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Bombay High Court judgments, 1954

156 judgments · page 1 of 8

High Courts15 Dec 1954

Radhakaran Kabre Vs Saifee Brothers

Bombay High Court · AIR 1956 Bom 63 : (1955) 57 BOMLR 950

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2), Order 30 Rule 1Partnership Act, 1932 — Section 28
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High Courts03 Dec 1954

State Vs Jamnabai Manji Keshavji

Bombay High Court · AIR 1955 Bom 280 : (1955) 57 BOMLR 278 : (1955) CriLJ 1052 : (1955) ILR (Bom) 514

Bombay Municipal Corporation Act, 1888 — Section 260A, 270
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High Courts02 Dec 1954

Bank of India Vs John Bowman and Others

Bombay High Court · AIR 1955 Bom 305 : (1955) 57 BOMLR 345 : (1955) ILR (Bom) 402

Bombay City Land Revenue Act, 1876 — Section 10, 11, 13, 37, 8Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Constitution of India, 1950 — Article 13, 14, 226, 372(1)
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High Courts24 Nov 1954

Sawaldas Madhavdas Vs Arati Cotton Mills Ltd.

Bombay High Court · AIR 1955 Bom 332 : (1955) 57 BOMLR 394

Bombay Court Fees (Amendment) Act, 1954 — Article 4, 5, 1Civil Procedure Code, 1908 (CPC) — Section 151Dekkhan Agriculturists Relief Act, 1879 — Section 16, 35
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High Courts08 Nov 1954

Jagjivan Dhondiram Kirad Vs Gopal Vinayak Joshi

Bombay High Court · AIR 1955 Bom 397 : (1955) 57 BOMLR 517

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61Evidence Act, 1872 — Section 115Provincial Insolvency Act, 1920 — Section 34
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