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Bombay High Court judgments, 1963

125 judgments · page 2 of 7

High Courts01 Oct 1963

In Re: Shree Madhav Mills Ltd.

Bombay High Court · AIR 1967 Bom 219 : (1966) 68 BOMLR 551 : (1967) 15 FLR 430 : (1966) 2 LLJ 827 : (1966) MhLj 833

Companies Act, 1956 — Section 445(3), 451, 457Industrial Disputes Act, 1947 — Section 2, 25FFF(1)
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High Courts11 Sept 1963

Mohamed Zafrul Islam Vs Birendra Lall

Bombay High Court · AIR 1965 Bom 120 : (1964) 66 BOMLR 767 : (1965) MhLj 124

Constitution of India, 1950 — Article 226Motor Transport Workers Act, 1961 — Section 1(4), 13, 2, 38Motor Vehicles Act, 1988 — Section 2(22), 2(23), 42(2)
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High Courts06 Sept 1963

Vishvamohan Raghuviraprasad Tiwari Vs Mahadu Chaudhari

Bombay High Court · AIR 1964 Bom 191 : (1964) 66 BOMLR 28 : (1964) CriLJ 272 : (1964) MhLj 227

Bombay District Municipal Act, 1901 — Section 23(7), 45Bombay Primary Education Act, 1923 — Section 9(1), 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1), 200, 201, 202
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High Courts21 Aug 1963

Abdul Kadar Saleh Mohomed and Others Vs State

Bombay High Court · AIR 1964 Bom 133 : (1963) 65 BOMLR 864 : (1964) CriLJ 648 : (1963) ILR (Bom) 800 : (1964) MhLj 95

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 196(2), 196A(2), 222, 236Penal Code, 1860 (IPC) — Section 107, 120A, 120B, 23, 34
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High Courts20 Aug 1963

State Vs Shriniwas B. Soni

Bombay High Court · AIR 1967 Bom 200 : (1963) 65 BOMLR 839 : (1967) CriLJ 732 : (1963) ILR (Bom) 798 : (1964) MhLj 89

Bombay Municipal Boroughs Act, 1925 — Section 193A, 94(1)
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High Courts12 Aug 1963

C.K. Iypunny Vs R.N. Kulkarni and Another

Bombay High Court · AIR 1964 Bom 188 : (1964) 66 BOMLR 34 : (1964) 8 FLR 175 : (1964) MhLj 211

Bombay Industrial Relations Act, 1946 — Section 3(15), 42(4), 46(2), 46(5), 47Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 254(2)
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