BOMBAY HIGH COURT REPORTS  (BHCR) 1862 - 1865 VOL. 1
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		Jina Ranchhod  v.  Jodha Ghella Jurisdiction - Building erected in a Public Thoroughfare - Suit to remove Nuisance - Complaint before Magistrate. 1862-1865 (1) BHCR 01.
		Reg.  v.  Tukia valad Ganji Magistrate - Sentence - Power of Magistrate to vary Sentence. 1862-1865 (1) BHCR 03.
		Reg.  v.  Chanviova kom Shidram Shetti. Indian Penal Code, Sec.309 - Punishment - Imprisonment and Fine. 1862-1865 (1) BHCR 04.
		Nagubai  v.  Motigir Guru Hindu Law - Sale of Land - Possession - Delivery. 1862-1865 (1) BHCR 05.
		Ramabhai Girdharbhai  v.  Alli Akbar Kajrani Policy of Insurance - Jettison - Evidence of Loss - Protest of Nakoda. 1862-1865 (1) BHCR 06.
		Maleshappa bin Karvirappa  v.  Bassappa bin Nigappa Shetavnekar Deed - Registration - Priority - Act XIX of 1843. 1862-1865 (1) BHCR 10.
		Guman Gallubhai  v.  Sorabji Barjorji Payments - Oral Evidence - Samadaskat. 1862-1865 (1) BHCR 11.
		Pranshanker and other  v.  Prannath Mahanand Declaration of Right - Pujari - Mandir. 1862-1865 (1) BHCR 12.
		Bai Lakshimi widow of Gopaldas  v. Lakhmidas Gopaldas, deceased, by his sons and heirs Hindu Widow - Maintenance 1862-1865 (1) BHCR 13.
		Dattaji bin Narayan v Vamanrav and Bhaurav Limitation - Objection of Limitation not raised by Defendant - Act XIV of 1859. 1862-1865 (1) BHCR 15.
		In the matter of the Petition of Shek Dadabhai valad Shek Mahammad Prisoner - Vakalatnama. 1862-1865 (1) BHCR 16.
		Reg. v Bhala Chula Causing Hurt - Grave and Sudden Provocation - Indian Penal Code, Secs. 324 and 334. 1862-1865 (1) BHCR 17.
		Reg. v Ratanji Bhukan Cotton - False Packing - Fraudulently Offering for Sale - Reg. III of 1829, Sec. I., cl. 1 - Translation of Findings to be recorded. 1862-1865 (1) BHCR 17.
		Bhukan Bhaibava  v.  Bhaiji Prag Hindu Law - Sale of Immoveable Property - Possession - Sheriff's Sale. 1862-1865 (1) BHCR 19.
		Bhaishankar Narbheram  v.  Harivallabh and Others. Sheriff's Sale - Purchase in Name of son - Suit brought in Son's Name - Act VIII of 1859, Sec.260 1862-1865 (1) BHCR 20.
		Vishnu Trimbak v. Tatia alias Vasudev Pant, deceased, by his son and heir Ramkrishna Inamdar in Possession - Mortgage - Resumption of Inam by Government - Effect of Resumption of Inam on Title to Lands. 1862-1865 (1) BHCR 22.
		Trimbak Anant  v.  Gopalshet bin Mahadshet Mahadu, a minor, by his guardian Satyabhamabai Hindu Law - Manager - Purchase from Manager of an Undivided Family - Onus Probandi. 1862-1865 (1) BHCR 27.
		Gopal Govind and Narayan the sons of Santu  v.  Narayan bin Tukaji and Mahadu Sakha Ram. Separation - Evidence - Recital in Deed of Mortgage. 1862-1865 (1) BHCR 31.
		Reg.  v.  Hira Punja Sanity of Prisoner where doubtful - Course to be pursued. 1862-1865 (1) BHCR 33.
		Reg.  v.  Rama bin Rabhaji. Fine - Imprisonment and Fine - Indian Penal Code, Sec. 211. 1862-1865 (1) BHCR 34.
		Tribhuvandas Jagjivandas  v.  Motilal Ramdas Agent - Wayering Contract entered into by Agent - Act XXI of 1848. 1862-1865 (1) BHCR 34.
		Abas Alli Zenul Abaddin  v.  Ghulam Muhammad valad Baba Mirza Muhammadan Law - Usage of District - Local Custom - Reg. IV of 1872, Sec. 26 - Wakf Land - Religious Endowment - Mortgage. 1862-1865 (1) BHCR 36.
		Reg. v.  Joti bin Satu and others. Stamp - Engrossing Document on Unstamped Paper - Act X of 1862, Sec.3. 1862-1865 (1) BHCR 37.
		Reg.  v.  Sardar Pathu. Escape from Custody - Warrant in Execution of Decree - Ind. Pen. Code, Sec.174. 1862-1865 (1) BHCR 38.
		Reg.  v.  Bahirji bin Krishnaji Fine - Imprisonment and Fine - Ind. Pen. Code - Sec.344. 1862-1865 (1) BHCR 39
		Gundo Mahadev  v.Rambhat bin Bhaubhat Hindu Law - Mortgage of Undivided Share of Family Estate - Manager's Power to Mortgage Estate. 1862-1865 (1) BHCR 39.
