BOMBAY HIGH COURT REPORTS  (BHCR) 1864 - 1866 VOL. 2
	Atmaram Ballal Kagji  v.  Sadashiv Hari Mahajani Small Cause Court -  Immoveable Property - Special Appeal - Act XLII. of 1860 - Act XXIII of 1861, Sec. 27. 1864-1866 (2) BHCR 01.
	W.D. Dikshit  v.  B.V. Dikshit Small Cause Court - Question of Title - Special Appeal. 1864-1866 (2) BHCR 04.
	Bakubai widow of Ramdas Vrijbhu Kandas  v.  Manchhabai, wife of Motilal Ramdas Hindu Law - Inheritance - Daughters - Priority - Maternity of Son - Blindness - Exclusion. 1864-1866 (2) BHCR 05.
	Jamiyatram and Uttamram  v.  Bai Jamna Hindu Law -  Inheritance - Self-acquired immoveable Property - Widow -Western India - Stridhan - Daughters - Vested Right - Daughter's Son - Representation - Funeral Obsequies. 1864-1866 (2) BHCR 11.
	Krishnaji V. Joshi  v.  Mukund Chimanshet Sale under Decree, Suit to set aside - Act XIV of 1859, Sec. I., Cl.3 and Cl. 12 - Act VIII of 1859, Secs. 229, 230, 246 and 247 -  Construction - Acts in pari materid. 1864-1866 (2) BHCR 19.
	Babaji Sakhoji  v.  Ramshet Pandushet and another Ancestral Land, Sale of - Suit to Set Aside - Burden of Proof - Common Family Necessity. 1864-1866 (2) BHCR 23.
	Devaji Goyaji and others  v.  Godadbhai Godebhai and another Possession - Proof of Deed - Conduct of Suit - Special Appeal. 1864-1866 (2) BHCR 27
	Moti Bhagvan  v.  Harjivan Girdhardas Issues, Framing of - Finding on - Question of Fact - Remand. 1864-1866 (2) BHCR 32.
	Dada Honaji and another  v.  Babaji Jagushet Justice, Equity and Good Conscience" - English Law - Reg. IV of 1827, Sec. 26 - Sale of Land  - Evidence - Written Contract - Oral addition or alteration - Contemporaneous oral agreement - Remand. 1864-1866 (2) BHCR 36.
	Motilal Ramdas  v.  Jamnadas Javerdas Jurisdiction - Institution of Suit - Transfer by District Judge - Memorandum of Appeal - Act VIII of 1859, Secs. 6 and 334. 1864-1866 (2) BHCR 40.
	Sultanji T. Patil Sirvale  v.  Raghunath R. Marathe Alienation - Inam - Perpetuity - Amendment of Decree. 1864-1866 (2) BHCR 45.
	Shek Muhammad  v.  Shek Imamuddin Muhammadan Law - Request - Assent of Heirs. 1864-1866 (2) BHCR 50.
	William Webbe  v.  William Lester and others Justice, equity, and good conscience" - English Law - Joint Speculation in improving land - Survivorship - Jus Accrescendi - Joint Tenancy and Tenancy in Common - Reg. VI of 1827, Sec. 26 - Reg. XVIII of 1827 - Will - Stamp. 1864-1866 (2) BHCR 52.
	Narasimharav Krishnarav  v.  Antaji Virupaksh and others. Evidence, not sufficient for determination of Suit - Further Inquiries directed - Debt of Grandfather - Assets - Interest. 1864-1866 (2) BHCR 61.
	Timmarsa Puranik  v.  Badiya son of Kuppagouda Forfeiture - Landlord and Tenant - Lease - Rent -  Relief - Equity - Mulgeni Tenure. 1864-1866 (2) BHCR 066.
	Shivlal bin Khubchand  v.  Balvantrav Vinayak Attachment - Suit to raise - Mortgagee. 1864-1866 (2) BHCR 070.
	Dado Ravji  v.  Dinanath Ravji Endowment - Samsthan - Former Suit. 1864-1866 (2) BHCR 072.
	Nasarvanji Pestanji Manager of the Firm of Pestanji Kalabhai  v.  The Deputy Commissioner of Customs, Salt and Opium Hak "Mogalbi in Choki" - Preventing Levy of - Act XX of 1839 - Acts VI, XVI and XIX of 1844 - Reg. II of 1827, Sec. 43 and VII of 1831, Sec. 31 - Act VIII of 1859, Sec. 6. 1864-1866 (2) BHCR 075.
