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Bombay High Court judgments, 1956

217 judgments · page 3 of 11

High Courts04 Oct 1956

D.A. Koregaonkar Vs The State of Bombay

Bombay High Court · AIR 1958 Bom 167 : (1957) 59 BOMLR 22 : (1957) ILR (Bom) 120 : (1957) 2 LLJ 23

Bombay Police (Amendment) Act, 1954 — Section 25(2), 29Bombay Police Act, 1951 — Section 12A, 2(16)City of Bombay Police Act, 1902 — Section 12, 167, 3, 5
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High Courts01 Oct 1956

Rajaram Raghu Patil Vs State

Bombay High Court · AIR 1958 Bom 469 : (1957) 59 BOMLR 43 : (1958) CriLJ 1385 : (1957) ILR (Bom) 173

Penal Code, 1860 (IPC) — Section 149, 302, 326, 34
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High Courts01 Oct 1956

Hirji Bharmal Vs Bombay Cotton Ltd.

Bombay High Court · AIR 1958 Bom 411 : (1957) 59 BOMLR 4 : (1957) ILR (Bom) 163

Bombay Forward Contracts Control Act, 1947 — Section 1(3), 10, 11, 15, 3Defence of India Act, 1971 — Section 5Forward Contracts (Regulation) Act, 1952 — Section 11(3), 15(2), 15(4)
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High Courts20 Sept 1956

Sitaram Dhaku Chawan Vs State

Bombay High Court · AIR 1958 Bom 439 : (1957) 59 BOMLR 39 : (1958) CriLJ 1380 : (1957) ILR (Bom) 114

Criminal Procedure Code, 1898 (CrPC) — Section 297Penal Code, 1860 (IPC) — Section 302, 324, 34
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High Courts10 Sept 1956

State Vs Gauri Kom Krishna Bhandari and Others

Bombay High Court · AIR 1957 Bom 66 : (1956) 58 BOMLR 1046 : (1957) CriLJ 362 : (1957) ILR (Bom) 98

Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 7Criminal Procedure Code, 1898 (CrPC) — Section 96Public Gambling Act, 1867 — Section 5, 6
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