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Bombay High Court judgments, 1952

187 judgments · page 2 of 10

High Courts27 Nov 1952

Govind Waman Vs Murlidhar Shrinivas and Others

Bombay High Court · AIR 1953 Bom 412 : (1953) 55 BOMLR 465 : (1953) ILR (Bom) 948

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, 100Dekkhan Agriculturists Relief Act, 1879 — Section 15BHereditary Offices Act, 1874 — Section 5
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High Courts17 Nov 1952

Jagannath Narayan Vs Vasant Ramkrishna and Others

Bombay High Court · AIR 1953 Bom 332 : (1953) 55 BOMLR 341 : (1953) ILR (Bom) 710

Bombay Land Revenue Code, 1879 — Section 84Bombay Tenancy and Agricultural Lands Act, 1948 — Section 117, 14, 25, 27(1), 29(3)Constitution of India, 1950 — Article 226
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High Courts13 Nov 1952

Nagu Tukaram Ghatule Vs Gopal Ganesh Gadgil

Bombay High Court · AIR 1953 Bom 405 : (1953) 55 BOMLR 458 : (1954) ILR (Bom) 10

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Limitation Act, 1908 — Article 132, 142, 144, 148Transfer of Property Act, 1882 — Section 75, 91
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High Courts12 Nov 1952

Keshav Ganashyam Vs Waman Rangaji

Bombay High Court · AIR 1953 Bom 340 : (1953) 55 BOMLR 320 : (1953) ILR (Bom) 831

Bombay Agricultural Debtors Relief Act, 1947 — Section 13, 14, 14(1), 15, 17Evidence Act, 1872 — Section 41
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High Courts10 Nov 1952

Raghunath Gambhirshet Vs Ganpat Motiram and Others

Bombay High Court · AIR 1953 Bom 284 : (1953) 55 BOMLR 298 : (1953) ILR (Bom) 827

Bombay Revenue Tribunal Act, 1939 — Section 4, 7, 7(2), 76, 82Bombay Tenancy and Agricultural Lands Act, 1948 — Section 76Civil Procedure Code, 1908 (CPC) — Section 9
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High Courts04 Nov 1952

Gangadhar Balkrishna Vs Dattatraya Baliram

Bombay High Court · AIR 1953 Bom 424 : (1953) 55 BOMLR 433 : (1953) ILR (Bom) 1055

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7(1), Order 32 Rule 7(2)Limitation Act, 1908 — Article 44Transfer of Property Act, 1882 — Section 60
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High Courts03 Nov 1952

Kanji Karsondas and Others Vs Nathubhai Khimji

Bombay High Court · AIR 1953 Bom 390 : (1953) 55 BOMLR 429 : (1953) ILR (Bom) 935

Bombay City Civil and Sessions Court Rules, 1948 — Rule 209, 4(1)Bombay High Court (Original Side) Rules, 1980 — Rule 372Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 15, Order 26 Rule 16, Order 26 Rule 17, Order 26 Rule 18
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High Courts16 Oct 1952

State Vs Faizullabhai Abdulhussain

Bombay High Court · AIR 1953 Bom 223 : (1953) 55 BOMLR 185 : (1953) ILR (Bom) 752

Government of India Act, 1935 — Section 42, 5(1)Independence Act, 1947 — Section 6, 8(2)
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