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Bombay High Court judgments, 1955

357 judgments · page 7 of 18

High Courts10 Oct 1955

State Vs Ardeshir Hormusji Bhiwandiwala

Bombay High Court · AIR 1956 Bom 219 : (1956) 58 BOMLR 66 : (1956) CriLJ 488 : (1956) ILR (Bom) 321 : (1956) 2 LLJ 26

Bombay Factories Rules, 1950 — Rule 3, 4Factories Act, 1911 — Section 2(3)Factories Act, 1948 — Section 106, 112, 17, 2(k)(1), 2(m)
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High Courts10 Oct 1955

State Vs Pandurang Tatyasaheb Shinde

Bombay High Court · AIR 1956 Bom 711 : (1956) CriLJ 1306

Criminal Procedure Code, 1898 (CrPC) — Section 31, 32, 367, 367(5), 439Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
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High Courts07 Oct 1955

Durgaprasad Prasannakumar Vs The State

Bombay High Court · AIR 1956 Bom 357 : (1956) 58 BOMLR 75 : (1956) CriLJ 704 : (1956) ILR (Bom) 305

Press (Emergency Powers) Act, 1931 — Section 3Press (Objectionable Matter) Act, 1951 — Section 10, 22, 3, 4, 4(1)
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High Courts07 Oct 1955

Dwarkadas Jivraj Vs The State

Bombay High Court · AIR 1956 Bom 163 : (1956) CriLJ 380

Bombay Municipal Corporation Act, 1858 — Section 381, 381(1)Criminal Procedure Code, 1898 (CrPC) — Section 256, 257, 342Penal Code, 1860 (IPC) — Section 268
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High Courts03 Oct 1955

Sadashiv Devji Vs The State

Bombay High Court · AIR 1956 Bom 168 : (1956) CriLJ 382

Bombay Police Act, 1951 — Section 10Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6Criminal Procedure Code, 1898 (CrPC) — Section 362(1), 362(4), 4
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