High Courts18 Nov 1959
Indulal K. Yagnik Vs State
Bombay High Court · (1960) CriLJ 1192
Police (Incitement to Disaffection) Act, 1922 — Section 3
COURT ARCHIVE
Bombay High Court judgments, 1959
241 judgments · page 2 of 13
High Courts17 Nov 1959Dismissed
Vijaykumar Motilal Hirakhanwala Vs Ramprasad Dagduram
Bombay High Court · (1960) 62 BOMLR 222
Transfer of Property Act, 1882 — Section 58, 67
High Courts17 Nov 1959
Hind Cycles Ltd. Vs Its Workmen (Excluding Clerical Staff)
Bombay High Court · (1960) 1 LLJ 373
High Courts13 Nov 1959
Khimji Poojnja and Co. Vs N. Ramanlal and Co. and Others
Bombay High Court · AIR 1960 Bom 532 : (1960) 62 BOMLR 277
Bombay Forward Contracts Control Act, 1947 — Section 8, 8(1)Constitution of India, 1950 — Article 254, 254(1), 367(2)
High Courts10 Nov 1959
Yeshwantrao Govindrao Vs The Collector, Nagpur
Bombay High Court · AIR 1961 Bom 129 : (1960) 62 BOMLR 204 : (1960) ILR (Bom) 302
Land Acquisition Act, 1894 — Section 11, 18, 23
High Courts10 Nov 1959Dismissed
Pandurang Ganpatrao Welekar Vs Nurumiya Serumiya
Bombay High Court · (1960) 62 BOMLR 547
States Reorganisation Act, 1956 — Section 91
High Courts07 Nov 1959
Municipal Corporation of Greater Bombay (Fire Brigade Service) Vs Its Workmen (Fire Brigade Service)
Bombay High Court · (1960) 1 LLJ 397
Industrial Disputes Act, 1947 — Section 10(3), 39
High Courts06 Nov 1959
Gopal Mayaji Parab and Another Vs T.C. Seth and Another
Bombay High Court · (1960) CriLJ 1422
Sea Customs Act, 1878 — Section 167(8)
High Courts06 Nov 1959
Gopal Mayaji Prab and Another Vs T.C. Seth and Another
Bombay High Court · AIR 1960 Bom 478 : (1960) 62 BOMLR 486
Foreign Exchange Regulation Act, 1947 — Section 8(1)Sea Customs Act, 1878 — Section 167(8)
High Courts05 Nov 1959Dismissed
Buvasaheb Tatyasaheb Mathakari Vs Yesu Krishna Kadam
Bombay High Court · (1960) 62 BOMLR 219 : (1960) NLJ 19
Bombay Public Trusts Act, 1950 — Section 19Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34
High Courts04 Nov 1959
Bai Bai Gyanoba Vs Mahadu Maruti
Bombay High Court · AIR 1960 Bom 543 : (1960) 62 BOMLR 341
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 100, 105(2), 151
High Courts02 Nov 1959Dismissed
State of Bombay Vs V.M. Jawadekar
Bombay High Court · (1960) 62 BOMLR 183 : (1960) NLJ 15
Constitution of India, 1950 — Article 14, 19
High Courts24 Oct 1959
Moon Mills Ltd. Vs Rashtriya Mill Mazdoor Sangh
Bombay High Court · (1960) 1 LLJ 79
Bombay Industrial Relations Act, 1946 — Section 78(1), 79(1)
High Courts22 Oct 1959
Dnyandeo Sambhuji Warhade and Another Vs Shankarappa Ummappa Bhanagire
Bombay High Court · AIR 1960 Bom 523 : (1960) CriLJ 1572
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 47
High Courts22 Oct 1959
Danyando Sambhiji Warhade and Another Vs Shankarappa Ummappa Banagire
Bombay High Court · (1960) 62 BOMLR 178
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 41, 47, 57Criminal Procedure Code, 1898 (CrPC) — Section 5(2)
High Courts19 Oct 1959
Gorakhram gokalchand Vs Raizada Topandas
Bombay High Court · (1960) 62 BOMLR 126
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 15, 28, 29, 29A
High Courts15 Oct 1959
Premier Automobiles Ltd. Vs Ramachandra Bhimayya Polkam
Bombay High Court · AIR 1960 Bom 390 : (1960) 1 FLR 160 : (1960) 1 LLJ 443
Industrial Disputes Act, 1947 — Section 10(2), 23, 31, 33, 33(2)
High Courts15 Oct 1959
The Premier Automobiles Ltd. Vs Ramchandra Bhimayya and Another
Bombay High Court · (1960) 62 BOMLR 199
Industrial Disputes (Bombay) Rules, 1957 — Rule 63(2)Industrial Disputes Act, 1947 — Section 33(2)
High Courts14 Oct 1959
Mohanlal Prabhuram Vs Fine Knitting Mills Co. Ltd.
Bombay High Court · AIR 1960 Bom 387 : (1960) 62 BOMLR 195 : (1960) 1 FLR 156 : (1960) 1 LLJ 439
Civil Procedure Code, 1908 (CPC) — Section 115Workmens Compensation Act, 1923 — Section 3
High Courts14 Oct 1959
State Vs Devsi Dosa
Bombay High Court · AIR 1960 Bom 443 : (1960) 62 BOMLR 316 : (1960) CriLJ 1317 : (1960) NLJ 325
Constitution of India, 1950 — Article 20(3)