In Re: R. Porthouse

Calcutta High Court 5 May 1897 (1897) 05 CAL CK 0024
Bench: Single Bench

Judgement Snapshot

Hon'ble Bench

Sale, J

Judgement Text

Translate:

Sale, J.@mdashI will make the order for grant of probate, as I am satisfied on the evidence that the deceased intended by signing his name in the attestation clause to execute the will. See In the goods of Casmore (L R 1 P D. 653).

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (1897) ILR (Cal) 784
  • Ck Citation: (1897) 05 CAL CK 0024
  • Coram: Sale, J
  • Bench: Single Bench
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.