High Courts19 Apr 1960
Bapuji Dhanaji Thakare and Another Vs Ganpatrao Anyaji Gawande
Bombay High Court · AIR 1961 Bom 123 : (1961) 63 BOMLR 40 : (1960) ILR (Bom) 834
Arbitration Act, 1940 — Section 16, 16(1), 19, 30
COURT ARCHIVE
Bombay High Court judgments, 1960
222 judgments · page 8 of 12
High Courts18 Apr 1960
N.R. Wadia and Co. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1960) 62 BOMLR 685 : (1960) 39 ITR 754
Income Tax Act, 1922 — Section 26A
High Courts14 Apr 1960
Tulsidas Khimji Vs F. Jeejeebhoy of Bombay and Others
Bombay High Court · AIR 1961 Bom 277 : (1960) 62 BOMLR 972 : (1960) ILR (Bom) 1034
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(4), 2, 25, 7
High Courts14 Apr 1960
Purshotamdas Thakurdas Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1960) 39 ITR 700
Income Tax Act, 1922 — Section 23(3), 34, 34(1)
High Courts14 Apr 1960
Sirur Municipality, (Ghodnadi) District Poona Vs The Workmen, Sirur Municipality by Poona Mazdoor Sabha and Another
Bombay High Court · AIR 1961 Bom 75 : (1960) 62 BOMLR 965 : (1961) ILR (Bom) 415 : (1960) 2 LLJ 657
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(14)Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts14 Apr 1960
Tulsidas Khimji Vs Jeejeebhoy (F.)
Bombay High Court · (1961) 1 LLJ 42
Industrial Disputes Act, 1947 — Section 10(1), 12(4), 2, 25E, 25F
High Courts14 Apr 1960
Sirur Municipality Vs Its Workmen
Bombay High Court · (1960) 1 FLR 536
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts14 Apr 1960
Chhatrasinhji Kesarisinhji Thakore Vs Commissioner of Income Tax
Bombay High Court · (1962) 45 ITR 512
Bombay Local Boards Act, 1923 — Section 104, 75, 93, 94, 94(1)Bombay Taluqdari Tenure Abolition Act, 1949 — Section 22, 23, 5(1), 5(2)Income Tax Act, 1922 — Section 4(3)
High Courts13 Apr 1960Allowed
Moreshwar Damodar Urhekar Vs Mahadeo Raghunath Tikekar
Bombay High Court · (1961) 63 BOMLR 37 : (1960) NLJ 32
Arbitration Act, 1940 — Section 34, 8
High Courts13 Apr 1960
Malbary and Bros. Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1962) 44 ITR 674
Income Tax Act, 1922 — Section 24 , 28(3)
High Courts11 Apr 1960Allowed
Shree Laxmi Bus Transport Co. Vs The regional transport Authority
Bombay High Court · (1960) 62 BOMLR 958
Constitution of India, 1950 — Article 19, 226, 227, 32
High Courts08 Apr 1960
Ramdas Zinga Banjari Vs The Additional Commissioner
Bombay High Court · (1960) 62 BOMLR 719
Constitution of India, 1950 — Article 226, 227
High Courts06 Apr 1960
Commissioner of Income Tax, Bombay North Vs Kishoresinh Kalyansinh Solanki
Bombay High Court · (1960) 39 ITR 522
Income Tax Act, 1961 — Section 23, 28(1), 33(4), 33B, 33B(1)
High Courts06 Apr 1960
Baburao Tatyaji Bhosle Vs Madho Shrihari Aney
Bombay High Court · AIR 1961 Bom 29 : (1961) 63 BOMLR 20 : (1960) ILR (Bom) 994
Representation of the People Act, 1951 — Section 100, 116A(1), 117, 123, 123(3)
High Courts04 Apr 1960
Harihar Cotton Pressing Factory Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1960) 39 ITR 594
Income Tax Act, 1922 — Section 10(2), 10(4)(B)
High Courts04 Apr 1960
The Harihar Cotton Pressing Factory Vs The Commissioner of Income Tax
Bombay High Court · (1960) 62 BOMLR 675
Income Tax Act, 1922 — Section 10(4)(b)
High Courts02 Apr 1960
Amrut Soma Kunbi and Another Vs State of Bombay
Bombay High Court · AIR 1960 Bom 488 : (1960) CriLJ 1429
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 161Evidence Act, 1872 — Section 24, 27
High Courts02 Apr 1960
H.M. Kashiparekh and Co., Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra
Bombay High Court · (1960) 39 ITR 706
Income Tax Act, 1922 — Section 3, 4
High Courts02 Apr 1960
H.M. Kashiparekh and Co. Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda
Bombay High Court · AIR 1961 Bom 84
Income Tax Act, 1922 — Section 10(2), 33
High Courts02 Apr 1960
H.M. Kashiparekh and Co. Ltd. Vs The Commissioner of Income Tax
Bombay High Court · (1960) 62 BOMLR 667
Income Tax Act, 1922 — Section 10(2)(xv)