 |
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BOMBAY HIGH COURT
REPORTS (BHCR)
1871 VOL. 8 |
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| Damodhar
Madhavji v. Kahandas Narandas Champerty - Maintenance - Public Policy - Void Agreement - Practice - Parties 1871 (8) BHCR 001 |
|
| The
Asiatic Banking Corporation (Limited), in Liquidation v.
Amador Viegas and another, Administrators of the Estate of Amador
Viegas (the younger) Administrator - Distribution of Assets - Knowledge of Debt - Actual Knowledge - Calls - Act X of 1865, Sec. 282 - Indian Succession Act. 1871 (8) BHCR 020 |
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| Haji
Jiva Nur Muhammad v. Abubakar Ibrahim Meman Attachment before Judgment - Property outside the Jurisdiction of attaching Court - Civ. Proc. Code, Sec. 81. 1871 (8) BHCR 029 |
|
| In re
Pestanji Shapurji Kaka and
Edalji Shapurji Kaka Insolvency - Final Discharge - Opposing Creditor - Grounds of Opposition - Personal Discharge previously granted without opposition - Stat.11 & 12 Vict., c. 21, ss. 47 and 60. 1871 (8) BHCR 037 |
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| John
G. v. Mary Anne G. Dissolution of Marriage - Adultery of the Petitioner during Marriage - Discretion - Act IV of 1869, Sec. 14 - Indian Divorce Act. 1871 (8) BHCR 048 |
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| Pirbhai
Khimji v. The Bombay, Baroda, and Central India Railway
Company Removal of Cause from Small Cause Court - Certiorari - Reasons for Removal - Purposes of Justice - Inability of Small Cause Court to issue Commission - Superitendence of Small Cause Court by High Court - Act IX of 1850, Sec.54 - Letters Patent of High Court, Cl.13. 1871 (8) BHCR 059 |
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| Narotam
Bapu v. Ganpatrav Pandurang Prescription - Easement - Twenty Years' User - Act XIV of 1859 - Indian Limitation Act, 1871 (Act IX of 1871) 1871 (8) BHCR 069 |
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| Savaklal
Karsandas v. Ora Nizmuddin bin Abdul Karim Bona fide Purchaser without Notice - Title - Ommission to make proper Inquiry into Title - Acquiescence of Owner - Building erected upon land by Purchaser - Owner lying by - Compensation. 1871 (8) BHCR 077 |
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| Chabildas
Lallubhai v. The Municipal Commissioner of Bombay Injunction - Acts of Trespass committed by Public Functionaries - Municipal Act, Secs. 131 and 160 - Setting back Houses - Continuing Trespass - Unfounded Apprehensions of Plaintiff. 1871 (8) BHCR 085 |
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| Vakatchand
Lakhmichand v. The Advocate General et al Practice - Hearing of Suit - Joinder of new Parties - Civ. Proc. Code, Sec. 73 - Proceedings in Commissioner's Office. 1871 (8) BHCR 096 |
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| Khimji
Chaturbhu et al
v. Sir Charles Forbes, Baronet, et
al Jurisdiction - Cause of Action - Whole Cause of Action - Carrying on of Business - Letters Patent of High Court, Cl. 12 1871 (8) BHCR 102 |
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| In re
The Mercantile Credit and
Financial Association (Limited) Baba Saheb Damaskar's Case Winding up - Insolvency - Personal Discharge - Liability of Insolvent to pay subsequent Calls - Indian Companies' Act (X of 1866, Secs. 78 and 100) - Act 11 and 12 Vict., c. 21, s.47. 1871 (8) BHCR 117 |
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| Ratanbai,
widow v. The Great Indian Peninsula Railway Company Death caused by Negligence - Compensation to Family of Deceased - Measure of Damages - Act XIII of 1855. 1871 (8) BHCR 130 |
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| Harivallabhdas
Kalliandas v. Utamchand Manikchand Practice - Sequestration - Indorsement upon Copy-Order - Limiting Time in Order - "Forthwith" - Supreme Court Rules, Nos. 388 and 389. 1871 (8) BHCR 135 |
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| Lalchand
Ramdayal v. Gumtibai, widow Administrator of the Estate of a deceased Hindu - Letters of Administration granted to Administrator General - Relation back - Suits brought before Grant of Letters of Administration against Representatives of a deceased Hindu - Administrator General's Act (XXIV of 1867) 1871 (8) BHCR 140 |
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| Ratansi
Pancham v. Charles Saunders Service of Summons - Recognised Agent - Carrying on business for and in the name of Principal - Ship's Agents - Civ. Proc. Code, Sec. XVII., CL.2. 1871 (8) BHCR 159 |
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| Megji
Hansraj et al v.
