High Courts26 Feb 1960
Motiram Bajirao and Others Vs State of Bombay
Bombay High Court · AIR 1960 Bom 515 : (1960) 62 BOMLR 514 : (1960) CriLJ 1571 : (1960) NLJ 62
Penal Code, 1860 (IPC) — Section 141, 147
COURT ARCHIVE
Bombay High Court judgments, 1960
222 judgments · page 10 of 12
High Courts26 Feb 1960
State of Bombay Vs Premdas Sukritdas Gadhewas Koshti and Others
Bombay High Court · AIR 1960 Bom 483 : (1960) 62 BOMLR 613 : (1960) CriLJ 1426
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479APenal Code, 1860 (IPC) — Section 205, 206, 207, 208, 211
High Courts19 Feb 1960
Bhagwandas Motiram Vs Motiram Ragho
Bombay High Court · (1960) 62 BOMLR 484 : (1960) NLJ 17
Berar Regulation of Agricultural Leases Act, 1951 — Section 19(2)
High Courts19 Feb 1960
Watanmal Boolchand Vs N.V. Stoomvaart
Bombay High Court · (1961) 63 BOMLR 702
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts17 Feb 1960
Uttam Chindhaji and Others Vs Tulsiram Baliram
Bombay High Court · AIR 1962 Bom 197 : (1961) 63 BOMLR 116 : (1961) ILR (Bom) 538
Berar Land Revenue Code, 1928 — Section 184(2)
High Courts17 Feb 1960
Chandbeg Muradbeg and Others Vs Raje Madhaorao Devidasrao Jahagirdar and Others
Bombay High Court · AIR 1961 Bom 146 : (1960) 62 BOMLR 502 : (1960) ILR (Bom) 525
Berar Land Revenue Code, 1928 — Section 73, 73Berar Regulation of Agricultural Leases Act, 1951 — Section 3Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 100, 124, 125, 125(1), 132
High Courts17 Feb 1960
Anjanabai Yeshwant Rao Vs Yeshwantrao Daulatrao Dudhe
Bombay High Court · AIR 1961 Bom 154 : (1961) 63 BOMLR 98 : (1961) CriLJ 637 : (1961) ILR (Bom) 135
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 41
High Courts16 Feb 1960
Shah Ramchand Govindji and Co. and Others Vs G.G. Nerkar and Others
Bombay High Court · AIR 1962 Bom 183 : (1960) 62 BOMLR 475 : (1961) ILR (Bom) 282 : (1960) 11 STC 837
Bombay Sales Tax Laws (Validating Provisions and Amendment) Act, 1959 — Section 6Central Provinces and Berar Sales Tax Act, 1947 — Section 11, 11(2)
High Courts16 Feb 1960
Shah Ramchand Govindji and Co. Vs G.G. Nerkar, Sales Tax Officer
Bombay High Court · (1960) NLJ 429
Bombay Sales Tax Laws (Validating Provisions and Amendment) Act, 1959 — Section 6Central Provinces and Berar Sales Tax Act, 1947 — Section 11(2), 11(2), 11(5), 11A
High Courts16 Feb 1960
K.T. Rolling Mills (Private), Ltd. Vs Meher M.R. and Others
Bombay High Court · (1962) 2 LLJ 667
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 1(2), 10, 10(1), 12, 12(5)Plantations Labour Act, 1951 — Section 2
High Courts12 Feb 1960
Marotrao Ganpatrao Jadhav Vs The State and Another
Bombay High Court · AIR 1960 Bom 481 : (1960) 62 BOMLR 499 : (1960) CriLJ 1425 : (1960) NLJ 50
Criminal Procedure Code, 1898 (CrPC) — Section 244, 249Penal Code, 1860 (IPC) — Section 447
High Courts12 Feb 1960
State of Bombay Vs Janardhan and Others
Bombay High Court · AIR 1960 Bom 513 : (1960) 62 BOMLR 494 : (1960) CriLJ 1569 : (1960) NLJ 338
Criminal Procedure Code, 1898 (CrPC) — Section 204(1A), 252, 256
High Courts12 Feb 1960Dismissed
Hambirrao Bhaurao Patil Vs Balisha Ganpat Kamble
Bombay High Court · (1960) 62 BOMLR 749
Civil Procedure Code, 1908 (CPC) — Section 114, 151, 152Constitution of India, 1950 — Article 227
High Courts12 Feb 1960
State of Bombay Vs Seikh Kadar Seikh Amir and Others
Bombay High Court · AIR 1960 Bom 476 : (1960) 62 BOMLR 497 : (1960) CriLJ 1421
Cattle Trespass Act, 1871 — Section 22Criminal Procedure Code, 1898 (CrPC) — Section 155, 161, 173
High Courts10 Feb 1960
Gunavantibai Nanikram and Others Vs Official Assignee, High Court Bombay
Bombay High Court · AIR 1961 Bom 24 : (1960) 62 BOMLR 601 : (1960) ILR (Bom) 532
Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts09 Feb 1960Dismissed
Dr. Dattatraya Balkrishna Kulkarni Vs Sakataprasad Mahanand Upadhyaya
Bombay High Court · (1960) 62 BOMLR 710
Bombay Municipal Corporation Act, 1888 — Section 33
High Courts08 Feb 1960Allowed
Maganbhai Haribhai Patel Vs Mangaldas Hargovindas Shah
Bombay High Court · (1960) 62 BOMLR 609
Bombay Agricultural Debtors Relief Act, 1947 — Section 22, 22(3)
High Courts02 Feb 1960
Abdul Latif Jusabhai Vs D.R. Jaodekar
Bombay High Court · (1960) 62 BOMLR 490 : (1960) NLJ 30
Constitution of India, 1950 — Article 226, 227
High Courts02 Feb 1960
Amarnath S. Nanda Vs State Transport Authority and Another
Bombay High Court · AIR 1962 Bom 124 : (1961) 63 BOMLR 866
Motor Vehicles Act, 1939 — Section 43(2), 44(3), 44(3), 44(4), 45
High Courts28 Jan 1960
Baburao Pandharinath Jahagirdar Vs Bhikachand Tulsiram Marwadi
Bombay High Court · (1960) 62 BOMLR 845