	Ex parte Balkrishna Bhaskar Gupte Award - Application to file - Appeal - Jurisdiction - Act VIII of 1859, Secs. 12 and 327 - Act XXIII of 1861, Sec. 3 - Act XIV of 1859, Sec. 14 - Reg. II of 1827, Sec. v., Cl.2. 1864-1866 (2) BHCR 091.
	Yeshvantrav Amritrav Jamin  v.  Ismael Ali Khan Imprisonment in Execution of Decree - Application for Discharge - Appeal - Jurisdiction - Construction - Act VIII of 1859, Secs. 273, 274, 275, 283 and 365 - Act XXIII of 1861, Secs. 8, 11, 35 and 44. 1864-1866 (2) BHCR 094.
	Dhundiram Santukram  v.  Chandanabai widow Jurisdiction, Order made without - Modification of Order - Properly in Dispute - Danger of Waste - Evidence of - Injunction to Stay - Manager - Act VIII of 1859, Secs. 9 and 92. 1864-1866 (2) BHCR 098.
	Bhanushankar Gopalram  v.  Raghunathram Mangalram. Decree - Alteration of by subordinate court, after confirmation by High Court - Review. 1864-1866 (2) BHCR 101.
	Ambaram Harivallabhdas  v.  Himatsingh Kalianji Execution of Decree - Application for - Representatives of Judgment Creditor - Powers of Attorney - Act VIII of 1859, Secs. 17 and 315 - Reg. II of 1827, Sec. v., Cl.2. 1864-1866 (2) BHCR 103.
	Reg.  v.  Vyankatsvami North Cunaru Transfer of  - Convict - Right of Appeal - Sadr Court - Crim. Proc. Code, Secs. 19 and 408 - Reg. II of 1827, Sec. XVI, Cl.2 - Bom. Act III of 1863 - 16 & 17 Vic., c. 95-21 & 22 Vic., c. 106 - 24 & 25 Vic., c. 67 -24 & 25 Vic., c. 104. 1864-1866 (2) BHCR 106.
	Reg.  v.  Karsan Goja Reg.  v.  Bai Rupa Adultery - Dissolution of Marriage - Custom of Caste - Hindu Law - Ind. Pen. Code, Secs. 52, 79, 494 and 497. 1864-1866 (2) BHCR 117.
	Reg.  v.  Timmi Examination of Prisoner - Evidence of Character - Crim. Proc. Code, Secs. 205, 366, 380 and 399. 1864-1866 (2) BHCR 125.
	Reg.  v.  Ganu Ladu Conviction on serveral Charges - Aggregate Punishment - Previous Conviction - Crim. Proc. Code, Secs. 22,46 and 443 - Ind. Pen. Code, Secs.75, 380 and 454. 1864-1866 (2) BHCR 126.
	Reg. v. Jaffir Naik and another Criminal Breach of Trust - Denial of Mortgage - Refusal to give up Land - Ind. Pen. Code, Sec. 405. 1864-1866 (2) BHCR 127.
	Reg.  v.  Poshu bin Dhambaji Patil Escape from lawful Custody - Obstructing a Public Servant - Ind. Pen. Code, Secs. 186 and 224. 1864-1866 (2) BHCR 128.
	Reg.  v. Jetha Moti and others Reg.  v.  Viraji Kuvarji Act X of 1862, Sec.3 - Offence under - Unstamped Deed - Engrossing - Signing as Witness. 1864-1866 (2) BHCR 129.
	Reg.  v.  Harishankar Fakirbhat and another Stolen Property - Assisting in Concealing or Disposing of - Knowledge - Ind. pen. Code, Secs. 410, 411 and 414. 1864-1866 (2) BHCR 130.
	Sir Jamsetji Jijibhai and others  v.  Sonabai widow of J.S. Patak and others Trust - Creation of - Subsequent Dispositions by Settlor - Income. 1864-1866 (2) BHCR 133.
	Sava Ramji  v.  Jadavji Nathu Attachment before Judgment - Insolvency - Vesting Order. 1864-1866 (2) BHCR 142.
	Henry Gamble, Official Assignee and Assignee of James Hunt and Gustave Monnet and Hunt Monnet and Co., and Hunt and Co.  v.  Bholagir Guru Mangir, Gosavi Attachment before Judgment - Execution Creditor - Official Assignee Priority - Execution - Seizure - Vesting Order Signing of - Practice 11 & 12 Vict., c. 21 - Act VIII of 1859, Secs. 81, 82, 83, 84, 89, 233, 240 and 270. 1864-1866 (2) BHCR 146.
	Saluji Kesraji and another  v.  Rajsangji Jalmsangji Limitation, Law of - Court receiving Plaint - District Court - Special Appeal - Act VIII of 1859, Secs. 26, 32, 123, 139, 142, 334 and 354 - Reg. V of 1827, Sec. II., Cl. I. 1864-1866 (2) BHCR 162.
	Bala valad Sankia  v.  Gabaji B. Kulkarni Sale of Land in the Mofussil - Specific Performance. 1864-1866 (2) BHCR 168.
	Lalji Ratanji  v.  Gangaram Tuljaram Ownership - Easement - Relief sought. 1864-1866 (2) BHCR 176.
	Ramdas Sakharlal  v.  Gangadhar R. Dongre Remand - Point for Decision - Positive Finding. 1864-1866 (2) BHCR 178.
	Isubji valad Muhammad  v.  Khatizakom Abdulji and another Ejectment - Part owner - Burden of Proof. 1864-1866 (2) BHCR 181.
	Bhau Babaji Gholap  v.  Gopal and Kondaji songs of Kumaji valad Khandoji and Ramji bin Bahirji Mortgage - Assignment - Redemption - Rent. 1864-1866 (2) BHCR 183.
	Bai Mahalakshmi  v.  Andharu Keshavram Narasiram Rent -  Landlord and Tenant - Estoppel - Title - Jurisdiction - Reg. XVII of 1827, Sec. XXXI., Cl. 3 - Act XVI of 1838, Sec. I ., Cl. 1. 1864-1866 (2) BHCR 185.
	Bhai Trimbakji  v.  Tomu valad Kutur Jurisdiction - Civil Court - Revenue Court - Special Appeal - Reg. XVII of 1827, Sec. XXXI., Cl. 4 - Act XVI of 1838, Sec. I., Cl. 3. 1864-1866 (2) BHCR 192.
	Yashavant Subaji Kulkarni  v.  Gopal Ladko Bhandarkar Mortgage - Equity of Redemption - Suretyship - Assignment - Parties - Remand. 1864-1866 (2) BHCR 194.
	Hirachand Babaji  v.  Bhaskar Ababhat Shende Mortgage - Possession - Purchase - Registration. 1864-1866 (2) BHCR 198.
	Harnamgir Guru Dhanpatgir  v.  William Spiers Mortgage - Miraspatra - Registration - Redemption - Account. 1864-1866 (2) BHCR 204.
	Bhikaji et al., sons of R.G. Ok  v.  Vallabhdas et al., sons of Krishna Keval Mortgage - Registration - Possession - Act VIII of 1859, Sec. 230. 1864-1866 (2) BHCR 209.
	Girjoji Bhikaji Sonar  v.  Keshavrav Navji Patil Hinge Mortgagee in Possession - Cultivation - Due Care. 1864-1866 (2) BHCR 211.
	Anandrav and Devrav sons of Sadashiv  v.  Ravji son of Dashrath Mortgage - Redemption - Directions for an Account. 1864-1866 (2) BHCR 214.
	Bapusa bin Sadashiv  v.  Ramji bin Gopalji Mortgagee in Possession of Land - Expenses - Revenue Survey. 1864-1866 (2) BHCR 220.
	Parabhudas Hirachand  v.  Dhondu son of Bhikam Bhat Sale of Land - Registration - Act XIX of 1843. 1864-1866 (2) BHCR 222.
	Sakharam Narasimha Sardesai  v.  Vithu Lakha Gouda, heir of Vithu Gouda and Rama heir of Fatta Vith Gouda Mortgage - Redemption before expiration of period. 1864-1866 (2) BHCR 225.
	Raiji Narottam  v.  Purushottam Girdhar and another Bhagdari tenure - collector's authority. 1864-1866 (2) BHCR 231.
	Ravji Raghunath and others  v.  Mahadevrav Vishvanath Service Watan - Gumasta - Hereditary Deputy. 1864-1866 (2) BHCR 237.
	The Collector of Surat  v.  The Heiresses of Kuavarbai, deceased. Tora garas hak - Alienation - Act VII of 1863, Bombay. 1864-1866 (2) BHCR 239.
	The Imperial Banking And Trading Company  v.  Atmaram Madhavji. Sale of Shares for further delivery - Mutual Covenants for transfer and payment - Readiness and Willingness. 1864-1866 (2) BHCR 246.
