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BOMBAY HIGH COURT
REPORTS (BHCR)
1873 VOL. 10 |
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| Narayan
Dev v. Gajanan Dikshit and Anandrav Joshi Security bond for restitution of property taken under decree - Decree reversed on special appeal - Surety's liability - Act XXIII of 1861, Sec.36 1873 (10) BHCR 001 |
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| Dhurandhardas
Sakharam and other v. Bhau Govind and others Practice - Order made by Commissioner for taking accounts - Disobedience of order - Attachment. 1873 (10) BHCR 004 |
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| Abdul
Ganne Kasam and others v. Hussen Miya Rahimtula and others Muhammadan Law - Wakf - Settlement on a man and his descendants - Perpetuity - aulad dar Aulad - Warrasan. 1873 (10) BHCR 007 |
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| Shridhar
Hari v. Chima valad Ladu and Bapuji Amrut Mamlatdar of
Parner Procedure - Improper Joinder of Government officer as defendant - Rejection of plaint - Return of plaint for presentation to proper Court. 1873 (10) BHCR 017 |
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| Bapu
bin Ishvar v. Lakshmuman Baji Limitation - Suit to set aside order - Date of order - Signing of order - Civ. Proc. Code, Secs. 185 and 246 - Act XXIII of 1861, Section 38. 1873 (10) BHCR 019 |
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| Ratanshankar
Revashankar v. Gulabshankar Lalshankar Small Cause Court - Jurisdiction - Implied contract - Varshasan - Claim to recover share in Varshasan received by Defendant - Act XI of 1865, Sec.6 1873 (10) BHCR 021 |
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| Rav
Saheb V.N. Mandlik v. Kamaljabai Saheb Nimbalkar, Mother
and Guardian of Gopalrav Hanmant Nimbalkar Sar Laskar Bahadur, a Minor
residing at Kolhapur. Power of Attorney - Attorney's authority to enter into special agreement with a Vakil - Special agreement as to reward proportional to amount recovered - Public policy. 1873 (10) BHCR 026 |
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| A.D.
Carey, Assistant to the Collector of Surat v. Banu Miya and
another Market Value - Land Acquisition Act X of 1870 - Valuation of Land - Annual Rental. 1873 (10) BHCR 034 |
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| Damodar
Gordhan v. Ganesh Devram et
al Jurisdiction - Cession of Territory - Power of Indian Governments to cede territory - Notification of Cession by Government of India - Indian Evidence Act (I of 1872) Sec. 113. 1873 (10) BHCR 037 |
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| Gulabhai
Mondas v. Dayabhai Goverdhandas Parties bound by their deed till rectified - Mistake in deed - Rectification by Court - Small Cause Court - Jurisdiction. 1873 (10) BHCR 051 |
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| George
Bridge v. Edalji Mancharji Award - Small Cause Court - Jurisdiction to file Award - Civ. Proc. Code, Sec. 327. 1873 (10) BHCR 054 |
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| Ramji
Manor v. F.D. Little Master and servant - Monthly servant leaving service without notice - Forfeiture of wages. 1873 (10) BHCR 057 |
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| In re Sitaram Abbaji Ex parte Sundarda's Mulji Insolvency - Death of insolvent - Vesting order Effect on - Official Assignee - Stat. 11 & 12 Vict., c.21 - Abatement. 1873 (10) BHCR 058 |
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| Graham
and others v. Hille Bill of Lading - Construction of Exceptions - Leakage - Breakage - Damage caused to goods by leakage from other goods. 1873 (10) BHCR 060 |
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| Reg.
v. Jetha Bhala Compounding offence - Voluntarily causing hurt - Withdrawal - Crim. Proc. Code, Sec. 188. 1873 (10) BHCR 068 |
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| Reg.
v. Jaimal Shravan Prevarication - Intentionally causing interruption to public servant - Ind. Pen. Code, Sec. 228 - Code of Criminal Procedure, Sec. 435. 1873 (10) BHCR 069 |
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| Reg.
v. Lala Shambhu Jurisdiction - Crim. Proc. Code, Secs. 123, 127 and 141 - Police Report - Power to Third Class Magistrates to entertain charge on Police Report. 1873 (10) BHCR 070 |
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| Reg.
v. Navranbeg Dulabeg False evidence - Jurisdiction- Contempt of Court - Crim. Proc. Code, Secs. 435, 436, 471, 472 and 473. 1873 (10) BHCR 073 |
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| Reg.
v. Mansang Bhavsang Ind. Pen. Code - Theft - Act XXXI of 1850, Sec. 8 - Act XXVII of 1837, Sec.7 - Property in Salt naturally formed. 1873 (10) BHCR 074 |
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| Reg.
