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Bombay High Court judgments

73,079 judgments · page 3,204 of 3,654

High Courts12 Jan 1956

Yasoo Vithoba Vs Babubai

Bombay High Court · AIR 1956 Bom 388

Bombay General Clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 89(2)Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, Order 33 Rule 8
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High Courts11 Jan 1956

Thakurdas Kimatrai and Others Vs The State

Bombay High Court · AIR 1956 Bom 430 : (1956) CriLJ 729

Bombay Prevention of Hindu Bigamous Marriages Act, 1946 — Section 5, 6Criminal Procedure Code, 1898 (CrPC) — Section 215Penal Code, 1860 (IPC) — Section 109, 376, 406, 495
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High Courts11 Jan 1956

Gurappa Ningappa Patne Vs Basawanappa Apparao Kilje

Bombay High Court · AIR 1957 Bom 31 : (1956) 58 BOMLR 459 : (1956) ILR (Bom) 594

Bombay Agricultural Debtors Relief Act, 1947 — Section 24, 24(1), 24(2)Bombay Land Revenue Code, 1879 — Section 74Transfer of Property Act, 1882 — Section 53A, 54
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High Courts22 Dec 1955

Durgaben Manibhai Makanji Vs Moria Bavia

Bombay High Court · AIR 1956 Bom 706 : (1956) 58 BOMLR 451 : (1956) ILR (Bom) 468

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(1), 29(2), 74, 84Constitution of India, 1950 — Article 227
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