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Bombay High Court judgments, 1953

176 judgments · page 6 of 9

High Courts02 Jul 1953

Tukaram Piraji and Another Vs Motilal Poona Mills Ltd.

Bombay High Court · AIR 1954 Bom 171 : (1953) 55 BOMLR 911 : (1954) ILR (Bom) 438

Bombay Industrial Relations Act, 1946 — Section 42, 84, 97, 97(1), 97(3)Constitution of India, 1950 — Article 226, 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 2, 7
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High Courts24 Jun 1953

Ganeshnarayan Jagdamba Prasad Vs Indian Textile Syndicate

Bombay High Court · AIR 1954 Bom 91 : (1953) 55 BOMLR 857 : (1954) ILR (Bom) 304

Bombay Presidency Towns Insolvency (Amendment) Act — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2), Order 30 Rule 6, Order 30 Rule 7Partnership Act, 1932 — Section 49
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High Courts16 Jun 1953

Bhairulal Chunilal Vs State of Bombay

Bombay High Court · AIR 1954 Bom 116 : (1953) 55 BOMLR 882 : (1954) ILR (Bom) 104

Bombay Borough Municipal Election Rules, 1950 — Rule 12, 31, 35(1)Bombay Local Authorities Adult Franchise and Removal of Reservation of Seats Act, 1950 — Section 6Bombay Municipal Boroughs Act, 1925 — Section 15, 15(5), 19(1), 23(1), 25
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High Courts17 Apr 1953

State of Bombay Vs Vishwakant Shrikant

Bombay High Court · AIR 1954 Bom 109 : (1953) 55 BOMLR 719

Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 161, 165, 19, 5(2)Prevention of Corruption Act, 1947 — Section 5, 6, 6(1), 6(2)
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High Courts10 Apr 1953

Ganeshmal Pasmal Vs Nandlal Tulsiram

Bombay High Court · AIR 1954 Bom 104 : (1953) 55 BOMLR 846 : (1954) ILR (Bom) 92

Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)Dekkhan Agriculturists Relief Act, 1879 — Section 15BLimitation Act, 1908 — Article 182, 182(4), 183
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High Courts07 Apr 1953

Vadilal Chatrabhuj Gandhi Vs Thakorelal Chimanlal Munshaw and Others

Bombay High Court · AIR 1954 Bom 121 : (1953) 55 BOMLR 629 : (1954) 24 CompCas 25 : (1954) ILR (Bom) 79

Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Order 14 Rule 6, Order 23 Rule 3, Order 36 Rule 2, Order 36 Rule 3, Order 36 Rule 4Companies Act, 1913 — Section 153, 234, 234(1), 235, 280
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High Courts07 Apr 1953

Vadilal Chatrabhuj Gandhi Vs Thakorelal Chimanlal Munshaw

Bombay High Court · AIR 1954 Bom 121 : (1953) 55 BOMLR 629 : (1954) 24 CompCas 25 : (1954) ILR (Bom) 79

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 6, Order 23 Rule 3, Order 36 Rule 1, Order 36 Rule 5, 141Companies Act, 1956 — Section 153, 234, 235, 280, 281
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