High Courts07 Sept 1960
Firm "Pyarchand Kesarimal" Vs The City of Nagpur Corporation
Bombay High Court · (1961) 63 BOMLR 355 : (1960) NLJ 815
City of Nagpur Corporation Act, 1948 — Section 227(a), 423
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,149 of 3,658
High Courts07 Sept 1960
Desraj Vs Indian Hume Pipe Company, Ltd.
Bombay High Court · (1961) 1 LLJ 253
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16
High Courts07 Sept 1960
M.G. Abrol and Another Vs Amichand Vallamji and Others
Bombay High Court · AIR 1961 Bom 227 : (1960) 62 BOMLR 1043 : (1961) ILR (Bom) 318
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 23ASea Customs Act, 1878 — Section 167(8), 178, 178A, 178A(1), 180
High Courts01 Sept 1960Dismissed
Bhumanna Poshalty Vs Narayan Sadashiv Kelapure
Bombay High Court · (1961) 63 BOMLR 269
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts29 Aug 1960
Lachibai Sunderlal Agarwal and Another Vs State of Bombay
Bombay High Court · AIR 1962 Bom 23 : (1961) 63 BOMLR 307 : (1961) ILR (Bom) 463 : (1961) NLJ 284
High Courts24 Aug 1960
East Asiatic and Allied Companies, Bombay Vs Shelke (B.L.)
Bombay High Court · (1961) 1 LLJ 162
Industrial Disputes Act, 1947 — Section 12(1), 22
High Courts23 Aug 1960
Consolidated Foods Corporation Vs Brandon and Co. Private Ltd
Bombay High Court · (1960) 62 BOMLR 799
Trade and Merchandise Marks Act, 1958 — Section 110
High Courts23 Aug 1960
Kishenchand Tolaram Vs A.B. Ghanekar and Others
Bombay High Court · (1961) 12 STC 562
Sales Tax Act, 1952 — Section 11, 12, 13, 14, 15
High Courts19 Aug 1960
Bankatlal Badruka and Others Vs The State of Bombay and Others
Bombay High Court · (1961) 12 STC 405
Mysore Sales Tax Rules, 1957 — Rule 37
High Courts18 Aug 1960Dismissed
Ramkrishna Vishnu Murti Vs Laxminarayan Chunilal Lahoti
Bombay High Court · (1961) 63 BOMLR 106
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 16, 17, 17ACivil Procedure Code, 1908 (CPC) — Section 144, 2, 36, 47Guardians and Wards Act, 1890 — Section 17C, 45
High Courts18 Aug 1960
Ramlanshan Jageshar Vs Bombay Gas Company, Ltd.
Bombay High Court · AIR 1961 Bom 184 : (1960) 62 BOMLR 1026 : (1961) 2 FLR 22 : (1961) ILR (Bom) 95 : (1961) 1 LLJ 38
Factories Act, 1948 — Section 2, 59
High Courts18 Aug 1960
Bhagwan Sitaram Khasale Vs Namdeo Narayan Gore and Another
Bombay High Court · AIR 1961 Bom 239 : (1961) 63 BOMLR 289 : (1961) ILR (Bom) 224
Central Provinces and Berar Courts Act, 1917 — Section 17, 17(1), 26Religious Endowments Act, 1863 — Section 14, 2
High Courts18 Aug 1960
Ramlanshan Jageshar Vs Bombay Gas Co. Ltd.
Bombay High Court · AIR 1961 Bom 184 : (1960) 62 BOMLR 1026 : (1961) 2 FLR 22 : (1961) ILR (Bom) 95 : (1961) 1 LLJ 38
Bombay Shops and Establishments Act, 1948 — Section 63, 63(1), 70Factories Act, 1948 — Section 2, 2(1), 59, 59(1)
High Courts18 Aug 1960Dismissed
Kesheo Pentayya Telangi Vs The State
Bombay High Court · (1961) 63 BOMLR 749
Bombay Prohibition Act, 1949 — Section 149, 65
High Courts17 Aug 1960
D.P. Anand Vs T.M. Thakore and Co.
Bombay High Court · (1960) 08 BOM CK 0012
Customs Act, 1962 — Section 19
High Courts16 Aug 1960
Shankarlal Jivanram Agrawal Vs State of Bombay
Bombay High Court · AIR 1961 Bom 104 : (1960) 62 BOMLR 1024 : (1961) ILR (Bom) 92
Court Fees Act, 1870 — Article 11 , 12Succession Act, 1925 — Section 374, 376, 376(1)
High Courts12 Aug 1960
Sunanda Gundopant Ashtekar Vs Gundopant Bandopant Ashtekar
Bombay High Court · AIR 1961 Bom 225 : (1961) 63 BOMLR 125 : (1961) NLJ 172
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 4Hindu Marriage Act, 1955 — Section 10, 21, 23, 23(1), 23(2)
High Courts12 Aug 1960Dismissed
B.S. Kerkar Vs P.N. Shah
Bombay High Court · (1960) 62 BOMLR 992
Bombay Civil Courts Act, 1869 — Section 14, 16, 17, 5, 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 29Civil Procedure Code, 1908 (CPC) — Section 100, 115
High Courts11 Aug 1960
The Bank of Poona Ltd. Vs Narayandas Shriram Somani
Bombay High Court · AIR 1961 Bom 252
Companies Act, 1913 — Section 91
High Courts10 Aug 1960Allowed
The City of Nagpur Corporation Vs Ramchandra Shreerang Raju
Bombay High Court · (1961) 63 BOMLR 64
City of Nagpur Corporation Act, 1948 — Section 119(b)