High Courts24 Jun 1960Allowed
The Central Provinces Transport Services Vs The State Transport Authority
Bombay High Court · (1960) 62 BOMLR 863
Motor Vehicles Act, 1939 — Section 58(2), 64
COURT ARCHIVE
Bombay High Court judgments, 1960
222 judgments · page 7 of 12
High Courts22 Jun 1960Allowed
Murlidhar Nathu Chaudhari Vs Nageshwar Vishnu Joshi
Bombay High Court · (1961) 63 BOMLR 417 : (1961) NLJ 325
High Courts20 Jun 1960
Wasu Pillai Vs State
Bombay High Court · AIR 1961 Bom 114 : (1960) 62 BOMLR 857 : (1961) CriLJ 466 : (1961) ILR (Bom) 183
Criminal Procedure Code, 1898 (CrPC) — Section 271, 271(1), 297, 423Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302
High Courts17 Jun 1960Allowed
Vishwanath Vishnupant Pagnis Vs Prabhakar Raghunath Karekar
Bombay High Court · (1960) 62 BOMLR 950
Bombay Civil Courts Act, 1869 — Section 12, 16, 17, 7, 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 29
High Courts17 Jun 1960
Mill Mazdoor Sabha, Bombay Vs Baxi (J.A.) and Another
Bombay High Court · (1962) 2 LLJ 326
Bombay Industrial Relations Act, 1946 — Section 101, 3(36), 97
High Courts15 Jun 1960Allowed
Narayan Laxman Rao Patil Vs Keshav Bhimji
Bombay High Court · (1960) 62 BOMLR 889
High Courts15 Jun 1960
Sitaram Mulchand Transport Company Vs Bashir Ahmed Shatto
Bombay High Court · (1960) 1 FLR 588
Income Tax Act, 1922 — Section 33A(2)Payment of Wages (Procedure) Rules, 1937 — Rule 8Registration Act, 1877 — Section 77
High Courts15 Jun 1960
Sitaram Mulchand Transport Co. Vs Bashir Ahmed Stattoo and Another
Bombay High Court · AIR 1961 Bom 73 : (1960) 62 BOMLR 930 : (1961) ILR (Bom) 179 : (1960) 2 LLJ 655
Income Tax Act, 1922 — Section 33A(2)Payment of Wages (Procedure) Rules, 1937 — Rule 8Registration Act, 1877 — Section 77
High Courts14 Jun 1960
Aboobakar Dawood and Others Vs Potdar (V.B.) and Another
Bombay High Court · (1963) 1 LLJ 398
High Courts28 Apr 1960
Sabastian Antonio Texeira and Others Vs Rodolf Minguel Texeira and Others
Bombay High Court · AIR 1962 Bom 4 : (1961) 63 BOMLR 552
Succession Act, 1925 — Section 219, 219
High Courts28 Apr 1960
K.C. Tiwari and Sons Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 46 ITR 236
Income Tax Act, 1922 — Section 23(2), 63, 63(1)
High Courts26 Apr 1960
Commissioner of Income Tax, Bombay South Vs N.T. Patwardhan
Bombay High Court · (1961) 41 ITR 313
Income Tax Act, 1922 — Section 10
High Courts24 Apr 1960
The State of Bombay Vs Dr. Raghunath Balkrishna Chandrachud
Bombay High Court · (1961) 63 BOMLR 442
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 1, 363Contract Act, 1872 — Section 72
High Courts22 Apr 1960
Vijay Kumar Motilal Hirakhanwala and Another Vs Ramprasad Dagduram and Others
Bombay High Court · AIR 1960 Bom 411
Limitation Act, 1908 — Article 120, 132, 147Transfer of Property Act, 1882 — Section 58
High Courts22 Apr 1960
Associated Banking Corporation of India Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1960) 62 BOMLR 692 : (1960) 40 ITR 210
Income Tax Act, 1922 — Section 10(1)
High Courts21 Apr 1960
Petlad Turkey Red Dye Works Co. Ltd., Petlad Vs Commissioner of Income Tax
Bombay High Court · (1962) 45 ITR 275
Income Tax Act, 1922 — Section 66(2), 66(4)
High Courts21 Apr 1960
Union of India and Others Vs Oudh Sugar Mills
Bombay High Court · AIR 1961 Bom 130 : (1961) 63 BOMLR 44 : (1960) ILR (Bom) 841
Contract Act, 1872 — Section 151, 152, 161Railways Act, 1890 — Section 72, 74
High Courts21 Apr 1960
Vasant Jaiwantrao Mahajan Vs Tukaram Mahadhaji Patil
Bombay High Court · AIR 1960 Bom 485 : (1960) 62 BOMLR 722
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 115
High Courts20 Apr 1960Allowed
Balmukund Rampratap Vs Demaji Suryabhanji
Bombay High Court · (1961) 63 BOMLR 41 : (1960) NLJ 43
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 125
High Courts19 Apr 1960Allowed
Surajmal Karamchand Vs C.M. Shah
Bombay High Court · (1961) 63 BOMLR 884 : (1961) NLJ 730
Arbitration Act, 1940 — Section 14, 30, 32, 35Contract Act, 1872 — Section 28