Ramji Joita Attachment of Debt - Equitable Assignment prior to Attachment - Notice - Assignee for Value without Notice - Judgment-Creditor - Attachment on Funds of Debtor, expected to reach hands of a third person, invalid - Assignment of Funds, expected to reach hands of a third person, valid - Stamp. 1871 (8) BHCR 169 |
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| Ratanji
Hormasji Bottlewalla v. Edalji Hormasji Bottlewalla Injunction - Mandatory Injunction - Easement - Light and Air - Obstruction of Light and Air - Door, Light admitted by. 1871 (8) BHCR 181 |
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| Purshotam
Shama Shenvi v. Vasudev Krishna Shenvi Adoption - Adopted Son - Purchaser for Value - Right of Father to will away self - acquired Property from Adopted Son. 1871 (8) BHCR 196 |
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| The
London, Bombay and Mediterranean Bank Limited v. Hormasji
Pestanji Framji Foreign Judgment - Notice - Finality - Call-Order - Balance-Order - English Companies' Act, 1862. 1871 (8) BHCR 200 |
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| Lalbhai
Vallabhbhai et al
v. Kavasji Nanabhai et al Commission upon Sales - Dissolution of Partnership - Compensation for Loss of Commission - Implied Covenant - Wages - Fraud - Accounts referred to Master. 1871 (8) BHCR 209 |
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| Harivallabhdas
Kalliandas v. Utamchand Manikchand In re Gopalrav Myral Order to compel Property to be delivered to Sequestrators - Persons ordered without Jurisdiction - Residence - Constructive Inhabitancy - Jurisdiction - Service - Writ of Sequestration - Order in personam. 1871 (8) BHCR 236 |
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| Vijiarangam
and Damodhar v. Lakshuman and Lakshmi Hindu Law - Adoption - Giving in Adoption vicariously - Asura Marriage - Stridhan - Devolution of Woman's Property. 1871 (8) BHCR 244 |
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| CASES DECIDED IN THE APPELLATE CIVIL JURISDICTION OF THE HIGH COURT OF BOMBAY |
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| The
Collector of Ratnagiri v. Vyankatrav Narayan Surve Grant by Government - Right to resume Grant - Abandonment of Rights by Managing Khot. 1871 (8) BHCR 001 |
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| Mulchand
Gulabchand v. Girdhar Madhav et al., sons & heirs of
Madhav Ghella, deceased Limitation - Account stated. 1871 (8) BHCR 006 |
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| Dulia
Kasam v. Abramji Sale Revenue Survey Act - Right to Tenant to hold Land upon payment of reasonable Assessment - Usage - Special Contract varying Usage. 1871 (8) BHCR 011 |
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| Lakshman
Shivaji v. Rama Esu et al Award - Arbitration - Filing of Award made without intervention of Court - Appeal - Civ. Proc. Code, Sec. 327 - Stamp - Court Fees' Act (VII of 1870) 1871 (8) BHCR 017 |
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| Arlapa
Nayak v. Narsi Keshavji and Co. Contract - Variation in Time for Delivery - Custom. 1871 (8) BHCR 019 |
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| Khandu
valad Keru et al v. Tatia valad Vithoba Small Cause Court - Question of Title - Special Appeal. 1871 (8) BHCR 023 |
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| Maharajgir,
heir of Narpatgir, deceased, heir of Krishngir, also deceased
v. Anandrav and Yadavrav, sons and heirs of Krishnarav Malhar
Somvasusi, deceased. Sardar - Sardar for Rank and Precedence only - Jurisdiction. 1871 (8) BHCR 025 |
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| Yellapa
