High Courts12 Jul 1960
Sangli City Municipality Vs Its Workmen
Bombay High Court · (1960) 2 LLJ 459
Industrial Disputes Act, 1947 — Section 10(1)
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,151 of 3,658
High Courts11 Jul 1960
Nagappa Balayya Madrasi Vs Sangli City Municipality
Bombay High Court · (1960) 2 LLJ 455
Industrial Disputes Act, 1947 — Section 18, 25F, 33, 33(1), 33(2)
High Courts07 Jul 1960
Kisan Singh Vs State of Bombay
Bombay High Court · AIR 1961 Bom 124 : (1960) 62 BOMLR 921 : (1961) CriLJ 628
Criminal Procedure Code, 1898 (CrPC) — Section 222(2), 225, 226, 228, 233Penal Code, 1860 (IPC) — Section 21, 409, 467, 477
High Courts07 Jul 1960Dismissed
Sadashiv Ramchandra Bhalekar Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 853 : (1960) NLJ 28
Bombay Prohibition Act, 1949 — Section 85
High Courts06 Jul 1960
Laxman Moreshwar Mahurkar Vs Balkrishna Jagannath Kinikar and Others
Bombay High Court · AIR 1961 Bom 167 : (1960) 62 BOMLR 880 : (1960) ILR (Bom) 941
Constitution of India, 1950 — Article 202, 203, 204, 226, 266(3)Criminal Procedure Code, 1898 (CrPC) — Section 197Law Officers (Conditions of Service) Rules — Rule 189
High Courts04 Jul 1960Dismissed
Laxman Zujya Bhatkar Patil Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 818
Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts30 Jun 1960
Ambu Kisan Vaditke Vs Venubai Limba and Another
Bombay High Court · AIR 1961 Bom 261 : (1960) 62 BOMLR 869 : (1961) CriLJ 639 : (1961) ILR (Bom) 195
Criminal Procedure Code, 1898 (CrPC) — Section 145, 439(2), 440
High Courts30 Jun 1960
Sharifabai Mehmoob Vs Abdul Razak
Bombay High Court · AIR 1961 Bom 42 : (1960) 62 BOMLR 816 : (1961) CriLJ 228 : (1960) ILR (Bom) 938
Bombay Police Act, 1951 — Section 161, 161(1), 202, 203Criminal Procedure Code, 1898 (CrPC) — Section 167
High Courts28 Jun 1960
Chimanlal Chhotalal Desai Vs M.G. Abrol
Bombay High Court · (1960) 06 BOM CK 0006
Constitution of India, 1950 — Article 226Imports and Exports (Control) Act, 1947 — Section 3Sea Customs Act, 1878 — Section 167, 167(8), 183
High Courts27 Jun 1960
Chandbi Ex Vs Bandesha
Bombay High Court · AIR 1961 Bom 121 : (1960) 62 BOMLR 866 : (1961) CriLJ 470 : (1961) ILR (Bom) 191
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts24 Jun 1960
Garment Cleaning Works Vs Babulal Shamlal and Others
Bombay High Court · (1960) 2 LLJ 612
Industrial Disputes Act, 1947 — Section 25F, 33(2)
High Courts24 Jun 1960Allowed
The Central Provinces Transport Services Vs The State Transport Authority
Bombay High Court · (1960) 62 BOMLR 863
Motor Vehicles Act, 1939 — Section 58(2), 64
High Courts22 Jun 1960Allowed
Murlidhar Nathu Chaudhari Vs Nageshwar Vishnu Joshi
Bombay High Court · (1961) 63 BOMLR 417 : (1961) NLJ 325
High Courts20 Jun 1960
Wasu Pillai Vs State
Bombay High Court · AIR 1961 Bom 114 : (1960) 62 BOMLR 857 : (1961) CriLJ 466 : (1961) ILR (Bom) 183
Criminal Procedure Code, 1898 (CrPC) — Section 271, 271(1), 297, 423Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302
High Courts17 Jun 1960Allowed
Vishwanath Vishnupant Pagnis Vs Prabhakar Raghunath Karekar
Bombay High Court · (1960) 62 BOMLR 950
Bombay Civil Courts Act, 1869 — Section 12, 16, 17, 7, 8Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 29
High Courts17 Jun 1960
Mill Mazdoor Sabha, Bombay Vs Baxi (J.A.) and Another
Bombay High Court · (1962) 2 LLJ 326
Bombay Industrial Relations Act, 1946 — Section 101, 3(36), 97
High Courts15 Jun 1960Allowed
Narayan Laxman Rao Patil Vs Keshav Bhimji
Bombay High Court · (1960) 62 BOMLR 889
High Courts15 Jun 1960
Sitaram Mulchand Transport Company Vs Bashir Ahmed Shatto
Bombay High Court · (1960) 1 FLR 588
Income Tax Act, 1922 — Section 33A(2)Payment of Wages (Procedure) Rules, 1937 — Rule 8Registration Act, 1877 — Section 77
High Courts15 Jun 1960
Sitaram Mulchand Transport Co. Vs Bashir Ahmed Stattoo and Another
Bombay High Court · AIR 1961 Bom 73 : (1960) 62 BOMLR 930 : (1961) ILR (Bom) 179 : (1960) 2 LLJ 655
Income Tax Act, 1922 — Section 33A(2)Payment of Wages (Procedure) Rules, 1937 — Rule 8Registration Act, 1877 — Section 77
High Courts14 Jun 1960
Aboobakar Dawood and Others Vs Potdar (V.B.) and Another
Bombay High Court · (1963) 1 LLJ 398