High Courts21 Dec 1961
Shriprakash Shivram Potdar Vs The State
Bombay High Court · AIR 1962 Bom 252 : (1962) 64 BOMLR 339 : (1962) ILR (Bom) 409
Corners Act, 1871 — Section 29
COURT ARCHIVE
Bombay High Court judgments, 1961
157 judgments · page 1 of 8
High Courts18 Dec 1961Dismissed
The Collector of Bombay Vs Khatizabai Dharsi Somji Dossa
Bombay High Court · (1962) 64 BOMLR 311
Government of India Act, 1935 — Section 154, 173Transfer of Property Act, 1882 — Section 105, 111
High Courts12 Dec 1961
Gulab Singh Vs State
Bombay High Court · AIR 1962 Bom 263 : (1962) 64 BOMLR 274 : (1962) ILR (Bom) 483
Criminal Procedure Code, 1898 (CrPC) — Section 155, 155(2), 4(1), 529, 537General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 161
High Courts12 Dec 1961Allowed
The State of Bombay Vs F.A. Abraham
Bombay High Court · (1962) 64 BOMLR 575
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
High Courts08 Dec 1961
State Vs Bhasusa Hanmantsa Pawar
Bombay High Court · AIR 1962 Bom 229 : (1962) 64 BOMLR 303 : (1962) ILR (Bom) 472
Bombay Prohibition Act, 1949 — Section 129B, 24ACriminal Procedure Code, 1898 (CrPC) — Section 510Evidence Act, 1872 — Section 43, 46
High Courts01 Dec 1961Allowed
Raja Ram Mahadev Paranjype Vs ABA Maruti Mali
Bombay High Court · (1962) 64 BOMLR 569
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 114, 117, 3
High Courts28 Nov 1961
Chaturbai Naraindas Vs H.B. Munshi, Deputy Commissioner of Sales Tax
Bombay High Court · (1962) 13 STC 350
Bombay Sales Tax Act, 1959 — Section 14, 15, 2, 2(1), 20
High Courts22 Nov 1961
Vithal Krishna Joshi Vs Shripad Sadashiv Khandalekar
Bombay High Court · (1962) 64 BOMLR 100
BOMBAY PRIMARY EDUCATION ACT, 1947 — Section 4
High Courts16 Nov 1961
Dattatraya Baliram Naik and Others Vs Rambhabai and Others
Bombay High Court · AIR 1962 Bom 236 : (1962) 64 BOMLR 280 : (1962) ILR (Bom) 452
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11, 64
High Courts15 Nov 1961
Bidi, Bidi Leaves and Tobacco Merchants'' Association Vs The State of Bombay
Bombay High Court · (1962) 64 BOMLR 375
Constitution of India, 1950 — Article 132, 133Minimum Wages Act, 1948 — Section 12, 2, 20, 21, 22
High Courts31 Oct 1961
Jaiprakash Mangilal Agarwal Vs Lilabai and Another
Bombay High Court · AIR 1963 Bom 100 : (1962) 64 BOMLR 322 : (1962) ILR (Bom) 417
Bombay Land Revenue Code, 1879 — Section 135JCentral Provinces Land Revenue Act, 1881 — Section 114, 18, 80, 80(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 63, Order 22 Rule 4, Order 22 Rule 4(2), 11
High Courts30 Oct 1961
Damodar Krishnaji Nirgude Vs Commissioner of Income Tax, Bombay South
Bombay High Court · (1962) 46 ITR 1252
Income Tax Act, 1961 — Section 64
High Courts27 Oct 1961
Commissioner of Income Tax, Bombay City-I Vs Ramnath A. Podar
Bombay High Court · (1963) 47 ITR 423
Income Tax Act, 1922 — Section 4(3)
High Courts27 Oct 1961Dismissed
Devu Rau Chavan Vs Jasingrao Narayanrao Ghorpade
Bombay High Court · (1962) 64 BOMLR 97
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts27 Oct 1961
Tulsiram Sitaram and Others Vs The State
Bombay High Court · AIR 1963 Bom 1 : (1963) CriLJ 44 : (1962) ILR (Bom) 404
Penal Code, 1860 (IPC) — Section 304
High Courts27 Oct 1961
Jairam Parmar Vs Sales Tax Officer Nagpur, Circle II, Nagpur and Others
Bombay High Court · (1962) 64 BLJR 2476 : (1962) 13 STC 477
Central Provinces and Berar Sales Tax Act, 1947 — Section 10, 10(1), 10(3), 11, 11Sales Tax Rules — Rule 32, 67
High Courts26 Oct 1961
Namdeo Govind and Others Vs Mumtaz Begum
Bombay High Court · AIR 1964 Bom 101 : (1962) 64 BOMLR 467 : (1962) ILR (Bom) 397
High Courts26 Oct 1961
Keshavji Morarji and Another Vs Commissioner of Income Tax, Bombay City-II
Bombay High Court · (1963) 47 ITR 418
Income Tax Act, 1922 — Section 16(3)
High Courts26 Oct 1961
Jadavji Narsidas and Co. Vs Commissioner of Income Tax, Bombay City
Bombay High Court · (1963) 47 ITR 411
Income Tax Act, 1922 — Section 10(2)
High Courts25 Oct 1961
Commissioner of Income Tax, Bombay City I Vs E. Francescanto
Bombay High Court · (1963) 47 ITR 402
Income Tax Act, 1922 — Section 10(2), 60