 |
|
BOMBAY HIGH COURT
REPORTS (BHCR)
1868 - 1869 VOL. 5 |
|
| Narayan
Krishna Laud v. Gerard Norman, Collector of Bombay Jurisdiction - Small Cause Court- Revenue - Collector - Act IX of 1850, Sec.25 - Reg.XIX of 1827, Sec.2 - Act VII of 1836, Sec.1 1868-1869 (5) BHCR 001 |
|
| Umedchand
Hukamchand et al v. Sha Bulakidas Lalchand et al Account Stated - Implied Contract - Limitation - Act XIV of 1859, Sec. I, Cl. 9, 10 and 16. 1868-1869 (5) BHCR 016 |
|
| The
Secretary of State in Council of India v. The Bombay
Landing and Shipping Company (Limited) Crown Debts - Judgment Debts due to the Crown - Precedence in Execution - Judgment Debts due to the Secretary of State in Council for India - Indian Companies Act - Stay of Execution - Cession of Bassein to the Portuguese. 1868-1869 (5) BHCR 023 |
|
| In
re Mancharji Hirji Readymoney Insolvent - Detaining Creditor - Imprisonment - Execution - Indian Insolvent Debtors Act. 1868-1869 (5) BHCR 055 |
|
| In
re Manikji Shapurji Kaka Insolvency - Criminal Sentence - Adjournment of Hearing - 11 & 12 Vict., c. XXI., Secs. 47 and 50. 1868-1869 (5) BHCR 061 |
|
| In
re Lakhmidas Hanzraj Insolvency - Practice - Notes of Evidence - Appeal - Time for Appealing - Vacation 1868-1869 (5) BHCR 063 |
|
| Hormasji
and Ukarji Jurisdiction - Admiralty - Necessaries - Foreign Ship - Discretion - 7 Geo. I., c.21, Sec. 2-3 & 4 Vict., c.65, Sec.6 -24 Vict., c. 10 1868-1869 (5) BHCR 064 |
|
| Vithaldas
Narotamdas v. Karsandas Keshavdas et al Practice - Suit by second mortgagee to redeem first mortgage - Necessary parties - Administrator General - Act XXIV of 1867, Sec. 17. 1868-1869 (5) BHCR 076 |
|
| Bank
of Hindustan, China and Japan (Limited) v. Premchand
Raichand et al The Companies Act, 1862 (25 & 26 Vict., c.80, s.87) - Leave of the Court of Chancery - Stay of Proceedings - Comity of Courts - Sale - Execution Sale - Purchase money - Civ. Proc. Code, Secs. 246 and 258 - Hindu Law - Gift of Land - Receipt of Rent. 1868-1869 (5) BHCR 083 |
|
| Kharshedji
Nasarvanji Cama et al
v. The Secretary of State in Council
of India Land required for public purposes - Appointment of Arbitrators - Laches - Waiver of Right to have entire Manufactory taken - Neglect to put forward Defence in written statement - Surprise - Act VI of 1857, Sec.32. 1868-1869 (5) BHCR 097 |
|
| The
Peninsula and Oriental Steam Navigation v. Somaji Vishram Bill of Lading - Insufficiency of Package - Negligence - Onus of Proof 1868-1869 (5) BHCR 113 |
|
| Lakshmibai
widow of Krishnanath Moroba v. Ganpat Moroba Narayan Moroba
and Satyabhamabai widow of Vinayak Moroba Hindu Law - Partition - Ancestral Estate - Will - Construction of Hindu Will - Guardian - Family Arrangement - Acquiescence - Adoption of Acts of Guardian - Hindu Widows Estate. 1868-1869 (5) BHCR 128 |
|
| Hasam
Kasam et al v.
Goma Jadavji et al Conversion of Ornuments Pledged - Measure of Damages. 1868-1869 (5) BHCR 140 |
|
| Shivshankar
Govindram v. The Justices of the Peace for the City of
Bombay Justices of the Peace - Municipal Commissioner - Act (Bombay) II of 1865, Secs. 4 and 11 - Act (Bombay) IV of 1867. 1868-1869 (5) BHCR 145 |
|
| Mehervanji
Mancharji v. Punja Velji Jurisidiction - Small Cause Court - Liquidated Damages - Earnest-money. 1868-1869 (5) BHCR 147 |
|
| Beattie et al
v.
