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Bombay High Court judgments, 1954

175 judgments · page 6 of 9

High Courts29 Jun 1954

Basantlal Banarsilal Vs Bansilal Dagdulal

Bombay High Court · AIR 1955 Bom 35 : (1954) 56 BOMLR 1000 : (1955) ILR (Bom) 49

Bombay Forward Contracts Control Act, 1947 — Section 6, 7, 8, 8(1)Constitution of India, 1950 — Article 254, 254(2), 369Defence of India Rules, 1962 — Rule 81(2)
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High Courts23 Apr 1954

In Re: K.L. Gauba

Bombay High Court · (1954) CriLJ 1531

Contract Act, 1872 — Section 31Legal Practitioners Act, 1879 — Section 28, 29, 30
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High Courts13 Apr 1954

Pramod C. Bhat Vs Kanwar Raj Nath

Bombay High Court · AIR 1954 Bom 518 : (1954) 56 BOMLR 873

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14, 14(1), 14(2), 14(4), 14(5)Administration of Evacuee Property Act, 1950 — Section 10, 12, 12(1), 12(2), 12(3)Administration of Evacuee Property Ordinance, 1949 — Section 8
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High Courts26 Mar 1954

Naran Velji Vs Ranjitsingh Jamnadas Kapadia

Bombay High Court · AIR 1955 Bom 42 : (1954) 56 BOMLR 889 : (1955) CriLJ 103 : (1954) ILR (Bom) 1377

Criminal Procedure Code, 1898 (CrPC) — Section 342, 362, 362(1), 362(2A), 362(4)Penal Code, 1860 (IPC) — Section 279, 338
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High Courts25 Mar 1954

Jayantilal Motilal Pathak Vs Dayaram Ranchhoddas Soni

Bombay High Court · AIR 1955 Bom 111 : (1954) 56 BOMLR 836 : (1954) ILR (Bom) 1253

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 4Larceny Act, 1916 — Section 33
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