(i) Janki Narayan Bhoir v. Narayan Namdeo Kadam

2 SCC 91Reported decision2003#5214 most cited

What is (i) Janki Narayan Bhoir v. Narayan Namdeo Kadam authority for?

Attestation of a Will requires two witnesses as per Section 63 of the Indian Succession Act, but Section 68 of the Indian Evidence Act allows proof of execution by examining at least one attesting witness. If one witness fails to prove due execution, another attesting witness must be called.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Also referred to as

Janki Narayan Bhoir v. Narayan Namdeo Kadam · Section 63 Indian Succession Act · Section 68 Indian Evidence Act · Will attestation · Will execution proof · attesting witness · proof of Will

Judgments citing (i) Janki Narayan Bhoir v. Narayan Namdeo Kadam

Principal Commissioner of Income Tax (Central) - 1 vs. M/S. Saket Apartment (P) Ltd

Appeal is allowed and judgment dated

ITA/283/2018HC Delhi09 Mar 2018

Bench: The Learned Probate Court. Digitally Signed By:Sonia Thapliyal Signing Date:18.03.2025 19:42:52 Signature Not Verified

For Respondent: Mr. Suraj Prakash, Learned Advocate for R-1

…the possibility of any manipulation. 10. Relying on H. Venkatachala Iyengar v. B. N. Thimmajamma, 1959 Supp (1) SCR 426 (3-Judge Bench), Bhagwan Kuar v. Kartar Kaur, (1994) 5 SCC 135 (3- Judge Bech), Janki Naryan Bhoir v. Narayan Namdeo Kadam, (2003) 2 SCC 91 (2-Judge Bench) Yumnam Ongbi Tampha Ibema Devi v. Yumnam Joykumar Singh, (2009) 4 SCC 780 (3-Judge Bench) and Shivakumar v. Sharanabasappa, (2021) 11 SCC 277 (3-Judge Bench), we can deduce/infer the following principles required for proving the validity and execution of the Will: i. The court has to consider two aspects: firstly,…

Principal Commissioner of Income Tax, Delhi-2 vs. Best City Developers India Pvt. Ltd

ITA/16/2017HC Delhi01 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 34

…es or does not recollect the execution of the documents, its execution may be proved by other evidence. In support of this submission, reliance was placed by Mr. Wadhwa on the following judgments (i) Janki Narayan Bhoir versus Narayan Namdeo Kadam, (2003) 2 SCC 91(at page 87 & 99 paragraphs 7 and 11); and (ii) M.B. Ramesh (D) By LRs versus K.M.Veeraje Urs (D) by LRs and Others, (2012) 8 SCR 573 (paragraphs 16 to 25). 9. In view of the fact that most of the respondents, except one (i.e. respondent No.2/Madan Lal Jain), had admitted to the execution of the Will, the learned Arbitrator ought to have reli…