Jetha Dungarsi Mortgage - Right of Mortgagee to withhold production of Mortgage Deed or Title-deeds - Declaratory Decree - Consequential Relief - Civ. Proc. Code, Sec. 15. 1868-1869 (5) BHCR 152 |
|
| Shamrav
Pandurang v. Trustees of Bhagvandas Purshotamdas Attorney - Costs - Retainer of Attorney by Trustees of an Insolvent - Liability for Costs. 1868-1869 (5) BHCR 163 |
|
| The
Liquidators of the Indian Peninsula, London and China Bank
(Limited) v. J.L. Scott, Trustee of the estate of Kharsedji
Fardunji Purchase of Shares in a Company by Directors - Ultra vires - Breach of Trust - Debts proveable under Act XXVIII of 1865 1868-1869 (5) BHCR 167 |
|
| Joao
Mariano Lopes v. Francisco Lopes Portuguese Law - Primogeniture amongst Portuguese Inhabitants of Bombay - Cession of Bombay to the English - English Law introduced into Bombay. 1868-1869 (5) BHCR 172 |
|
| Desai
Kalyanraya Hukamatraya v. The Government of Bombay Long Enjoyment - Legal Presumption - Prescriptive Title - Palkhi Hak - Reg. V of 1827, Sec.1 1868-1869 (5) BHCR 001 |
|
| The
Collector of Kheda v. Harishankar Tikam et al Temple Allowance - Prescription - Presumed Hereditory Grant - Reg. V of 1827, Sec. 1 1868-1869 (5) BHCR 023 |
|
| Payappa
bin Sheshappa Nadni v. Dhondo Narayan Damle Reg. XVIII of 1831 - Act III of 1863 (Bombay) - Jurisdiction. 1868-1869 (5) BHCR 026 |
|
| Vithu et al.,
heirs of Bapu
Kamble v. Narayan Dabhulkar Procedure - Splitting up of Claims - Act VIII of 1859, Secs. 2,7 and 350 - Errors which do not affect merits. 1868-1869 (5) BHCR 030 |
|
| Chunilal
Maniklalbhai v. Mahipatrav valad Khandu Jurisdiction - Cause of Action - Place of Delivery. 1868-1869 (5) BHCR 033 |
|
| Ramkrishna
Mahadev v. Bayaji bin Santaji et al Limitation - Instalments - Bond - Waiver - Act XIV of 1859, Sec.1 1868-1869 (5) BHCR 035 |
|
| Jafar
Ali Nizam Ali v. Ahmed Ali Imam Haidarbaksh Muhammadam Law - Agreement - Consideration - Relationship - Parol Evidence 1868-1869 (5) BHCR 037 |
|
| Dadu
valad Ansar Saheb v. Balgouda bin Shankarappa Month - British Calendar Month - Act VIII of 1859, Sec.230 1868-1869 (5) BHCR 039 |
|
| Manishankar
Hargovan v. Trikam Narsi et
al Invasion of Privacy by opening doors and windows - Actianable Wrong - Usage of Gujarat - Injunction to restrain invasion of privacy. 1868-1869 (5) BHCR 042 |
|
| Narbheram
Kisandas et al v.
Navnidram Kashiram Execution of Decree - Jurisdiction - Senior Assistant Judge - Appeal 1868-1869 (5) BHCR 046 |
|
| Bhulabhai
Gullabhai et al
v. Modji Desalji et al Copy of a Copy - Evidence 1868-1869 (5) BHCR 048 |
|
| Amritrav
bin Yeshvantrav Deshmukh v. Anyaba bin Abaji Deshmukh Limitation - Right to share in Watan - Acknowledgment in Writing - Act XIV of 1859, Sec. I., Cl.13 and Sec. IV 1868-1869 (5) BHCR 050 |
|
| Narsinvacharya et al v.
