COURT ARCHIVE

Bombay High Court judgments, 1960

222 judgments · page 3 of 12

High Courts27 Sept 1960

Rambali Bhuleshwar Vs Sales Tax Officer, Recovery I, Bombay and Others

Bombay High Court · (1961) 63 BOMLR 936 : (1961) 31 CompCas 265 : (1961) 12 STC 595

Bombay City Land Revenue Act, 1876 — Section 13Bombay Sales Tax Act, 1953 — Section 11(4), 25, 26, 26(1), 5Constitution of India, 1950 — Article 226

High Courts26 Sept 1960

Uttamchand Milapchand Vs Balkrishna Ramnath

Bombay High Court · AIR 1961 Bom 224 : (1961) 63 BOMLR 186 : (1961) ILR (Bom) 471

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86

High Courts22 Sept 1960

Kohli (S.I.) Vs B.E.S.T. Undertaking

Bombay High Court · (1961) 1 LLJ 95

High Courts21 Sept 1960

Julieta Vs Lila Coutinho and Others

Bombay High Court · AIR 1961 Bom 275 : (1961) 63 BOMLR 272

Guardians and Wards Act, 1890 — Section 3Succession Act, 1925 — Section 212(2)

High Courts20 Sept 1960

Mohanlal Kanayalal Vs Lalchand Motilal Malani

Bombay High Court · (1961) 63 BOMLR 183

High Courts20 Sept 1960Dismissed

Parbat Gopal Walekar Vs Dinkar S. Shinde

Bombay High Court · (1961) 63 BOMLR 189

Bombay Police Act, 1951 — Section 159, 160, 161, 80Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 279, 337

High Courts20 Sept 1960

Cooverje Jethabhai Shah Vs Amir Abdulali Kachwala and Co.

Bombay High Court · AIR 1963 Bom 170 : (1963) 1 BOMLR 65 : (1963) ILR (Bom) 1 : (1963) MhLj 345

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 1 Rule 4, Order 6 Rule 1Limitation Act, 1908 — Article 120, 19Transfer of Property Act, 1882 — Section 68

High Courts19 Sept 1960

Hiralal Bablisa Shroff Vs Ramdas Purshottamdas

Bombay High Court · AIR 1961 Bom 284 : (1961) 63 BOMLR 169

Presidency Small Cause Courts Act, 1882 — Section 17, 18

High Courts19 Sept 1960

Phulchand Laxminarayan Vs The India United Mills Ltd.

Bombay High Court · AIR 1961 Bom 208 : (1961) 63 BOMLR 76 : (1961) ILR (Bom) 344

Arbitration Act, 1940 — Section 13, 16, 16(1)Bombay Mill Owners Association Rules — Rule 16, 18, 25, 26, 29

High Courts19 Sept 1960Dismissed

The Secretary, Mahad Municipality Vs The Divisional Controller, Bombay State Road Transport Corporation

Bombay High Court · (1961) 63 BOMLR 174

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts17 Sept 1960

International Tyre Service (Private), Ltd. Vs Its Workmen (Excluding Clerical Staff)

Bombay High Court · (1961) 1 LLJ 121

Industrial Disputes Act, 1947 — Section 10(2)

High Courts15 Sept 1960

Mahomed Ebrahim Mahomedi Vs Essak Haji Alimahomed Haji Sumar and Others

Bombay High Court · AIR 1962 Bom 169 : (1961) 63 BOMLR 798

Administration of Evacuee Property Act, 1950 — Section 17, 17(1), 7, 8Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15, Order 34 Rule 3Evacuee Interest (Separation) Act, 1951 — Section 10, 11, 2

High Courts15 Sept 1960

Manikchand Sarupchand Shah and Another Vs Gangadhar Shankar Shete and Another

Bombay High Court · AIR 1961 Bom 288 : (1961) 63 BOMLR 163

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28, 5(11), 5(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35(1), 144Transfer of Property Act, 1882 — Section 111, 41, 52

High Courts14 Sept 1960

Mongibai Hariram Vs The State of Bombay

Bombay High Court · (1960) 62 BOMLR 1077

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 17Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226

High Courts12 Sept 1960

Shantilal Uttamram Mehta Vs Dhanji Kanji Shah and Another

Bombay High Court · AIR 1961 Bom 203 : (1961) 63 BOMLR 69 : (1961) CriLJ 66 : (1961) ILR (Bom) 248

Criminal Procedure Code, 1898 (CrPC) — Section 342, 417(3)Merchandise Marks Act, 1887 — Section 2(2)Penal Code, 1860 (IPC) — Section 486

High Courts10 Sept 1960

H.M. Khatri and Co. Vs Their Workmen

Bombay High Court · (1960) 2 LLJ 605

Industrial Disputes Act, 1947 — Section 10(2)

High Courts10 Sept 1960

Bombay Union of Journalists and Others Vs State of Bombay and Another

Bombay High Court · (1961) 2 LLJ 727

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 3(2)

High Courts09 Sept 1960

Jagannath Prabhashankar Joshi and Another Vs Varadkar and Others

Bombay High Court · AIR 1961 Bom 244 : (1961) 63 BOMLR 1

Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3

High Courts08 Sept 1960

Western India Vegetable Products, Ltd. Vs Its Workmen (Excluding Clerical and Supervisory Staff)

Bombay High Court · (1960) 2 LLJ 609

Industrial Disputes Act, 1947 — Section 10(1), 36(2), 36(4)

High Courts08 Sept 1960

Laxman Shivashankar Vs Saraswati and Another

Bombay High Court · AIR 1961 Bom 218 : (1961) 63 BOMLR 152

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11Hindu Widows Remarriage Act, 1856 — Section 2Specific Relief Act, 1963 — Section 42