High Courts03 Nov 1955

Williams Luis Vs State

Bombay High Court · AIR 1956 Bom 185 : (1956) CriLJ 391

Bombay Prevention of Prostitution Act, 1923 — Section 5, 6Penal Code, 1860 (IPC) — Section 193
High Courts03 Nov 1955

In Re: Rupa Sonya

Bombay High Court · AIR 1956 Bom 193 : (1956) CriLJ 479

Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 326
High Courts14 Oct 1955

State Vs Tukaram Khandu

Bombay High Court · AIR 1956 Bom 279 : (1956) CriLJ 584

Bombay Prohibition Act, 1949 — Section 66, 85, 85(1)(1), 85(1)(2)Criminal Procedure Code, 1898 (CrPC) — Section 35Penal Code, 1860 (IPC) — Section 71
High Courts14 Oct 1955

Velji N. Thakkar Vs State

Bombay High Court · AIR 1956 Bom 247 : (1956) CriLJ 502 : (1956) ILR (Bom) 458

Criminal Procedure Code, 1898 (CrPC) — Section 4, 4(1), 439Penal Code, 1860 (IPC) — Section 499, 500
High Courts14 Oct 1955

State Vs Pandu Janu

Bombay High Court · AIR 1956 Bom 173 : (1956) CriLJ 384

Bombay Prohibition Act, 1949 — Section 2(12), 66, 85(1), 85(3)
High Courts13 Oct 1955

Ramchand Tolaram Khatri and Another Vs The State

Bombay High Court · AIR 1956 Bom 287 : (1956) 58 BOMLR 90 : (1956) CriLJ 585 : (1956) ILR (Bom) 343

Criminal Procedure Code, 1898 (CrPC) — Section 103, 156, 165, 196, 239Evidence Act, 1872 — Section 133, 14, 6Penal Code, 1860 (IPC) — Section 161, 34
High Courts12 Oct 1955

Daulatrao Vs The State

Bombay High Court · AIR 1956 Bom 195

Bombay Prohibition Act, 1949 — Section 65, 66Criminal Procedure Code, 1898 (CrPC) — Section 173, 190