Svami Rayacharya Stamp - Varshasan - Annual Allowance - Valuation - Stamp Act (X of 1862), Schedule A, Sec. 2 and Act XXVI of 1867, Schedule B, note (b) 1868-1869 (5) BHCR 055 |
|
| Kisandram
valad Hirachand v. Jethiram valad Magniram Small Cause Court - Title to Land - Special Appeal. 1868-1869 (5) BHCR 057. |
|
| Dipsangji
Jitsangji v. Fattesangji Jasvatsangji Pauper Suit - Inquiry - Civil Proc, Code, Secs. 305, 306. 1868-1869 (5) BHCR 059 |
|
| Mathuradas
Govardhandas v. Fatma Ulka Begam Procedure - Sale under Decree - Joint Owners - Extraordinary Jurisdiction 1868-1869 (5) BHCR 063 |
|
| Atmaram
Kaliandas v. Fatma Begam Execution of Decree - Partition 1868-1869 (5) BHCR 067 |
|
| Mulchand
Jethasha v. Kika Vardhavan Review of Judgment - Small Cause Court - Instalment - Act XI of 1865, Sec.21 1868-1869 (5) BHCR 070 |
|
| Navroji
Pestanji v. Mansukh Jayachand Review of Judgment - Small Cause Court - New Trial - Act XI of 1865, Sec.21 1868-1869 (5) BHCR 070 |
|
| Babashet
bin Govindshet et al
v. Jirshet bin Yesshet et al Suit for Partition - Onus Probandi -Khoti estate 1868-1869 (5) BHCR 071 |
|
| Abhram
Alli v. Natha Jallam Mesne Profits - Appeal - Act XXIII of 1861, Sec. 11. 1868-1869 (5) BHCR 074 |
|
| Bhima
valad Krishnappa et al
v. Ningappa bin Shidappa Tuse Agreement to avoid litigation - Consideration. 1868-1869 (5) BHCR 075 |
|
| Nathu
Sadashiv v. Ramchandra Annaji Civ. Proc. Code, Sec.246 - Onus of Proof - Ejectment. 1868-1869 (5) BHCR 076 |
|
| Hari
Sadashiv Dikshit v. Bapu Balvant Adjustment of Decree - Compromise - Civ. Proc. Code, Sec. 206. 1868-1869 (5) BHCR 078 |
|
| Moti
Kahanji v. Dipchand Virchand acknowledgment of Debt - Samadaskat - Onus Probandi - Reg. V of 1827, Sec.9 - English Law - Alteration of a Writing after Signature. 1868-1869 (5) BHCR 081 |
|
| Gopal
Jayachand v. Hargovind Khushal et al Vakil - Power to plead - Vakalatnama - Civ. Proc. Code, Sec. 246. 1868-1869 (5) BHCR 083. |
|
| Ex
parte Kashinath Balal Ok Gaol - Subsistence Money - Civil Gaol Fund - Act IV. (Bombay) of 1865 1868-1869 (5) BHCR 084 |
|
| Hari
Vasudev v. Mahadaji Apaji Tenancy - Rent - Limitation - Act XIV of 1859, Sec. I., Cl.8. 1868-1869 (5) BHCR 085 |
|
| Valla
bin Hataji v. Sidoji bin Kondaji Extrinsic Evidence - Patent Ambiguity - Written Contract. 1868-1869 (5) BHCR 087 |
|
| Muhammad
Sileman valad Huhammad Ishakbhai v. Satu valad Harji Growing Crops - Moveable Property - Act XI of 1865, Secs. 19 and 20. 1868-1869 (5) BHCR 090 |
|
| Moro
Vithal v. Tukaram valad Malharji et al Bhadekhat - Registration - Lease - Counterpart of a Lease - Act XX of 1866, Sec. 17. 1868-1869 (5) BHCR 092 |
|
| Gangadhar
Raghunath v. Chimnaji Keshav Damble Minor - Hindu Law - Execution of Decree - Reg. V of 1827, Sec. VII., Cl. 3. 1868-1869 (5) BHCR 095 |
|
| Jitmal
valad Bahiravdas v. Ramchandra valad Jagrut et al Small Cause Court - Order rejecting plaint - Power of set aside. 1868-1869 (5) BHCR 097 |
|
| Raichand