v. Pestanji Dinsha and Another Statement of Judge conclusive - Refusal of Judge to reserve point - law not reviewable - Summing up by judge - Non-direction - Certificate by Advocate General - Abetment of murder by impossible means - Sorcery - Privy Council - Leave to appeal. 1873 (10) BHCR 075 |
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| Ranchhod
Jamnadas v. Lallu Haribhai Breach of Contract - Relief - Mandatory Injunction - Damages. 1873 (10) BHCR 095 |
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| Raya
Raghoba Kamat v. Anapurnabai Kom Subalbhatand and Others Registration - Act XX of 1866,Sec. 88 - Registration after proper time. 1873 (10) BHCR 098 |
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| Kassirav
R. Saheb Holkar and another v. Vithaldas Mangalji Practice - Attachment - Equity of Redemption - Immoveable property is possession of mortgagee - Civ. Proc. Code, Secs. 235 and 246. 1873 (10) BHCR 100 |
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| Reg.
v. Nathalal Pitambaar Certiorari - conviction on Merits - Error in decision on merits - Jurisdiction of High Court to interfere - Act XIII of 1856, Section CXI 1873 (10) BHCR 102 |
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| Bardot
and another v. The American Ship or Vessel "Augusta" Jurisdiction - Admiralty - Collision - ForeignShips - Discretion - Questions - communis - Consul's consent - 3 & 4 Vic. c. 65-24 Vic. c. 1026 & 27 Vic. c.24. 1873 (10) BHCR 110 |
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| Vasudev
Bhat v. Venkatesh Sanbhav Joint Hindu family - Alienation - Partition - Execution - Voluntary Payment - Consideration - Moral obligation - Request. 1873 (10) BHCR 139 |
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| Fakirapa
bin Satyapa v. Chanapa bin Chanmalapa Hindu Law - Alienation by a coparcener of his share in the undivided family property. 1873 (10) BHCR 162 |
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| Reg.
v. Bai Ratan Code of Criminal Procedure (Act X of 1872) Secs. 122 and 346. Unsigned confession inadmissible - Oral evidence to prove unsigned confession. 1873 (10) BHCR 166. |
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| Girdharlal
Dayaldas v. Jagannath Girdharbhai and Chotalal Ulasram Judge's referring to documents, and facts not in the plaint - Malicious prosecution without reasonable or probable cause - Amount of damages. 1873 (10) BHCR 182 |
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| Fatma
Kom Nubi Saheb v. darya Saheb and The Collector of Kaladgi Proper framing of plaint - Amendment - Collector's books - Title. 1873 (10) BHCR 187 |
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| Vrijavalabhdas
Khushaldas v. The Collector of Ahmedabad Bombay Act IV of 1868, Sec. 4 - Non-liability to pay assessment - Possession. 1873 (10) BHCR 190 |
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| The
Collector of Poona v. Bhavanrav Balkrishna Action against Collector - Entry in the Revenue Books - Title. 1873 (10) BHCR 192 |
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| Sangapa
Malapa v. Bhimangowda Mariapa Jurisdiction - Suit against Collector - Right to object to jurisdiction. 1873 (10) BHCR 194 |
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| Hari
Ramchandra v. Vishnu Krishnaji Suit against a Police Officer - Limitation - Act XIV of 1859, Section 1, Clauses 2 and 16, and Sections 3 and 14 - Bombay Act VII of 1867, Section 42. 1873 (10) BHCR 204 |
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| Tillakchand
Hindumal v. Jitamal Sudaram Razinama made for purposes of defeating intended execution - Consideration - Limitation. 1873 (10) BHCR 206 |
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| The
Sub-Collector of Colaba and another v. Ganesh Moreshvar
Mehendale and another. Assessment in perpetuity - Power of Government to raise assessment - Bombay Act I of 1865, Sec.25 - Regulation XVII of 1827, Section 4, Cls. 2 and 3. 1873 (10) BHCR 216 |
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| Kavasji
Sorabji v. Barjorji Sorabji and Bapuji Sorabji Suit against the representatives of a deceased person - Substitution of parties - Limitation - Sec. 14, Act XIV of 1859. 1873 (10) BHCR 224 |
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| Shidhojirav
v. Naikojirav Attachment - Limitation - Act XIV of 1859, Sec. I, cl.13 - Exclusive possession. 1873 (10) BHCR 228 |
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| The
Collector of Surat v. Dhirsingji Vaghbaji Adoption - Gift and acceptance - Giving in adoption by paternal grandfather - Decree - Evidence. 1873 (10) BHCR 235 |
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| Bhagvandas
Tejmal v. Rajmal alias Hiralal Lachimandas Hindu Law - Adoption among the Jains - Custom - Usage. 1873 (10) BHCR 241 |
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| Bashetiappa
bin Baslingappa and another v. Shivlingappa bin Ballappa Hindu Law - Adoption - Giving in adoption by a brother - Natural father's consent - Son self-given. 1873 (10) BHCR 268 |
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| Maharana
Fatesangji Jasvantsangji v. Desai Kallianrayaji Hukamatraiji Toda Giras - Limitation - "interest in Immoveable Property" - Act XIV of 1859, Sec.1, cl.12 and 16. 1873 (10) BHCR 281 |
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| Maktum
valad Mohidin v. Imam valad Mohidin Res Judicata - Sec.2 of Act VIII of 1859. 1873 (10) BHCR 293 |
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| Reg.