	Jivraj Megji et al.  v.  Poulton. Sale of Shares for future delivery - Readiness and Willingness - Specific Performance. 1864-1866 (2) BHCR 253.
	The Imperial Banking and Trading Company  v.  Pranjivanda's Harjivanda's et. al. Sale of Shares for future delivery - Readiness and Willingness Concurrent acts - Raising of Issues. 1864-1866 (2) BHCR 258.
	The Oriental Finance Corporation Limited  v.  The Mercantile Credit and Finance Corporation Limited. Judgment by default - Application for Order to set aside - "Sufficient Cause" - Bona fide Mistake - Act VIII of 1859, Secs. 114 and 119. 1864-1866 (2) BHCR 267.
	Edalji Shapurji et al.  v.  Tulsidas Sundardas Award - Application to set aside - Extension of Time to make - The word "shall" - Construction - Act VIII of 1859, Secs.320, 324, 333 and 377. 1864-1866 (2) BHCR 270.
	Karim Khatav  v.  Pardhan Manji Succession - Custom of Khojas - Administration. 1864-1866 (2) BHCR 276.
	Saiyad Waliulla  v-  Miran Saheb son of Abdul Rahim, deceased Muhammadan Law - Parentage - Acknowledgment - Inheritance Concubines - Slave Girls - Marriage - Presumption. 1864-1866 (2) BHCR 285.
	Fatma Bibi kom Sadruddin  v.  Sadruddin vala Nizamuddin Muhammadan Law - Dower - Limitation - Act XIV of 1859. 1864-1866 (2) BHCR 291.
	Nathi against Dadu Muhammadan Law - Dower - Limitation - Separation. 1864-1866 (2) BHCR 293.
	Nichha Bhai Pragji  v.  Isse Khan Haji Abdula Khan, for himself and as guardian of the minor Khatiza Bibi daughter of Madina Bibi Muhammadan married woman - Lease - Jus Mariti - Co-sharers - Sanad Irregularity - Issue - Remand. 1864-1866 (2) BHCR 297.
	Gangabai kom Narayanbhat Datar  v.  Vamanaji A. Datar Hindu Law - Family Property - Alienation - Consent of Heirs - Family Purpose - Consideration - Election - Ratification. 1864-1866 (2) BHCR 301.
	Dalpatsing adopted son and heir of Rani Mankuvarbai kom Bhakatsing Raul  v.  Nanabhai and others grandsons of Dharamdas Sambhudas Hindu Law - Debts of Mother - Liability of Son - Minor - Manager Creditor - Burden of Proof - Issues - Remand. 1864-1866 (2) BHCR 306.
	Krishnabai kom Depa Vaja  v.  Sonubai daughter of Rupa Bajaji, by her Managers, Bhula Shivram and others. Will - Hindu Testalor -Executors - Minor - Misjoinder - Guardian ad litem - Remand. 1864-1866 (2) BHCR 310.
	Mayaram Bhairam  v.  Motiram Govindram Hindu Widow - Immoveable - Life-Interest - Power of Sale. 1864-1866 (2) BHCR 313.
	Bai Vijkor, daughter of Bhailal  v.  Fakirbhai Tuljaram and Atmaram Bhagvan Deposit of Dower-jewels (Palla) in contemplation of marriage - Legal Representative - Heir - Parties - Remand. 1864-1866 (2) BHCR 317.
	Chandrabhagabai kom Vyankatesh Kashinath  v.  Kashinath Vithal Hindu Widow - Separation - Maintenance - Stridhani - issues - Remand. 1864-1866 (2) BHCR 323.
	Hari Mahadaji Joshi  v.  Vasudev Moreshvar Joshi Hindu Law - Minority - Limitation - Reg. V. of 1827, Sec. vii., Cl.3, - Act XIV of 1859. 1864-1866 (2) BHCR 325.
	Narbad Shankar Lakshmi Shankar et al.  v.  Rughnath Ishvarji Revival of right to sue - "Admitted the Justice of the Demand" - Written Acknowledgment - Reg. V of 1827, Sec. vii., Cl.1 - Act XIV of 1859 - English Law. 1864-1866 (2) BHCR 330.
	Rambhau Bapushet  v. Bhai Babushet Right of Way - User - Disturbance - Easement - Prescription - Reg. V of 1827, Sec. I., Cl.l. 1864-1866 (2) BHCR 333.
	Anaji Dattushet  v.  Morushet Bapushet Easement - Title by Prescription - Reg. V. of 1827, Sec. I., Cl.L - Act XIV of 1859 - English Law. 1864-1866 (2) BHCR 334.