valad Bhimapa and Kaskia valad Mudkia v. Mankia, a minor by
his guardian Sale kom Shetia Cause of Action - Mahar - Right to share in the Carcasses of Dead Animals. 1871 (8) BHCR 027 |
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| Jalam
Punja v. Khoda Javra Coasts - Bombay Act V of 1864 - Suit for Costs incurred in a Possessory Suit - Mamlatdar's Court. 1871 (8) BHCR 029 |
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| Bai
Kesar, widow of Nichha v. Bai Ganga, widow of Ragha &
Makanji Dullabh Minors Act (Bombay) - Vesting of Minor's Property - Unauthorised Alienation - Guardian of a widowed Daughter-in-law - Repayment of Purchase-money. 1871 (8) BHCR 031 |
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| Yesaji
Apaji Patil v. Yesaji Mhaloji Civ. Proc. Code, Sec.15 - Declaratory Decree - Right to be declared Vadil or Elder - Act XI of 1843. 1871 (8) BHCR 035 |
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| Natha
Hari v. Jamni, widow of Valya Hindu Law - Hindu Widow's Right as Representative of her Husband - Civ. Proc. code, Secs. 104,203,210,249 and 259 - Rights of a bonafied Purchaser without notice at an Execution-Sale - Liability of a Legal Representative. 1871 (8) BHCR 037 |
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| Keshavram
valad Hirachand et al
v. Ramchandra Trimbak et al Ex parte Judgment - Setting aside ex parte Judgment - Time for making Application - Process for enforcing Judgment - Appeal - Civ. Proc. Code, Sec.119 1871 (8) BHCR 044 |
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| Hari
Ramchandra v. Mahadaji Vishnu Mortgage without Possession in the Konkan - Possession - Registration. 1871 (8) BHCR 050 |
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| Krishnappa
valad Mahadappa v. Bahiru Yadavrav Hindu Law - Mortgage - Possession - Priority - Possession obtained by subsequent Mortgagee pending suit by prior Mortgagee - Lis pendens. 1871 (8) BHCR 055. |
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| Gokalbhai
Mulchand et al v.
Jhaver Chaturbhuj at al Mortgage - Limitation 1871 (8) BHCR 061 |
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| Balkrishna
Vithal et al v. Hari Shankar et al Suit for Partition - Omission of Mortgaged Lands from Claim - Subsequent Suit - Civ. Proc. Code, Sec.7. 1871 (8) BHCR 064 |
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| Nathaji
Krishnaji v. Hari Jagoji Hindu Law - Adoption by Widow - Adoption of Married Man among Shudras - Gifts of Ancestral Property previous to Adoption. 1871 (8) BHCR 067 |
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| Girdhar
Ranchodda's v. Hakamchand Revachand Purchaser of Land for Value - Prior Sankhat - Bona fides. 1871 (8) BHCR 075 |
|
| Fatma
Bibi, widow of Muhammad Ali v. The Collector of Surat Act VI of 1857 - Award - Appointment of Arbitrators - Joint Judgment of Arbitrators. 1871 (8) BHCR 079 |
|
| Bai
Suraj v. The Government of Bombay and Bapubhai Khushaldas et al Majmudari Watan - Female's right to inherit - Assignment of entire Proceeds to Officiator - Act XI of 1843, Sec.13 - Reg. XVI of 1827, Sec.20, Cl.1 1871 (8) BHCR 083 |
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| Kshav
Harkha v. Ganpat Hirachand Privacy - Invasion of Privacy - Custom of Gujarat - Opening of Windows overlooking Neighbour's Premises. 1871 (8) BHCR 087 |
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| Bhisto
Shankar Patil v. Ramchandrarav Raghunath Jahagirdar Cause of Action heard and determined - Res Judicata - Civ. Proc. Code, Secs. 2,7,26 and 387. 1871 (8) BHCR 089 |
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| Lalji
Ukheda et al v. Jowba Dowba and The Collector and
