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Bombay High Court judgments, 1951

186 judgments · page 9 of 10

High Courts22 Feb 1951

Fatechand Tarachand and Another Vs Parashram Maghanmal

Bombay High Court · AIR 1953 Bom 101 : (1952) 54 BOMLR 757

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 46, Order 21 Rule 64, Order 40 Rule 1, 64Presidency Towns Insolvency Act, 1909 — Section 17, 52, 52(1), 52(2)Transfer of Property Act, 1882 — Section 100, 43, 6
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High Courts15 Feb 1951

Damodar Ganesh and Others Vs State

Bombay High Court · AIR 1951 Bom 459 : (1951) 53 BOMLR 739 : (1953) CriLJ 37

Constitution of India, 1950 — Article 19, 19(1), 19(3), 19(4), 19(5)Criminal Law (Amendment) Act, 1932 — Section 1, 7, 7(1)General Clauses Act, 1897 — Section 6A
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High Courts13 Feb 1951Dismissed

Alarakhia Somijee Vs Collector of Nasik

Bombay High Court · AIR 1951 Bom 131 : (1951) 53 BOMLR 369 : (1952) ILR (Bom) 79

Bombay Land Requisition Act, 1948 — Section 5, 5(1), 5(2)Constitution of India, 1950 — Article 226
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High Courts09 Feb 1951Dismissed

Akbaralli Tayaballi Vs State

Bombay High Court · AIR 1951 Bom 145 : (1951) 53 BOMLR 553 : (1952) ILR (Bom) 73

Bombay Essential Supplies (Temporary Powers) and Essential Commodities and Cattle (Control) (Enhancement of Penalties) Act, 1947 — Section 2(1), 3Criminal Procedure Code, 1898 (CrPC) — Section 29, 29(2)
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High Courts30 Jan 1951Allowed

The State Vs Ramniklal N. Joshi

Bombay High Court · AIR 1951 Bom 411 : (1951) 53 BOMLR 545 : (1952) ILR (Bom) 6

Bombay Criminal Manual, 1947 — Rule 119Bombay High Court Rules, 1950 — Rule 73
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