High Courts21 Jul 1961
Abdul Rahaman D. Lambe and Another Vs R.N. Kulkarni and Another
Bombay High Court · AIR 1962 Bom 287 : (1961) 63 BOMLR 994 : (1961) ILR (Bom) 994
Industrial Disputes Act, 1947 — Section 25
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 3,143 of 3,658
High Courts18 Jul 1961
The Exchange Bank of India and Africa Ltd. (In liquidation) Vs Laxmichand Kuverji Shah
Bombay High Court · (1961) 63 BLJR 889
Banking Companies Act, 1949 — Section 45A, 45B
High Courts17 Jul 1961
Biharilal Ramcharan Cotton Mills Ltd. Vs China Cotton Exporters
Bombay High Court · AIR 1963 Bom 59 : (1962) 64 BOMLR 611
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 15, Order 18 Rule 16, Order 26 Rule 11, Order 26 Rule 12, Order 26 Rule 17
High Courts14 Jul 1961
Mohammed Yusuf and Another Vs D. and Another
Bombay High Court · AIR 1968 Bom 112 : (1966) 68 BOMLR 228 : (1966) ILR (Bom) 420
Administration of Evacuee Property Act, 1950 — Section 33Bombay High Court (Original Side) Rules, 1980 — Rule 64, 65, 66, 67, 68Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts12 Jul 1961
Shree Agency Vs Assistant Collector C. Ex., Kolhapur
Bombay High Court · (1961) 07 BOM CK 0006
Central Excise Rules, 1944 — Rule 7Central Excises and Salt Act, 1944 — Section 2, 3
High Courts07 Jul 1961
Parasnath Pande and Another Vs State
Bombay High Court · AIR 1962 Bom 205 : (1962) 64 BOMLR 188
Criminal Law (Amendment) Act, 1952 — Section 8(1)Criminal Procedure Code, 1898 (CrPC) — Section 156(2), 190, 202, 539, 561APrevention of Corruption Act, 1988 — Section 5A, 6
High Courts30 Jun 1961Dismissed
Hirachand Sonu Bhavsar Vs Mahadeo Waman Upasani
Bombay High Court · (1961) 63 BOMLR 855
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Transfer of Property Act, 1882 — Section 106
High Courts26 Jun 1961
Ganpat Shantaram Vs Lingappa Balappa Gatade and Another
Bombay High Court · AIR 1962 Bom 104 : (1961) 63 BOMLR 880 : (1962) ILR (Bom) 118 : (1961) NLJ 735
Prevention of Food Adulteration Act, 1954 — Section 16, 2(1)(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 43, 44
High Courts23 Jun 1961Dismissed
Kazi Gulam Mahamad Kazi Shahabuddin Chilmai Vs Keru Mahadu Shirka
Bombay High Court · (1961) 63 BOMLR 860
Bombay Khoti Abolition Act, 1949 — Section 2(1)(vii)(b)
High Courts16 Jun 1961
Arwindlal Bhukandas Shah Vs Khandu Jaina Patil
Bombay High Court · (1961) 63 BOMLR 929
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31
High Courts01 May 1961Dismissed
Binani Commercial Co. Ltd. Vs Ramanlal Maganlal Mehta
Bombay High Court · (1962) 64 BOMLR 416
Constitution of India, 1950 — Article 249
High Courts29 Apr 1961
State Vs Shantaram Govind Dolas
Bombay High Court · (1962) 2 LLJ 328
Minimum Wages Act, 1948 — Section 18, 22A
High Courts28 Apr 1961Dismissed
Nilkantha Sidramappa Ningashetti Vs Kashinath Somanna Ningashetti
Bombay High Court · (1962) 64 BOMLR 412
Arbitration Act, 1940 — Section 14, 33, 39, 42Constitution of India, 1950 — Article 133
High Courts26 Apr 1961
Consolidated Foods Corporation Vs Brandon and Company Private Ltd.
Bombay High Court · AIR 1965 Bom 35 : (1964) 66 BOMLR 612
Food Products Order, 1955 — Section 8(1)Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12(3), 18(1), 2
High Courts22 Apr 1961
Janardhan Chaitu Khapre Vs Guna Balkrishna and Others
Bombay High Court · AIR 1962 Bom 33 : (1961) 63 BOMLR 717 : (1961) ILR (Bom) 989 : (1961) NLJ 304
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 494
High Courts21 Apr 1961Allowed
Shah Bhojraj Kuverji Oil Mills and Ginning Factory Vs Subbash Chandra Yograj Sinha
Bombay High Court · (1962) 64 BOMLR 407
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 50, 6Transfer of Property Act, 1882 — Section 106, 11
High Courts19 Apr 1961
Tatya Lagamanna Desai and Others Vs Yogabai
Bombay High Court · AIR 1962 Bom 191 : (1961) 63 BOMLR 975 : (1961) ILR (Bom) 977
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 34 Rule 1Transfer of Property Act, 1882 — Section 52
High Courts19 Apr 1961Allowed
Municipal Corporation of The City of Poona Vs Dattatraya Nagesh Deodhar
Bombay High Court · (1962) 64 BOMLR 29
Specific Relief Act, 1877 — Section 45
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
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)