COURT ARCHIVE

Bombay High Court judgments

73,156 judgments · page 3,153 of 3,658

High Courts02 Apr 1960

Amrut Soma Kunbi and Another Vs State of Bombay

Bombay High Court · AIR 1960 Bom 488 : (1960) CriLJ 1429

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 161Evidence Act, 1872 — Section 24, 27

High Courts02 Apr 1960

H.M. Kashiparekh and Co., Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra

Bombay High Court · (1960) 39 ITR 706

Income Tax Act, 1922 — Section 3, 4

High Courts02 Apr 1960

H.M. Kashiparekh and Co. Ltd. Vs Commissioner of Income Tax, Bombay North, Kutch and Saurashtra, Baroda

Bombay High Court · AIR 1961 Bom 84

Income Tax Act, 1922 — Section 10(2), 33

High Courts02 Apr 1960

H.M. Kashiparekh and Co. Ltd. Vs The Commissioner of Income Tax

Bombay High Court · (1960) 62 BOMLR 667

Income Tax Act, 1922 — Section 10(2)(xv)

High Courts31 Mar 1960

Commissioner of Income Tax Vs Keshav Mills Co. Ltd., Petlad

Bombay High Court · (1962) 44 ITR 647

Income Tax Act, 1961 — Section 66(1), 66(2), 66(4)

High Courts30 Mar 1960

State Vs Kawas Manekshaw Nanavati

Bombay High Court · AIR 1960 Bom 502 : (1960) 62 BOMLR 383 : (1960) CriLJ 1558 : (1960) NLJ 371

Constitution of India, 1950 — Article 161, 361, 72Criminal Procedure Code, 1898 (CrPC) — Section 307, 75(2), 93Navy Act, 1957 — Section 122, 123, 146, 3(12), 53(16)

High Courts24 Mar 1960

Narayan Shamrao and Others Vs Dnyaneshwar Baliram and Others

Bombay High Court · AIR 1960 Bom 477

Provincial Insolvency Act, 1920 — Section 28(2), 28(5), 53

High Courts22 Mar 1960

Balaram Abaji Patil Vs Ragojiwalla (M.C.)

Bombay High Court · (1960) 2 LLJ 491

Factories Act, 1948 — Section 21, 24, 25, 59Minimum Wages Act, 1948 — Section 12, 12(2), 14, 14(2), 15

High Courts18 Mar 1960Allowed

Pandappa Rachhappa Vs The State of Bombay

Bombay High Court · (1960) 62 BOMLR 717 : (1960) NLJ 27

Bombay Prohibition Act, 1949 — Section 103, 66

High Courts18 Mar 1960

Balaram Abaji Patil and Others Vs M.C. Ragojiwalla and Another

Bombay High Court · AIR 1961 Bom 59 : (1961) BomCR(Cri) 59 : (1960) 62 BOMLR 807 : (1960) ILR (Bom) 816 : (1960) 2 LLJ 491

Constitution of India, 1950 — Article 227Factories Act, 1948 — Section 59Government of India Act, 1935 — Section 241(2)

High Courts18 Mar 1960

Pralhad Gangadhar Joshi Vs Sakhubai

Bombay High Court · AIR 1961 Bom 142

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40, 51, 60(1)Pensions Act, 1871 — Section 11

High Courts14 Mar 1960Dismissed

Rev. Fr. Farcisus Mascarenhas Vs The State of Bombay

Bombay High Court · (1960) 62 BOMLR 790

Constitution of India, 1950 — Article 13, 19, 23, 25, 26Trusts Act, 1882 — Section 2, 3

High Courts11 Mar 1960Dismissed

Ismailbhai Haji Baphubhai Nadiadwala Vs State

Bombay High Court · (1960) 62 BOMLR 543

Factories Act, 1948 — Section 36

High Courts11 Mar 1960

Samarth Transport Co. Private Ltd. Vs Y.B. Chavan and Others

Bombay High Court · AIR 1961 Bom 80 : (1960) 62 BOMLR 952 : (1960) ILR (Bom) 978

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 10, 142, 142(2), 68(I)Constitution of India, 1950 — Article 166, 166(2), 166(3), 19(1), 19(6)Motor Vehicles Act, 1939 — Section 68(I), 68A(6), 68C, 68D, 68D(1)

High Courts11 Mar 1960

Javerchand Tulsidas and Others Vs The State of Bombay

Bombay High Court · AIR 1961 Bom 133 : (1960) 62 BOMLR 705 : (1961) CriLJ 633 : (1960) ILR (Bom) 907

Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 235(1), 236, 237, 249, 273General Clauses Act, 1897 — Section 26

High Courts11 Mar 1960

Seth Radhakisan Ramnath Vs Ramji Langadu

Bombay High Court · (1960) 62 BOMLR 535 : (1960) 2 LLJ 317

Industrial Disputes Act, 1947 — Section 18, 29

High Courts10 Mar 1960

Jashwantlal Bapalal Vs Navinchandra Chandulal

Bombay High Court · (1960) 62 BOMLR 527

Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

High Courts09 Mar 1960

Jankibai Tukaram Vs Nagpur Improvement Trust, Nagpur

Bombay High Court · AIR 1960 Bom 499 : (1960) 62 BOMLR 629

Land Acquisition (Amendment) Act, 1908 — Section 12(2), 12(4), 29(2)Land Acquisition Act, 1894 — Section 18, 18(2), 18(3), 45(3)

High Courts08 Mar 1960Allowed

Dr. Vinayak Trimbak Wale Vs Tarachand Hiralal Shet Marwadi

Bombay High Court · (1960) 62 BOMLR 785

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 9

High Courts08 Mar 1960

Navnitlal Ranchhodlal Vs State of Bombay and Another

Bombay High Court · AIR 1961 Bom 89 : (1960) 62 BOMLR 622 : (1960) ILR (Bom) 651

Land Acquisition (Amendment) Act, 1923 — Section 17(4)Land Acquisition Act, 1894 — Section 4, 5