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Bombay High Court judgments, 1955

357 judgments · page 4 of 18

High Courts18 Nov 1955

S.N. Ranebennur Vs The State

Bombay High Court · AIR 1956 Bom 717 : (1956) 58 BOMLR 317 : (1956) CriLJ 1310 : (1956) ILR (Bom) 489

Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3), 6(1)
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High Courts16 Nov 1955

Soli K. Shroff Vs State

Bombay High Court · AIR 1956 Bom 207

Bombay Police Act, 1951 — Section 59Criminal Procedure Code, 1898 (CrPC) — Section 344, 435, 439, 561APenal Code, 1860 (IPC) — Section 211
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High Courts11 Nov 1955

State Vs Janakibai

Bombay High Court · AIR 1956 Bom 432 : (1956) CriLJ 731

Criminal Procedure Code, 1898 (CrPC) — Section 489
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High Courts11 Nov 1955

State Vs Ganpat Vithoba

Bombay High Court · AIR 1956 Bom 202 : (1956) CriLJ 486

Bombay Prohibition Act, 1949 — Section 66Criminal Procedure Code, 1898 (CrPC) — Section 439
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High Courts11 Nov 1955

State Vs Manda

Bombay High Court · AIR 1956 Bom 197 : (1956) CriLJ 482

Criminal Procedure Code, 1898 (CrPC) — Section 488
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High Courts10 Nov 1955

State Vs C.N. Raman

Bombay High Court · AIR 1956 Bom 447 : (1956) 58 BOMLR 295 : (1956) CriLJ 864

Bombay Land Requisition Act, 1948 — Section 8(1)Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Limitation Act, 1908 — Article 155, 29(2), 5
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High Courts08 Nov 1955

Maharu Bhika and Another Vs Daga Nathu

Bombay High Court · AIR 1957 Bom 18 : (1956) 58 BOMLR 217 : (1956) ILR (Bom) 427

Bombay Agricultural Debtors Relief Act, 1947 — Section 24(1)Limitation Act, 1908 — Article 144, 148Transfer of Property Act, 1882 — Section 100, 55(6), 95
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