High Courts10 Aug 1959
Radheshyam Makhanlal Vs Union of India and Others
Bombay High Court · AIR 1960 Bom 353 : (1960) 40 ITR 624
Constitution of India, 1950 — Article 14, 19(1), 226, 31Income Tax Act, 1922 — Section 49EE
COURT ARCHIVE
Bombay High Court judgments, 1959
241 judgments · page 5 of 13
High Courts10 Aug 1959
Radheshyam Makhanlal Vs The Union of India and Others
Bombay High Court · (1960) 62 BOMLR 11
Constitution of India, 1950 — Article 226Income Tax (Amendment) Act, 1959 — Section 3Income Tax Act, 1922 — Section 49EE
High Courts07 Aug 1959
Morlays (B''Ham) Ltd. Vs Roshanlal Ramsahai and Another
Bombay High Court · AIR 1961 Bom 156 : (1960) 62 BOMLR 608
Civil Procedure Code, 1908 (CPC) — Section 13, 44
High Courts07 Aug 1959
Shankarlal Bholaram Vs Mohammad Ayyub, Madaran Momin and Others
Bombay High Court · AIR 1960 Bom 116 : (1959) 61 BOMLR 1642 : (1960) CriLJ 326
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 203
High Courts05 Aug 1959
Madanlal Mulchand Soni Vs Shaikh Mahibub Yakub
Bombay High Court · (1959) 61 BOMLR 1607
Bombay Agricultural Debtors Relief Act, 1947 — Section 14, 51A
High Courts05 Aug 1959
Atmasing Pagsing Vs Anil Starch Products Ltd., Ahmedabad
Bombay High Court · (1960) 1 LLJ 77
Industrial Disputes Act, 1947 — Section 33, 33(2)
High Courts05 Aug 1959Allowed
Namdeo Ganuji Marathe Vs Gangadhar Govind Joshi
Bombay High Court · (1960) 62 BOMLR 63
Berar Land Revenue Code, 1928 — Section 183Central Provinces and Berar Relief of Indebtedness Act, 1939 — Section 13
High Courts31 Jul 1959
Shardaprasad Onkarprasad Tiwari and Others Vs Central Railway (Divisional Superintendent, Nagpur)
Bombay High Court · (1960) 1 LLJ 167
Constitution of India, 1950 — Article 226, 227, 313Government of India Act, 1935 — Section 241(2)
High Courts31 Jul 1959
Sharda Prasad Tiwari and Others Vs Divisional Superintendent, Central Railway, Nagpur Division
Bombay High Court · AIR 1961 Bom 150 : (1959) 61 BOMLR 1596 : (1960) ILR (Bom) 545
Constitution of India, 1950 — Article 226, 227, 313Government of India Act, 1935 — Section 241(2)
High Courts30 Jul 1959Allowed
R.G. Shastri Vs Rajkot Borough Municipality
Bombay High Court · (1960) 62 BOMLR 94
Bombay Municipal Boroughs Act, 1925 — Section 61(2), 90
High Courts30 Jul 1959Dismissed
Gangaram Baliram Vs Dharamchand Phulchand Raniwale
Bombay High Court · (1959) 61 BOMLR 1638
States Reorganisation Act, 1956 — Section 59
High Courts29 Jul 1959
Bajaj Brothers Private Limited Vs D.P. Anand
Bombay High Court · (1959) 07 BOM CK 0009
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23, 23(3)Sea Customs Act, 1878 — Section 167(8)
High Courts27 Jul 1959
Mahavirprasad Badrida Vs M.S. Yagnik
Bombay High Court · (1959) 61 BOMLR 1433
Income Tax Act, 1922 — Section 3Wealth Tax Act, 1957 — Section 3
High Courts27 Jul 1959
Laxman Dhulshet Narayanpure Vs Ganpat Nata Shete
Bombay High Court · (1959) 61 BOMLR 1591
Civil Procedure Code, 1908 (CPC) — Section 104, 2, 47
High Courts27 Jul 1959
The State of Bombay Vs L.D. Narayanpure and Others
Bombay High Court · AIR 1960 Bom 334
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47
High Courts24 Jul 1959
Eardley Dudley Baxter Vs T.L. Bhagtiani and Others
Bombay High Court · AIR 1961 Bom 69 : (1960) 62 BOMLR 651
Administration of Evacuee Property Act, 1950 — Section 17, 18Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 19, 19(1), 19(2), 19(3)
High Courts24 Jul 1959
Manordas Kalidas Vs V.V. Tatke
Bombay High Court · (1959) 61 BOMLR 1560 : (1960) 11 STC 87
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 41Constitution of India, 1950 — Article 226
High Courts23 Jul 1959
The Aryodaya Spinning and Weaving Company Limited Vs The State of Bombay
Bombay High Court · (1960) 11 STC 141
High Courts23 Jul 1959
Phirdosh Sarosh Kothawalla Vs The State of Bombay
Bombay High Court · (1959) 61 BOMLR 1559
Bombay Tenancy and Agricultural Lands (Second Amendment) Act — Section 25Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31A