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BOMBAY HIGH COURT
REPORTS (BHCR)
1872 VOL. 9 |
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| Lakshmibai
widow and another v. Hari bin Ravji Ejectment Suit by Landlord - Failure to prove lease - General title - Case put forward in plaint - Alternative case - Amendment of plaint. 1872 (9) BHCR 001 |
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| Chaku
Modan Isana v. Dullabh Dwarka Mesne Profits - Interest on Mesne Profits. 1872 (9) BHCR 007 |
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| Yenkoba
Balshet Kasar v. Rambhaji valad Arjun Jurisdiction - Decree for sale of mortgaged property out of jurisdiction - Civ. Proc. Code, Sec.5 1872 (9) BHCR 012 |
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| In re N.D. Coorlawalla Indian Insolvent Act, Secs.47, 50 and 60 - Personal discharge under Sec. 47 - Subsequent inquiry under Sec.60 - Evidence - Imprisonment of Insolvent under Sec. 50. 1872 (9) BHCR 014 |
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| The
Advocate General v. Fatima Sultani Begam and another Muhammadan Law - Wakf - Founder's right to appoint manager - Manager chosen from specified class - Akriba, meaning of term - Wife of founder. 1872 (9) BHCR 019 |
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| T.F.
{immett, Official Liquidator of the Mercantile Credit and Financial
Association (Limited) v. Vinayak Pandurang Act XXVIII of 1865, Sec. 24 - Final Discharge of Trader - Liability to future calls. 1872 (9) BHCR 027 |
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| Gangji
Vithal v. Sitaram Shridhar Costs as between Pleader and Client - Remedy of Pleader - Quantum meruit - Regulation II of 1827, Sec.52 - Act I of 1846, Sec.7 1872 (9) BHCR 033 |
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| Mulchand,
heir of Kalidas Maneakhramdeed v. Motichand Hargovanda's Heirship - Certificate of Heirship - Production of Certificate. 1872 (9) BHCR 037 |
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| Utamram
Maniklal v. Damodhardas Maniklal Minor - Accounts of Guardian - Administration of Minor's Estate - Jurisdiction - Civil Court of District - Act XX of 1964. 1872 (9) BHCR 039 |
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| In re
Keshav Kasinath Stamp - Power of attorney - Act XVIII of 1869, Article 13 Schedule II - Act VIII of 1871, Section (a) 33. 1872 (9) BHCR 043 |
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| Nakoda
Ismail valad Ahmed Barucha v. Kassam valad Azam Dupli Assignment of Decree - Application for execution - Civ. Proc Code, Sec.208. 1872 (9) BHCR 046. |
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| Framji
Rustamji v. Ratansha Pestanji and another Procedure - Order recognizing assignment of Decree - Final Order - Appeal - Assignee of Decree - Application for Execution. 1872 (9) BHCR 049. |
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| Lakshmibai,
widow v. Vithal Ramchandra Mortgage - Limitation - Foreclosure Suit - Act XIV of 1859, Sec. I, Cl.12. 1872 (9) BHCR 053 |
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| Lakhmichand
Walchand v. Kastur Bechar Registration - Unregistered Deed of Sale - Registered Certificate of Sale - Priority - Act XX of 1866, Sec.50. 1872 (9) BHCR 060 |
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| Sagangowda
bin Basangowda v. Basapa bin Chenapa Limitation - Suit to recover land in possession of defendant - Accrual of cause of action - Evidence to be adduced by plaintiff. 1872 (9) BHCR 062. |
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| Hari
Govind Joshi, purchaser of a decree held by Krishnarav Anant
Joshi v. Ramchandra Pandurang Joshi, heir of Ganesh Ramchandra
and Pandurang Ganesh, deceased. Decree for sale of immoveable property - Certificate of Sale - Attachment. 1872 (9) BHCR 064. |
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| Vallabh
Bhula v. Rama, heir of Lakha Jivan, deceased. Suit heard and determined - Civi. Proc. Code Sec. 2 - Misdescription of document - admissions. 1872 (9) BHCR 065. |
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| Shankarbhai
Gulabbhai and other v. Kassibhai Vithalbhai Mortgage - Redemption after fixed time has expired - Gahan lahan clause. 1872 (9) BHCR 069 |
