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Bombay High Court judgments

73,078 judgments · page 3,252 of 3,654

High Courts09 Feb 1951Dismissed

Akbaralli Tayaballi Vs State

Bombay High Court · AIR 1951 Bom 145 : (1951) 53 BOMLR 553 : (1952) ILR (Bom) 73

Bombay Essential Supplies (Temporary Powers) and Essential Commodities and Cattle (Control) (Enhancement of Penalties) Act, 1947 — Section 2(1), 3Criminal Procedure Code, 1898 (CrPC) — Section 29, 29(2)
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High Courts30 Jan 1951Allowed

The State Vs Ramniklal N. Joshi

Bombay High Court · AIR 1951 Bom 411 : (1951) 53 BOMLR 545 : (1952) ILR (Bom) 6

Bombay Criminal Manual, 1947 — Rule 119Bombay High Court Rules, 1950 — Rule 73
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High Courts22 Jan 1951

Shankarlal Ramratan Shet Vs Pandharinath Vishnu Phatak

Bombay High Court · AIR 1951 Bom 385 : (1951) 53 BOMLR 319 : (1951) ILR (Bom) 670

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 50Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 108
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High Courts19 Jan 1951

Heman Santlal Vs State of Bombay

Bombay High Court · AIR 1951 Bom 121 : (1951) 53 BOMLR 355 : (1951) ILR (Bom) 656

Bombay Land Requisition Act, 1948 — Section 6(4)Civil Procedure Code, 1908 (CPC) — Order 27A Rule 1Constitution of India, 1950 — Article 31(2), 31(5)
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High Courts14 Dec 1950

Ramappa Mallapa and Others Vs Rudragauda

Bombay High Court · AIR 1951 Bom 288 : (1950) 52 BOMLR 612 : (1950) ILR (Bom) 674

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1)High Court (Bombay) Appellate Side Rules, 1936 — Rule 11
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High Courts28 Nov 1950

In Re: Shantabai Rani Benoor

Bombay High Court · AIR 1951 Bom 337 : (1951) 53 BOMLR 142 : (1951) ILR (Bom) 621

Bombay Prevention of Prostitution Act, 1923 — Section 9(1)Constitution of India, 1950 — Article 13, 19
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