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Bombay High Court judgments, 1953

176 judgments · page 9 of 9

High Courts10 Feb 1953

Cantonment Board, Poona Vs Western India Theatres Ltd.

Bombay High Court · AIR 1954 Bom 261 : (1954) 56 BOMLR 45 : (1954) ILR (Bom) 647

Bombay District Municipal Act, 1901 — Section 59(1), 60(1)Bombay Motor Vehicles Tax Act, 1935 — Section 14Bombay Municipal Boroughs Act, 1925 — Section 103, 60, 60(1), 73
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High Courts27 Jan 1953

Tolaram Relumal and Another Vs The State

Bombay High Court · AIR 1953 Bom 347 : (1955) 57 BOMLR 366 : (1953) ILR (Bom) 1007

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 18(1), 5(11), 5(3), 6Defence (General) Regulations, 1939 — Regulation 55(1)Penal Code, 1860 (IPC) — Section 109
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High Courts23 Jan 1953

State Vs Caulfield Holland Ltd.

Bombay High Court · AIR 1954 Bom 70 : (1953) 55 BOMLR 768 : (1953) ILR (Bom) 1249 : (1953) 2 LLJ 458

Defence of India Rules, 1962 — Rule 81(4)Industrial Disputes Act, 1947 — Section 10(1), 15, 17, 17A, 17A(2)Licensing Act, 1872 — Section 16(1), 16(2)
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High Courts20 Jan 1953

The State Vs Zaverbhai Amaidas and Others

Bombay High Court · AIR 1953 Bom 371 : (1953) 55 BOMLR 387 : (1954) ILR (Bom) 117

Bombay Essential Article Restricted Acquisition and Possession Order, 1943 — Section 3(A)(1)Bombay Essential Supplies (Temporary Powers) and Essential Commodities and Cattle (Control) (Enhancement of Penalties) Act, 1947 — Section 2Constitution of India, 1950 — Article 246, 254, 254(2)
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High Courts13 Jan 1953

The State Vs Vithal Maruti Patil

Bombay High Court · AIR 1953 Bom 369 : (1953) 55 BOMLR 379 : (1953) ILR (Bom) 1242

Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Penal Code, 1860 (IPC) — Section 286, 302, 307
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High Courts08 Jan 1953

Rangappa Kelavadeppa Vs Rindawa and Vasangouda

Bombay High Court · AIR 1954 Bom 139 : (1953) 55 BOMLR 725 : (1953) ILR (Bom) 991

Civil Procedure Code Amendment Act, 1877 — Section 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 22 Rule 5, 11, 47, 47(1)
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