High Courts14 Oct 1959
Mohanlal Prabhuram Vs Fine Knitting Mills Company Ltd.
Bombay High Court · AIR 1960 Bom 387 : (1960) 62 BOMLR 195 : (1960) 1 FLR 156 : (1960) 1 LLJ 439
Workmens Compensation Act, 1923 — Section 19(2), 20, 23, 27, 30
COURT ARCHIVE
Bombay High Court judgments, 1959
241 judgments · page 3 of 13
High Courts12 Oct 1959
Jeewanlal (1929) Ltd. Vs Jeewanlal Employees'' Union
Bombay High Court · (1960) 1 LLJ 86
Industrial Disputes Act, 1947 — Section 36A(1)
High Courts09 Oct 1959
State Vs Shankar Balaji Waje
Bombay High Court · AIR 1960 Bom 296 : (1959) 61 BOMLR 1676 : (1960) CriLJ 896 : (1961) 2 LLJ 8
Factories Act, 1948 — Section 2(1), 79, 80
High Courts08 Oct 1959
F.E. Dinshaw Ltd. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1959) 36 ITR 114
Income Tax Act, 1922 — Section 10(2)
High Courts08 Oct 1959
Jal Hormusji Khajotia Vs T.C. Seth
Bombay High Court · (1959) 10 BOM CK 0005
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167(8), 168
High Courts07 Oct 1959
Punjabrao Deorao Vs Sheshrao and Others
Bombay High Court · AIR 1962 Bom 175 : (1961) 63 BOMLR 726 : (1960) ILR (Bom) 847
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 32(5), 6
High Courts07 Oct 1959
Balkrishna Eknath Vs Shantilal Hemchand
Bombay High Court · AIR 1961 Bom 56 : (1961) BomCR(Cri) 56 : (1960) 62 BOMLR 410 : (1960) ILR (Bom) 554
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 53(1), Order 21 Rule 53(2), Order 21 Rule 53(3), Order 21 Rule 53(4)
High Courts03 Oct 1959
The Hindu, Bombay Vs Its Workmen (Working Journalists)
Bombay High Court · (1960) 1 LLJ 110
Industrial Disputes Act, 1947 — Section 12(4), 12(5), 2, 3, 36
High Courts30 Sept 1959
Walter Thompson Company (J.) (Private) Ltd. Vs Its Workmen (Including Clerical Staff)
Bombay High Court · (1960) 1 LLJ 89
Industrial Disputes Act, 1947 — Section 10(2)
High Courts30 Sept 1959
All India Reporter Ltd. and Another Vs Ramchandra Dhondo Datar
Bombay High Court · AIR 1961 Bom 292 : (1960) 62 BOMLR 251 : (1961) ILR (Bom) 257
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 3 Rule 1, Order 3 Rule 2, Order 4 Rule 1, Order 4 Rule 2Companies Act, 1913 — Section 154
High Courts29 Sept 1959
Jerry Sabastien Pareira Vs Badshah (A.A.) and Others
Bombay High Court · (1960) 2 LLJ 99
Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts29 Sept 1959
The Collector of Sabarkantha Vs Shankarlal Kalidas Patel and Another
Bombay High Court · (1960) 62 BOMLR 400
Companies Act, 1913 — Section 185, 186, 187Companies Act, 1956 — Section 108, 468, 469, 470
High Courts24 Sept 1959
Ahmedabad Manufacturing and Calico Printing Company Ltd. (Calico and Jubilee Mills, Ahmedabad) Vs District Judge, Ahmedabad and Others
Bombay High Court · (1960) 1 LLJ 770
Factories Act, 1948 — Section 2, 51, 54, 55, 59
High Courts21 Sept 1959
State Vs Kamalakar Prabhakar Juvekar
Bombay High Court · AIR 1960 Bom 269 : (1959) 61 BOMLR 1674 : (1960) CriLJ 814 : (1960) NLJ 7
Criminal Procedure Code, 1898 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 278, 279, 336, 337, 36
High Courts19 Sept 1959
Margoni Yelliah Samayya Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 86
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 57
High Courts15 Sept 1959
Phulchand Lakhmichand Jain and Another Vs Hukumchand Gulabchand Jain and Another
Bombay High Court · AIR 1960 Bom 438 : (1960) 62 BOMLR 308
Trusts Act, 1882 — Section 1, 23
High Courts15 Sept 1959
Ramkrishna Ramnath Vs Sales Tax Officer, Nagpur and Others
Bombay High Court · (1960) 62 BOMLR 172 : (1960) NLJ 19 : (1960) 11 STC 811
Central Provinces and Berar Sales Tax Act, 1947 — Section 10, 10(3), 10(4), 11(2), 8
High Courts12 Sept 1959
Commissioner of Income Tax, Central, Bombay Vs Indore Malwa United Mills Ltd.
Bombay High Court · (1960) 39 ITR 438
Income Tax Act, 1922 — Section 4(1)
High Courts11 Sept 1959
Vijaykumar Juglal Vs The Bombay Revenue Tribunal
Bombay High Court · (1960) 62 BOMLR 122
Berar Regulation of Agricultural Leases Act, 1951 — Section 9(1)
High Courts10 Sept 1959
Bakshia Mukinda Neo Budha and Another Vs State of Bombay
Bombay High Court · AIR 1960 Bom 263 : (1960) CriLJ 807
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395