BOMBAY HIGH COURT REPORTS  (BHCR) 1870 VOL. 7
	Thomas Mathews et al  v.  Girdharlal Fatechand Forged Government Promissory Note - Payment of Forged Note - Notice of Forgery - Delay 1870 (7) BHCR 001
	Rustamji Ardesir Davar  v.  Ratanji Rustamji Wadia Promissory Note payable on Demand - Consideration - Interest. 1870 (7) BHCR 009
	Yesoba Damodhar  v.  Secretary of State for India in Council Land required for public purposes - Compensation to person deemed to be in possession - Real Owner, Suit by - Act VI of 1857, Secs. 5,7,27 and29. 1870 (7) BHCR 012
	Hakma Manji et al  v.  Meman Ayab Haji et al Hindu Law - Interest - Act XXVIII of 1855 1870 (7) BHCR 019
	Dadabhai Nasarvanji  v.  Manikji Shapurji Kaka Insolvent Trader - Order of Discharge - Debts not specified in Schedule - Indian Insolvent Debtors' Act 11 & 12 Vict., c.21, s.60 1870 (7) BHCR 022
	Rujabai et al  v.  Ismail Ahmed, Khatizabai and Fatmabai Muhammadan Law - Gift - Nominal Consideration - Construction - Joint Gift without discrimination of Shares - Gift to person standing in fiduciary relation to donor. 1870 (7) BHCR 027
	Jeaunissa Ladli Begam Saheb et al  v.  Manikji Kharsetji Limitation - Promissory Note payable, after six months, on demand - Act XIV of 1859, Sec. I., cl. 16. 1870 (7) BHCR 036
	Multani Mulchand Chutumal et al  v.  Thakar Sundarji Naranji Authority of Agent how proved - Insurance - Procedure - Nonsuit. 1870 (7) BHCR 039
	Jivandas Keshavji  v.  Framji Nanabhai Hindu Law - Equitable Mortgage - Deposit of Title-deeds - Merger of Verbal Agreement in subsequent "Writing - Registration - Oral Agreement prior to Registration Acts - Subsequent Registered Agreement - Notice - Act XVI of 1864 - Act XX of 1866, Sec.48. 1870 (7) BHCR 045
	Jagannathdas Gurubakshdas  v.  Ramdas Gurubakshdas et al Compromise - Attorneys Power to compromise Suit without consent of Client - Consent Decree. 1870 (7) BHCR 079
	Vinayakrav Ganpatrav et al  v.  Ransordas Pranjivandas Agreement - Consideration - Servant his Master to employ particular Broker - Percentage - Such -Public Policy. 1870 (7) BHCR 090
	Rajaram Govindram and Narandas Mulchand  v.  M.B. Brown, M. Donald, and Karsandas Madhavda Bills of Lading fraudulently signed - Indorsees of Bills of Lading for Value - Mate's Receipts held by unpaid Vendors of Goods shipped - Injunction - Title -Summons - Service - Civ. Proc. Code, Sec. 17 1870 (7) BHCR 097.
