High Courts19 Apr 1961
Bashir Oil Mills Vs The State of Maharashtra
Bombay High Court · (1961) 63 BOMLR 751
Constitution of India, 1950 — Article 19
COURT ARCHIVE
Bombay High Court judgments, 1961
168 judgments · page 7 of 9
High Courts13 Apr 1961
Deo Sansthan Chinchwad and Others Vs Chintaman Dharnidhar Deo and Another
Bombay High Court · AIR 1962 Bom 214 : (1961) 63 BOMLR 692 : (1962) ILR (Bom) 101
Land Acquisition Act, 1894 — Section 3, 31(2)
High Courts12 Apr 1961Allowed
Madhav Laxman Vaikunthe Vs The State of Mysore
Bombay High Court · (1962) 64 BOMLR 396
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
High Courts12 Apr 1961
Mishrilal Tarachand Lodha Vs State of Maharastra and Others
Bombay High Court · AIR 1962 Bom 52 : (1961) 63 BOMLR 689
Civil Procedure Code, 1908 (CPC) — Section 34Court Fees Act, 1870 — Article 17(6)
High Courts07 Apr 1961
Paryanibai Vs Bajirao
Bombay High Court · AIR 1963 Bom 25 : (1962) 64 BOMLR 86 : (1961) ILR (Bom) 963
Evidence Act, 1872 — Section 3, 35, 60
High Courts04 Apr 1961
The Khudabadi Bhaibund Co-operative Credit Bank Ltd. Vs N.S. Verma and Another
Bombay High Court · AIR 1962 Bom 121 : (1961) 63 BOMLR 684 : (1962) ILR (Bom) 94
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 60Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 15
High Courts04 Apr 1961Allowed
A.V. Venkateswaran Vs Ramchand Sobhraj Wadhwani
Bombay High Court · (1962) 64 BOMLR 386
Constitution of India, 1950 — Article 136, 226
High Courts28 Mar 1961Dismissed
Haribax Chotalal Vs Punaji Januji Thombe
Bombay High Court · (1961) 63 BOMLR 922
Berar Land Revenue Code, 1928 — Section 141(c), 141(d), 141(f)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts28 Mar 1961
Jainabai Haji Ramjan Shaikh Vs Bakaji Bhau Mandalik
Bombay High Court · (1961) 63 BOMLR 657 : (1961) NLJ 71 : (1961) NLJ 474
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 88C(1)
High Courts24 Mar 1961
Nyalchand Gulabchand Weaving Factory Vs Himatlal Rameshchandra
Bombay High Court · AIR 1962 Bom 40 : (1961) 63 BOMLR 655 : (1962) ILR (Bom) 70
Arbitration Act, 1940 — Section 15, 16, 17, 41Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 151
High Courts23 Mar 1961
Ramniwas Hanumanbux Somani Vs S. Venkataraman, Income Tax Officer, C-III Ward, Bombay and Another
Bombay High Court · (1961) 43 ITR 152
Income Tax Act, 1922 — Section 44Income Tax Act, 1961 — Section 34
High Courts22 Mar 1961
Shantaram Gopalshet Narkar Vs Hirabai and Another
Bombay High Court · AIR 1962 Bom 27 : (1961) 63 BOMLR 676 : (1962) ILR (Bom) 195 : (1961) NLJ 476
Hindu Marriage Act, 1955 — Section 10(1), 25(1)
High Courts20 Mar 1961
Mrs. Dina Baldev Pathak Vs The Collector of Customs
Bombay High Court · AIR 1962 Bom 290 : (1961) 63 BOMLR 873
Imports and Exports (Control) Act, 1947 — Section 3(2)
High Courts18 Mar 1961
Chhotubhai Gopalbhai Patel Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 45 ITR 502
Income Tax Act, 1922 — Section 10(2), 23(5), 23(6)
High Courts16 Mar 1961Allowed
State Vs Vishnu Ramchandra
Bombay High Court · (1961) 63 BOMLR 615 : (1961) NLJ 560
Bombay Police Act, 1951 — Section 124, 142, 55, 56, 57Penal Code, 1860 (IPC) — Section 114, 380, 381, 411
High Courts16 Mar 1961
Wassiamull Assomull and Co. Vs Goodluck Pictures
Bombay High Court · (1962) 64 BOMLR 549(1)
Bombay Money Lenders Act, 1946 — Section 2(9)(g)
High Courts15 Mar 1961
Ramchandra Dhonde Datar Vs Commissioner of Income Tax, M.P., Nagpur and Bhandara
Bombay High Court · (1961) 43 ITR 22
Income Tax Act, 1922 — Section 7(1)
High Courts15 Mar 1961
In Re: Parekh Wadilal Jiwanbhai
Bombay High Court · (1961) 42 ITR 266
Income Tax Act, 1922 — Section 26A
High Courts15 Mar 1961
Patil (M.P.) Vs Khanna (D.R.) (General Manager, Central Railway) and Another
Bombay High Court · (1966) 2 LLJ 34
Constitution of India, 1950 — Article 226, 309, 310Railway Establishment Code — Rule 157
High Courts15 Mar 1961
M.P. Patil Vs D.R. Khanna and Another
Bombay High Court · AIR 1965 Bom 267 : (1964) 66 BOMLR 773 : (1965) MhLj 44
Constitution of India, 1950 — Article 226Railway Establishment Code — Rule 157