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Bombay High Court judgments, 1957

349 judgments · page 2 of 18

High Courts02 Dec 1957

Damodardas Khivraj Vs Gourishankar Harbakas and Another

Bombay High Court · AIR 1958 Bom 445 : (1958) 60 BOMLR 679 : (1958) ILR (Bom) 1035

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 6, Order 30 Rule 7, Order 41 Rule 20, Order 41 Rule 27Contract Act, 1872 — Section 188, 196Partnership Act, 1932 — Section 19
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High Courts25 Nov 1957

Rangarao and Another Vs Gopal and Others

Bombay High Court · AIR 1959 Bom 287 : (1958) 60 BOMLR 675 : (1959) ILR (Bom) 210

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Succession Act, 1925 — Section 70, 75, 89
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High Courts14 Nov 1957

Deorao Laxman Anande Vs Keshav Laxman Borkar

Bombay High Court · AIR 1958 Bom 314 : (1958) 60 BOMLR 217

Bombay Employees State Insurance (Medical Benefit) Rules, 1954 — Regulation 10, 99, 10, 12(1), 13(1)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 102(1), 191, 191(1)
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