COURT ARCHIVE

Bombay High Court judgments, 1960

222 judgments · page 5 of 12

High Courts12 Aug 1960

Sunanda Gundopant Ashtekar Vs Gundopant Bandopant Ashtekar

Bombay High Court · AIR 1961 Bom 225 : (1961) 63 BOMLR 125 : (1961) NLJ 172

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 4Hindu Marriage Act, 1955 — Section 10, 21, 23, 23(1), 23(2)

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High Courts12 Aug 1960Dismissed

B.S. Kerkar Vs P.N. Shah

Bombay High Court · (1960) 62 BOMLR 992

Bombay Civil Courts Act, 1869 — Section 14, 16, 17, 5, 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 29Civil Procedure Code, 1908 (CPC) — Section 100, 115

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High Courts11 Aug 1960

The Bank of Poona Ltd. Vs Narayandas Shriram Somani

Bombay High Court · AIR 1961 Bom 252

Companies Act, 1913 — Section 91

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High Courts10 Aug 1960Allowed

The City of Nagpur Corporation Vs Ramchandra Shreerang Raju

Bombay High Court · (1961) 63 BOMLR 64

City of Nagpur Corporation Act, 1948 — Section 119(b)

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High Courts08 Aug 1960Allowed

Bhagwan Sitaram Vs Namdeo Narayan

Bombay High Court · (1961) 63 BOMLR 289(1) : (1961) NLJ 17

Religious Endowments Act, 1863 — Section 14, 2

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High Courts08 Aug 1960

Homi J. Bhajiwala Vs The State

Bombay High Court · (1960) 62 BOMLR 1021 : (1961) 1 LLJ 170

Factories Act, 1948 — Section 2, 85

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High Courts05 Aug 1960

Burmah Shell Oil Storage and Distributing Co. of India Ltd. Vs The State of Bombay

Bombay High Court · (1961) 63 BOMLR 903

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 286

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High Courts05 Aug 1960

Kamalakar Mahadev Bhagat Vs Scindia Steam Navigation Co. Ltd.

Bombay High Court · AIR 1961 Bom 186 : (1960) 62 BOMLR 995

Admiralty Courts Act, 1861 — Section 2, 35, 7Bombay City Civil Court Act, 1948 — Section 12, 3Constitution of India, 1950 — Article 372, 395

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High Courts05 Aug 1960

Kashibai and Another Vs The Scindia Steam Navigation Co. Ltd., Bombay

Bombay High Court · AIR 1961 Bom 200 : (1960) 62 BOMLR 1017

Constitution of India, 1950 — Article 372, 395Independence Act, 1947 — Section 2(1)India and Burma (Miscellaneous Amendements) Act, 1940 — Section 8

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High Courts04 Aug 1960Allowed

Pandurang Sakharam Jadhav Vs Nago Hiru Gharat

Bombay High Court · (1960) 62 BOMLR 988

Bombay Agricultural Debtors Relief Act, 1947 — Section 32(2)(5)

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High Courts03 Aug 1960Dismissed

Godawaribai Vs Siddhagopal

Bombay High Court · (1960) 62 BOMLR 927

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High Courts02 Aug 1960

Venkatrao A. Pai and Sons Ltd. Vs Narayanlal Bansilal and Others

Bombay High Court · AIR 1961 Bom 94 : (1960) 62 BOMLR 947 : (1961) ILR (Bom) 459

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 11 , Order 1 Rule 12, Order 3 Rule 1

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High Courts29 Jul 1960

Shankarrao Sitaramji Satpute and Others Vs Annapurnabai and Others

Bombay High Court · AIR 1961 Bom 266 : (1961) ILR (Bom) 68

Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1908 — Article 47, 28

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High Courts27 Jul 1960

Isubmiya Babamiya Shalkhnag Vs Vishnu Krishna Marathe

Bombay High Court · AIR 1961 Bom 96 : (1960) 62 BOMLR 945 : (1961) ILR (Bom) 455

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151

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High Courts26 Jul 1960Allowed

Dnyanu Baba Chobe Vs Gulab Eknath Bhais

Bombay High Court · (1960) 62 BOMLR 940

Transfer of Property Act, 1882 — Section 52, 55

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High Courts26 Jul 1960Allowed

Sampat Haibati Vs Bhikajee Ramchandra

Bombay High Court · (1960) 62 BOMLR 982

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High Courts26 Jul 1960

Narayan Mahasing Patel Vs Baliram Bhavdu Patil

Bombay High Court · (1960) 62 BOMLR 936

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(me)

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High Courts26 Jul 1960

Khemchand and Co. Vs Shivdanmal Agarwal

Bombay High Court · AIR 1961 Bom 112 : (1960) 62 BOMLR 985 : (1961) ILR (Bom) 219

City Civil Court Act, 1953 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Presidency Small Cause Courts Act, 1882 — Section 9

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High Courts25 Jul 1960

Yasvadan and Bros. Vs C.T.A. Pillai and Others

Bombay High Court · AIR 1962 Bom 249 : (1961) 63 BOMLR 897

Imports and Exports (Control) Act, 1947 — Section 3(2), 5Sea Customs Act, 1878 — Section 167(8)

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High Courts25 Jul 1960

Yasvadan and Bros. Vs C.T.A. Pillai

Bombay High Court · AIR 1962 Bom 249 : (1961) 63 BOMLR 897

Constitution of India, 1950 — Article 19(1)Imports and Exports (Control) Act, 1947 — Section 3(2), 5Sea Customs Act, 1878 — Section 167(8)

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