Narumal Vs State of Bombay
.... ourt when it decided the case of 474396 . 11. Let us now construe Section 8. The non-obstante clause in Section 8 which is identical with the clause u/s 8A should under the rule of harmonious construction ordinarily bear the same meaning. If the non-obstante clause in Section 8A does not hav ...
Supreme Court of India
The State Vs Narayandas Mangilal Dayame
.... duced in our law by reason of the fact that the State or the Provincial Legislature has been given the power to legislate with regard to certain subject-matters within its territorial ambit. It, therefore, seems to us that the expression ''domicile'' used in any State or Provincial law is a misnomer ...
Bombay High Court
Thakurdas Kimatrai and Others Vs The State
.... ourse. The majority view in this case was that the conduct of the prisoner did not constitute an offence under either section of the Statute and that the conviction of the prisoner must, therefore, be quashed. Four learned Judges dissented from this view because in their opinion the conviction wa ...
Bombay High Court
Radhabai Mohandas Vs State of Bombay
.... country where the crime is committed, and, except over her own subjects, Her Majesty and the Imperial Legislature, have no power whatever". These observations support Mr. Mengde''s argument that the Bombay Legislature, cannot punish an act committed outside the territories over which it has juri ...
Bombay High Court
Bai Nirmalabai Revadas Vs Revadas Bhikhabhai
.... ng the manner or place of investigating, inquiring into, trying or otherwise dealing with such offences." 4. It is evident from that section that the provisions of the Criminal P.C. apply to the investigation, inquiry, into and trial of all offences under the special laws, except where a provisio ...
Bombay High Court
Bai Nirmalabai Revadas Vs Revadas Bhikhabhai
.... ulating the manner or place of investigating, inquiring into, trying or otherwise dealing with such offences. 4. It is evident from that section that the provisions of the Criminal P. C. apply to the investigation, inquiry, into and trial of all offences under the special laws, except where a pro ...
Bombay High Court
The State of Bombay Vs Narasu Appa Mali
.... nse. This expression refers to what may compendiously be described as statutory laws. There is no doubt that laws which are included in this expression must have been passed or made by a Legislature or other competent authority, and unless this test is satisfied it would not be legitimate to include ...
Bombay High Court
Emperor Vs Manju Hanumant Naik
.... y was made, offences under the new Act, although they may fall u/s 494, Indian Penal Code, have been made cognizable without a complaint of a private party. Mr. Shanbhag has sought to argue that Section 9 only refers to Sections 6 and 7 where several offences arc created by the Act. These are for so ...
Bombay High Court
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