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Bombay High Court judgments, 1955

357 judgments · page 10 of 18

High Courts23 Sept 1955

State Vs Kantilal Maganlal

Bombay High Court · AIR 1956 Bom 230 : (1956) CriLJ 496 : (1956) 7 STC 413

Bombay Sales Tax Act, 1953 — Section 36Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 465, 471
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High Courts22 Sept 1955

Ganpati Joti Kumbhar Vs Jayasingrao Abasaheb and Others

Bombay High Court · AIR 1956 Bom 749 : (1956) 58 BOMLR 20 : (1956) ILR (Bom) 51

Bombay Land Revenue Code, 1879 — Section 3(11)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 12, 2(21), 3, 88(1)Civil Procedure Code, 1908 (CPC) — Section 100, 101, 115
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High Courts22 Sept 1955

Subraya Ram Bhatta Vs Pyara Krishna Gauda and Another

Bombay High Court · AIR 1956 Bom 691 : (1956) 58 BOMLR 101 : (1956) ILR (Bom) 223

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 12, 12(1), 13, 18Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 7, 8, 9Civil Procedure Code, 1908 (CPC) — Section 9
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High Courts16 Sept 1955

Shiv Omkar Maheshwari Vs Bansidhar Jagannath

Bombay High Court · AIR 1956 Bom 459 : (1956) 58 BOMLR 3 : (1956) ILR (Bom) 100

Arbitration (Amendment) Act, 1950 — Section 4(1)Arbitration Act, 1940 — Section 2, 39Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, 9
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