BOMBAY HIGH COURT REPORTS  (BHCR) 1865 - 1867 VOL. 3
	ORIGINAL CIVIL JURISDICTION
	The Oriental Financial Association (Limited) v. The Mercantile Credit and Financial Association Sale of Shares and repurchase for future delivery- Forfeiture-Liability of Company for acts of Directors. 1865-67(3)BHCR001
	The Eastern Financial Association (Limited) v. Pestanji Cursetji Shroff Sale of Shares-Fraud-Illegal purpose- articles of Association - option of shreholders - promissory note payable on demand - Schedule A. cl. 10 of Stamp Act, No. X. of 1862. 1865-67(3)BHCR009
	Narayan Shamji and Others v. The Gujarat Trading Company Staying of Suits under Act XIX. Of 1857, Sec 72- Civ. Proc. Code Secs. 284, 287 and 288. 1865-67(3)BHCR020
	The Financial Association of India and China (Ltd.) Vs. Pranjivandas Harjivandas and Bhagvandas Purshotamdas. Act XXVIII. Of 1865-Stay of proceedings- Execution of decrees- Laches-Practice-Equitable mortgage. 1865-67(3)BHCR025
	In re Pestanji Cursetji Shroff, and Act XXVIII. Of 1865. Books of Account-Seizure-Practice 1865-67(3)BHCR042
	The Gujarat Trading Company (Limited). Vs. Trikamji Velji and Others Trading as Trikamji Velji and Company Indian Companies Acts of 1857 and1866-Illegal Contract- Repeal. 1865-67(3)BHCR045
	Framji Bomanji vs. Hormasji Barjorji Right to appeal from decision of two Judges in Original Civil Jurisdiction- Alteration Introduced by Amended Letters Patent. 1865-67(3)BHCR049
	Dadabhai Naoroji & Co. vs. Sorabji Cawasji Motion for commission and to adjourn suit-Application to withdraw. 1865-67(3)BHCR055
	Hardatrai Shrikisondas vs. Victoria Finance and Bullion Association Judgment by default- Appeal from rejection of application to set aside. 1865-67(3)BHCR060
	Bhimji Girdhar vs. W. J. Morgan Appeal-Judge's notes- Security for costs 1865-67(3)BHCR063
	Muhammadbhai Dharamsi and another vs. Bhanji Topan Security for costs- Time within which to appeal. 1865-67(3)BHCR064
	W. B. Thompson vs. Jehangir Hormasji Production of document when plaint is presented- Filing of copy- Restoration of suit- Civ. Proc. Code. Secs.39 and 351. 1865-67(3)BHCR066
	Parbhudas Pranjivandas vs. Ramlal Bhagirath Sale of Shares for future delivery- Readiness and willingness-Specific performance-Share "receipts." 1865-67(3)BHCR069
	Maganbhai Hemchand vs. Manchhabhai Kallianchand Sale of Shares for future delivery- Readiness and willingness- Act XIX. Of 1857, Secs. 18 and 19- Omission to try issue- Remand. 1865-67(3)BHCR079
	Chhabila Manchand and Govardhan Manchand vs. Jadavbai Widow of Zummarkram Nana Hindu Family property- Evidence of partition 1865-67(3)BHCR087
	In re Alliance Financial Corporation : Blaney's Case Act XIX. Of 1857- Registration of Company- Secondary evidence of certificate- evidence aliunde- Register of Shareholders- Contributory. 1865-67(3)BHCR106
	In re East Indian Trading and Banking Company : Jamnadas Savaklals Case Purchase of Company's shares by individual Directors and Managers-Absence of sanction by Board- Omission of formalities enjoined by the Legislature and by Articles of Association- Laches of original allottee-Indian Companies Acts of 1857 and 1866-Contributory. 1865-67(3)BHCR113
	In re Mercantile Credit and Financial Association, and the Indian Companies Act, 1866 Purchase by company of its own shares-Neglect to register transfer-Estoppel-Allottees-Contributories-Act XIX. Of 1857- Articles of Association. 1865-67(3)BHCR125