	Vinayak Raghunath  v.  The Great Indian Peninsula Railway Company Adoption - Son adopted after Death by Widow of Deceased - Legal Representative - Child - Damages - Measure of Damages - Act XIII of 1855. 1870 (7) BHCR 113
	Ume Kika  v.  Nagindas Narotamdas Hindu Law - Betrothal - Marriage - Specific Performance - Damages for Breach of Contract by Father to marry his Daughter - Decree - Imprisonment for Disobedience of Decree - Civ. Proc. Code, Secs. 78 and 200 1870 (7) BHCR 122
	Megraj Jagannath  v.  Gokaldas Mathuradas Hindu Law  Merchant - Hundi - Notice of Dishonour - Fraudulent Detention of Hundi - Peth - Notice of Loss. 1870 (7) BHCR 137
	Blackwell and Co.  v.  Jones and Co. Shipping - Charterparty - Nomination of Ship's Agents by Freighters - Right of Ship's Agents to sue on the Charterparty - Parties within the consideration of Charterparty - Mercantile expression "going seeking". 1870 (7) BHCR 144
	Ladkuvarbai, widow  v. Ghoel Shri Sarsangji Pratabsangji Independent Sovereign Prince - Privilege from Suit - International Law - Palitana, Thakur of  - Kattiavad, Chiefs of  - Misdescription of Defendant - Decree made by mistake - Execution, Stay of. 1870 (7) BHCR 150
	Harivallabhdas Kalliandas  v.  Utamchand Manikchand et al Contempt of Court - Attachment - Service of Rule nisi for Attachment in Foreign territories - Delay - Foreign Territories  - Special Bailiff - Imprisonment - Criminal Side of Jail. 1870 (7) BHCR 172
	Dosabhai Kavasji  v.  Kherbadji Hormasji Small Cause Court - Reference of Case - Act XXVI of 1864, Secs. 7 and 8 - Promissory Note - Stamp - Penalty on Unstamped Promissory Note - Act XVIII of 1869, Sec.28. 1870 (7) BHCR 180
	Nrsingdas Multanchand  v.  Nahanubai, widow of Baldev Takla, and another Practice - Service of Writ of Attachment - Execution - Priority. 1870 (7) BHCR 183
	The Hongkong and Shanghai Banking Corporation  v.  T. Baker Carrier by Sea - Delivery of Goods carried - Landing Goods on Bandar - 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. 1870 (7) BHCR 186.
	CASES DECIDED IN THE APPELLATE CIVIL JURISDICTION OF THE HIGH COURT OF BOMBAY
	Sangappa bin Ningappa  v.  Basappa bin Parappa and another Registration - Bond - Interest in Land - Distinct Promise to pay - Act XX of 1866, Secs. 17 and 48 1870 (7) BHCR 001
	Girdhar Dalpat  v.  Haribhai Narayan Registration - Refusal to get Instrument registered - Implied Contract - Right of Suit. 1870 (7) BHCR 003
	Girdhar Parajaram  v.  Daji Dulabhram and Moti Dulabhram Hindu Law - Sale of Land - Possession. 1870 (7) BHCR 004
	Maganbhai Purshotamdas, a minor, by Dvarkadas Kahandas, agent of Girdharlal Likandas, administrator of the Minor's estate  v.  Vithoba bin Narayan Shet Procedure - Minor - Certificate of Guardianship - Foreign Guardian - Act XX of 1864 - Suing by next Friend. 1870 (7) BHCR 007
	Pestanji Mancharji Wadia  v.  Joseph Matchett and thomas Nowell Power coupled with an Interest not revocable - Debt due good consideratio for such a Power - Stamp - Act X of 1862, Sch. A, cl.43 - Joinder of new Parties - Civ. Proc. Code, Sec. 73. 1870 (7) BHCR 010
	Kashiram valad Krishna  v.  Bhadu Bapuji Suit between Hindus - Verbal Abuse - Slander - Damages. 1870 (7) BHCR 017
	Sayad Samsuddin Pirjade  v.  Ganpatrav Jagannath et al Procedure - Misjoinder of Causes of Action. 1870 (7) BHCR 019
	Satapa valad Dau Dongre  v.  Karbasapa and Rudrapa minors, by their guardian, Sharubai Benami Purchase - Purchase in the name of another at a Court's Sale - Civil Procedure Code, Secs. 259 and 260. 1870 (7) BHCR 021
	Vinayak Joshi et al  v.  Janardhan Joshi et al Procedure - Regulation Law - Withdrawal from Suit without Leave of Court - Civ. Proc. Code, Sec. 97. 1870 (7) BHCR 023
	Mathuradas Ranchoddas  v.  Kama Khushal Mortgage - Purchaser at Court's Sale - Priority. 1870 (7) BHCR 024.