Magistrate of Khandesh Jurisdiction - Order by Magistrate for removal of Building & c. from public place - Suit to establish Right - Entertainment of Suit - Crim. Proc. Code, Secs. 308 and 311. 1871 (8) BHCR 094 |
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| Kakaji
Sakharam v. Govind Ganesh et
al Jurisdiction - Special Appeal - Mesne Profits, Suit for - Small Cause Court. 1871 (8) BHCR 096 |
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| Gopal
Govind v. Ganeshdas Tejmal Limitation - Execution - Act XIV of 1859, Sec. 20. 1871 (8) BHCR 097 |
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| Razabai
kom Rangoji v. Sadu bin Bhavani et al Maintenance - Hindu Widow 1871 (8) BHCR 098 |
|
| Desaji
Lakhmaji v. Bhavanidas Narotamdas Pleader's Fees - Special Appeal - Costs. 1871 (8) BHCR 100 |
|
| Rupabai
widow of Hormasji Nowrozji v. Parbhuram Kirpashankar Fraud - Money paid under a Mistake induced by Fraud - Apportionment - Consideration. 1871 (8) BHCR 102 |
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| Rangoba
Naik bin Raghoba v. The Collector of Ratnagiri Deshmukh "usual services" of - Act XI of 1843, Sec.2 - Limitation Act XIV of 1859, Cl. 12 & 16. 1871 (8) BHCR 107 |
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| Rupchand
Hindumal v. Rakhmabai Hindu Law - Adoption by Widow - Consent of Kinsmen of Husband - Consent of person in whom Husband's Estate is vested. 1871 (8) BHCR 114 |
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| Dayabhai
Dipchand v. Maniklal Vrijbhukan Shares - Sales for future delivery - Notice by Purchaser that he will not accept - Readiness and Willingness of Vendor to deliver - Pledge of Shares to a third person. 1871 (8) BHCR 123 |
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| Bai
Kuvar v. Venidas Gangaram Writ of Attachment against Person or Goods - Execution by Sheriff or Nazar - Breaking open Outer Door of Dwelling-house - Breaking open Inner Door. 1871 (8) BHCR 127 |
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| Tukaram
bin Ramkrishna v. Gunaji bin Mhaloji Hindu Law - Execution against Husband - Ornaments of Wife - Stridhan when liable to seizure; when not. 1871 (8) BHCR 129 |
|
| Trikam
Damodhar v. Lala Amirchand Wagering Contract - Promissory Note given in payment of Loss on Wagering Contract - Consideration - Act XXI of 1848 - Bombay Act III of 1865. 1871 (8) BHCR 131 |
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| Dayabhai
Dipchand v. Dullabhram Dayaram Contract for Delivery of Shares - Assignment in Equity - Equities on Assignment of Contract - Readiness and Willingness to deliver - Tender - Actual Tender where dispensed with. 1871 (8) BHCR 133 |
|
| Savji
bin Satu v. Patlu and Mahadu bin Dharu Claim on a Bond - Alleged Theft of Bond by Obligees - Plea of Payment - Burden of Proof. 1871 (8) BHCR 139 |
|
| Keshavrav
Krishna Joshi v. Bhavanji bin Babaji Mortgage - Power of Sale - Right of Mortgagee to sell without intervention of Court - Costs - Discretion - Appeal. 1871 (8) BHCR 142 |
|
| Bhaichand
bin Khemchand et al
v. Fulchand Harichand et al Limitation - Reg. V of 1827, Secs. 3 and 4 - Claim for Account by Representative of deceased Partner against the surviving Copartners. 1871 (8) BHCR 150 |
|
| Purshotam
Mansukh v. Ranchhod Purshotam Payment of Debts to Heir of deceased Hindu - Certificate of Heirship subsequently granted - Liability of Debtor to pay a second time - Reg. VIII of 1827 - Act XXVII of 1860 - Act XX of 1864. 1871 (8) BHCR 152 |
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| Shekh
Ibrahim valad Shekh Ladli Miya v. Parvata valad Hari Oral Evidence to prove a Written Contract inadmissible - Registration - Act XX of 1866 - Admission in a Deposition. 1871 (8) BHCR 163 |
