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Bombay High Court judgments

73,078 judgments · page 3,221 of 3,654

High Courts24 Jan 1955

K.N. Joglekar and Others Vs Barsi Light Railway Co. Ltd.

Bombay High Court · AIR 1955 Bom 294 : (1955) 57 BOMLR 448 : (1955) ILR (Bom) 826 : (1955) 1 LLJ 371

Constitution of India, 1950 — Article 131(1), 132(1), 133(1), 19, 19(1)Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25HPayment of Wages Act, 1936 — Section 15, 15(3)
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High Courts15 Dec 1954

Radhakaran Kabre Vs Saifee Brothers

Bombay High Court · AIR 1956 Bom 63 : (1955) 57 BOMLR 950

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 21 Rule 50(2), Order 30 Rule 1Partnership Act, 1932 — Section 28
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High Courts03 Dec 1954

State Vs Jamnabai Manji Keshavji

Bombay High Court · AIR 1955 Bom 280 : (1955) 57 BOMLR 278 : (1955) CriLJ 1052 : (1955) ILR (Bom) 514

Bombay Municipal Corporation Act, 1888 — Section 260A, 270
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High Courts02 Dec 1954

Bank of India Vs John Bowman and Others

Bombay High Court · AIR 1955 Bom 305 : (1955) 57 BOMLR 345 : (1955) ILR (Bom) 402

Bombay City Land Revenue Act, 1876 — Section 10, 11, 13, 37, 8Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Constitution of India, 1950 — Article 13, 14, 226, 372(1)
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High Courts24 Nov 1954

Sawaldas Madhavdas Vs Arati Cotton Mills Ltd.

Bombay High Court · AIR 1955 Bom 332 : (1955) 57 BOMLR 394

Bombay Court Fees (Amendment) Act, 1954 — Article 4, 5, 1Civil Procedure Code, 1908 (CPC) — Section 151Dekkhan Agriculturists Relief Act, 1879 — Section 16, 35
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