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Bombay High Court judgments, 1952

187 judgments · page 1 of 10

High Courts18 Dec 1952

The State Vs Manilal Jethalal

Bombay High Court · AIR 1953 Bom 365 : (1953) 55 BOMLR 377

Bombay Provincial Municipal Corporations Act, 1949 — Section 481, 69, 69(1)Bombay Provincial Municipal Corporations Rules, 1949 — Rule 10
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High Courts16 Dec 1952

Ali Gulshan Vs State of Bombay

Bombay High Court · AIR 1953 Bom 337 : (1953) 55 BOMLR 308

Bombay Land Requisition Act, 1948 — Section 5, 6, 6(4)Constitution of India, 1950 — Article 162, 73Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3
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High Courts16 Dec 1952

In Re: Kalu and Others

Bombay High Court · AIR 1953 Bom 401 : (1953) 55 BOMLR 404 : (1953) ILR (Bom) 793

Bombay Police Act, 1951 — Section 56Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 10, 10(2)
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High Courts10 Dec 1952

Hiraman Ratan and Others Vs Purshottam Deorao

Bombay High Court · AIR 1953 Bom 260 : (1953) 55 BOMLR 170 : (1953) ILR (Bom) 680

Bombay Agricultural Debtors Relief (Amendment) Act, 1948 — Section 24(2), 25(2)Bombay Agricultural Debtors Relief Act, 1939 — Section 14, 17, 17(1), 19, 19(1)Bombay Agricultural Debtors Relief Act, 1947 — Section 19, 19(3), 24, 25(1), 56
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High Courts08 Dec 1952

Ranchhodlal Manekal Vs Maneklal Pranjivandas

Bombay High Court · AIR 1953 Bom 436 : (1953) 55 BOMLR 471 : (1953) ILR (Bom) 165

Civil Procedure Code, 1882 — Section 562Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 151Court Fees Act, 1870 — Section 1, 13
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High Courts08 Dec 1952

Dhondi Tukaram Vs Dadoo Piraji and Others

Bombay High Court · AIR 1954 Bom 100(1) : (1953) 55 BOMLR 663

Bombay General Clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 29(2), 29(4), 70Civil Procedure Code, 1908 (CPC) — Section 100, 9
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