|
| The
Collector of Surat v. Daji Joti et al Chirda Haks - Prescription - Acquisitive Prescription - Limitation - Continued Voluntary Payments - Reg. V of 1827, Sec.1. 1871 (8) BHCR 166 |
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| Vasudev
Daji v. Babaji Ranu Estoppel - Landlord and Tenant - Payment of Rent admitted - Tenant's Right to dispute Title of Landlord. 1871 (8) BHCR 175 |
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| Damodhar
Tuljaram v. Lallu Khusaldas Attachment of Property of third person - Action ex delicto - Trespass. 1871 (8) BHCR 177 |
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| Balkrishna
Govind Gadgil v. Narayan Sakharam et al Mal Land - Assessment - Survey - Forfeiture. 1871 (8) BHCR 180 |
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| Bapu
Ram Parbhu v. Visaji Chando Saktanekar Joint Kabulayatdars - Exclusive Collection by one Kabulayatdar - Prescription. 1871 (8) BHCR 182 |
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| Pitambar
Dhari v. Sambhajirav Boundary Dispute - Revenue Survey - Bombay Act I of 1865 - Bombay Act II of 1866 - Act III of 1846. 1871 (8) BHCR 185 |
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| Premshankar
Raghunathji v. The Government of Bombay Service Lands - Jurisdiction - Civil Courts - Resumption of Service Lands - Act (Bombay) VII of 1863 - Local Legislature, Power of Regulation of Mofussil Courts. 1871 (8) BHCR 195 |
|
| Bindachari
v. I. Dracup, Magistrate F.P., Dharwar Preliminary Proceedings - Vakil's Right to appear for Complainant - Crim. Proc. Code, Sec.180. 1871 (8) BHCR 202 |
|
| Kakaji
bin Ranoji et al
v. Bapuji bin Madhavrav Civ. Proc. Code, Sec.7 - Suits instituted before Code came into operation - Mesne Profits - Costs. 1871 (8) BHCR 205 |
|
| Dullabh
Shivlal heir Ghelabhai Shivlal, deceased v. T.C.Hope,
President of the Surat Municipality, Bhagvandas Lalbhai, et al Acts, Construction of - Taxes, Acts imposing - Ambiguous Words - Surat Bye-laws - Copper. 1871 (8) BHCR 213 |
|
| Sakharam
Vithal Adhikari v. The Collector of Ratnagiri et al Sale of Land by Non-Judicial Order of Collector - Suit to recover Land so sold - Limitation - Act XIV of 1859, Sec. 1., cl.3. 1871 (8) BHCR 219 |
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| Jotiram
Bechar v. Bai Ganga Limitation - Act XIV of 1859, Sec 14 - Computation of Period of Limitation - Prosecution of Suit in wrong Court. 1871 (8) BHCR 228. |
|
| Fakira
heir of Basapa deceased v. Basapa Mahadan Shetti Review - Delay - Jurisdiction. 1871 (8) BHCR 234 |
|
| Ramshet
Bachashet v. Pandharinath son and heir of Krishnaji Bhau Mortgage - Equity of Redemption - Foreclosure - Laches - Improvements - Repairs - Interest - Accounts. 1871 (8) BHCR 236 |
|
| Jankibai
widow of Raghunath Chitko and Chitko Raghunath v. Atmaram
Baburav and Yesaji Anant Decree - Prior Agreement - Presumption - Plaintiffs appearing by different Pleaders. 1871 (8) BHCR 241 |
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| Bapuji
Auditram et al v. Umedbhai Hathesing et al., Trustees of
Lalubhai Panachand Jurisdiction - Withdrawal of Suit - Reg. II of 1827, Sec.43 - Reg. I of 1830, Sec.3; and Sec. v., cl.2 - Hindu Law - Son's Liability for Father's Debt - Trust-Deed - Creditors. 1871 (8) BHCR 245 |
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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. Nana Moroji In re Madhav Morar et al Gaming - Found Gaming - Warrant - Certiorari - Act XIII of 1856, Secs. 57,58 and 111 - Act XLVIII of 1860, Sec.15 1871 (8) BHCR 001 |
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| Reg.
