Supreme Court: Driving Licence Renewal After a Gap Will Not Take Effect From Expiry Date  ||  Supreme Court: High Courts Cannot Quash Cheque Bounce Cases by Pre-Trial Inquiry Into Liability  ||  Supreme Court: Passport Renewal Cannot be Denied if Trial Court Has Permitted it Despite Pending Case  ||  SC: Delay in Depositing Sale Balance Does not Make Specific Performance Decree Inexecutable  ||  Supreme Court: Non-Compete Fees Qualify as Deductible Revenue Expenditure under Income Tax Act  ||  Supreme Court: Section 311 CrPC Should be Invoked Sparingly, Only When Evidence is Vital  ||  J&K&L High Court: Successive Bail Applications Can Be Filed Even Without Change in Circumstances  ||  Kerala HC: Fresh Arbitration Notice is Required For Second Arbitration After Prior Award Set Aside  ||  NCLT Hyderabad: Mortgaging Property Without Lending Money Does Not Constitute Financial Debt  ||  Supreme Court: Vacancies From Resignations under CUSAT Act Must Follow Communal Rotation    

Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income - (25 Apr 2024)

FAMILY

Delhi High Court has observed that a Hindu woman without income only has complete rights to enjoy the property received by her deceased husband. She can also enjoy the income from the said property throughout her life but she cannot have absolute right over the property.

Tags :   DELHI HIGH COURT  HINDU WOMAN  DECEASED HUSBAND  ABSOLUTE RIGHT

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved