High Courts08 Aug 1960Allowed
Bhagwan Sitaram Vs Namdeo Narayan
Bombay High Court · (1961) 63 BOMLR 289(1) : (1961) NLJ 17
Religious Endowments Act, 1863 — Section 14, 2
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,150 of 3,658
High Courts08 Aug 1960
Homi J. Bhajiwala Vs The State
Bombay High Court · (1960) 62 BOMLR 1021 : (1961) 1 LLJ 170
Factories Act, 1948 — Section 2, 85
High Courts05 Aug 1960
Burmah Shell Oil Storage and Distributing Co. of India Ltd. Vs The State of Bombay
Bombay High Court · (1961) 63 BOMLR 903
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 286
High Courts05 Aug 1960
Kashibai and Another Vs The Scindia Steam Navigation Co. Ltd., Bombay
Bombay High Court · AIR 1961 Bom 200 : (1960) 62 BOMLR 1017
Constitution of India, 1950 — Article 372, 395Independence Act, 1947 — Section 2(1)India and Burma (Miscellaneous Amendements) Act, 1940 — Section 8
High Courts04 Aug 1960Allowed
Pandurang Sakharam Jadhav Vs Nago Hiru Gharat
Bombay High Court · (1960) 62 BOMLR 988
Bombay Agricultural Debtors Relief Act, 1947 — Section 32(2)(5)
High Courts02 Aug 1960
Venkatrao A. Pai and Sons Ltd. Vs Narayanlal Bansilal and Others
Bombay High Court · AIR 1961 Bom 94 : (1960) 62 BOMLR 947 : (1961) ILR (Bom) 459
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 11 , Order 1 Rule 12, Order 3 Rule 1
High Courts27 Jul 1960
Isubmiya Babamiya Shalkhnag Vs Vishnu Krishna Marathe
Bombay High Court · AIR 1961 Bom 96 : (1960) 62 BOMLR 945 : (1961) ILR (Bom) 455
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151
High Courts26 Jul 1960Allowed
Dnyanu Baba Chobe Vs Gulab Eknath Bhais
Bombay High Court · (1960) 62 BOMLR 940
Transfer of Property Act, 1882 — Section 52, 55
High Courts26 Jul 1960Allowed
Sampat Haibati Vs Bhikajee Ramchandra
Bombay High Court · (1960) 62 BOMLR 982
High Courts26 Jul 1960
Narayan Mahasing Patel Vs Baliram Bhavdu Patil
Bombay High Court · (1960) 62 BOMLR 936
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(me)
High Courts26 Jul 1960
Khemchand and Co. Vs Shivdanmal Agarwal
Bombay High Court · AIR 1961 Bom 112 : (1960) 62 BOMLR 985 : (1961) ILR (Bom) 219
City Civil Court Act, 1953 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Presidency Small Cause Courts Act, 1882 — Section 9
High Courts25 Jul 1960
Yasvadan and Bros. Vs C.T.A. Pillai and Others
Bombay High Court · AIR 1962 Bom 249 : (1961) 63 BOMLR 897
Imports and Exports (Control) Act, 1947 — Section 3(2), 5Sea Customs Act, 1878 — Section 167(8)
High Courts25 Jul 1960
Yasvadan and Bros. Vs C.T.A. Pillai
Bombay High Court · AIR 1962 Bom 249 : (1961) 63 BOMLR 897
Constitution of India, 1950 — Article 19(1)Imports and Exports (Control) Act, 1947 — Section 3(2), 5Sea Customs Act, 1878 — Section 167(8)
High Courts25 Jul 1960Allowed
Prakash Chimanrao Yadav Vs Bapusaheb Ganpatrao Yadav
Bombay High Court · (1960) 62 BOMLR 933 : (1960) NLJ 99
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Jul 1960
The Digamber Parshwanath Jain Mandir Vs Valubai
Bombay High Court · AIR 1961 Bom 221 : (1961) 63 BOMLR 58 : (1961) ILR (Bom) 214
Civil Procedure Code, 1908 (CPC) — Section 100Provincial Small Cause Courts Act, 1887 — Section 15, 15(2), 16
High Courts22 Jul 1960
Edwin William Carvello Vs The Regional Transport Authority, Thana and Another
Bombay High Court · AIR 1961 Bom 111 : (1960) 62 BOMLR 980 : (1961) ILR (Bom) 438
Motor Vehicles Act, 1939 — Section 48, 63(3), 64
High Courts19 Jul 1960Dismissed
Jairam Laxmanji Nimkar Vs Kesharbai Sitaramji Mahesari
Bombay High Court · (1961) 63 BOMLR 62
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Jul 1960Dismissed
Radhabai Ghubbaji Vs Kondba Shioram
Bombay High Court · (1961) 63 BOMLR 351 : (1961) NLJ 49 : (1960) NLJ 22
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69
High Courts13 Jul 1960
Vithalrao Gopalrao Sulakhe Vs Ramkishan Waman Naik Doiphade
Bombay High Court · AIR 1961 Bom 258 : (1961) 63 BOMLR 54 : (1961) ILR (Bom) 203 : (1961) NLJ 112
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 3 Rule 4Limitation Act, 1908 — Article 182, 182(5), 20