Mangal v. Abdulla Amruddin Kotval Small Cause Court - Military Code. 1868-1869 (5) BHCR 099 |
|
| Chotalal
Amritlal v. Bombay, Baroda & Central India Railway Co. Stamp - Description of Document - Civ. Proc. Code, Sec. 40 1868-1869 (5) BHCR 101 |
|
| Makunda
valad Balacharya v. Sitaram and Nilo Limitation - Old Decrees - Act XIV of 1859, Secs. 20 and 21. 1868-1869 (5) BHCR 102 |
|
| Makhan
Naikin, daughter of Allarakhi v. Manchand Ladhabhai,
deceased, his heir his brother Nahalchand, et al Appeal - Time for Appealing - Raking up old Claims. 1868-1869 (5) BHCR 107 |
|
| Mancharsha
Ashpandiarji v. Kamrunisa Begam Parsi Law - Mortgage - Improvement - Repairs - By-al-Wafa - Reg. IV of 1827, Sec.26 1868-1869 (5) BHCR 109 |
|
| Ragho
Bagaji v. Anaji Manaji Patil Mortgaged Property - Repairs. 1868-1869 (5) BHCR 116 |
|
| Ganesh
Sadashiv Plaint - Date of Presentation of Plaint - District Court - Limitation 1868-1869 (5) BHCR 117 |
|
| Shek
Abas valad Shek Daud v. Ibrahimji valad Hasanji Practice - Batta Allowance - Notice - Act XXIII of 1861, Sec.5. 1868-1869 (5) BHCR 118 |
|
| Vithoba
bin Keshavshet v. Shabajirav and Anandrav Jurisdiction - Mortgage - Assessment paid by Mortgagee - Mofussil Law. 1868-1869 (5) BHCR 122 |
|
| Bai
Kheda v. Dasu Sale et
al Bhagdari Tenure - Custom - Right to Females to succeed to a Bhag. 1868-1869 (5) BHCR 123 |
|
| Dadabhai
Narsi v. Salleman Dassu Agreement for Sale of Goods - Place of Delivery 1868-1869 (5) BHCR 126 |
|
| Vasudev
Vishnu, a Minor, by his Guardian Bhaskar Vasudev v. Narayan
Jagannath Dikshit Arbitration Award - Execution - Appeal - Civ. Proc. Code, Sec. 327 1868-1869 (5) BHCR 129 |
|
| Timmappa
Bhat et al v.
Parmeshriamma et al Maintenance - Brother's Widow - Limitation - Charge - Act XIV of 1859, Sec. I., et. 13 - Separate Maintenance. 1868-1869 (5) BHCR 130 |
|
| Govind
Ramchandra Gokhle v. Shek Ahmed et al Variance between Plaint and Proof - Admission of Evidence - Discretion of Judge - Special Appeal. 1868-1869 (5) BHCR 133 |
|
| Hari
Dhangar et al v.
Biru Dasru et al Thirty Years' Rule - Ancient Documents. 1868-1869 (5) BHCR 135 |
|
| Temulji
Rustamji v. Fardunji Kavasji et al Jurisdiction - Remand - Power of Lower Appellate Court on remand to raise the question of Jurisdiction. 1868-1869 (5) BHCR 137 |
|
| Lalchand
Ambaidas, heir of Ambaidas Nagandas v. Sakharam valad
Chandra bhai et al Limitation - Sale in Execution of Decree - Suit to recover possession of Lands sold - Act XIV of 1859, Sec. I., cl. 3 and 12 0 Civ. Proc. Code, Secs. 246 and 269. 1868-1869 (5) BHCR 139 |
|
| Janardhan
Pandurang v. Gopal and Vasudev Pandurang Hindu Law - Leprosy - Disqualification for Inheritance 1868-1869 (5) BHCR 145 |
|
| Kanu
Khandu v. Krishna Bhulaji Shet Registration - Unregistered Mortgage - Decree - Priority 1868-1869 (5) BHCR 147 |
|
| Ganpatrav
bin Ramji v. Mannu bin Mohanji Word "Months" used in Native Instruments - Mode of Computing - Native Calendar. 1868-1869 (5) BHCR 150 |
|
| Samsuddin
Sultan et al v.