		Salu kom Raghuji  v.  Rayji bin Ramji and Mahadji Limitation - Miras Land - Reg. V of 1827, Sec. 1 1862-1865 (1) BHCR 41.
		Somangouda bin Dajamangouda  v.  Bharmangouda a minor, the son and heir of Karbasangouda Hindu Family - Suit for Division of Family Estate - Onus Probandi. 1862-1865 (1) BHCR 43.
		Bhavani and others  v.  Hasan Miya Prescription - Annual Allowance paid for upwards of a century - Inam. 1862-1865 (1) BHCR 45.
		Dhondu Jagannath, deceased, by his son and heir Hari  v.  Narayan Ramchandra, deceased, by his sons and heirs Krishnarav and others. Hindu Law - Interest - Stamp - Account signed though unstamped used as an admission. 1862-1865 (1) BHCR 47.
		Reg.  v.  Vakhatopchand and another Opium - Keeping Smuggled Opium - Reg. XXI of 1827, Sec.4. 1862-1865 (1) BHCR 50.
		Raghia, an infant, by his guardian and mother, Thaki, widow of Ranvnia  v.  Dharma Jhatu Bond - Post-stamped Bond - Representatives of Grantor of Bond - Third Parties - Reg. XVIII of 1827, Sec. 13 and 14. 1862-1865 (1) BHCR 52.
		Bechar Bhagvan  v.  Bai Lakshmi Hindu Law - Widow - Alicnation by Hindu Widow of Moveable or Immoveable Property. 1862-1865 (1) BHCR 56.
		Parshotam Ranchod  v.  Jagjivan Mayaram Registration - Registered Deed preferred to prior Unregistered Mortgage - Reg. IX of 1827, Sec.6 - Act XIX of 1843, Sec.2 1862-1865 (1) BHCR 60.
		Kaladdin Guru Bakas  v.  Raghoji and another. Valuation of Suit - Improper Valuation of Suit - Special Appeal. 1862-1865 (1) BHCR 62.
		Ramchandra bin Madhavrav & another  v.  Abaji valad Yes and others Limitation - Intervention of Owner after Title lost by operation of Law of Limitation - Reg. V of 1827, Sec. 1. 1862-1865 (1) BHCR 64.
		Ramia, widow  v.  Bhagi, widow Hindu Law - Widows, Succession of - Joint Administration - Infidelity in Wife -  Incontinence - Proof - Suspicion. 1862-1865 (1) BHCR 66.
		Ardesir Limji  v.  Sorabji Pestanji and others. Settlement of Issues - Payment of Money into Court - Costs. 1862-1865 (1) BHCR 70.
		Gangabai wife of Nur Muhammad Dattu Bhai  v. Thavar Mulla, Executor of Rahimatbai widow of Sajan Mir Alli Will - Charity - Charitable Bequest - Gift in Dharm -Stat. 43 Eliz., c.4 1862-1865 (1) BHCR 71.
		Mancharji Pestanji  v. Narayan Lakshumanji and others Defects of Title - Vendor and Purchaser - Conditions of Sale - Title - Hindu Will - Attestation. 1862-1865 (1) BHCR 77.
		Yeknath Babaji  v.  Gulabchand Kahanji Admission by Defendant - Onus of Proof - Material Allegations - Traverse - Service of Summons. 1862-1865 (1) BHCR 85.
		Reg.  v.  Arjun Offence made up of Parts - Housebreaking - Theft - Ind. Pen. Code, Secs. 71, 380 and 457. 1862-1865 (1) BHCR 87.
		Reg.  v.  Arjun False Charge - Calendar.  . 1862-1865 (1) BHCR 87.
		Reg.  v.  Kusha Jurisdiction - Theft in a House - Subordinate Magistrate of 1st Class - Ind. Pen. Code, Sec. 380. 1862-1865 (1) BHCR 88.
		Reg.  v.  Prema Bhika Witness deposing in another's name - False Evidence - Cheating by Personation - Ind. Pen. Code. Sec. 193, 416 and 419. 1862-1865 (1) BHCR 89.
		In the matter of Gurappa bin Rachappa. Appeal - Order declining to put Purchaser at Court's in Possession - Act XXIII of 1861, Sec. 11. 1862-1865 (1) BHCR 90.
		Reg.  v.  Byha valad Surjim and others. Practice - Security for Good Behaviour - Course to be pursued by Session Judge - Crim. Proc. Code, Sec. 195. 1862-1865 (1) BHCR 91.
		Reg.  v.  Gapau kom Kusaji. Receipt - Refusal to give Stamped Receipt - False Charge. 1862-1865 (1) BHCR 92.
		Reg.  v.  Anaji valad Govindram Mortgaging Property previously mortgaged - Officer - Hindus, Heligious Law of, Reg. XIV of 1827, Sec. I .,  Cl. 1, Art. 7. 1862-1865 (1) BHCR 93.
		Hukumchand Tikaram  v.  Bhagvantrav, Raja of Peth Samsthan. Limitation - Act XIV of 1859, Secs. 19-23 - Act XI of 1861, Sec.2. 1862-1865 (1) BHCR 94.
		Reg.  v.  Siddu bin Balnath Charge - Owner of articles dishonestly received to be stated - Ind. Pen. Code, Sec. 411. 1862-1865 (1) BHCR 95.
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