	The Heirs of Husen Beg Bai kom Taj  Muhammad  v.  Akubai alias Tara Nayakin Account stated - Mortgage - Consideration. 1864-1866 (2) BHCR 337.
	Krishnaji A. Nimkar  v.  Vishnu A. Nimkar and another Judgment for refusing to answer questions - Act VIII of 1859, Sec. 126. 1864-1866 (2) BHCR 340
	Abaji bin Sankroji Bhosle  v. Niloji bin Baloji Bhosle Patilki - Eldership - Act XI of 1843. 1864-1866 (2) BHCR 342.
	Nasarvanji Pestamji  v.  Nasarvanji Darasha Alluvion - Accretion - Occupancy. 1864-1866 (2) BHCR 345.
	Dagdu bin Daud Teli Pardeshi  v.  Shekh Saheb valad Badruddin Kamble Judgments in rem and inter partes - Sale by Guardians of property of Hindu Minor - Reg. II. of 1827, Sec. I., Cl. 3 - Reg. IV of 1827, Sec. XXV - Act VIII of 1859, Sec. 2. 1864-1866 (2) BHCR 348.
	Balaji Vishvanath Joshi  v.  Dharma, Haria, Bhuria, Raghu and Nagu sons of Vit Patil Judgments in rem and inter partes - Hindu Family Property - Alienation Issues - Remand. 1864-1866 (2) BHCR 363.
	Trikam Goverdhan  v.  Dullabh Kuber Attachment before Judgment - Compensation for loss of property attached - Appeal - Jurisdiction - Act XXIII of 1861, Sec. 35. 1864-1866 (2) BHCR 367.
	Ex parte Rayachand Amichand Rejection of Plaint - Non-production of Documents - Appeal -Jurisdiction - Act VIII of 1859, Secs. 29 to 34, 39 and 372 - Act XXIII of 1861, Secs. 35 - Act XIV of 1859, Sec. xiv. 1864-1866 (2) BHCR 369.
	Janoji Banaji  v.  Vyankatesh Shrinivas Execution of Decree - Question arising between the Parties - Act XXIII of 1861, Sec. 11. 1864-1866 (2) BHCR 371.
	Ex parte Manohar Bhivrav Execution of Decree - Waiver of objection to Jurisdiction. 1864-1866 (2) BHCR 374.
	Jamshedji Kavasji  v.  Motibai wife of Bamanji Nasarvanji Certificate of Administration - Parsi Woman - Act XXVII of 1860. 1864-1866 (2) BHCR 375.
	Ex parte Manishankar Hargovan Certificate of Heirship - Irregular Order - Reg. VIII of 1827. 1864-1866 (2) BHCR 381.
	Lakshmibai kom Sanshedappa  v.  Rudrappa bin Gangappa Certificate of Administration - Irregular Procedure - Act VIII of 1859, Sec. 334. 1864-1866 (2) BHCR 382.
	Reg. v. Dalsukram Haribhai Local Nuisances -  Crim. Proc. Code, Ch. xx - Act XVIII of 1850. 1864-1866 (2) BHCR 384.
	Reg. v. Vinayak Trimbak et al. Conviction of several offences - Sentence - Crim. Proc. Code, Secs. 46, 426 and 434. 1864-1866 (2) BHCR 391
	Reg.  v.  Narayan Krishna at al. Mischief - Theft - Indi. Pen. Code, Secs. 379 and 425. 1864-1866 (2) BHCR 392.
	Reg.  v.  Shankar Bhagvat Ind. Pen. Code, Sec. 394 -  Extortion. 1864-1866 (2) BHCR 394.
	Reg.  v.  Kalia Lakhmaji Crim. Proc. Code, Secs. 205, 366, 380, 426 and 439. 1864-1866 (2) BHCR 395.
	Reg.  v.  Pevadi bin Bassappa 1864-1866 (2) BHCR 397.
	Reg.  v.  Vithoji valad Abba. 1864-1866 (2) BHCR 398.
	Reg.  v.  Ganu Bapu 1864-1866 (2) BHCR 398
	W.A. Hurst against John Watson Agency - Revocation of Authority - Remuneration 1864-1866 (2) BHCR 400.
	Devsi Ghela  v.  Jivaraj Mukundas Contract between Hindus for sale of land in Bombay - Title 1864-1866 (2) BHCR 406
	APPENDIX Bombay Act No. VII of 1866