	Ramchandra Vasudev  v.  Nanaji Timaji Hindu Law - Adoption - Government Sanction - Watan. 1870 (7) BHCR 026.
	Damodhar Bapuji Pacha Pachapurkar  v.  Zinga kom Kandlika Certificate of Administration, Order for - Order reversed - Unauthorised Payments. 1870 (7) BHCR 031
	Sakharam Shridhar Gadkari  v.  The Chairman of the Municipality of Kalyan et al Municipal Commissioner - Illegal Order - Rules framed by Government - Act XXVI of 1850. 1870 (7) BHCR 033
	Govind Hari Walekar  v.  Shidram bin Shidmurti Procedure - Principal Civil Court of District - Civ. Proc. Code, Secs. 285, 286 - Bombay Civil Courts Act, 1869 (XIV of 1869), Sec.19. 1870 (7) BHCR 037
	Ramchandra Narsinha Mahajan  v.  The Collector of Ratnagiri Khoti Tenure - Assessment - Liability of Khot of Attached Village to Assessment in respect of held by him - Bombay Act I of 1865, secs. 3 and 38. 1870 (7) BHCR 041
	Nanabhai Vallabdhas  v.  Nathabahai Haribhai Partition - Suit not including whole of Claim of Plaintiff - Civ. Proc. Code, Sec.7. 1870 (7) BHCR 046.
	Umedsangji  v.  The Collector of Surat Toda Garas Hak - Presumption arising from long-continued Payment - Government's Liability to pay Toda Garas. 1870 (7) BHCR 050.
	Kishorbhai Gallabhai and Desaibahi Gallabhai  v.  Jorabhai Daji and Mulji Venidas Registration - Mortgage - Subsequent Purchase - Priority - Notice. 1870 (7) BHCR 056
	Gopal Yadavrav Keskar  v.  Krishnappa bin Mahadappa Hindu - Dakham Mortgage - Possession - Purchaser with Notice - Constructive Fraud. 1870 (7) BHCR 060
	Hamabai and Behramsha Nasarvanji  v.  Bamanji Nasarvanji Will - Probate - Executrix by Necessary Implication - Act X of 1865, Sec. 182. 1870 (7) BHCR 064.
	Mohana, widow of Gumani  v.  Shekh Sadodin et al Lease - Stipulation against Subletting - Injunction - Equity. 1870 (7) BHCR 069.
	Vishvanath Hari et al Certificate to collect Debts - Refusal to grant Certificate - Appeal - Act XXVII of 1860. 1870 (7) BHCR 071.
	Vithu bin Manku  v.  Amrita bin Joti Patilki Watan - Eldership - Act XI of 1843 - Jurisdiction. 1870 (7) BHCR 072
	Virsingappa bin Baslingapp  v.  Sadashivappa Appa Golkhandi and Anantacharya bin Hari Acharya Court's Sale - Setting aside Sale - Fraud in conducting Sale - Irregularity - Civ. Proc. Code, Secs. 256 and 257. 1870 (7) BHCR 074.
	Babaji bin Lakshman  v.  Maruti bin Raghoji Promissory Note bearing English and Native Dates - Computation of Time - Payment. 1870 (7) BHCR 077
	Ganpatrav Rachhodji  v.  Bai Suraj, widow of Ranchhodji Jurisdiction - Remand - Civ. Proc. Code, Sec.6 1870 (7) BHCR 079
	Dadabhai Narsidas  v.  The Sub-Collector of Broach Possession - Onus Probandi - Reg. XVII of 1827 - Bombay Act I of 1865 - Bombay Act IV of 1868 - Act XIV of 1859, Sec.15. 1870 (7) BHCR 082
	Framji Hormasji  v.  The Commissioner and Deputy Commissioner of Customs, Salt, and Opium Omnia praesumuntur contra spoliatorem - Salt thrown overboard to avoid measurement  - Salt removed in excess of Permit - Confiscation - Interest - Damages. 1870 (7) BHCR 089
	Balava kom Basangouda  v.  Shidgouda valad Kadapa Civ. Proc. Code, Sec.32 - Cause of Action - Dismissal of Claim - Declaratory Decree 1870 (7) BHCR 099
	Kashinath Vithal, Vakil,  v.  Daji Govind, First Class Subordinate Judge, Dhulia Contempt of Court - Procedure - Crim. Proc. Code, Sec. 163 - Act I of 1846. 1870 (7) BHCR 102
	Chotalal Jamnadas  v.  Bulakidas Jetha Stamp -New Trial - Small Cause Court. 1870 (7) BHCR 109
	Tejram Jagrupaji  v.  Kusaji bin Gangaji et al Attachment - Salary - Government Servant. 1870 (7) BHCR 110.
