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SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities - (27 May 2026)

PROPERTY

Supreme Court held that High Courts exercising probate jurisdiction under the Indian Succession Act can order police investigations into irregularities in estate administration, observing that such courts retain their plenary powers under Article 215 of the Constitution.

Tags : INDIAN SUCCESSION ACT; JURISDICTION; PROBATE  

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