Ramji Bhika et al Agreement to supply Cotton - Advance - Stamp - Act X of 1862, Sch. A, Arts. 4 and 15 1868-1869 (5) BHCR 151 |
|
| Nandram
Sundarji Naik v. Balaji Vithal et al Stamp - Redemption Suit - Valuation of Claim - Act X of 1862, Sch. B, Art. 11, note (c) - Act XXVI of 1867, Sch. B, Art.11, note (a), Special Rules (1) for the Bombay Presidency. 1868-1869 (5) BHCR 153 |
|
| Sadashiv
Moreshvar v. Hanso bin Shravan Perishable Articles - Execution 1868-1869 (5) BHCR 156 |
|
| Narayan
bin Babaji et al
v. Gangaram bin Krishnaji Mortgage - Interest - Rule of Hindu Law 1868-1869 (5) BHCR 157 |
|
| Baji
Dev v. Sadashiv Bhaishankar Mamlatdar - Power to break open doors - Act V of 1864 (Bombay) 1868-1869 (5) BHCR 158 |
|
| Balaji
Narji v. Babu Devli Mortgage - Redemption Suit - Failure to prove Sale - Proof - Presumption. 1868-1869 (5) BHCR 159 |
|
| Bhujangrav
bin Davalatrav Ghorpade and Anna Saheb bin Davalatrav Ghorpade
v. Malojirav bin Davalatrav Ghorpade Hindu Law - Family Custom - Jahagir - Partibility of Jahagir - Primogeniture - Rights of the Children of different Wives of the same Caste to inherit Ancestral Property. 1868-1869 (5) BHCR 161 |
|
| Vyasrav
Balaji v. Subhaji Narayan et
al Cause of Action heard and determined - Omission to sue for Portion of Claim - Civ. Proc. Code, Secs. 2 and 7 1868-1869 (5) BHCR 173 |
|
| Ahiloji
valad Khandoji v. Dongar Harichand Gujar Mortgage Deed - Secondary Evidence - Acknowledgment of Title - Act XIV of 1859, Sec. I., Cl. 15 1868-1869 (5) BHCR 176 |
|
| Bai
Ganga, daughter of Lal Kuvarji v. Dullabh Parag Ejectment - Admission of Tenancy - Presumption of Perpetual Lease - Tenant from year to year - Reg. V of 1827, Sec. 1 1868-1869 (5) BHCR 179 |
|
| Rakhmabai
v. Radhabai Adoption - Hindu Law - Widow's Power to adopt - Elder Widow's Power to adopt without the Consent of a Younger Widow. 1868-1869 (5) BHCR 181 |
|
| R.S.
Waigankar v. B.B. Wadekar Mortgagee - Attachment - Suit by Mortgagee to raise Attachment - Adverse Finding on facts in Court of First Instance - Omission to file Memorandum of Objection to Finding of fact - Civ. Proc. Code, Sec. 348. 1868-1869 (5) BHCR 194 |
|
| Nathubhai
Panachand v. Mulchand Hirachand et al Hindu Law - Interest exceeding Amount of Principal - Mortgage - Mortgagee in Possession. 1868-1869 (5) BHCR 196 |
|
| Moro
Balkrishna Mule v. Shek Saheb valad Badruddin Kamble Suit to raise Attachment - Estoppel - Res judicata - Judgment inter partes and in rem - Privity. 1868-1869 (5) BHCR 199 |
|
| The
Government of Bombay v. Damodhar Parmanandas et al Service Watan - Resumption - Right of Females to hold Service Watans - Jurisdiction - Act (Bombay) VII of 1863 1868-1869 (5) BHCR 202 |
|
| Bai
Premkuvar v. Bhika Kallianji Hindu Law - Suit for Restitution of Conjugal Rights - Leprosy. 1868-1869 (5) BHCR 209 |
|
| Khandu
Moreshvar v. Shivji bin Gorkoji Want of Jurisdiction - Plaint - Return of Plaint. 1868-1869 (5) BHCR 212 |
|
| Bapurav
Krishna v. Madhavrav Ramrav et al Execution of Decree - Limitation - Act XIV of 1859, Secs. 19 and 20 1868-1869 (5) BHCR 214 |
|
| Nagappa
bin Hulgappa Practice - Extraordinary Applications - Copy of Orders passed by Lawer Courts. 1868-1869 (5) BHCR 215 |
|
| Jagannath
Vithal v. Apaji Vishnu Hindu Law - Widow - Immoveable Property - Mortgage - Gift of the Equity of Redemption - Donee - Third Parties - Reg. XVIII of 1827, Sec. XIV., Cl.1 1868-1869 (5) BHCR 217 |
|
| Reg.
