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Bombay High Court judgments

73,078 judgments · page 3,245 of 3,654

High Courts16 Jan 1952

Chandulal Sarupchand Vs Bhau Buwajirao

Bombay High Court · AIR 1953 Bom 282 : (1953) 55 BOMLR 279 : (1953) ILR (Bom) 707

Bombay Agricultural Debtors Relief Act, 1947 — Section 56(1)Dekkhan Agriculturists Relief Act, 1879 — Section 12, 13, 56
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High Courts15 Jan 1952

Karfule Ltd. Vs Arical Daniel Varghese

Bombay High Court · AIR 1953 Bom 73 : (1952) 54 BOMLR 664 : (1953) ILR (Bom) 170

Bombay City Civil Court Act, 1948 — Section 11(1)Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 14(4), 15(3)City Civil Court Act, 1953 — Section 11(2)
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High Courts09 Jan 1952

Haji Mahomed Haji Alli Mahomed Vs State

Bombay High Court · AIR 1952 Bom 399 : (1952) 54 BOMLR 426 : (1953) ILR (Bom) 12

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24, 24(2), 24(3), 24(4)Penal Code, 1860 (IPC) — Section 114, 426
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High Courts18 Dec 1951

State Vs Rangrao Bala and Others

Bombay High Court · AIR 1952 Bom 327 : (1952) 54 BOMLR 325 : (1952) ILR (Bom) 979

Bombay Prohibition Act, 1949 — Section 2(12), 2(22), 66, 84, 85Criminal Procedure Code, 1898 (CrPC) — Section 103
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High Courts11 Dec 1951

The Madras Electric Tramways Ltd. Vs M.K. Ranganathan

Bombay High Court · AIR 1952 Bom 449 : (1952) 54 BOMLR 552 : (1952) ILR (Bom) 974 : (1952) 1 LLJ 176

Constitution of India, 1950 — Article 226, 227Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 6Industrial Disputes Act, 1947 — Section 10(1)
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