High Courts27 Jan 1960Dismissed
Dada Savla Yadav Vs Vasant Anant Sultane
Bombay High Court · (1960) 62 BOMLR 471 : (1960) NLJ 51
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 1960
222 judgments · page 11 of 12
High Courts25 Jan 1960
Dattatraya Shankar Joshi Vs Deore (R.M.) and Others
Bombay High Court · (1961) 2 LLJ 4
High Courts21 Jan 1960
Mahomed Tayoob Daruwala Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 657 : (1960) 11 STC 612
Bombay Sales Tax Act, 1953 — Section 13, 14, 16(4), 16(5), 2(10)Sales Tax Rules, 1954 — Rule 10, 21
High Courts20 Jan 1960
Madhusudan Prabhakar Chitale Vs Trimbak Vyankatesh Joshi
Bombay High Court · AIR 1961 Bom 23 : (1960) 62 BOMLR 599 : (1960) ILR (Bom) 523
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37(1), Order 21 Rule 37(2), Order 21 Rule 40, Order 3 Rule 1, 51
High Courts19 Jan 1960
State Vs Radhamal Sangatmal Sindhi
Bombay High Court · AIR 1960 Bom 526 : (1960) CriLJ 1575
Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts19 Jan 1960Allowed
Aga Abbas Haji Amin Anwari Vs Haji Mohomed Haji Ali Jeerahiyan
Bombay High Court · (1960) 62 BOMLR 465
SUITS VALUATION ACT, 1887 — Section 8
High Courts18 Jan 1960
Kajaria Traders (India) Ltd. Vs Foreign Import and Export Association
Bombay High Court · AIR 1961 Bom 65 : (1960) 62 BOMLR 753
Arbitration Act, 1940 — Section 3, 8, 8(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3), 69(4)
High Courts15 Jan 1960
Raojibhai Vaghjibhai Patel Vs Karsanbhai Ratnabhai Patel
Bombay High Court · (1960) 62 BOMLR 461
Constitution of India, 1950 — Article 227
High Courts14 Jan 1960
Nedungadi Bank Limited, Kozhikode Vs Their Workmen
Bombay High Court · (1960) 01 BOM CK 0010
High Courts14 Jan 1960
Gendalal Cotton Mills Ltd. and Another Vs Basant Kumaribai and Others
Bombay High Court · AIR 1961 Bom 1 : (1960) 62 BOMLR 594
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3, Order 33 Rule 7, Order 44 Rule 1Companies (Court) Rules, 1959 — Rule 292Companies Act, 1913 — Section 179, 280
High Courts13 Jan 1960Dismissed
State Vs Ramanlal Jamnadas Gandhi
Bombay High Court · (1960) 62 BOMLR 354
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 2
High Courts12 Jan 1960
Jehangir Bhikaji Panthaki Vs Corporation of the City of Nagpur
Bombay High Court · (1960) 62 BOMLR 450
City of Nagpur Corporation Act, 1948 — Section 9(1)(d)(vi)
High Courts11 Jan 1960
Ramkrina Ramnath Shop Vs Union of India and Others
Bombay High Court · AIR 1960 Bom 344 : (1960) 62 BOMLR 445
Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 72, 74
High Courts11 Jan 1960Allowed
Raja Bahadur Sir Bansilal and Sons Vs C.R. Desai
Bombay High Court · (1961) 63 BOMLR 933
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 15, 49Constitution of India, 1950 — Article 226
High Courts11 Jan 1960Allowed
The Union of India (UOI) Vs Bai Saraswatibai Natwarlal Desai
Bombay High Court · (1960) 62 BOMLR 590
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts11 Jan 1960
Waman Vasudeo Wagh Vs Pratampal Dipaji and Co.
Bombay High Court · AIR 1960 Bom 520 : (1960) 62 BOMLR 592
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts08 Jan 1960
Shree Amarsinhji Mills Ltd. Vs Nagrashna (M.N.) and Others
Bombay High Court · (1961) 1 LLJ 581
Industrial Disputes Act, 1947 — Section 20, 25C, 33C, 33C(2), 7
High Courts07 Jan 1960Allowed
Wamanrao Trimbakrao Vs Bhaurao Mahadu
Bombay High Court · (1960) 62 BOMLR 587 : (1960) NLJ 477
High Courts07 Jan 1960Dismissed
Ghanashyam Shankar Kirad Vs The Poona Municipal Corporation
Bombay High Court · (1960) 62 BOMLR 588
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Jan 1960Dismissed
Amriksingh Sahny Vs The State of Bombay
Bombay High Court · (1961) 63 BOMLR 863
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 21