High Courts07 Jan 1960Dismissed
Amriksingh Sahny Vs The State of Bombay
Bombay High Court · (1961) 63 BOMLR 863
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 21
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,156 of 3,658
High Courts06 Jan 1960Dismissed
The Bombay Bullion Association Limited Vs Jivatlal Pratapsi
Bombay High Court · (1960) 62 BOMLR 380
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24
High Courts06 Jan 1960
Ananta Shripati Bhorade and Others Vs Meher (M.R.) and Others
Bombay High Court · (1960) 2 LLJ 170
Bombay Industrial Relations Act, 1946 — Section 115A, 27A, 32, 33
High Courts21 Dec 1959
Mahomed Idris Rahimat Khan Vs State
Bombay High Court · AIR 1960 Bom 452 : (1960) 62 BOMLR 216 : (1960) CriLJ 1320
Criminal Procedure (Bombay Amendment) Act, 1959 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 411
High Courts18 Dec 1959
Valimahomed Gulamhussain Sonavala and Co. Vs C.T.A. Pillai, Additional Collector of Customs and Others
Bombay High Court · AIR 1961 Bom 48 : (1960) 62 BOMLR 634 : (1961) CriLJ 229
Constitution of India, 1950 — Article 19(1), 22(6), 226, 311Evidence Act, 1872 — Section 20Sea Customs Act, 1878 — Section 167, 167(37), 167(68), 167(8), 168
High Courts16 Dec 1959Allowed
Totaram Teckchand Vs H.K. Choudhary, Regional Settlement Commissioner, Ministry of Rehabilitation, Govt. of India
Bombay High Court · AIR 1960 Bom 528 : (1960) 62 BOMLR 439
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 8Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 44, 57, 65, 65(1)
High Courts16 Dec 1959
The Scindia Steam Navigation Co. Ltd. Vs Ismain Lohmed Batatawal and Another
Bombay High Court · AIR 1960 Bom 416 : (1960) 62 BOMLR 265
Carriage of Goods by Sea Act, 1925 — Article 1, 3Carriage of Goods by Sea Rules — Rule 8
High Courts15 Dec 1959
Shriram Sardarmal Didwani Vs Gourishankar alias Rameshwar Joharmal
Bombay High Court · AIR 1961 Bom 136 : (1960) 62 BOMLR 336
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 13, Order 6 Rule 17, Order 6 Rule 2, Order 8 Rule 2, Order 8 Rule 5Evidence Act, 1872 — Section 50 , 58Partnership Act, 1932 — Section 30, 69
High Courts14 Dec 1959
Vinayak Shripatrao Patwardhan Vs State of Bombay
Bombay High Court · AIR 1961 Bom 11 : (1960) 62 BOMLR 735 : (1961) ILR (Bom) 101
Bombay Revenue Jurisdiction Act, 1876 — Section 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 80Constitution of India, 1950 — Article 300, 300(2)
High Courts11 Dec 1959Dismissed
Dayabhai Nathubhai Vs The State of Bombay
Bombay High Court · (1960) 62 BOMLR 348
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 15, 27, 6, 7, 8Transfer of Property Act, 1882 — Section 5
High Courts09 Dec 1959
Trambaklal Harinarayan Jani Vs Shankarbhai Bhaijibhai Vagri
Bombay High Court · (1960) 62 BOMLR 261
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 84B
High Courts03 Dec 1959
Bhimrao Ekanth and Another Vs Patilbua Ramkishan and Others
Bombay High Court · AIR 1960 Bom 552 : (1960) 62 BOMLR 574
Constitution of India, 1950 — Article 13, 13(1), 19(1), 372
High Courts02 Dec 1959
Suratsing Chandanmal Marwadi Vs Nomanbhai Abdulhussein Bohari and Others
Bombay High Court · AIR 1961 Bom 43 : (1961) BomCR(Cri) 43 : (1960) 62 BOMLR 414 : (1960) ILR (Bom) 709
Transfer of Property Act, 1882 — Section 76
High Courts02 Dec 1959
Fulchand Hirchand Vs N.B. Chandurkar and Others
Bombay High Court · AIR 1961 Bom 145 : (1960) 62 BOMLR 214 : (1960) ILR (Bom) 328
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Limitation Act, 1908 — Article 182
High Courts01 Dec 1959
Narayan Balaji Patil Vs Babarao Baliram Bobde
Bombay High Court · (1960) 62 BOMLR 406
Civil Procedure Code, 1908 (CPC) — Section 103Constitution of India, 1950 — Article 19
High Courts30 Nov 1959
Bapalalbhai Godabhai Kothari Vs Mali Karsanbhai Pitamberbhai Padhiar
Bombay High Court · (1960) 62 BOMLR 230
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 43D
High Courts26 Nov 1959
Nagpur Glass Works Ltd. Vs Regional Provident Fund Commissioner
Bombay High Court · (1960) 2 LLJ 301
Constitution of India, 1950 — Article 226, 227Employees Provident Fund Act, 1925 — Section 5, 5(1)
High Courts26 Nov 1959
The Nagpur Glass Works Ltd. Vs The Regional Provident Fund Commissioner and Others
Bombay High Court · AIR 1961 Bom 157 : (1960) 62 BOMLR 425 : (1960) 1 FLR 63 : (1960) ILR (Bom) 580
Constitution of India, 1950 — Article 19, 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 15, 15(1), 15(2), 16Trusts Act, 1882 — Section 83
High Courts25 Nov 1959
Mathurabai and Another Vs Ramkrishna Bhaskar Barve and Others
Bombay High Court · AIR 1961 Bom 97 : (1960) 62 BOMLR 360 : (1960) ILR (Bom) 493
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, 11, 52Contract Act, 1872 — Section 65Limitation Act, 1963 — Article 98
High Courts20 Nov 1959
Ramaji Batanji Vs Manohar Chintaman and Others
Bombay High Court · AIR 1961 Bom 169 : (1960) 62 BOMLR 322
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 5, Order 20 Rule 12Evidence Act, 1872 — Section 13, 34, 90Limitation Act, 1908 — Article 141