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Bombay High Court judgments, 1955

357 judgments · page 17 of 18

High Courts25 Feb 1955

Dr. Hormusji M. Kalapesi Vs Dinbai H. Kalapesi

Bombay High Court · AIR 1955 Bom 413 : (1955) 57 BOMLR 791 : (1955) ILR (Bom) 856

Bombay Hindu Divorce Act, 1947 — Section 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Matrimonial Causes Act, 1857 — Section 32
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High Courts22 Feb 1955

Kashibai Martand Vs Vinayak Ganesh and Others

Bombay High Court · AIR 1956 Bom 65 : (1955) 57 BOMLR 918 : (1955) ILR (Bom) 999

Evidence Act, 1872 — Section 164, 34, 35, 52, 58Registration Act, 1908 — Section 60, 60(1), 60(2)Transfer of Property Act, 1882 — Section 59
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High Courts16 Feb 1955

Rameshchandra Vs The State

Bombay High Court · AIR 1955 Bom 346 : (1955) 57 BOMLR 560 : (1955) CriLJ 1239 : (1955) ILR (Bom) 781

Bombay Beggars Act, 1945 — Section 9Bombay Police Act, 1951 — Section 142, 143, 27, 27(2A), 52Bombay Prevention of Gambling Act, 1887 — Section 12A, 4
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High Courts15 Feb 1955

Kamlabai Vs Devram Sona Bodgujar

Bombay High Court · AIR 1955 Bom 300 : (1955) 57 BOMLR 568 : (1955) ILR (Bom) 749

Bombay Hindu Divorce Act, 1947 — Section 12, 19, 3, 30, 4Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 5
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High Courts10 Feb 1955

K.L. Gauba Vs J. Vasica

Bombay High Court · AIR 1956 Bom 34 : (1955) 57 BOMLR 941

Bar Councils Act, 1926 — Section 9Bombay High Court Rules — Rule 40Legal Practitioners (Fees) Act, 1926 — Section 2, 3, 4
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