v. Narayan Sundar Competent Witness - Evidence - Gaming - Search Warrant - Act III of 1866 (Bombay) 1868-1869 (5) BHCR 001 |
|
| Reg.
v. Murar Trikam Session Judge - Powe to quash Sentence of Assistant Session Judge - Cognate Offence. 1868-1869 (5) BHCR 003 |
|
| Reg.
v. Kasamji valad Himinji Mhaskar Jurisdiction - Act XIX of 1838, Sec. 13 - Registry 1868-1869 (5) BHCR 006 |
|
| Reg.
v. Ravlojirav bin Hanmantrav Committal to the Court of Session - Indian Registration Act, 1866, Sec. 91 and 96 - Act VII of 1854, Sec. 54. 1868-1869 (5) BHCR 007 |
|
| Reg.
v. Umtha Rugnath Appeal - Magistrate of District - Magistrate F.P. - Broach 1868-1869 (5) BHCR 008 |
|
| Reg.
v. Shek Ali valad Fakir Muhammad Alteration of Charge after Verdit - Trial by Jury - Crim. Proc. Code, Sec. 244 1868-1869 (5) BHCR 009 |
|
| Reg.
v. Mavji Dayal Municipal Commissioner - Jurisdiction - Act XXVI of 1850 1868-1869 (5) BHCR 010 |
|
| Reg.
v. Ramji valad Daji Crim. Proc. Code, Sec. 270 - Amends 1868-1869 (5) BHCR 012 |
|
| Reg.
v. Ganga kom Mhasu Trespass by Cattle - Jurisdiction - Act III of 1857, Sec. 18 1868-1869 (5) BHCR 013 |
|
| Reg.
v. Vithal Lakshuman Illegal Order - Transit Duties - Holkar's Government 1868-1869 (5) BHCR 013 |
|
| Reg.
v. Tunga Tuka Subordinate Magistrate - Jurisdiction - Act XXII of 1855 1868-1869 (5) BHCR 014 |
|
| Reg.
v. Govinda bin Babaji Session Court - Jurisdiction - Power to quash proceedings 1868-1869 (5) BHCR 015 |
|
| Reg.
v. Manohar Raiji Adultery - Remarriage - Natra 1868-1869 (5) BHCR 017 |
|
| Reg.
v. Karsanlal Danatram Summons - Service of Summons - Crim. Proc. Code, Secs. 186 and 187 1868-1869 (5) BHCR 020 |
|
| Reg.
v. Khandoji Tanaji Mamlatdar - Illegal Order - Act V of 1864 (Bombay) 1868-1869 (5) BHCR 021 |
|
| Reg.
v. Joao Thomesit, Domingos Thomesit, and Antonio Lourenco Dias Conviction, Alteration of - Amendment of Sentence - Re-trial - Crim. Proc. Code, Sec. 22 1868-1869 (5) BHCR 022 |
|
| Reg.
v. Muliya Nana et al Mitigation of Sentence - Appeal 1868-1869 (5) BHCR 024 |
|
| Reg.
v. Gopal Lakshuman and Ganpat Babaji Jurisdiction - Illegal Order - Session Judge - Crim. Proc. Code, Sec. 435 1868-1869 (5) BHCR 025 |
|
| Reg.
v. Ramlo Jerio Adultery - Withdrawal of Charge - Husband 1868-1869 (5) BHCR 027 |
|
| Reg.
v. Sadashivappa Pandurangappa Summons - Complaint upon Oath - Voluntary Appearance - Jurisdiction - Crim. Proc. Code, Secs. 66, 179, 248 and 257 1868-1869 (5) BHCR 029 |
|
| Reg.
v. Surkya valad Dhaku Detention of Accused by the Police - Remand - Crim. Proc. Code, Sec. 224 1868-1869 (5) BHCR 031 |
|
| Reg.
v. Purshotam Valji Chairman of Municipal Commissioners appointed under Act XXVI of 1850 - Public Servant - Ind. Penal Code, Sec. 174 1868-1869 (5) BHCR 033 |
|
| Reg.
v. Kalya bin Fakir Service of Summons - Refusal to sign a Summons - Ind. Pen. Code, Sec. 173 1868-1869 (5) BHCR 034 |
|
| Reg.
v. Kasya bin Ravji et al Ind. Pen. Code, Sec. 95 - Theft - Valueless Procedure 1868-1869 (5) BHCR 035 |
|
| Reg.
v. Vithu bin Mallu Post Office Act - Jurisdiction - Subordinate Magistrate 1868-1869 (5) BHCR 036 |
|
| Reg.
v. Sakya valad Kavji et al Sentence - Amalgamation of Sentences - Transportation - Ind. Pen. Code, Sec. 75 1868-1869 (5) BHCR 036 |
|
| Reg.
Ganu bin Tatia Selar Complaint - Sanction - Crim. Proc. Code, Sec. 168 1868-1869 (5) BHCR 038 |
|
| Reg.
v. Narainappa Comte. Summons - Non-attendance in obedience to summons - Revenue case - Reg. XVII of 1827, Secs. 26 and 29 1868-1869 (5) BHCR 039 |
|
| Reg.
v. Kabhai Ravabhai et al Charge, omission to prepare a charge - Crim. Proc. Code, Sec. 250 1868-1869 (5) BHCR 040 |
|
| Reg.
v. Yessappa bin Ningappa Amends in cases of Theft - Fine - Recovery of Stolen Property. 1868-1869 (5) BHCR 041 |
|
| Reg.
v. Pandurang Mayraland Ramkrishna Hari Investigation by Magistrate - Discharge - Crim. Proc. Code, Sec. 171 1868-1869 (5) BHCR 041 |
|
| Reg.
v. Bechar Khushal Imprisonment in default of payment of fine - Act (Bombay) VII of 1867, Sec. 31 1868-1869 (5) BHCR 043 |
|
| Reg.
v. Chenappa valad Nagappa Imprisonment in default of payment of fine - Licence - Acts XXI and XXIX of 1867 1868-1869 (5) BHCR 044 |
|
| Reg.
v. Santu bin Lakhappa Kore Imprisonment - Ind. Pen. Code, Sec. 290 -Public Nuisance 1868-1869 (5) BHCR 045 |
|
| Reg.
v. Krishnashet bin Narayanshet Mamlatdar - Act V of 1864 (Bombay) - Possession - Right of Way 1868-1869 (5) BHCR 046 |
|
| Reg.
v. Bhagu bin Shabaji Crim. Proc. Code, Sec. 276 - Magistrate F.P. with power to hear appeals 1868-1869 (5) BHCR 047 |
|
| Reg.
v. Bai Divali Irregular Procedure - Stamp Act, Secs. 3 and 52 - Complaint - Collector's Sanction 1868-1869 (5) BHCR 048 |
|
| Reg.
v. Ganoji bin Pandji False Evidence - Contradictory Statements - Alternative Charge - Ind. Pen. Code, Sec. 193 1868-1869 (5) BHCR 049 |
|
| Reg.
v. Bhagtidas Bhagvandas Obstruction of Public Servants - In. Pen. Code, Sec. 186 - Private Houses - Survey - Act I of 1865 (Bombay) 1868-1869 (5) BHCR 051 |
|
| Reg.
v. Bhavanishankar Haribhai and two others False Evidence - Joint Trial - Procedure 1868-1869 (5) BHCR 055 |
|
| Reg.
