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Bombay High Court judgments

73,078 judgments · page 3,236 of 3,654

High Courts27 Feb 1953

Bhailal Amin and Sons Ltd. Vs R.P. Dalal and Others

Bombay High Court · AIR 1953 Bom 441 : (1953) 55 BOMLR 586 : (1953) ILR (Bom) 212

Income Tax Act, 1922 — Section 66, 66(1)Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 3, 7, 7(1)Trade Marks Act, 1940 — Section 76, 76(1)
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High Courts19 Feb 1953

Krishnarao Vithobaji Vs The State

Bombay High Court · (1953) CriLJ 1556

Central Provinces and Berar Agricultural Produce Market Act, 1935 — Section 5Essential Supplies (Temporary Powers) Act, 1946 — Section 7
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High Courts16 Feb 1953

Bata Shoe Co. Ltd. Vs Union of India

Bombay High Court · AIR 1954 Bom 129 : (1953) 55 BOMLR 746 : (1953) ILR (Bom) 1157

Civil Procedure Code, 1908 (CPC) — Section 19, 20, 80, 9Constitution of India, 1950 — Article 289(2), 294, 295, 296, 297Presidency Small Cause Courts Act, 1882 — Section 18, 38
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High Courts10 Feb 1953

Cantonment Board, Poona Vs Western India Theatres Ltd.

Bombay High Court · AIR 1954 Bom 261 : (1954) 56 BOMLR 45 : (1954) ILR (Bom) 647

Bombay District Municipal Act, 1901 — Section 59(1), 60(1)Bombay Motor Vehicles Tax Act, 1935 — Section 14Bombay Municipal Boroughs Act, 1925 — Section 103, 60, 60(1), 73
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High Courts27 Jan 1953

Tolaram Relumal and Another Vs The State

Bombay High Court · AIR 1953 Bom 347 : (1955) 57 BOMLR 366 : (1953) ILR (Bom) 1007

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 18(1), 5(11), 5(3), 6Defence (General) Regulations, 1939 — Regulation 55(1)Penal Code, 1860 (IPC) — Section 109
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High Courts13 Jan 1953

The State Vs Vithal Maruti Patil

Bombay High Court · AIR 1953 Bom 369 : (1953) 55 BOMLR 379 : (1953) ILR (Bom) 1242

Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Penal Code, 1860 (IPC) — Section 286, 302, 307
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High Courts08 Jan 1953

Rangappa Kelavadeppa Vs Rindawa and Vasangouda

Bombay High Court · AIR 1954 Bom 139 : (1953) 55 BOMLR 725 : (1953) ILR (Bom) 991

Civil Procedure Code Amendment Act, 1877 — Section 13Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 22 Rule 5, 11, 47, 47(1)
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