v. Muhammad Ali valad Abdul Ali Whipping Act - Juvenile Offender 1871 (8) BHCR 009 |
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| Reg.
v. Natha Kalyan and Bai Lakhi Hindu Wife - Theft of Palla - Stridhan. 1871 (8) BHCR 011 |
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| Reg.
v. Dharmaya valad Sangapa Crim. Proc. Code Schedule - Jurisdiction - Subordinate Magistrate - Municipal Rules, Breach of. 1871 (8) BHCR 012 |
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| Reg.
v. Souter In re Ravji bin Keshav Extradition - Gaikvad's Treaty - Accused person - Preliminary Inquiry - Warrant - Act VII of 1854, Sec. 23 - Act XVII of 1862, Schedule. 1871 (8) BHCR 013 |
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| Reg.
v. Venkaji Bhaskar Mahalkari - Act XI of 1843, Sec8 - Disabedience of Order issued by Mahalkari - Ind. Pen. Code, Sec.174. 1871 (8) BHCR 019 |
|
| Reg.
v. Dayalji Endarji False Statement - Income Tax Commissioner - Judicial Proceeding - Ind. Pen. Code, Secs. 181 and 193. 1871 (8) BHCR 021 |
|
| Reg.
v. Avji bin Naru et al Stamp - Complaint - Seizure of Cattle - Act III of 1857 - Court Fees' Act VII of 1870, Sec.31, and Sch II., No 1(b). 1871 (8) BHCR 022. |
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| Reg.
v. Tai, wife of Nanchand Sanction for Prosecution - Specification of Section - Crim. Proc. Code, Sec.169. 1871 (8) BHCR 024 |
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| Reg.
v. Subi Sani Sanction to prosecute - Sections of Code specified - Power of Magistrate to commit under different Sections - Crim. Proc. Code, Sec. 170. 1871 (8) BHCR 028 |
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| Reg.
v. Vinayak Divakar Sanction by Local Government - Prosecution of a Judge or Public Servant - Terms of Sanction - Non-compliance with terms of Sanction - Jurisdiction - Crim. Proc. Code, Sec. 167. 1871 (8) BHCR 032 |
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| Reg.
v. Ravji valad Taju False Evidence - Judicial Proceeding - Annulment of Proceedings in Trial in which alleged False Evidence was given. 1871 (8) BHCR 037 |
|
| Reg.
v.Yenku Bapuji, Krishna bin Pandu, and Tukaram Kedari Municipal Commissioners - Subordinate Magistrates - Jurisdiction to try for breach of Municipal Rules - Act XXVI of 1850 - Municipal Rules made ultra vires - Ultra vires doctrine explained. 1871 (8) BHCR 039 |
|
| Reg.