	In the Goods of Nagindas Indian Registration Act, 1866, Secs. 44, 45, 46, 65, and 77- Deposit of Will- Probate - Jurisdiction 1865-67(3)BHCR135
	Whateley v. Palanji Pestanji Innkeeper and guest- Boarding-house-Keeper and lodger. 1865-67(3)BHCR137
	Allarakia Ali vs. Geach Debtor and Creditor- Substitution 1865-67(3)BHCR150
	the Royal Bank of India vs. Hormasji Kharsedji Stamp- Rejection of document- Appeal. 1865-67(3)BHCR153
	Manekji Sorabji vs. C. N. Cama and Others Illegal Company- Suit against, to Compel delivery of share Certificates- Acts XIX. Of 1857 and VII of 1860 - Partners. 1865-67(3)BHCR159
	Pirbhairavji another vs. Nenbai, Widow Limitation, defence of - Waiver- Accounts- Commissioner- Order of Reference- Amendment. 1865-67(3)BHCR164
	In re Manekji Framji, an Insolvent Insolvent Court Rules- Fresh Petition- Practice 1865-67(3)BHCR167
	APPELLATE CIVIL JURISDICTION
	Dwarkadas Lalubhai vs. Adam Ali Sultan Ali Marine Insurance - Constructive total loss- Remand. 1865-67(3)BHCR001
	Narottam Jagjivan vs. Narsandas Harikisandas Hindu Law- Testamentary Power- Separate Property. 1865-67(3)BHCR006
	Kedari Bin Ranu and Bhairu Bin Janku vs. Atmarambhat bin Narayanbhat and Hari Sadashiv Mortgage- Oppressive Conditions of deed set aside- Directions as to account to be taken- Inadequacy of Consideration 1865-67(3)BHCR011
	Khushalchand Lalchand vs. Ibrahim Fakir Hindu Law- Interest- Act XXVIII of 1855 1865-67(3)BHCR023
	Ramkrishnabhat vs. Vithoba bin Malharji 1865-67(3)BHCR025
	Sayaji bin Habaji Bhadvalkar vs. Umaji bin Sadoji Ravut Lease- Yearly tenant- Limitation 1865-67(3)BHCR027
	Jiva Patel Rahimna vs. Malukji Maru Nathuna and Others Mesne profits- Interest- Separate Suit- Act XXIII. Of 1861. 1865-67(3)BHCR031
	Vinayak Divakar, Deputy Magistrate F. P. Surat District vs. Baiitcha, wife of Mahashankar Harishankar Held that neither Act XVIII. Of 1850, nor Sections 68 and 212 of the Code of Criminal Procedure Protect a Magistrate who has failed to act reasonably, carefully and Circumspectly in the discharge of his duties. 1865-67(3)BHCR036
	Venkat Shrinivas vs. J. F. Armstrong Act XVIII. Of 1850 does not protect judicial officers from being sued in a civil court, except in respect of acts done by them in good faith in the discharge of their judicial functions. when a plaint is presented to a judge against such an officer, which complains of wrongful act on the part of that officer, the judge is bound to receive the plaint, and to leave it to the defendant to plead Act XVIII. of 1850. 1865-67(3)BHCR047
	Amritrav P. Kokdi and others vs. Manaji J. Jagtap and Others Possession of immoveable property- Burden of Proof- Reg. V. of 1827, Sec. 1, Cl. 1- Application for Review- Discovery of new evidence- Civ. Proc. Code, Sec. 376 1865-67(3)BHCR049
	K. P. Sule vs. Dhundiraj Vinayak Grant of land- Receipt of rent- Acquiescence 1865-67(3)BHCR055
	Babaji bin Ramji vs. Kasimbhai Valad Azambhai and others Remand to District Court to Correct a defect- Mistake of District Judge- Second remand 1865-67(3)BHCR060
	Balaji J. Rahalkar vs. Narayanbhat son of Anantbhat Rent-free grant of building-site- Forfeiture- Construction. 1865-67(3)BHCR063
	Gangubai Kom Sidhappa and another vs. Ramanna bin Bhimanna Undivided Hindu family- Alienation 1865-67(3)BHCR066
	Vishvanath Gangadhar vs. Krishnaji Ganesh and others Hindu law- Re-union after Partition (Samsrishta) 1865-67(3)BHCR069
	Keshavbhat bin Ganeshbhat vs. Bhagirathibai kom Narayanbhat Endowment of Hindu temple- Annual Stipend- Sharers- Hindu female- Act XI. Of 1865- Jurisdiction. 1865-67(3)BHCR075
