High Courts28 Apr 1960
Sabastian Antonio Texeira and Others Vs Rodolf Minguel Texeira and Others
Bombay High Court · AIR 1962 Bom 4 : (1961) 63 BOMLR 552
Succession Act, 1925 — Section 219, 219
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,152 of 3,658
High Courts28 Apr 1960
K.C. Tiwari and Sons Vs Commissioner of Income Tax, Bombay
Bombay High Court · (1962) 46 ITR 236
Income Tax Act, 1922 — Section 23(2), 63, 63(1)
High Courts26 Apr 1960
Commissioner of Income Tax, Bombay South Vs N.T. Patwardhan
Bombay High Court · (1961) 41 ITR 313
Income Tax Act, 1922 — Section 10
High Courts22 Apr 1960
Vijay Kumar Motilal Hirakhanwala and Another Vs Ramprasad Dagduram and Others
Bombay High Court · AIR 1960 Bom 411
Limitation Act, 1908 — Article 120, 132, 147Transfer of Property Act, 1882 — Section 58
High Courts22 Apr 1960
Associated Banking Corporation of India Ltd. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1960) 62 BOMLR 692 : (1960) 40 ITR 210
Income Tax Act, 1922 — Section 10(1)
High Courts21 Apr 1960
Petlad Turkey Red Dye Works Co. Ltd., Petlad Vs Commissioner of Income Tax
Bombay High Court · (1962) 45 ITR 275
Income Tax Act, 1922 — Section 66(2), 66(4)
High Courts21 Apr 1960
Vasant Jaiwantrao Mahajan Vs Tukaram Mahadhaji Patil
Bombay High Court · AIR 1960 Bom 485 : (1960) 62 BOMLR 722
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13, 115
High Courts20 Apr 1960Allowed
Balmukund Rampratap Vs Demaji Suryabhanji
Bombay High Court · (1961) 63 BOMLR 41 : (1960) NLJ 43
Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 125
High Courts19 Apr 1960Allowed
Surajmal Karamchand Vs C.M. Shah
Bombay High Court · (1961) 63 BOMLR 884 : (1961) NLJ 730
Arbitration Act, 1940 — Section 14, 30, 32, 35Contract Act, 1872 — Section 28
High Courts19 Apr 1960
Bapuji Dhanaji Thakare and Another Vs Ganpatrao Anyaji Gawande
Bombay High Court · AIR 1961 Bom 123 : (1961) 63 BOMLR 40 : (1960) ILR (Bom) 834
Arbitration Act, 1940 — Section 16, 16(1), 19, 30
High Courts18 Apr 1960
N.R. Wadia and Co. Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1960) 62 BOMLR 685 : (1960) 39 ITR 754
Income Tax Act, 1922 — Section 26A
High Courts14 Apr 1960
Purshotamdas Thakurdas Vs Commissioner of Income Tax, Bombay City I
Bombay High Court · (1960) 39 ITR 700
Income Tax Act, 1922 — Section 23(3), 34, 34(1)
High Courts14 Apr 1960
Sirur Municipality, (Ghodnadi) District Poona Vs The Workmen, Sirur Municipality by Poona Mazdoor Sabha and Another
Bombay High Court · AIR 1961 Bom 75 : (1960) 62 BOMLR 965 : (1961) ILR (Bom) 415 : (1960) 2 LLJ 657
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 2(14)Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts14 Apr 1960
Tulsidas Khimji Vs Jeejeebhoy (F.)
Bombay High Court · (1961) 1 LLJ 42
Industrial Disputes Act, 1947 — Section 10(1), 12(4), 2, 25E, 25F
High Courts14 Apr 1960
Sirur Municipality Vs Its Workmen
Bombay High Court · (1960) 1 FLR 536
Industrial Disputes Act, 1947 — Section 10(1), 2
High Courts14 Apr 1960
Chhatrasinhji Kesarisinhji Thakore Vs Commissioner of Income Tax
Bombay High Court · (1962) 45 ITR 512
Bombay Local Boards Act, 1923 — Section 104, 75, 93, 94, 94(1)Bombay Taluqdari Tenure Abolition Act, 1949 — Section 22, 23, 5(1), 5(2)Income Tax Act, 1922 — Section 4(3)
High Courts13 Apr 1960
Malbary and Bros. Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1962) 44 ITR 674
Income Tax Act, 1922 — Section 24 , 28(3)
High Courts08 Apr 1960
Ramdas Zinga Banjari Vs The Additional Commissioner
Bombay High Court · (1960) 62 BOMLR 719
Constitution of India, 1950 — Article 226, 227
High Courts06 Apr 1960
Commissioner of Income Tax, Bombay North Vs Kishoresinh Kalyansinh Solanki
Bombay High Court · (1960) 39 ITR 522
Income Tax Act, 1961 — Section 23, 28(1), 33(4), 33B, 33B(1)
High Courts04 Apr 1960
Harihar Cotton Pressing Factory Vs Commissioner of Income Tax, Bombay North
Bombay High Court · (1960) 39 ITR 594
Income Tax Act, 1922 — Section 10(2), 10(4)(B)