v. Kastya Rama et al Jurisdiction - High Seas within three miles from shore - British India, Territorial Limits of - 12 & 13 Vict., c. 96-23 & 24 Vict., c.88 - Power to legislate for High Seas - Mischief - Ind. Pen. Code, Secs. 425 and 427. 1871 (8) BHCR 063 |
|
| Reg.
v. Chill Jurisdiction - European British Subject - Offence committed in Indian Foreign Territory - Penal Code. 1871 (8) BHCR 092 |
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| In re
Kasam Pirbhai and his wife
Hirabai Order for Maintenance upon Husband - Muhammadan Law - Divorce of Wife by Husband - Effect upon Order - Act XLVIII of 1860, Sec.10 - Custom - Khoja Muhammadans - Divorce. 1871 (8) BHCR 095 |
|
| Reg.
v. Moroba Bhaskarji Criminal Intimidation - Threat of Injury - Ind. Pen. Code, Sec.503. 1871 (8) BHCR 101 |
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| Reg.
v. Alibhai Mitha Evidence - Conditional Pardon - Confession - Admissibility of Confession in Evidence - Act II of 1855, Sec.32 - Crim. Proc. Code, Secs. 209 and 210. 1871 (8) BHCR 103 |
|
| Reg.
v. Muhammad Valli 1871 (8) BHCR 109 |
|
| Reg.
v. Muhammad Amanji and Husan Amanji 1871 (8) BHCR 110 |
|
| Reg.
v. Jafar Ali Complaint upon Oath - Issuing of Warrant upon Complaint - Report of Police Officer - Offence for which the Police cannot arrest without Warrant - Crim. Proc. Code, Secs.66A and 155. 1871 (8) BHCR 113 |
|
| Reg.
v. Ajam Dulla et al Alternative Charge - Offences punishable under Enactments other then the Ind. Pen. Code - Crim. Proc. Code, Sec. 242 - Jurisdiction - Reg. XVII of 1827, Sec.16. 1871 (8) BHCR 115 |
|
| Reg.
v. Lakhu valad Sakru Jurisdiction - Opium Laws, Offences against - Smuggled Opium, Possession of - Reg. XXI of 1827, Secs. 4,7, and 10 - Crim. Proc. Code, Sec.21. 1871 (8) BHCR 118 |
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| Chaku
v. Ishvar Bhudar Maintenance Order - Adultery of Wife proved after Order for Maintenance made - Cancelling Order - Crim. Proc. Code, Sec. 316. 1871 (8) BHCR 124 |
|
| Reg.
v. Kashinath Dinkar, Govind Narayan and Sai Narsappa Confession - Warning by Magistrate to Accused - Allegation of Maltreatment prior to Warning inducing Confession - Appeal to Sessions Court - Inquiry by Sessions Court - Prisoners affirmed - Admissibility of Evidence - Perjury - Sanction for Prosecution pending Inquiry - Causing Evidence of Crime to disappear - Crime committed by Accused - Ind. Pen. Code, Sec. 201 - Abetment - Advocate's Privilege of Speech - Untrue Statements in Petitions - Contradiction upon Affidavit - Public Prosecutor, Duty of - Improper Appointment - Magistrates to be examined on Oath. 1871 (8) BHCR 126 |
|
| Reg.
v. Irapa bin Basapa et al Report of Subordinate Magistrate - Credible Information - Evidence of a Breach of the Peace being likely - Security to keep the Peace - Crim. Proc. Code, Secs. 280, 287 and 288. 1871 (8) BHCR 162 |
|
| Reg.
v. Chima Evidence - Attempt to murder - Ind. Pen. Code, Sec. 307 - Improper Admission of Police Evidence. 1871 (8) BHCR 164 |
|
| Reg.
v. Kashinath Baghaji Bagul Defamation - Ind. Pen. Code, Sec.499, Exceptions 8 and 10 - Letter written to protect Religious Interests of Writer - Good Faith. 1871 (8) BHCR 168. ..................................................................................................................................................................
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