	Jaita bin Kalu vs Balu bin Raghu Abatement of Appeal- Respondent's objections- Act VIII. Of 1859, Secs. 102 and 348- Act XXIII. Of 1861, Sec. 37. 1865-67(3)BHCR081
	Cost Fernandes vs. Vasudev Shanbog Mutual dealings- Evidence of books- non-production- Limitation- Act VIII. Of 1859, Sec. 170- Act XIV of 1859, Sec. VIII 1865-67(3)BHCR082
	Vallabhdas Hirachand and another vs. Gokuldas Tejiram Bombay Minors' Act, Secs. 6, 9, 10, 16, and 24- mistake in copying Bengal Act- Inventory. 1865-67(3)BHCR089
	Atmaram Gulabrai vs. Amirchand Rupchand Validity of bond subsequently stamped- Acts. XXXVI of 1860 and X of 1862- Act VIII of 1859, Secs. 39, 129, and 130- Reg. XVIII. Of 1827. 1865-67(3)BHCR092
	M. G. Pendse vs. R. S. Malse Stamp- Discretion- Appeal 1865-67(3)BHCR094
	Yellappa bin Basappa vs. Mantappa bin Basappa Vendor's lien for unpaid purchase money- Remand. 1865-67(3)BHCR102
	Ex parte Dharamdas Bhavanidas Indian Registration Act (No. XX.) of 1866 - Appeal 1865-67(3)BHCR104
	Rayasangji Madhavasangji and another vs. The Executors of Dayabhai Execution of decree- Parties- Setting aside. 1865-67(3)BHCR106
	Ex Parte Nagovakom Jakan Gauda Dispossession of immoveable property- Civil and Revenue Courts- Jurisdiction- Reg. XVII. Of 1827, Chap. VIII- Act XVI. Of 1838, Sec. 1- Act VIII. Of 1859, Sec. 1- Bombay Act No. V. of 1864. 1865-67(3)BHCR108
	R. V. Koshti vs. Narayan Dhulappa Sale of immoveable property- objections for irregularity disallowed- illegal order by judge on appeal set aside- Act VIII. Of 1859, Secs. 256 and 257. 1865-67(3)BHCR110
	Avabai wife of Jamasji Jamshedji vs. Jamasji Jamshedji and another Act. XV of 1865- Parsi Marriages- Bigamy- Divorce 1865-67(3)BHCR113
	Ardeshir Dhanjibhai vs. The Collector of Surat Suit relating to land- sanad- destruction of document by party. 1865-67(3)BHCR116
	Annaji Appaji vs. Kasi Atmaji and others Inamdar - Perpetual lease- ejectment 1865-67(3)BHCR124
	Bhimappa vs. Mariappa Service land- Coparceners- bequest-Reg. XVI. Of 1827, Sec. XX- Act XI. Of 1843. 1865-67(3)BHCR128
	Tajubai kom Daudkhan Jangalkhan vs. The Sub-Collector of Kulaba Khoti tenure- Shilotri hak- mortgage- Revenue Survey- Resumption- Reg. XVII. Of 1827. 1865-67(3)BHCR132
	Muhammad valad Abdul Mulna vs. Ibrahim Valad Hasan and others Religious endowment- Mortgage- Redemption- Secondary evidence- Stamp- Remand. 1865-67(3)BHCR160
	Fakirchand Govindram vs. Kahandas Bhagvandas Certificate of sale- Registration- Judicial process- Act XIX. Of 1843- Reg. III and IX of 1827. 1865-67(3)BHCR167
	B. G. Guravi vs. V. L. Guravi and others Possession of land for thirty years- Reg. V. of 1827, Sec. I Joint family- Separation- Fabrication of document. 1865-67(3)BHCR170
	C. D. Rane and Others vs. G. R. Rane Hereditary allowance- Joint family- Reg. V of 1827, Sec I 1865-67(3)BHCR173
	Ex parte Kalidas Damodhar vs. Ex parte Bapuji Pitambar Execution of decrees- Limitation- Construction- Act XIV. Of 1859, Secs. XX and XXI 1865-67(3)BHCR175
	Baiudekuvar vs. Mulji Naran Execution of decrees- Limitation- Construction- Act XIV. Of 1859, Secs. XX and XXI 1865-67(3)BHCR177
	CROWN CASES
	Reg. vs. Bhaskar K. Kharkar Penal recognizance to keep the peace- Irregular order by Magistrate- Appeal- Reference- Crim. Proc. Code, Secs. 280, 295, 296, 409, 429, and 434. 1865-67(3)BHCR001
	Reg. vs. Atmaram Waman Bhandarkar Indian Post Office Act (No. XVII) of 1854- Jurisdiction 1865-67(3)BHCR008
