High Courts31 Mar 1960
Commissioner of Income Tax Vs Keshav Mills Co. Ltd., Petlad
Bombay High Court · (1962) 44 ITR 647
Income Tax Act, 1961 — Section 66(1), 66(2), 66(4)
COURT ARCHIVE
Bombay High Court judgments, 1960
222 judgments · page 9 of 12
High Courts30 Mar 1960
State Vs Kawas Manekshaw Nanavati
Bombay High Court · AIR 1960 Bom 502 : (1960) 62 BOMLR 383 : (1960) CriLJ 1558 : (1960) NLJ 371
Constitution of India, 1950 — Article 161, 361, 72Criminal Procedure Code, 1898 (CrPC) — Section 307, 75(2), 93Navy Act, 1957 — Section 122, 123, 146, 3(12), 53(16)
High Courts24 Mar 1960
Narayan Shamrao and Others Vs Dnyaneshwar Baliram and Others
Bombay High Court · AIR 1960 Bom 477
Provincial Insolvency Act, 1920 — Section 28(2), 28(5), 53
High Courts22 Mar 1960
Balaram Abaji Patil Vs Ragojiwalla (M.C.)
Bombay High Court · (1960) 2 LLJ 491
Factories Act, 1948 — Section 21, 24, 25, 59Minimum Wages Act, 1948 — Section 12, 12(2), 14, 14(2), 15
High Courts18 Mar 1960Allowed
Pandappa Rachhappa Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 717 : (1960) NLJ 27
Bombay Prohibition Act, 1949 — Section 103, 66
High Courts18 Mar 1960
Balaram Abaji Patil and Others Vs M.C. Ragojiwalla and Another
Bombay High Court · AIR 1961 Bom 59 : (1961) BomCR(Cri) 59 : (1960) 62 BOMLR 807 : (1960) ILR (Bom) 816 : (1960) 2 LLJ 491
Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 59Government of India Act, 1935 — Section 241(2)
High Courts18 Mar 1960
Pralhad Gangadhar Joshi Vs Sakhubai
Bombay High Court · AIR 1961 Bom 142
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40, 51, 60(1)Pensions Act, 1871 — Section 11
High Courts14 Mar 1960Dismissed
Rev. Fr. Farcisus Mascarenhas Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 790
Constitution of India, 1950 — Article 13, 19, 23, 25, 26Trusts Act, 1882 — Section 2, 3
High Courts11 Mar 1960Dismissed
Ismailbhai Haji Baphubhai Nadiadwala Vs State
Bombay High Court · (1960) 62 BOMLR 543
Factories Act, 1948 — Section 36
High Courts11 Mar 1960
Samarth Transport Co. Private Ltd. Vs Y.B. Chavan and Others
Bombay High Court · AIR 1961 Bom 80 : (1960) 62 BOMLR 952 : (1960) ILR (Bom) 978
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 10, 142, 142(2), 68(I)Constitution of India, 1950 — Article 166, 166(2), 166(3), 19(1), 19(6)Motor Vehicles Act, 1939 — Section 68(I), 68A(6), 68C, 68D, 68D(1)
High Courts11 Mar 1960
Javerchand Tulsidas and Others Vs The State of Bombay
Bombay High Court · AIR 1961 Bom 133 : (1960) 62 BOMLR 705 : (1961) CriLJ 633 : (1960) ILR (Bom) 907
Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 235(1), 236, 237, 249, 273General Clauses Act, 1897 — Section 26
High Courts11 Mar 1960
Seth Radhakisan Ramnath Vs Ramji Langadu
Bombay High Court · (1960) 62 BOMLR 535 : (1960) 2 LLJ 317
Industrial Disputes Act, 1947 — Section 18, 29
High Courts10 Mar 1960
Jashwantlal Bapalal Vs Navinchandra Chandulal
Bombay High Court · (1960) 62 BOMLR 527
Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts09 Mar 1960
Jankibai Tukaram Vs Nagpur Improvement Trust, Nagpur
Bombay High Court · AIR 1960 Bom 499 : (1960) 62 BOMLR 629
Land Acquisition (Amendment) Act, 1908 — Section 12(2), 12(4), 29(2)Land Acquisition Act, 1894 — Section 18, 18(2), 18(3), 45(3)
High Courts08 Mar 1960Allowed
Dr. Vinayak Trimbak Wale Vs Tarachand Hiralal Shet Marwadi
Bombay High Court · (1960) 62 BOMLR 785
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 9
High Courts08 Mar 1960
Navnitlal Ranchhodlal Vs State of Bombay and Another
Bombay High Court · AIR 1961 Bom 89 : (1960) 62 BOMLR 622 : (1960) ILR (Bom) 651
Land Acquisition (Amendment) Act, 1923 — Section 17(4)Land Acquisition Act, 1894 — Section 4, 5
High Courts07 Mar 1960
Ramchandra Annasaheb Shinde Vs Dagadu Shankar Shevate and Others
Bombay High Court · AIR 1962 Bom 71 : (1960) 62 BOMLR 778 : (1961) ILR (Bom) 14
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(20), 34, 34(1)Transfer of Property Act, 1882 — Section 106
High Courts05 Mar 1960
Ganpati Appa Kasar Vs Maruti Bala Nagave and Another
Bombay High Court · AIR 1962 Bom 75 : (1960) 62 BOMLR 802 : (1961) ILR (Bom) 28
Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 25(2)Bombay Tenancy and Agricultural Lands Act, 1958 — Section 25(2)
High Courts02 Mar 1960
Hasan Nurani Malak Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 617 : (1960) NLJ 82
Constitution of India, 1950 — Article 226
High Courts27 Feb 1960Dismissed
Ganpat Sambhaji Patil Vs Extra Assistant Judge
Bombay High Court · (1960) 62 BOMLR 884
Bombay District Municipal Act, 1901 — Section 15(1)(ea)District Municipalities Act — Section 22