Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

SC Clarifies When a Probate Application Filed After a Testator's Death is Time-Barred - (17 Jul 2026)

PROPERTY

Supreme Court has held that a probate application need not be filed within three years of the testator's death. It clarified that the right to seek probate arises only when it becomes necessary, such as when the validity or effect of the Will is challenged by a hostile claim.

Tags : TESTATOR; PROBATE APPLICATION; WILL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved