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Bombay High Court judgments, 1955

357 judgments · page 14 of 18

High Courts17 Aug 1955

Melappa and Another Vs Guramma and Others

Bombay High Court · AIR 1956 Bom 129

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 20 Rule 12, Order 41 Rule 33, 35Evidence Act, 1872 — Section 112, 145, 154, 45Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
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High Courts12 Aug 1955

Jethalal C. Thakkar Vs R.N. Kapur

Bombay High Court · AIR 1956 Bom 74 : (1955) 57 BOMLR 1051 : (1955) ILR (Bom) 1083

Bombay Securities Contracts Control Act, 1925 — Section 3(4), 6Contract Act, 1872 — Section 32
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High Courts08 Aug 1955

State Vs Nemchand Pashvir Patel and Others

Bombay High Court · AIR 1956 Bom 326 : (1955) 57 BOMLR 1056 : (1956) CriLJ 603 : (1955) ILR (Bom) 1064 : (1956) 7 STC 404

Bombay Sales Tax Act, 1953 — Section 13, 14, 23, 28, 29Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 195(2)Penal Code, 1860 (IPC) — Section 195, 34, 420, 467, 471
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High Courts25 Jul 1955Allowed

A.D. Divekar Vs Dinesh Mills Ltd. and Others

Bombay High Court · (1955) 2 LLJ 501

Industrial Disputes Act, 1947 — Section 2(oo), 25P(b), 25F, 25F(b)Payment Of Wages Act, 1936 — Section 2(vi), 15, 15(1), 15(2), 15(3), 15(4), 17, 22Constitution Of India, 1950 — Article 19(1)(g), 226, 227
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High Courts13 Jul 1955

Habib Suleman and Another Vs The State

Bombay High Court · AIR 1956 Bom 450 : (1955) 57 BOMLR 1060 : (1956) CriLJ 867

Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 223, 226, 233Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 324
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