Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Family Members on Parental Side of Hindu Widow Not ‘Strangers’ Under Hindu Succession Act - (25 Feb 2021)

FAMILY

Supreme Court has said that family members on the parental side of a Hindu widow cannot be held to be ‘strangers’ and her property can devolve upon them under the Hindu Succession Act, 1956, stating that the heirs of the father of a Hindu woman are covered under persons entitled to succession of property under Section 15(1)(d) the Act.

Tags : SUPREME COURT   FAMILY MEMBERS ON PARENTAL SIDE OF HINDU WIDOW  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved