 |
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BOMBAY HIGH COURT
REPORTS (BHCR)
1869 VOL. 6 |
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| Bhaskar
Trimbak Acharya v. Abdul, Nasarvanji Mehervanji and The
Advocate General Hindu Law - Widow 's power to dispose of Immoveable Property inherited from her husband, limited - Religious uses - Dharm, Gift in - Krishnarpan, Gift in - Sister's Estate as Heir to her Brother - Stridhan - Inheritance 1869 (6) BHCR 001 |
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| In re
The Sheriff of Bombay Sheriff - Attachment of property - Poundage - Compromise. 1869 (6) BHCR 022 |
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| Davlatram
Shriram et al v.
Bulakidas Khemchand Hindu Law of Contract - Forged Hindi - Payment of Forged Hundi by Drawee - Refund by Payee - Mercantile Usage. 1869 (6) BHCR 024 |
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| Hodgson et al v.
Rupchand Hazarimal Evidence - Account Sales. 1869 (6) BHCR 039 |
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| In the matter of George Lewis,
Master of the Ship "Glen Tilt", and of 17 & 18 Vict., c. 104 Shipping Master - Discharge of Seaman - Discretion - Merchant Shipping Act - 17 & 18, Vict. c. 104. s.207 1869 (6) BHCR 042 |
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| Thomas
Shortt, Junior, et al
v. Abdul Rahiman Jurisdiction - Small Cause Court - Payment - Set off - A Consignor has no right to credit a Consignee with the proceeds of a sale of goods not accepted. 1869 (6) BHCR 053 |
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| Mancharji
Sorabji Chulla v. Kongseoo et al Constructive Notice - Purchaser for Value - Tenant in Possession - Charitable Trust - Person in Possession as the object of a Charitable Trust. 1869 (6) BHCR 059 |
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| In re Indian Registration Act
1866, and in the matter of the petition of Ganpat Manikji Patil Registration - Bond - Instalment - Agreement that on non-payment of interest the whole debt should become due - Act XX of 1866, secs. 52 and 53 1869 (6) BHCR 064 |
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| Parshotam
Manchharam v. Mirza Abdul Latif Khan Limitation - Acknowledgment in writing - Signature of Agent Act XIV of 1859, Sec.4 1869 (6) BHCR 067 |
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| The
Hongkong and Shanghai Banking Corporation v. T. Barker Carrier by sea - Delivery of goods carried - Landing goods on Bunder - Custom of Port of Bombay - Bill of Lading - Protection afforded by clause exempting from loss by fire - Customs Act (VI of 1863), Secs. 51, 52, 53 and 54. 1869 (6) BHCR 071 |
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| Balvantrav
Bhasker v. Bayabai, Widow, and Chintaman Maddan Hindu Law - Adoption - Orphan, 1869 (6) BHCR 083 |
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| In the matter of Ragubhai Ramchandra Insolvent - Adjudication in Insolvency - Effect of Imprisonment under Cri. Proc. Code. 1869 (6) BHCR 086 |
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| Blackwell
and Co. v. Suman Ahmed Small Cause Court - Jurisdiction - Splitting cause of action - Act IX of 1850, Sec.31 1869 (6) BHCR 088 |
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| Kazi
Gulam Alli bin Kasi Ismail v. H.H, Aga Khan Evidence - Contradiction of witness on Collateral question. 1869 (6) BHCR 093 |
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| Muhammad
Yusuf v. Peuinsula and Oriental Steam Navigation Company Moving vessel in harbour - Pilot - Negligence of pilot - Onus probandi - Bombay Harbour Rules - Lights on vessels - Vessel's duty to show lights - Maritime Law - Act XXII of1855, Secs. 7 and 12. 1869 (6) BHCR 098 |
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| In re Indian Registration Act,
1866, and in the matter of the petition of Bakatram Badrinath Registration - Promissory note signed by single partner in name of firm - Special agreement under Sec.52 of Registration Act - Liability of copartners - Act XX of 1866, Secs. 52 and 53. 1869 (6) BHCR 131. |
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| Tukaram
Vithoji v. Khandoji Malharji Mortgage bond - Collateral security - Registration - Evidence Act XX of 1866, Secs. 17 and 49. 1869 (6) BHCR 134 |
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| Edward
Gardner 1869 (6) BHCR 138 |
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| CASES DECIDED IN THE APPELLATE CIVIL JURISDICTION OF THE HIGH COURT OF BOMBAY |
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| Bai
Manchha v. Narotamdas Kashidas et al Hindu Law - Joint family - Self-acquired property - Onus probandi - Gains by science, when impartible. 1869 (6) BHCR 001 |
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| Rasaji
bin Dalvaji v. Sayana bin Sagdu et al Penalty - Promissory note payable by instalments - increased rate of interest. 1869 (6) BHCR 007 |
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| Motoji
bin Ratnaji v. Shekh Husen Interest - Promissory Note - Penalty 1869 (6) BHCR 008 |
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| Dada
valad Valli v. Bavasha valad Kasam Mortgage - Redemption - Denial of mortgage by mortgagee - Vakil's omission to argue point. 1869 (6) BHCR 009 |
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| Ramchandra
Raghunath v. Abaji bin Rastya Jurisdiction - Small Cause Court - Arrears of rent, suit for - Special Appeal - Act XI of 1865, Sec.6 - Act XXIII of 1861, Sec. 27 1869 (6) BHCR 012 |
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| Murar
Daya et al v.
Nagria Ganeshia Fees upon Marriage - Caste Question - Reg. II of 1827, Sec.21 1869 (6) BHCR 017 |
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| Shivram
Vithal v. Bhagirathibai Suing without written authority - Jurisdiction - Ratification 1869 (6) BHCR 020 |
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| Hari
bin Joti v. Narayan Acharya Inamdar - Rent - Power to Raise Rent - Government Survey. 1869 (6) BHCR 023 |
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| Sayad
Valimia Alimia et al v.
Gulam Kadar Mohidin Muhammadan Law - Gift of land - Interest of Donees not defined - Possession - Receipt of rent. 1869 (6) BHCR 025 |
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| Jethabhai
Bhaichand v. Bai Lakhu Small Cause Court - Jurisdiction - Property taken in execution 1869 (6) BHCR 027 |
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| Chintaman
Narayan v. Madhavrav Venkatesh Jurisdiction - Rent, suit for - Title to land incidentally determined. 1869 (6) BHCR 029 |
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| Nanabhai
Rustamji v. Postanji Jamsetji Tenant from year to year - Notice to quit - Six month's notice. 1869 (6) BHCR 031 |
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| Narotamdas
Bhagtandas v. Dayabhai Ichhachand Insurance Policy - Notice of loss - Limitation - Act XIV of 1859, sec. I, cl. 10 - Mercantile usage. 1869 (6) BHCR 034 |
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| Panamchand
valad Surajmal v. Bhiraj valad Dashrat Limitation - Decree payable by Instalments - Execution - Act XIV of 1859, Sec.20 1869 (6) BHCR 038 |
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| Manchharam
Kalliandas v. Ratilal Lalshankar Limitation - Execution - Summarry Decision - Civ. Proc. Code, Sec. 246 - Act XIV of 1859, sec.22 1869 (6) BHCR 039 |
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| Lado
Lakshuman v. Krishnaji Sadashiv et al Attachment by Government - Uninterrupted possession - Limitation 1869 (6) BHCR 041 |
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| Utamram
Manikram v. Girdharlal Motiram Limitation - Instalments - Decree payable by Instalments - Execution - Act XIV of 1859, sec. 20. 1869 (6) BHCR 045 |
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| Ex
Parte Krishna Padhe Practice - Appeal - time for appealing - Holiday 1869 (6) BHCR 050 |
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| Lakshuman
Sakharm v. Ranu bin Sidoji et al Calculation of time for performance of contract - Exclusion of date on which contract is made - Limitation - Act XIV of 1859. 1869 (6) BHCR 051 |
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| Vihoba
Bava v. Harba Bava Hindu Law - Partition - House built upon family ground by a single member of a family. 1869 (6) BHCR 054 |
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| Raiji
Manor et al v.
Desai Kallianrai Hukmatrai Limitation - Hak not payable out of land - Sir years' limitation. 1869 (6) BHCR 056 |
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| Bhandu
valad Rajaram v. Damaji valad Jivaji Registration - Priority - Verbal sale with possession - Registered deed - Act XX of 1866, sec.48. 1869 (6) BHCR 059 |
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| Ramrav
Khanderav v. Govind Pandshet et al Champerty - Public Policy - Void agreement. 1869 (6) BHCR 063 |
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| Lakshuman
Ramji v. Ramlal valad Mahipati Limitation - Mirasdar - Land allowed to lie waste by Mirasdar. 1869 (6) BHCR 066 |
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| Pandurang
Sadashiv v. Moro Vasudev Practice - Special Appeal - Fresh evidence - Dismissal of Special Appeal - Revier. 1869 (6) BHCR 068 |
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| Babaji
Jivaji v. Bhagirthibai widow of Wamnaji Mankeshvar Declaratory decree - Injunction - Suit to restrain widow from adopting. 1869 (6) BHCR 070 |
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| Bpuji
Balwant v. Raghunath Vithal Jurisdiction - Boundaries - Encreachment - Act (Bombay) II of 1866. 1869 (6) BHCR 072 |
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| Nilowa
v. Fakirappa Jurisdiction - Speical Appeal - Political Agent. 1869 (6) BHCR 075 |
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| Abubekar
bin Hagada Hajisaba v. Maibibi and Sidi Saheb Muhammadan Law - Gift with condition - Award of Panchayat. 1869 (6) BHCR 077 |
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| Narayan
bin Raghoji v. Bholagir Guru Mangir Building erected upon another's land - Right of builder to remove - Equity. 1869 (6) BHCR 080 |
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| Malhari
valad Raghoji v. Tukaram valad Darkoji Limitation - Gatkuli land - Non-payment of assessment. 1869 (6) BHCR 086 |
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| Appa
valad Kashinath v. Vithoba valad Tukaram Insufficiency of evidence taken by lower Court - Course to be pursued on appeal - Cri. Proc. Code, Sec. 355 1869 (6) BHCR 088 |
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| Vithal
Mahadev et al v.
Daud valad Muhammad Husen et al Ancient Documents - Proof - Thirty year's rule. 1869 (6) BHCR 090 |
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| Balaji
Mahadev v. Krishnaji bin Chimnaji et al Stamp - Single document containing two contracts. 1869 (6) BHCR 095 |
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| Baloji
Damaji et al v.
Tamangonda bin Ghanasyam Gouda Relinquishing or omitting to sue for portion of claim - Morgagor- Redemption Suit - Over-payments - Civ. Proc. Code, Sec. 7 1869 (6) BHCR 097 |
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| Govind
Vinayak Gadre v. The Collector of Ratnagiri Survey Settlement - Enhancement of rent - Notice by Collector - Act (Bombay) I of 1865, Sec. 42. 1869 (6) BHCR 101 |
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| Lachiram
Jayasangji v. Ramji bin Shivji Stamp - Promissory note for payment of grain - Act X of 1862, Schedule A. 1869 (6) BHCR 107 |
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| Sitaram
Amrut et al v.
Bhagvant Jaganath et al Mesns profits - Separate suit - Res Judicata 1869 (6) BHCR 109 |
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| Kashidas
Govindbhai v. The B.B. & C.I. Railway Company Limitation - Crops - Moveable property - Act XIV of 1357, Sec. I., cl. 2. 1869 (6) BHCR 114 |
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| Tapidas
Govindbhai v. The B.B.& C.I. Railway Company Land taken up for Railway Company - Damages caused to adjoining lands - Separate suit when maintainable - Compensation - Act VI of 1857. 1869 (6) BHCR 116 |
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| Sitaram
Dandekar v. Ganesh Gokhle Mortgage - Interest - Entry by Mortgagee upon default of payment of Interest - Equitable relief. 1869 (6) BHCR 121 |
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| Pandurang
Govind v. Balkrishna Hari Ejectment - Cause of action - Limitation 1869 (6) BHCR 125 |
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| Mathuranas
Jagjivandas v. Natha Baja et
al Small Cause Court - Cause of Action - Defendant living outside Jurisdiction - Act XXIII of 1861, Sec.4. 1869 (6) BHCR 131 |
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| Tvatat
Svami Guru Tvatat Svami v. Andanya Charanti Guru Tavatat
Svami and Patri Muri Guru Tavatat Svami Prescription - Office held by successive apointees - Reg. V of 1827, Sec. 1, cl. I. 1869 (6) BHCR 132 |
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| Lalji
Vaijnath v. Ravji Abaji Year - Native date - Bond. 1869 (6) BHCR 136 |
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| Krishuabhat
bin Hiragange v. Kapabbat bin Mahalbhat et al Office of hereditary priest - Hindu Law - Immoveable property - Limitation - Act XIV of 1859, Sec. 1, c.12 1869 (6) BHCR 137 |
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| Shivrudrappa
v. Kashinath Vishnu Practice Order for attendance of party - Service- Civ. Pro. Code, Sec. 165. 1869 (6) BHCR 141 |
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| Kuvarji
Premchand et al v. Bai Javer Invasion of Privacy - Custom of Gujrat - Opening of new windows overlooking a neighbour's premises 1869 (6) BHCR 143 |
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| Ramkuvarbai,
widow of Tuljaram v. Damodhar Narbheram Remand order - Subsequent varying decision of law - Special Appeal. 1869 (6) BHCR 146 |
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| Ahmed
Valad Nanhbhai v. Khasaji valad Karimbhai Commissioner for taking accounts - Exceptions to Commissioner's Report - Power to reopen accounts - Civ. Proc. Code, Sec. 181 - Act XXIII of 1861, Sec. 37 1869 (6) BHCR 149 |
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| Hayatkha
v. Abdulakha Set - off - Decree 1869 (6) BHCR 151 |
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| Lakshmibai,
widow of Kalyanrav Anant v. Jayram Hari , Ravji shripat,
and Ganpatrav Mahipat Hindu Law - Widow - Gotraja Sapinda - Samanodakas 1869 (6) BHCR 152 |
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| Nanabhai
Narotamdas v. Ramshet Govindshet Special Appeal - Remand by Lawer Appellate Court - Cri. Proc. Code, Sec. 351 1869 (6) BHCR 156 |
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| Bisandas
valad Magniram et al v. Lakhmichand Kisanchand Recognised Agent - Munim - Civ. Proc. Code, Sec. 17, cl. 2 1869 (6) BHCR 159 |
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| Ramshet
bin Bachashet v. Balkrishna bin Ababhat Procedure - Special Appeal - Ex parte Judgment in Regular Appeal. 1869 (6) BHCR 161 |
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| Ratanchand
Shrichand v. Hanmantrav Shivbakas Appeals - Bombay Civil Court' Act 1869 (6) BHCR 166 |
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| In re
R.J. Abraham Attachment before judgment - Execution of decrees in Presidency Town - Act XXIII of 1840 - Act VIII of 1859, Sec.81 1869 (6) BHCR 170 |
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| Mahashankar
Harishankar v. Valibhai Umanji et al Extraordinary jurisdiction - Regular Suit - Reg. II of 1827, Sec.5 - Civ. Proc. Code, Secs. 270, 271. 1869 (6) BHCR 174 |
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| Sayad
Miya Gulam Nabi et al
v. Kharanbibi, widow of Hafizulah et al Misjoinder of plaintiffs - Error not affecting merits of case - Procedure - Civ. Proc. Code, Sec. 350. 1869 (6) BHCR 177 |
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| Hari
Vishnu v. Gopal bin Ragji, et al Limitation - Execution of decree - Question raised by Court and not by parties - Appeal - Act XXIII of 1861, Sec. 11 1869 (6) BHCR 181 |
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| Poli,
Widow v. Narotum Bapu and Lala Keshavshet Hindu Law - Inheritance - Priority amongst daughters. 1869 (6) BHCR 183 |
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| Govind
Purshotam Kolatkar v. The Sub-Collector and Deputy
Conservator of Forests of Colaba Timber trees - Title of occupier to trees growing upon his hand - Bombay Act I of 1862, Sec.40. 1869 (6) BHCR 188 |
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| Vaman
Janardan Joshi v. The Collector of Thana and The
Conservator of Forests Sanad - Construction - Inamdars, right to cut timber - Prescriptive title. 1869 (6) BHCR 191 |
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| Bagubai,
widow of Visaji Dinkar Desai v. Kazi Sayad Nizmuddin and
Kazi Sayad Amruddin Special Appeal - Appeal from orders of District Court relating to execution - Civ. Proc. Code, Sec. 372. 1869 (6) BHCR 205 |
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| Kashinath
Sitaram Oze v. Dadki, Woman, et al Hindu widow - Sale - Onus probandi. 1869 (6) BHCR 211 |
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| Narsappa
Lingappa, et al
v. Skharam Krishna Hindu Law - Inheritance - Widow'd mother's estate as heir of her son - Stridhan 1869 (6) BHCR 215 |
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| Dhondiba
Lakshuman v. Kusa, a Minor, by his Mother and Guardian,
Bayaji Procedure - Minor - Defendant - Certificate of Administration. 1869 (6) BHCR 219 |
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| Shridhar
Vinayak, Minor, by his Guardian, Sakharam Sadashiv v.
Babaji bin Jivnji Limitation - Purchase at sale by Court - Suit heard and determined - Res judicata. 1869 (6) BHCR 220 |
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| Vinayak
Narayan Jog v. Govindrav Chintaman Jog Hindu Law - Will - Attestation - Adoption of son subsequent to will - Revocation. 1869 (6) BHCR 224 |
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| Mancbharam
Kalliandas v. Bakshe Saheb mir Mainudin Khan Action on judgment of Mofussil Court - Cause of Action - Small Cause Court. 1869 (6) BHCR 231 |
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| Dajiba
Anandray v. The B.b. and C.I. Railway Company Trespass to immoveable property - Damages - Quarrying. 1869 (6) BHCR 235 |
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| Sakho
Narayan Khandalkar v. Narayan Bhikaji Khandalkar Jurisdiction - Act XIV of 1869 - Appellate powers - Assistant Judge - Correction of an error of law in a decree - Coparceners - Limitation - Reg. V of 1827. 1869 (6) BHCR 238 |
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| Lachhman
Joharmal v. Bapu Khandu and Tukaram Khandoji Surety - Liability of surety to be such. 1869 (6) BHCR 241 |
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| Vaku
valad Ram Patil v. Pand valad Malji Patil Aggreement to officiate patil - Public policy - Vacating Office. 1869 (6) BHCR 243 |
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| Ganesh
Pandurang Agte v. Gangadhar Ramkrishna Procedure - Objections taken by respondent - Civ. Pro. Code Sec. 348. 1869 (6) BHCR 244 |
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| Tukaram
Ambaidas v. Ramchandra valad Bhimanna Dhugi Hindu Law - Sale of undivided property. 1869 (6) BHCR 247 |
|
| Sitarambhat, et al v.
Sitaram Ganesh and Kashiraj Nanabhat by his father
Nanabhat Hindu Law - Inheritance - Hereditary priestly office - Alienation - Fees attached to office - Father suing on behalf of his son Certificate of administration - Act XX of 1864, Sec.2 1869 (6) BHCR 250 |
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| Nandvallabh,
by his Guardian Hargovan v. Allibhai Isyagani Limitation - Plaint presented during vacation. 1869 (6) BHCR 254 |
|
| Anpurnabai
v. Sakharam Jagannath Small Cause Court - Cause of Action - Defendant living outside jurisdiction - Act XXIII of 1861, Sec.4. 1869 (6) BHCR 256 |
|
| Krishnapa
valad Santn v. Panchapa valad Gupapada, et al Sale of immoveable property by Court - Setting aside sale - Suit to recover back purchase-money - Civ. Proc. Code, Sec.258. 1869 (6) BHCR 258 |
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| Gordhandas
Girdharbhai v. Prankor, Widow of Damodhar, et al Preemption amongst Hindus - Custom of Gujrat 1869 (6) BHCR 263 |
|
| Ranu
valad Avaji Mali v. Ramabai Kom Mahadu Mali Mortgage - Razinama - Equity of redemption. 1869 (6) BHCR 265 |
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| Melgirappa
bin Solbappa Teli v. Shivappa bin Erappa Alienation by Hindu widow - Valid cause - Time-barred debt. 1869 (6) BHCR 270 |
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| CROWN CASES DECIDED IN THE ORIGINAL AND APPELLATE JURISDICTIONS OF THE HIGH COURT OF BOMBAY |
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| Reg.
v. Jivanji Limji Bond to keep the peace - Credible Information - Report by sub-Magistrate - Legal Evidence - Crim, Proc. Code, Secs. 282, 288 and 307. 1869 (6) BHCR 001 |
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| Reg.
v. Mehervanji Bejanji Cheating - Criminal Trespass - Unlawful Entry - Ind. Pen. Code, Secs. 415 and 441 1869 (6) BHCR 006 |
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| Reg.
v. Khatabai, wife of Shek Ismael Muhamadan Law - Married Woman - Theft of Husband's Property. 1869 (6) BHCR 009 |
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| Reg.
v. Shek Miya valad Daud Trial by Jury - Defective Summing up - New Trial 1869 (6) BHCR 010 |
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| Reg.
v. Dixon Jurisdiction - British-born Subject - Justice of the Peace - Imprisonment in default of payment of Fine 1869 (6) BHCR 014 |
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| Reg.
v. John Connon Escape from Custody under Civil Process - Sheriff's Bailiff - Offence - Act XLVIII of 1860, Sec. 8 1869 (6) BHCR 015 |
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| Dastur
Husang Jamasji v. R.L. Fell Land Disputes - Possession - Actual Possession - Inquiry by Magistrate - Crim. Proc. Code, Sec.318 1869 (6) BHCR 030 |
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| Reg.
v. Girdhar Dharmadas Conversion of property of deceased person - Indian Penal Code, Sec. 404 - Report, Power of Sessions Judge to call for. 1869 (6) BHCR 033 |
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| Reg.
v. Ramchandra Eknath, et al Written order issued by Magistrate - Criminal Procedure Cde, Secs. 62 and 318. 1869 (6) BHCR 036 |
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| Reg.
v. Gaganram Malji Forgery - Using forged document - Charge - Indian Penal Code, Secs. 466, 467 and 471. 1869 (6) BHCR 043 |
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| Reg.
v. Malhari Lauji, et al Appeal from Summary Determination of Zilla Magistrate - Act XXV of 1850, Sec. 16 (Bombay Ferries Act) 1869 (6) BHCR 045 |
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| Reg.
v. Ramswami Mudliar Trial by jury - Illegal evidence, admission of - Appeal - Crim. Proc. Code, Sec. 426 - Act II of 1855, Sec. 57 1869 (6) BHCR 047 |
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| Reg.
v. Muhammad Khan valad Imam Khan Sanction of Court to prosecute - Criminal Procedure Code, Sec. 160 1869 (6) BHCR 054 |
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| Reg.
v. Kala Karsan, et al Trial with aid of assessors - Omission to state grounds of decision - Error of procedure not prejudicing accused - Crim. Proc. Code. Sec. 379. 1869 (6) BHCR 055 |
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| Reg.
v. Ganu bin Dharoji, et al Accomplice - Corroboration - Practice. 1869 (6) BHCR 057 |
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| Reg.
v. Jaili Bhavin Dedication to temple Minorgirl - Shej ceremony - Disposing of minor girl for purpose of prostitution - Ind. Pen. Code, Sec. 372. 1869 (6) BHCR 060 |
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| Reg.
v. Nantamram Uttamram Public servant - Ind. Penal Code, Sec. 21 - Crim. Proc. Code, Sec. 422 - Appeal - Review of evidence 1869 (6) BHCR 064 |
|
| Shankar
Abaji Hoshing Subordinate Magistrate of Second Class - Entertaining Case on report of Police Officer - Crim. Proc. Code, Sec. 66A - Transfer of case from one Magistrate's Court to another 1869 (6) BHCR 069 |
|
| Reg.
v. Keshavshet, et al Magistrate F.P. - Magistrate of the District - Court of Session - Reference to the High Court - Crim. Proc. Code (Amended) Sec. 23G and 434. 1869 (6) BHCR 074 |
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| Reg.
v. Bhaishankar Narbheram Inquest Report - Evidence - Reg. XII of 1827, Sec.52 1869 (6) BHCR 075 |
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| Reg.
Govindas Haridas Charge - Amendment of charge - Prisoner prejudiced on merits - Act XVIII of 1862, Sec.1 1869 (6) BHCR 076 ...................................................................................................................................................................................
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