	Endar Lala and Daya Khushal  v.  Lallu Hari et al Tenancy - Presumption - Yearly Tenant. 1870 (7) BHCR 111
	Venkaji Lakshman Deshpande  v.  Yamunabai wife of Bhaskarrav Deshpande Jurisdiction - Small Cause Court -Hakwartana Allowance. 1870 (7) BHCR 114
	Vithoba valad Ukba et al  v.  Chotalal Tukaram Mortgage - Destruction of Property mortgaged - Liability of Mortgagor - Hindu Law 1870 (7) BHCR 116
	Narayan Govind Ok, for himself and as Administrator and Guardian of Gangadhar and Damodhar Sakharam  v.  Ganesh Atmaram Fadke et al Surety - Mortgage Bond - Relinquishment by Mortgagee of Mortgaged Property. 1870 (7) BHCR 118
	Mansukharam Purshotam et al  v.  Javarevohu, widow of Nandkisor Bhagvan Security for the Restitution of Property - Appeal - Execution - Act XXIII of 1861, Sec.36. 1870 (7) BHCR 122
	Narayanappa bin Appa Hegde  v.  Bhaskar Parmaya Limitation - Instalments - Acknowledgment of Debt - Act XIV of 1859, Sec. I., cl.10. 1870 (7) BHC125
	Ibrahim Fatte Ali, a minor, by his Guardian Shek Mama Baban valad Shek Mohidin  v.  Chandrabhau valad Bapuji Judgments - Copies - Small Cause Conrts. 1870 (7) BHCR 130
	The Collector of Thana  v.  Gana Ramji Patil Fee of Pleader - Registration Petition - Act XX of 1866, Sec.84 - Act I of 1846. 1870 (7) BHCR 132
	Uji, daughter of Hargovan Ranchhod et al  v.  Hathi Lalu Natra Marriage - Permission by Caste - Divorce - Immoral Custom. 1870 (7) BHCR 133
	Mulji Bechar et al  v.  Anupram Bechar Certificate of Sale - Registration - Admission - Traverse. 1870 (7) BHCR 136
	Chanbasappa bin Sangappa et al  v.  Mainaba bin Mahadshet Practice - Ex parte Decree - Service of Summons - Summons not served in time. 1870 (7) BHCR 138
	Narayan Sadashiv  v.  Bapuji Balal Stamp Act No XVIII of 1869, Sec.4 - Document executed in Foreign Territory. 1870 (7) BHCR 140
	Sangappa bin Chanbasappa  v.  Sahebanna bin Kengedappa Hindu Law - Undivided Family - Manager - Payment to eldest member of Family. 1870 (7) BHCR 141
	Kasandas Laldas et al  v.  Pranjivan Asharam Code of Civil Procedure, Sec. 259 - Prior and Puisne Mortgagees - Nature of prior Mortgagee's Security. 1870 (7) BHCR 146