	Reg. vs. Lakshman Balaji Indian Railway Act (No. XVIII.) of 1854- Jurisdiction 1865-67(3)BHCR010
	Reg. vs. Prabhakar N. Soman Bombay Ferries' Act. No. XXXV of 1850- Magistrate of the Zilla - Reg. XII. Of 1827- Jurisdiction 1865-67(3)BHCR011
	Reg. vs. Jivan Usman and Others. Bombay Cotton Frauds Act, No. IX. Of 1863- Jurisdiction. 1865-67(3)BHCR012
	Reg. vs. Shankar Venkaji and another Crim. Proc. Code. Sec. 411 1865-67(3)BHCR015
	Reg. vs. Navalmal Valad Umedmal Ind. Pen. Code, Sec. 211- False Charge. 1865-67(3)BHCR016
	Reg. vs. Bhaishankar Hariram. Magistrate of the District- Appeal- Crim. Proc. Code, Secs. 14 and 412- Proclamation by Government. 1865-67(3)BHCR018
	Reg. vs Dayal Jairaj, Khatao Ladha and Kallianji Ladha Separation of Jury- Discretion of judge- Felony and Misdemeanor- Ind. Pen. Code- Letters Patent- Certificate of Advocate General. 1865-67(3)BHCR020
	Reg. vs. Gunabin Ragnak and others. District Magistrate- Illegal Circular- Crim, Proc. Code, Sec 277 1865-67(3)BHCR029
	Reg. vs. Ratanrav bin Mahadevrav Chavan Illegal sentence altered- Ind. Pen. Code. Sec. 188. 1865-67(3)BHCR032
	Reg. vs. Devsanvat bin Shivramsanvat Stamp Act. XXXVI. Of 1860, Sec. 26- Crim. Proc. Code, Secs. 66 and 67- Irregular Procedure. 1865-67(3)BHCR034
	Reg. vs. Malharji bin Nauloji Penalty for breach of Town Rule- Act XXVI. Of 1850- Subordinate Magistrate- Jurisdiction 1865-67(3)BHCR036
	Reg. vs. Yellavalad Parshia Whipping Act, No. VI. Of 1864- Punishment for Attempts- Ind. Pen. Code, Sec. 511. 1865-67(3)BHCR037
	Reg. vs. Surya bin Krishna Mandavkar Whipping Act, No. VI. Of 1864- Previous Conviction. 1865-67(3)BHCR038
	Reg. vs. Sadu valad Pavadi Retailing opium without license- Reg. XXI of 1827- "Zillah Magistrate"- Jurisdiction 1865-67(3)BHCR039
	Reg. vs. Krishnaji Bapuji Gaikavad Security for Good Behaviour- Irregular Sentence by Magistrate- Crim. Proc. Code, Secs. 296 and 434. 1865-67(3)BHCR039(1)
	Reg. vs. Malhari bin Shivji Bombay Ferries Act, No. XXXV. Of 1850 - Construction. 1865-67(3)BHCR041
	Reg. vs. Raghoji bin Kanoji Ind. Pen. Code, Secs. 416 and 177- Crim. Proc. Code. Secs. 426 and 434 1865-67(3)BHCR042
	Reg. vs. Samsen Babaji Crim. Proc. Code, Sec. 44- Compensation 1865-67(3)BHCR043
	Reg. vs. Abdul Kadar valad Bala Abuji Extortion- Ind. Pen. Code, Sec. 383- Crim. Proc. Code, Sec. 404 1865-67(3)BHCR045
	Reg. vs. Gania bin Bapu. Illegal possession of opium- Reg. XXI. Of 1827- Full Power Magistrate- Jurisdiction- Crim. Proc. Code, Sec 404. 1865-67(3)BHCR050
	Reg. vs. J. M. Diaz Criminal breach of Trust- Ind. Pen. Code, Sec. 409- Examination of Prisoner- Crim. Proc. Code, Sec. 373- Irregularity. 1865-67(3)BHCR051
	Reg. vs. Bhaubin Vithu and another Disobeying order- of Public Servant- Ind. Pen. Code, Sec. 188- Bombay Act. No. V of 1864- Mamlatdar- Jurisdiction. 1865-67(3)BHCR053
	Reg. vs. Tribhuvan Ishvar Indian Railway Act (No. XVIII.) of 1854- Reg. XII. Of 1827, Secs. 5 and 41- Act XVII. Of 1862- Jurisdiction. 1865-67(3)BHCR054
	Reg. vs. Lakshuman Ramchandra and others. Crim. Proc. Code- Trial by Jury- Jurors not sworn. 1865-67(3)BHCR056
	Reg. vs. Imam valad Baban, Bala valad Baban, and Joti bin Mahadev. Accomplice- Corroboration- Practice 1865-67(3)BHCR057
	Reg. vs. Remedios and others Tender of Pardon- Magistrate- Crim Proc. Code, Sec. 209- Bombay Act No. III of 1866- Gaming. 1865-67(3)BHCR059
	APPENDIX
	Vithoba Malhari vs. Arthur King Corfield False Imprisonment- Act XVIII of 1850 - Master and Servant