in Civil Dispute over Plot Transfer, HC Quashes FIR
- HC DB: Labour Laws are Charter of Human Rights at Workplace, needs Strict implementation
- गंगा में बिरयानी के अवशेष फेंकने के मामले में हाईकोर्ट ने आठ आरोपियों को दी जमानत
- Supreme Court Adopts Fully Virtual Hearings Twice a Week after PM Modi’s Fuel-Saving Appeal
- स्वामी अविमुक्तेश्वरानंद को हाईकोर्ट से बड़ी राहत, अवमानना याचिका की खारिज, कहा- आशुतोष ब्रह्मचारी को अर्जी...
- CfP: Alliance Journal of Corporate and Commercial Law by Alliance University, Bengaluru [Vol IV; Annual Peer Reviewed Journal]: Submit by Aug 31!
- Summer Internship Program 2026 at Billion Connect Private Limited, Hyderabad [Hybrid; 5 – 6 Weeks; Starting from June 8]: Apply Now!
- BREAKING | HC declares Bhojshala site a Temple, says Muslims may seek Alternate Land for Mosque
- Does Audit Under CGST debar Proper Officer from recovering Unpaid, Short-Paid or Erroneously Availed ITC? HC decides
- भोजशाला मंदिर है, कमाल मौला मस्जिद नहीं; हाई कोर्ट में हिंदू पक्ष की बड़ी जीत
- धुरंधर 2' के 'ओए ओए' विवाद पर कोर्ट ने दिए 50 लाख रुपये जमा करने के आदेश, बताया- किन्हें मिलेगी ये रकम