	Vithal Vishvanath Prabhu  v.  Ramchandra Sadashiv Kirkire Procedure - Objections to Remand Order - Depositary - Trustee. 1870 (7) BHCR 149
	Narayan Babaji  alias Narayan Purshotam and Sundrabai  v.  Nana Manohar et al Hindu Law  - Adoption - Wife's Right to adopt - Sanction of Husband necessary - Recognised Authorities on Hindu Law - Opinion of Devanda Bhatta - Custom varying general Law - Strict Proof of Custom required - Partition - Joint Property - Burden of Proof. 1870 (7) BHCR 153
	CROWN CASES DECIDED IN THE ORIGINAL AND APPELLATE JURISDICTIONS OF THE HIGH COURT OF BOMBAY
	Reg.  v.  Wells Jurisdiction - British-born Subject - Justice of the Peace - Mischief - Ind. Pen. Code, Sec. 426 1870 (7) BHCR 001
	Reg.  v. Bapuji Gangaram Act VII (Bombay) of 1867, Secs. 27,28 and 29 - Written Order - Power of the Police to keep order in Temples. 1870 (7) BHCR 002
	Reg.  v.  Edward Reay Bombay Legislative Council - Criminal Legislation in India - Britishborn Subject in the Mofussil - Police Act - Act VII of1867 (Bombay). 1870 (7) BHCR 006
	Reg.  v.  Amruta Nathu Crim. Proc. Code, Sec.173 - Act XXIII of 1861, Sec.16 - Case sent by a Subordinate Judge to a District Magistrate for investigation - Refusal of Magistrate to investigate. 1870 (7) BHCR 029
	Reg.  v.  Ragha Naranji et al Case submitted by Subordinate Magistrate for Sentence - Sentence passed in absence of Accused - Crim. Proc. Code, Sec.277 1870 (7) BHCR 031
	Reg.  v.  Kalubhai Meghabhai et al Sentence not exceeding one Month - Appeal where one of the co-accused is sentenced to imprisonment exceeding one month - Crim. Proc. Code, Sec.411 1870 (7) BHCR 035
	Reg.  v.  Hanmapa bin Malapa Sentence passed by Subordinate Magistrate - Annulment of Sentence of District Magistrate - Commitment to Court of Session. 1870 (7) BHCR 037
	Reg.  v.  Showdar Ghenar et al Opium - Smuggled Opium, Possession of - Penalty - Reg. XXI of 1827, Sec.4 1870 (7) BHCR 039
	Reg.  v.  Kadir valad Balu Evidence - Wife's Evidence against Husband - Mofussil Law 1870 (7) BHCR 050
	Reg.  v.  Vyankatrav Shrinivas Search without Warrant - Crim. Proc. Code, Sec. 135 - Ind. Pen. Code, Sec.99. 1870 (7) BHCR 050
	Reg.  v.  Durgaram Madhavram Fine by a Pound-keeper - Act XXVI of 1850 - Act III of 1857, Sec.6 1870 (7) BHCR 055.
