High Courts23 Dec 1960
B.M. Pandit Vs Union of India and Others
Bombay High Court · AIR 1962 Bom 45 : (1961) 63 BOMLR 581 : (1961) ILR (Bom) 831
Central Civil Services (Temporary Service) Rules, 1949 — Rule 3, 5
COURT ARCHIVE
Bombay High Court judgments, 1960
222 judgments · page 1 of 12
High Courts23 Dec 1960Allowed
Trimbaksa Ramasa Vyawahare Vs Habib Mohamad
Bombay High Court · (1961) 63 BOMLR 721
Central Provinces and Berar Municipalities Act, 1922 — Section 22A, 22B
High Courts23 Dec 1960Allowed
Trikamji Damji Vs Bhikalal Wadilal Shah
Bombay High Court · (1961) 63 BOMLR 732
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1950 — Section 7
High Courts23 Dec 1960
Sahebrao Madhavrao Vs Rangarao Dadarao and Others
Bombay High Court · AIR 1962 Bom 1 : (1961) 63 BOMLR 411 : (1961) ILR (Bom) 768
High Courts22 Dec 1960
M/s. Krishnanath Balkrishna and Co. Vs Rai Bahadur Seth Ram Ratan
Bombay High Court · (1966) MhLj 668
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 122
High Courts20 Dec 1960Dismissed
Shafia Begum Kom Mahmad Sahib Momin Vs Bashir Ahmed Maulvi Mahmed Hanif
Bombay High Court · (1962) 64 BOMLR 462
Arbitration Act, 1940 — Section 32, 33
High Courts20 Dec 1960
Labhchand Shankarlal and Others Vs Sharifabi
Bombay High Court · AIR 1961 Bom 215 : (1961) 63 BOMLR 602
Transfer of Property Act, 1882 — Section 53A
High Courts20 Dec 1960
State Vs Gopichand Fattumal and Others
Bombay High Court · AIR 1961 Bom 282 : (1961) 63 BOMLR 408
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 34, 360, 361, 366, 366A
High Courts19 Dec 1960
Audumbar Gangaram and Another Vs Sonubai Audumbar
Bombay High Court · AIR 1962 Bom 35 : (1961) 63 BOMLR 595 : (1961) ILR (Bom) 814 : (1961) NLJ 602
Bombay Hindu Divorce Act, 1947 — Section 8, 8(3)Contract Act, 1872 — Section 23
High Courts19 Dec 1960
The State of Maharashtra Vs The Nagpur Electric Light and Power Co. Ltd. and Another
Bombay High Court · AIR 1961 Bom 242 : (1961) 63 BOMLR 559 : (1961) 31 CompCas 324 : (1961) ILR (Bom) 508
City of Nagpur Corporation Act, 1948 — Section 152Constitution of India, 1950 — Article 20(3), 367Criminal Procedure Code, 1898 (CrPC) — Section 94, 96
High Courts16 Dec 1960
Vinayak Ganesh Savale Vs The Shahada-Kukdel Municipality
Bombay High Court · (1961) 63 BOMLR 589
Bombay District Municipal Act, 1901 — Section 167A
High Courts16 Dec 1960Dismissed
Prem Ratan Vohra Vs M.G. Pimputkar
Bombay High Court · (1961) 63 BOMLR 376
Bombay Municipal Corporation Act, 1888 — Section 19(1)
High Courts09 Dec 1960Dismissed
Ramlal Kaluram Mishra Vs The Charity Commissioner
Bombay High Court · (1961) 63 BOMLR 418
Bombay Public Trusts Registration Act, 1935 — Section 5
High Courts09 Dec 1960
In Re: Bilasrai Juharmal and Another
Bombay High Court · AIR 1962 Bom 133 : (1961) 63 BOMLR 815 : (1962) 32 CompCas 215
Companies Act, 1956 — Section 13, 432, 433, 439, 443
High Courts05 Dec 1960
Firm Tulsiram Sadanand Sarda Vs Assistant Commissioner of Labour, Nagpur
Bombay High Court · (1961) 63 BOMLR 342 : (1961) 3 FLR 131 : (1961) 1 LLJ 711
Industrial Disputes Act, 1947 — Section 16, 2
High Courts30 Nov 1960Allowed
Varjivandas Khushaldas Gandhi Vs Ravindra Motilal Shah
Bombay High Court · (1961) 63 BOMLR 332
Bombay Securities Contracts Control Act, 1925 — Section 4
High Courts22 Nov 1960
Gulamahamed Tarasaheb and Others Vs State of Bombay and Others
Bombay High Court · AIR 1962 Bom 97 : (1961) 63 BOMLR 323 : (1961) ILR (Bom) 491
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 226Minimum Wages Act, 1948 — Section 12, 19(6), 22, 25, 5(1)
High Courts22 Nov 1960
Bapurao Dhondiba and Another Vs Neroji Ramji and Others
Bombay High Court · AIR 1961 Bom 300 : (1961) 63 BOMLR 576
Hindu Succession Act, 1956 — Section 14, 14(1), 15, 4
High Courts22 Nov 1960
Gulamahamed Tarasaheb Vs State of Bombay
Bombay High Court · (1961) 3 FLR 122 : (1961) 1 LLJ 702
Minimum Wages Act, 1948 — Section 12, 22, 25, 3, 5
High Courts22 Nov 1960
Krishna Steel Industries (Private) Ltd. Vs Its Workmen (Including the Staff)
Bombay High Court · (1961) 1 LLJ 143
Industrial Disputes Act, 1947 — Section 33C, 36A