High Courts10 Sept 1959
Bakshia Mukina Neo Budha and Another Vs State of Bombay
Bombay High Court · (1960) 62 BOMLR 80
Evidence Act, 1872 — Section 27
COURT ARCHIVE
Bombay High Court judgments, 1959
241 judgments · page 4 of 13
High Courts09 Sept 1959Dismissed
Vithal Krishnaji Nivendkar Vs The State
Bombay High Court · (1959) 61 BOMLR 1662
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 5
High Courts08 Sept 1959
Babulal Swarupchand Shah Vs South Satara (Fixed Delivery) Merchant''s Association Ltd. and Another
Bombay High Court · AIR 1960 Bom 548 : (1960) 62 BOMLR 304
Contract Act, 1872 — Section 182, 218, 23
High Courts04 Sept 1959Dismissed
Ismailbhai Sardarbhai Bhagwan Vs Kondi Ravaji Phadtare
Bombay High Court · (1960) 62 BOMLR 169
Displaced Persons (Debts Adjustment) Act, 1951 — Section 2
High Courts02 Sept 1959
State and Others Vs Murlidhar Govardhan and Others
Bombay High Court · AIR 1960 Bom 240 : (1959) 61 BOMLR 1656 : (1960) CriLJ 800
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190
High Courts29 Aug 1959Dismissed
Gulabrao Anandrao Vs Ramji Anandrao
Bombay High Court · (1959) 61 BOMLR 1651
Evidence Act, 1872 — Section 103
High Courts28 Aug 1959
The State of Bombay Vs Laxman Sakharam Pimparkar and Others
Bombay High Court · AIR 1960 Bom 490 : (1960) 62 BOMLR 106
Bombay Irrigation Act, 1879 — Section 5Easements Act, 1882 — Section 7
High Courts26 Aug 1959
Vakratunda Chintaman Deo Vs Special Land Acquisition Officer
Bombay High Court · AIR 1960 Bom 232 : (1959) 61 BOMLR 1501
Land Acquisition Act, 1894 — Section 4
High Courts25 Aug 1959Allowed
Dattatraya Nagesh Deodhar Vs The Poona City Municipal Corporation
Bombay High Court · (1960) 62 BOMLR 71
Constitution of India, 1950 — Article 277
High Courts24 Aug 1959
Parbhani Transport Co-operative Society Limited Vs G.V. Bedekar and Others
Bombay High Court · AIR 1960 Bom 278 : (1959) 61 BOMLR 1572
Bombay Motor Vehicles Tax Rules, 1940 — Rule 76, 76(1A)Constitution of India, 1950 — Article 19, 19(6)Motor Vehicles Act, 1939 — Section 47, 47(1), 64, 68B, 68C
High Courts24 Aug 1959
Allijan Munshi Vs State
Bombay High Court · AIR 1960 Bom 290 : (1959) 61 BOMLR 1620 : (1960) CriLJ 894
Evidence Act, 1872 — Section 32, 32(1), 8
High Courts21 Aug 1959
Ramji Lakhamsi Budhadev Vs Harshadrai Nandalal Bhuta and Others
Bombay High Court · AIR 1960 Bom 268 : (1959) 61 BOMLR 1648 : (1960) CriLJ 812
Penal Code, 1860 (IPC) — Section 415
High Courts21 Aug 1959
Textile Labour Union, Nadiad Vs New Shorrock Spinning and Manufacturing Company Ltd.
Bombay High Court · (1960) 1 LLJ 129
Bombay Industrial Relations Act, 1946 — Section 3, 81Constitution of India, 1950 — Article 254Payment of Wages (Amendment) Act, 1953 — Section 3
High Courts19 Aug 1959
Bombay Chronicle Company (Private) Ltd. Vs Its Workmen
Bombay High Court · (1960) 1 LLJ 727
Industrial Disputes Act, 1947 — Section 12(5), 7
High Courts17 Aug 1959
Sumatiben Vs Jascant Bhogilal Sutaria
Bombay High Court · AIR 1960 Bom 323 : (1959) 61 BOMLR 1565
Bombay Hindu Divorce Act, 1947 — Section 15, 8Hindu Marriage Act, 1955 — Section 25, 26, 29(3), 30
High Courts14 Aug 1959
State Vs M.M. Pinto
Bombay High Court · AIR 1960 Bom 236 : (1959) 61 BOMLR 1617 : (1960) CriLJ 798 : (1960) 1 LLJ 59 : (1960) NLJ 64
Factories Act, 1948 — Section 2(1)
High Courts14 Aug 1959
Patwardhan Tailors, Poons Vs Their Workmen
Bombay High Court · (1960) 1 LLJ 722
Industrial Disputes Act, 1947 — Section 12(5)
High Courts14 Aug 1959
State of Bombay Vs Mohanmadh Khan
Bombay High Court · AIR 1960 Bom 150 : (1959) 61 BOMLR 1644 : (1960) CriLJ 465
Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 207A(3), 286(2)
High Courts13 Aug 1959
Appa Shivling Vs Vithal Baba and Another
Bombay High Court · AIR 1960 Bom 219 : (1959) 61 BOMLR 1671
Berar Regulation of Agricultural Leases Act, 1951 — Section 2, 9(1)Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 1959
Prithvirajsinhji Mansinghji Vs Bai Shivprabhakumari
Bombay High Court · AIR 1960 Bom 315 : (1960) 62 BOMLR 47
Civil Procedure Code, 1908 (CPC) — Section 104, 151, 2Hindu Marriage Act, 1955 — Section 12, 21, 24, 25, 28