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Bombay High Court judgments

73,083 judgments · page 3,174 of 3,655

High Courts23 Apr 1958

State Vs Sharifbhai Jamalbhai

Bombay High Court · AIR 1959 Bom 192 : (1958) 60 BOMLR 1186 : (1959) CriLJ 577 : (1958) ILR (Bom) 1422

Citizenship Act, 1955 — Section 18, 18(2), 9(2)Citizenship Rules, 2009 — Rule 3, 30, 30(1), 30(2)Constitution of India, 1950 — Article 19, 19(1), 5, 6, 7
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High Courts14 Apr 1958

Ramchandra Vs Laxman

Bombay High Court · AIR 1959 Bom 49 : (1958) 60 BOMLR 1164 : (1959) ILR (Bom) 134

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 13, 47
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High Courts10 Apr 1958

Jugal Kishore Jodhalal Vs Bombay Revenue Tribunal, Nagpur and Others

Bombay High Court · AIR 1959 Bom 81 : (1958) 60 BOMLR 1075 : (1959) ILR (Bom) 123

Berar Regulation of Agricultural Leases (Amendment) Act, 1953 — Section 4Berar Regulation of Agricultural Leases Act, 1951 — Section 3, 4(1), 4(2), 4ABerar Regulation of Agricultural Leases Rules — Rule 114(1), 21, 32(2)
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High Courts09 Apr 1958

Tilokchand Nathmal Agarwal Vs Ganpatdas Bhagwandas Bairagi

Bombay High Court · AIR 1959 Bom 98 : (1958) 60 BOMLR 1161 : (1958) ILR (Bom) 1412

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 27Contract Act, 1872 — Section 23Government of India Act, 1935 — Section 100, 100(1), 107(2)
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