v. Naro Gopal Forgery - Copy of a Document - Ind. Pen. Code, Sec. 467 1868-1869 (5) BHCR 056 |
|
| Reg.
v. Dhania Daji Causing to be taken an unwholesome thing with intent to injure - Criminal Intention - Ind. Pen. Code, Secs. 81 and 328 1868-1869 (5) BHCR 059 |
|
| Reg.
v. Vithoba bin Soma Imprisonment in default of payment of fine - Ind. pen. Code, Secs. 40 and 65 - Crim. Proc. Code, Sec. 45 - Salt Revenue Act (XXXI of 1850), Sec.3 1868-1869 (5) BHCR 061 |
|
| Reg.
v. Lallu Karwar Fine - Immoveable Property - Ind. Pen. Code, Sec.70 - Crim. Proc. Code, Sec. 61 1868-1869 (5) BHCR 063 |
|
| Reg.
v. Lallubghai Jassubhai Dispensing with Personal Attendance of Accused - Recognisance Bond - Agent - Crim. Proc. Code, Secs. 182, 258 and 261 1868-1869 (5) BHCR 064 |
|
| Reg.
v. Chanveraya bin Chanbasaya Offence not triable by Subordinate Magistrate - Power of District Magistrate to annul conviction - Crim. Proc. Code, Secs. 427 and 434 1868-1869 (5) BHCR 065 |
|
| Reg.
v. Natha Lalla Injury by Fire - Ind. Pen. Code, Sec. 285 1868-1869 (5) BHCR 067 |
|
| Reg.
v. Damodhar Ramchandra Kulkarni False Evidence - Ind. pen. Code, Secs. 191 and 192 1868-1869 (5) BHCR 068 |
|
| Reg.
v. Krishna Parashram et al District Magistrate - Full Power Magistrate - Subordinate Magistrate - Crim. Proc. Code, Ch. XVI., and Secs. 14, 273 and 434 1868-1869 (5) BHCR 069 |
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| Reg.
v. Thaku bin Ira Maintenance - Judicial Proceeding - Appeal - Crim. Proc. Code, Secs. 316, 404 and 409 1868-1869 (5) BHCR 081 |
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| Reg.
v. Genu bin Aku Housebreaking in order to commit Theft - Theft - Separate Sentences - Whipping Act (VI of 1864) 1868-1869 (5) BHCR 083 |
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| Reg.
v. Fattechand Vastachand et
al Trial by Jury - Summing up of Judge - Setting aside Verdict - Accomplice - Pardon - Complainant - Crim. Proc. Code, Sec. 360 1868-1869 (5) BHCR 085 |
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| Reg.
v. Mahipya valad Bomya Mahar Theft - Report of Policeman - Complaint - Crim. Proc. Code, Secs. 43 109 and 248 1868-1869 (5) BHCR 099 |
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| Reg.
v. Keru bin Ramshet et al Act (Bombay) VII of 1867, Sec. 31 - Resident Magistrate - Notification by Government 1868-1869 (5) BHCR 100 |
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| Reg.
v. Dhondu Ramchandra Complaint - Conviction of Offence other than that stated in Complaint - Crim. Proc. Code, Sec. 250 1868-1869 (5) BHCR 100 |
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| Reg.
v. Jagannathbhat bin Appabhat Disobedience of Order made by Municipal Commissioners - Illegal Sentence - Act XXVI of 1850 1868-1869 (5) BHCR 103 |
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| Reg.
v. Sajjan valad Vithu Stamp - Complaint by Civil Court - Crim. Proc. Code, Sec. 168 1868-1869 (5) BHCR 104 |
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| Reg.
v. Dalpatram Pemabhai Recognisance Bond - Security to keep the Peace - Legal Evidence - Crim. Proc. Code, Secs. 282, 288 and 307 1868-1869 (5) BHCR 105 |
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| APPENDIX A Supreme Court - Calcutta |
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| The
Peninsular and Oriental Steam Navigation Company v.
The Secretary of State for India Secretary of State - Negligence of Servants - Liability. 1868-1869 (5) BHCR 001 ........................................................................................................................................................................................................................ |
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