	Reg.  v.  Vahala Jetha Prisoner's Confession - Confession taken before Magistrate not having jurisdiction to try - Crim. Proc. Code, Sec.149. 1870 (7) BHCR 056
	Reg.  v.  Gurningapa et al Crim. Proc. Code, Sec.270 - Award of Compensation. 1870 (7) BHCR 058
	Reg.  v.  Hira Jiva Crim. Proc. Code, Sec.21 - Reg. XXI of 1827, Secs. 4,7 and 10, cl 4 - Opium - Smuggled Opium, Possession of - Offence - Jurisdiction. 1870 (7) BHCR 059
	Reg.  v.  Parshram Keshav Crim. Proc. Code, Sec.167 - Sanction for Prosecution. 1870 (7) BHCR 061
	Reg.  v-  Malhar Ramchandra False Report - Sanction for Prosecution by Mamlatdar - Kulkarni - Public Servant - Crim. Proc. Code, Sec. 167 - Ind. Pen. Code, Sec.218 1870 (7) BHCR 064
	Reg.  v.  Mehtarji Gopalji et al Review - Criminal Trial 1870 (7) BHCR 067
	Reg.  v.  Changia valad Shumia Whipping - Conviction of Theft in a Dwelling-house - Previous Conviction of Theft - Act VI of 1864, Sec.3 1870 (7) BHCR 068
	Reg.  v.  Mangla Bhulia et al Case submitted to District Magistrate - Reference to Magistrate F.P. - Crim. Proc. Code, Sec.276. 1870 (7) BHCR 069
	Reg.  v.  Kusa valad Lakshman Juvenile Offender - Whipping - Act VI of 1864, Sec.3. 1870 (7) BHCR 070
	Reg.  v.  Kala bin Hari Gama et al Code of Criminal Procedure, Sec. 435 1870 (7) BHCR 072
	Reg.  v.  Shivbasapa Crim. Proc. Code, Secs. 404 and 434 - Compensation - Session Judge's Power to call for the Record and Proceedings of a Magistrate F.P. 1870 (7) BHCR 073
	Reg.  v.  Hau Nagji et al Nuisance - Gambling - Common Gaming-house - Bombay Act III of 1866, Sec.14 - Ind. Pen. Code, Sec. 268. 1870 (7) BHCR 074
	Reg.  v.  Sangapa bin Bashiapa Indian Income Tax Act - General Clauses Act - Imprisonment in defult of Payment of Fine. 1870 (7) BHCR 076
	Reg.  v.  Reay Privy Council - Appeals in Criminal Trials - Referred Case - Criminal Proc. Code, Sec. 404 - Amended Letters Patent of 1865, Cl. 41 1870 (7) BHCR 077
	Reg.  v.  Bapu Parbat Practice - Charge. 1870 (7) BHCR 081
	Reg.  v.  Parvati Practice - Acquittal - Recording Opinion of Assessors. 1870 (7) BHCR 082
	Reg.  v.  Gazi kom Aba Dore Bailiff - Execution of Decree of Civil Court - Breaking open of Doors. 1870 (7) BHCR 083
	Reg.  v.  Ladu, daughter of Bhagu Bombay Act III of 1867, Secs. 11 and 14 - Cantonment Magistrates -Fine, and Imprisonment in default of Payment - Simultaneous Sentence. 1870 (7) BHCR 087
	Reg.  v.  Ukha Sav Police Patil - Conviction - Bombay Act VIII of 1867 1870 (7) BHCR 088
	Reg.  v.  Elmstone, Whitwell, et al Jurisdiction - High Seas - Offence committed on the High Seas - Substantive Law applicable - Procedure - Penal Code - Abetment - Accessories - 9 Geo. IV., c. 74, s.7 - 30 & 31 Vict., c.124, s.11 - Merchant Shipping Acts. 1870 (7) BHCR 089
	APPENDIX
	Bayabai, widow of Ramakant Vithal Naik  v.  Balu urf Venkatesh Ramakant, by his Guardian, Govind Shahu Hindu Law - Adoption by Widow - Prohibition by Husband to adopt - Implied Prohibition - Opinion of Devanda Bhatta - Fraud - Concealment from Widow of her Rights 1870 (7) BHCR 001
	Gopal Shridhar Dikshit Patvardhan, a Minor, by his mother, Bhavanibai  v.  Naro Vinayak Dikshit Patvardhan Pandurang Vinayak Dikshit Patvardhan, and  others Adoption - Consent of Relatives of Husband. 1870 (7) BHCR 024
	Mhalsabai, widow  v.  Vithoba Khandappa Gulve Adoption - Shudras - Only Son - Mother's power to give her son in adoption - Vibhut Vida - Custom - Certificate - Discretion in requiring Security - Act XXVII of 1860, Sec.5 1870 (7) BHCR 026
	Anandrav Sivaji et al  v.  Ganesh Eshvant Bokil Adoption - Acquiescence for a lengthened period - Presumpton. 1870 (7) BHCR 033 .................................................................................................................................................................................................................
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