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| Krishnaji
alias Babaji Keshav v. Ravji Sadashiv and another Mortgage - Conditional Sale - Redemption by mortgagor - Limitation - Act XIV of 1859, Sec. I cl.15. 1872 (9) BHCR 079 |
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| Narayan
and others v. Satvaji and others Hindu Law - Mortgage - Interest exceeding principal - Damdupat - Reg. V of 1827, Section 12. 1872 (9) BHCR 083 |
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| Nanabhai
Vallabhdas v. Nathabhai Haribhai Special Appeal - Discovery of new matter - Review - New matter showing want of jurisdiction - Practice - Withdrawal of Special Appeal - Review by lower Court. 1872 (9) BHCR 089 |
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| Kalu
bin Visaji v. Damodhar Govind Execution - Sale in Execution of decree - Property wrongfully sold - Refund of purchase money by execution creditor - Execution creditor liable in damages to true owner for wrongful sale - Civ. Pro. Code. Secs. 256 -258. 1872 (9) BHCR 092 |
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| Balvantrav
alias Tatiaji Bapaji v. Purshotam Sidheshvar and another Hindu Law - Hereditary Office, fees of - Immoveable property - Limitation - Act XIV of 1859, Sec. I cl. 12 and 16. 1872 (9) BHCR 099 |
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| Pirjada
Nasarudin v. Venkat Prabhu Jurisdiction - North Kanara - Decree passed by Principal Sadr Amin - Execution of such decree - Act (Bombay) III of 1863, Secs. 6 & 7 - Act XIV of 1869. 1872 (9) BHCR 113 |
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| Jamiyatram
Ramchandra v. Parbhudas Hathi Hindu Law - Creditor's right to follow assets of a deceased Hindu into the hands of a purchaser for value. 1872 (9) BHCR 116 |
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| Balaram
Nemchand v. Appa valad Dulu, Hanmanta bin Bapu, and Mahadu
bin Vithu Registration - Reg. IX of 1827, Sec VI., Cl. I - Prior unregistered sale with possession - Subsequent registered mortgage without possession - Acts XVI of 1864, XX of 1866 and VIII of 1871. 1872 (9) BHCR 121 |
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| Manmal
valad Suratmal v. Dashrath valad Narayan Registration - Priority - Certificate of Court's sale - Possession - Act XX of 1866. 1872 (9) BHCR 147 |
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| Reg.
v. Lukhma Chango Bombay Act VII of 1867, Sec.27 - Music in private house - Police Prohibition. 1872 (9) BHCR 153 |
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| In re James Hastings Habeas corpus - Warrant - Omission to seal - Description of person to be captured - Signature - Crim. Proc. Code, Secs. 76 and 84. 1872 (9) BHCR 154 |
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| Ganprasad
bin Sobharam Crim. Proc. Code Sections 308, 404 - Judicial proceeding - Review. 1872 (9) BHCR 160 |
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| Reg.
v. Vakta valad Lakhu Pound-keeper - Act I of 1871, Sections 6 and 27. 1872 (9) BHCR 164 |
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| Reg.
v. Dhori Kullan Obstructing Public Servant - Refusal of Cart to a Government officer - Ind. Pen. Code Sec. 186. 1872 (9) BHCR 165. |
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| Reg.
v. Sadu Dadabhai Smuggled Opium - Appeal from decision of magistrate of District - Regulation XXI of 1827, Section 7 - Crim. Proc. Code, Sections 21 and 409. 1872 (9) BHCR 166 |
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| Reg.
v. Papidio Muthdo Full-Power Magistrate - Reference of cause by Magistrate F.P. to Subordinate Magistrate. 1872 (9) BHCR 167. |
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| Reg.
v. Subhana bin Ganu Retrial - Power of District Magistrate to direct retrial - Crim. Proc. Code, Sec. 435. 1872 (9) BHCR 169 |
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| Reg.
v. Venku Narsa Acquittal of accused by Magistrate - Power of Sessions Court to direct committal - Crim. Proc. Code, Secs. 252 and 435. 1872 (9) BHCR 170 |
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| Reg.
v. Jethya valad Vestya Breach of contract of service - Act XIII of 1859, Sec.2. 1872 (9) BHCR 171. |
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| Reg.
