High Courts22 Nov 1960
Gulamahamed Tarasaheb Vs State of Bombay
Bombay High Court · (1961) 3 FLR 122 : (1961) 1 LLJ 702
Minimum Wages Act, 1948 — Section 12, 22, 25, 3, 5
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,147 of 3,658
High Courts22 Nov 1960
Krishna Steel Industries (Private) Ltd. Vs Its Workmen (Including the Staff)
Bombay High Court · (1961) 1 LLJ 143
Industrial Disputes Act, 1947 — Section 33C, 36A
High Courts21 Nov 1960
Jamshed A. Irani Vs Banu J. Irani
Bombay High Court · (1967) MhLj 33
Parsi Marriage and Divorce Act, 1936 — Section 2(7)
High Courts18 Nov 1960
State Vs Vishandas Motiram Malwani
Bombay High Court · (1961) 63 BOMLR 294 : (1961) NLJ 537 : (1961) 12 STC 409
Bombay Sales Tax Act, 1953 — Section 36, 44(1), 44(2)Penal Code, 1860 (IPC) — Section 34, 353, 380Sales Tax Act — Section 23
High Courts16 Nov 1960
The Central Hindusthan Italian Trading Co. (Private) Ltd. Vs Pitty Brothers (Private) Ltd.
Bombay High Court · AIR 1962 Bom 222 : (1961) 63 BOMLR 966
Sales of Goods Act, 1930 — Section 64
High Courts10 Nov 1960
Abdul Gani Abdul Shakoor Vs State
Bombay High Court · (1961) 63 BOMLR 317 : (1961) 1 LLJ 696
Bombay Municipal Corporation Act, 1888 — Section 313Bombay Shops and Establishments Act, 1948 — Section 2(8), 27(2), 52, 7(1)Bombay Shops and Establishments Rules, 1948 — Rule 18(14)
High Courts08 Nov 1960
Servants of India Society Vs Charity Commissioner of Bombay
Bombay High Court · AIR 1962 Bom 12 : (1961) 63 BOMLR 379 : (1961) ILR (Bom) 381
Bombay Public Trusts Act, 1950 — Section 18(1), 2(13)Constitution of India, 1950 — Article 246
High Courts03 Nov 1960Dismissed
Gurusiddappa Tipanna Mugeri Vs Miraj Education Society
Bombay High Court · (1961) 63 BOMLR 312
Bombay Public Trusts Act, 1950 — Section 72
High Courts02 Nov 1960
Standard Drum and Barrel Manufacturing Company, Bombay Vs Its Workmen (Other than Clerks)
Bombay High Court · (1961) 1 LLJ 130
Industrial Disputes Act, 1947 — Section 10(1), 10(2), 12(5), 19(2), 33A
High Courts01 Nov 1960
Filmistan (Private) Ltd., Bombay Vs Its Workmen
Bombay High Court · (1961) 1 LLJ 138
Industrial Disputes Act, 1947 — Section 12(5), 2, 25H
High Courts26 Oct 1960
Elphinstone Spinning and Weaving Mills Company Ltd. Vs Its Workmen
Bombay High Court · (1961) 1 LLJ 141 : (1960) 1 LLJ 381
Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 Oct 1960Dismissed
Anant Vishnu Khare Vs The State of Bombay
Bombay High Court · (1961) 63 BOMLR 371 : (1960) NLJ 23
Constitution of India, 1950 — Article 226, 227
High Courts17 Oct 1960Allowed
The Union of India (UOI) Vs Everest Advertising (Pvt.) Ltd.
Bombay High Court · (1961) 63 BOMLR 365
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 18, 4
High Courts12 Oct 1960Dismissed
Chandrabhal Shivshankar Buksh Vs State of Bombay
Bombay High Court · (1961) 63 BOMLR 485
Central Provinces and Berar Entertainments Duty Act, 1936 — Section 4, 4A
High Courts12 Oct 1960Allowed
Laxminarayan Fattelal Vs Tulsiram Pandhari
Bombay High Court · (1961) 63 BOMLR 487
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15
High Courts10 Oct 1960Allowed
The State Vs Balwant Ganpati Mulye
Bombay High Court · (1961) 63 BOMLR 87
Bombay Prohibition Act, 1949 — Section 117, 118, 129A, 133, 143Constitution of India, 1950 — Article 19, 20, 21, 228Penal Code, 1860 (IPC) — Section 186, 353
High Courts06 Oct 1960
State Vs Nathumal Damumal and Others
Bombay High Court · AIR 1962 Bom 21 : (1961) 63 BOMLR 362 : (1961) ILR (Bom) 735 : (1961) NLJ 271
Criminal Procedure Code, 1898 (CrPC) — Section 179, 180, 221, 227Drugs and Cosmetics Act, 1940 — Section 18
High Courts01 Oct 1960
Kirloskar Oil Engines, Ltd. Vs Its Workmen
Bombay High Court · (1961) 1 LLJ 126
Industrial Disputes Act, 1947 — Section 10(1), 36, 36(2), 36(4)
High Courts28 Sept 1960
Martand Pandharinath Harkare Vs Charity Commissioner
Bombay High Court · (1961) 63 BOMLR 274
Bombay Public Trusts Act, 1950 — Section 72
High Courts28 Sept 1960
Acme Printing and Cone Manufacturing Company Vs Its Workmen
Bombay High Court · (1961) 1 LLJ 128
Industrial Disputes Act, 1947 — Section 12(5), 36(4)