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Bombay High Court judgments, 1961

168 judgments · page 5 of 9

High Courts19 Aug 1961

Nekumar K. Porwal Vs Mohanlal Hargovindas

Bombay High Court · AIR 1963 Bom 246 : (1962) 64 BOMLR 616

English Trade Marks Act, 1938 — Section 32, 32(1), 32(4), 32(5)Trade and Merchandise Marks Act, 1958 — Section 10, 10(1), 11, 12(1), 12(3)
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High Courts18 Aug 1961

State Vs Bhimsha Chanbasappa Kore

Bombay High Court · AIR 1962 Bom 188 : (1962) 64 BOMLR 24 : (1962) ILR (Bom) 129

Arms Act, 1959 — Section 10, 17, 19, 27, 29Criminal Procedure Code, 1898 (CrPC) — Section 10(2)
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High Courts04 Aug 1961

State Vs Abdul Aziz

Bombay High Court · AIR 1962 Bom 243 : (1962) 64 BOMLR 16 : (1962) ILR (Bom) 371

General Clauses Act, 1897 — Section 3(1)Imports (Control) Order, 1955 — Rule 5, 5(4)Imports and Exports (Control) (Amendment) Act, 1960 — Section 3, 5
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High Courts27 Jul 1961Dismissed

State Vs Ganpat Babaji

Bombay High Court · (1961) 63 BOMLR 983(1) : (1961) NLJ 612

Penal Code, 1860 (IPC) — Section 120B, 147, 341, 440, 455
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High Courts22 Jul 1961

State Vs Ganpat and Others

Bombay High Court · AIR 1962 Bom 165 : (1961) 63 BOMLR 983 : (1961) ILR (Bom) 1001

Criminal Procedure Code, 1898 (CrPC) — Section 213, 215, 347, 439
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