v. Anvarkhan valad Gulkhan and another House-breaking in order to commit theft - Compound offence - Separate sentence - Limit of punishment - Ind. Pen. Code, Secs. 380 and 457. 1872 (9) BHCR 172 |
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| Ardesar
Hormasji Wadia v. The Secretary of State for India in
Council Appointment of third arbitrator under Sec. 12 of Act VI., 1857 - Umpire - Award - Nullity - Notice to attend - Irregularity - Misconduct - Waiver. 1872 (9) BHCR 177. |
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| The
Collector of Ahmedabad v. Samaldas Bechardas Talukdari village - Purchaser from Talukdar - Bombay Act VI of 1862 - Re judicata - Decision by default - Civ. Proc. Code, Sec. 246 - Alienation of Talukdari village. 1872 (9) BHCR 205 |
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| The
Justice of the Peace for the City of Bombay v. The Great
Indian Peninsula Railway Company Rates - Municipal ground rates - Railway Company's liability to pay rates - Principle of rating - Owner - Occupier - Act II of 1865 (Bombay) - Act IV of 1867 (Bombay). 1872 (9) BHCR 217 |
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| The
Government of Bombay v. Gosvami Shri Girdharlalji Reg. V of 1827, Sec. I., Cl. I - Allowance not incidental to hereditary Office - Prescriptive right. 1872 (9) BHCR 222. |
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| Narayan
bin Sidoji v. Davudbhai valad Fatebhai Practice - Review of District Judge's judgment after admission of Special Appeal - Cancellation of order admitting Special Appeal - Civil Procedure Code Secs. 376, 378. 1872 (9) BHCR 238. |
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| The
Government of Bombay v. Ranmalsingji Amarsingji Jurisdiction - Consent - Land situated beyond British Territories. 1872 (9) BHCR 242. |
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| Jadav
Rughnath v. Raiji Himmat Registration - Act XVI of 1864, Sections 13 and 14, - Act X of 1862 - General exemptions - Surrender by a tenant to his landlord. 1872 (9) BHCR 246. |
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| Mahadaji
Govind v. Sonu bin Davlata Extraordinary Jurisdiction of High Court - Power of Superintendence - Reg. II of 1827, Sec. V., Cl.2 - Stat. 24 & 25 Vict. Ch. 104, Sec.15 - Mamlatdar's Court - Act (Bombay) V of 1864. 1872 (9) BHCR 249 |
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| Damodhar
Lakhmidas v. Gulabdas Lalbhai Limitation - Act XIV of 1859, Sec. 20 - Execution of decree - Warrant. 1872 (9) BHCR 254 |
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| Pragji
Rudarji v. Endarji Bhimhai Civ. Proc. Code, Sec. 7 - Joinder of different causes of action. 1872 (9) BHCR 257 |
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| Madvala
bin Ginapa v. Bhagvanta bin Devji Limitation - Payment - Arrears - Cause of Action. 1872 (9) BHCR 260 |
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| Shriniva's
Udpirav v. L. Reid, District Magistrate of Dharwar; Rangrav
Bhimaji, 1st Class Subordinate Magistrate, And Krishnarav Hanmant. Privacy, invasion of - Opening new windows. 1872 (9) BHCR 266. |
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| Suganchand
Shivda's and others v. Mulchand Joharimal Cause of action - Whole cause of action - Hundi - Action against indorser - Jurisdiction - Letters Patent, High Court, Cl.12. 1872 (9) BHCR 270 |
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| Gangaram
Velji v. Parbhu Dayaram Civ. Pro. Code Secs. 205 and 273 - Wearing Apparel - Attachment. 1872 (9) BHCR 272 |
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| Krishnaji
Narayan v. Govind Bhaskar and others Hindu Law - Mortgagee without possession - Suit to recover land - Mamlatdar's order aginst mortgagor - Judgment not inter partes - Bombay Act V of 1864. 1872 (9) BHCR 275. |
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| Muhammad
Yakoub v. Muhammad Ismail and others. Khoti land - Suit by Khot against cultivator - Onus of proof. 1872 (9) BHCR 278 |
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| Naro
Ganesh Datar v. Muhammad Khan Limitation - Implied contracts - Six years' limitation. 1872 (9) BHCR 280 |
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| Kuria
bin Hanmia v. Gururav and others Service Watan land - Successive life tenants - Cause of action - Practice. 1872 (9) BHCR 282 |
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| Ramabai
wife of Bhikaji Bhaskar v. Trimbak Ganesh Desai and another Hindu Law - Maintenance of deserted wife - Jurisdiction - Small Cause Court - Extraordinary Jurisdiction of High Court. 1872 (9) BHCR 283 |
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| Rayasangji
Shivsangji v. Gulam Rasul and others Jurisdiction - Appeal - Bombay Civil Courts Act (XIV of 1869) Sec. 26. 1872 (9) BHCR 286. |
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| Vasudev
Vishnu a Minor by his Mother and Guardian Ramabai v.
Narayan Jagannath Minor - Representation of minor in a suit - Proceeding in the nature of a suit - Award - Civ. Proc. Code, Sec. 327 - Act XX of 1864, Sec.2 1872 (9) BHCR 289. |
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| Ardesar
Jahangir Framji v. Avabai Restitution of conjugal rights - Parsee Marriage and Divorce Act (No. XV of 1865), Secs. 36 and 40 - Civ. Proc. Code, Sec. 200 - Execution of decree. 1872 (9) BHCR 290 |
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| Chintaman
Bhaskar v. Shivram Hari and others Mortgage - Possession - Registration - Notice. 1872 (9) BHCR 304 |
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| Kalliandas
Kirparam v. Trikamlal Gulabrai Insolvent Court - Practice - Appeal - High Court - Notes of evidence not taken - Jurisdiction to hear appeal. 1872 (9) BHCR 307 |
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| Vijkor
mother of Panachand and Tarachand minors sons of Hirachand
deceased v. Jijibhai Vaji Minor - Act XX of 1864 - Next friend suit by - Procedure. 1872 (9) BHCR 310 |
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| Mir
Zulef Ali v. Yeshvadabai Saheb widow of Raghoji Angria Sequestration - Ratification - Independent Sovereign's private property - Evidence. 1872 (9) BHCR 314 |
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| Dvarkadas
Lalubhai and another v. George Blackwell Practice - Insolvent Debtor's Court - Discharge of Insolvent - Opposing Creditor taken by surprise - Appeal - Reinstatement of Petition on list - Stat. 11 & 12 Vict., c.21, Secs, 56 and 73. 1872 (9) BHCR 319 |
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| W.
