High Courts14 Apr 1959
Loku Basappa Pujari and Another Vs State
Bombay High Court · AIR 1960 Bom 461 : (1959) 61 BOMLR 1271
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 3,164 of 3,658
High Courts13 Apr 1959
Sri Mahaluxmi Wollen Mills (Private) Ltd., Bombay Vs Rashtriya Mill Mazdoor Sangh, Bombay
Bombay High Court · (1959) 2 LLJ 426
Industrial Disputes Act, 1947 — Section 25, 25F, 25FFF, 25J, 25J(2)
High Courts13 Apr 1959
Sadashiv Tatoba Gatade Vs State
Bombay High Court · AIR 1960 Bom 243 : (1959) 61 BOMLR 1176 : (1960) CriLJ 803
High Courts08 Apr 1959
Janata Spinning Mills (Private) Ltd., Sangli Vs Miraj Taluka Girni Kamgar Sangh, Sangli
Bombay High Court · (1959) 2 LLJ 431
High Courts06 Apr 1959Dismissed
The Commissioner of Income Tax Vs Kishoresinh Kalyansinh Solanki
Bombay High Court · (1960) 62 BOMLR 680
Income Tax Act, 1922 — Section 33B(2)(b)
High Courts03 Apr 1959
India United Mills Ltd., Bombay Vs Rashtriya Mill Mazdoor Sangh, Bombay
Bombay High Court · (1959) 2 LLJ 120
High Courts03 Apr 1959
The Jayasingpore Oil Mills Co. (Private) Ltd. Vs The Collector of Kolhapur
Bombay High Court · (1959) 61 BOMLR 1322
Extra-Provincial Jurisdiction Act, 1947 — Section 4
High Courts03 Apr 1959
Bombay Municipal Corporation and Another Vs Ramachandra Laxman Belosay
Bombay High Court · AIR 1960 Bom 58 : (1959) 61 BOMLR 1129
Bombay Municipal Corporation Act, 1888 — Section 36, 63Constitution of India, 1950 — Article 12
High Courts03 Apr 1959
Ramdas Kikabhai Vs State
Bombay High Court · AIR 1960 Bom 124 : (1959) 61 BOMLR 1178 : (1960) CriLJ 327
Criminal Procedure Code, 1898 (CrPC) — Section 162, 207
High Courts31 Mar 1959
Ratanchand Radhakisondas Vs State
Bombay High Court · AIR 1960 Bom 146 : (1959) 61 BOMLR 1161 : (1960) CriLJ 461
Bombay Sales Tax (Registration, Licensing and Authorisation) Rules, 1954 — Rule 13(2)Bombay Sales Tax Act, 1953 — Section 7, 9Criminal Procedure Code, 1898 (CrPC) — Section 154, 423
High Courts31 Mar 1959
Rakhama Sitaram Ghadge Vs Laxman Sitaram Ghadge and Another
Bombay High Court · AIR 1960 Bom 105 : (1959) 61 BOMLR 1170
Specific Relief Act, 1877 — Section 21Transfer of Property Act, 1882 — Section 14, 54
High Courts31 Mar 1959
Ambi Pundalik and Another Vs Pundalik Shankar
Bombay High Court · AIR 1960 Bom 521 : (1959) 61 BOMLR 1167
Central Provinces and Berar Courts Act, 1917 — Section 20, 311Hindu Marriage Act, 1955 — Section 19, 28, 3Suits Valuation Act, 1887 — Section 9
High Courts27 Mar 1959
Mahavirprasad Badridas Vs M.S. Yagnik, Second Wealth Tax Officer, C-II Ward, Bombay
Bombay High Court · AIR 1960 Bom 191 : (1959) 37 ITR 191
High Courts26 Mar 1959
Narayan Laxman Koltewar and Others Vs State of Bombay and Others
Bombay High Court · AIR 1960 Bom 126 : (1959) 61 BOMLR 1284
Central Provinces and Berar Municipalities Act, 1922 — Section 15(1), 22, 45Transfer of Property Act, 1882 — Section 105, 108, 4
High Courts24 Mar 1959
Rashtriya Mill Mazdoor Sangh, Nagpur Vs State Industrial Court, Nagpur
Bombay High Court · (1959) 61 BOMLR 1279 : (1959) 2 LLJ 737
Industrial Disputes Act, 1947 — Section 1, 1(3), 10, 10(1), 3
High Courts22 Mar 1959
Commissioner of Income Tax (Central), Bombay Vs Mulraj Karsondas
Bombay High Court · AIR 1960 Bom 375 : (1960) 40 ITR 561
Income Tax Act, 1922 — Section 10, 60
High Courts20 Mar 1959
Pukhraj Champalal Jain Vs D.R. Kohli
Bombay High Court · (1959) 61 BOMLR 1230
Constitution of India, 1950 — Article 14, 19, 226, 227, 31
High Courts18 Mar 1959
Kuberdas Hargovindas Modi Vs State of Bombay and Others
Bombay High Court · AIR 1960 Bom 459 : (1959) 61 BOMLR 1276
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84CConstitution of India, 1950 — Article 31(1), 31(2)
High Courts17 Mar 1959
Keshab Govind Kulkarni Vs Extra Assistant Judge, Sourth Satara and Others
Bombay High Court · AIR 1960 Bom 127 : (1959) 61 BOMLR 1151
Bombay District Municipal Act, 1901 — Section 12(1), 13(1), 15, 21, 21A
High Courts16 Mar 1959Dismissed
Rao Saheb Anandrao Mahagaonkar Vs Eknath Dnyanoba Patil
Bombay High Court · (1959) 61 BOMLR 1123
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 14Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 108