Nicol and Company v. J. S. Castle Bill of Lading - Weight contents and value unknown - Action against Master - Assignee of Bill of Lading for value - Construction - Act IX of 1856, Sec.3. 1872 (9) BHCR 321 |
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| Bai
Jadav v. Tribhuvandas Jagjivandas and another Trustee - Breach of Trust - Liability of passive trustee for breach of trust by his co-trastee - Small Cause Court - Equitable jurisdiction extent of - Act IX of 1850, Secs. 25 and 32 - Act XXVI of 1864, Sec.2 1872 (9) BHCR 333 |
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| Reg.
v. Narayan Gangaram and other Offences against opium laws - Regulation XXI of 1827 - Jurisdiction - Power of arrest. 1872 (9) BHCR 343 |
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| Reg.
v. Garbad Bechar Evidence - Confession - Retracting Confession - Crim. Proc. Code Section 205. 1872 (9) BHCR 344 |
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| Reg.
v. Narayan Babaji and others Arrest - Police - Illegal arrest - Intention - Malice - Ind. Pen. Code, Sec. 220. 1872 (9) BHCR 346 |
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| Reg.
v. Ahone Akong Violation of conditions of remission of punishment - Jurisdiction - Indian Pen. Code, Sec. 227 - Crim. Proc. Code, Sec. 33 1872 (9) BHCR 356 |
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| Reg.
v. Navroji Dadabhai Evidence - Confession - Inducement - Person in authority - Practice in Criminal trials - Letters Patent, Cl. 26 - Powers of High when point of law is reserved - Alteration of sentence - Indian Evidence Act, Secs. 24 and 167. 1872 (9) BHCR 358 |
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| Sonbai
widow of Fazul Habibhai and another v. Ahmedbhai Habibhai
and another Procedure - Appeal to Privy Council - Interlocutory judgment - Letter Patent of High Court, Cl.15 and 40 - Intermediate appeal to High Court - Discretion - Order for Inspection of documents - Appeal from order in chambers. 1872 (9) BHCR 398. |
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| Narayan
Sadanand Bava v. Balkrishna Shidheshvar and others Dahi handi ceremony - Suit to establish exclusive right to break a curd pot - Infringement of such a right - Damages. 1872 (9) BHCR 413 |
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| Bhagtidas
Bhagvandas v. N.R. Oliver, Manager of the Broach branch of
the New Bank of Bombay, Ld. Contract - Consideration - Mutuality - Statute of Frauds. 1872 (9) BHCR 418 |
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| Vishvanathrav
Kachesvar v. Narayan bin Gopal Khape Bombay Act V of 1864 - Limitation - Act XIV of 1859, Sec.1, Cl.7 -Act XVI of 1838. 1872 (9) BHCR 424. |
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| His
Highness Tukoji Maharaj Holkar v. Pitambardas Naranji Recognised Agent - Munim winding up firm - Civ. Proc. Code, Sec. 17, Cl.2. 1872 (9) BHCR 427 |
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| Hargopal
Premsukdas and another v. abdul Khan Haji Muhammad Limitation - Adjustment of accounts - Fresh starting-point - Cause of action - Jurisdiction - Letters Patent of High Court, Cl.12. 1872 (9) BHCR 429 |
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| In re The Albert Mills Company
Limited. Nasarvanji Aspandiarji Manikji Hormasji and Gokaldas
Madanji v. Shivji Manikbhai and four others Mandamus - Company - Jurisdiction - Enforcement of Director's right by Mandamus - Casual Vacancy. 1872 (9) BHCR 438 |
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| Reg.
v. Hargovandas and Harkissandas Extraordinary jurisdiction of High Court - Offence not constituted by acts proved - Cheating - Indian Penal Code, Sec. 417. 1872 (9) BHCR 448. |
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| Reg.
v. Kikabhai Parbhudas Defamation - Charge - Strictness of proof - Powers of High Court as a Court of revision. 1872 (9) BHCR 451 |
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| In re George Blackwell Insolvency - European British born subject - Jurisdiction - 11 & 12 Vict., c. 21., s.5 - Letters Patent of High Court, Cl.18. 1872 (9) BHCR 461 ...........................................................................................................................................................................
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