v. Premji Bhagvan Cotton Frauds Act - Bombay Act IX of 1863, Secs. 2 and 8 - Fraudulent intent or knowledge. 1873 (10) BHCR 295 |
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| Nagindas
Devchand, Assignee of a decree obtained by Jayachand and
Parbhudas v. Natha Pitambar and another, heirs and
representative of Asharam Decree - Execution - Sec.11 of Act XXIII of 1861 - Reversal of a Decree - Property to be restored how valued. 1873 (10) BHCR 297 |
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| Hanmantrav
Khanderav v. Bhavanrav Bajirav Deshmukhi allowances - Life Interest - Liability to attachments. 1873 (10) BHCR 299 |
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| Nasir
bin Abdul Habib Fazal v. Dayabhai Itchachand Banker and Customer - Principal and Agent - Limitation - Act XIV of 1859, Sec. 1, cl.9. 1873 (10) BHCR 300 |
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| Ramchandra
Bhikaji v. The Collector of Ratnagiri Jurisdiction of Small Cause Court - Special Appeal - Sec. 27 of Act XXIII of 1861 - Act XIV of 1869, Sec.32. 1873 (10) BHCR 305 |
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| Desalji
Manaji v. Hemadalli Imam Haidarbaksha Jurisdiction of a Mofussil Cause Court over an officer of Government - "Local Government" - Act XIV of 1869, Secs. 1 and 9 1873 (10) BHCR 308 |
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| Dharmaji
Vaman and another v. Gurrav Shrinivas and another Guardian and Ward - Compromise - Judicial Dicision - Admission. 1873 (10) BHCR 311 |
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| Premabhai
Hemabhai and others v. T.H. Brown Principal and Agent - Extent of Authority - Known limit - Divisibility of Claim. 1873 (10) BHCR 319 |
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| Narayan
Visaji v. Lakshuman Bapuji and others Landlord and Tenant - Yearly Tenancy - Mirasdar - Inamdar - Khot - Custom of the Country - Perpetual and hereditary occupancy - Ejectment. 1873 (10) BHCR 324 |
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| In re
Dhanjibhai Kharsetji Ratnagar and another Insolvency - Assigment to trustees for benefit of creditors - Voluntary assignment - Pressure - Indian Insolvent Debtors Act - Statute. 11 & 12 , Vict., ch. XXI., s.24 1873 (10) BHCR 327 |
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| Mor
Joshi v. Muhammad Ibrahim et
al Civil Procedure - Sec. 260 of Act VIII of 1859 - Benami Purchase. 1873 (10) BHCR 344 |
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| Pralhad
Maharudra v. A.C. Watt, Late Senior Assistant Judge of
Poona at Sholapur and others Judge knowingly and - Malice - Casuse of action against a Judge - Act XVIII of 1850 - Limitation - Suit for damages for wrongful deprivation of property - Act XIV of 1859, Sec. 1, cls. 2 and 16. 1873 (10) BHCR 346 |
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| Bhikaji
Apaji son and heir of the deceased defendant v. Jagannath
Vithal Suit by reversioner - Limitation - Act XIV of 1859, sec.1, cl.16 1873 (10) BHCR 351 |
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| In re Tukaram Hari Atre et al General Stamp Act XVIII of 1869, Secs. 3 and 14 - Conveyance. 1873 (10) BHCR 354 |
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| Reg.
v. Pirtai Code of Criminal Procedure, Section 66 - District - Foreign Territory - Foreign subject. 1873 (10) BHCR 356 |
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| Antaji
Nilkanth et al v. Janardan Vasudev et al Stamps - Regulation XVIII of 1827, Sec. 10 - Act XVIII of 1869 - Stamping an instrument after its execution 1873 (10) BHCR 358 |
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| Sainal
Rachhod v. Dullabh Dvarka Code of Civil Procedure - Review. 1873 (10) BHCR 360 |
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| Sakharam
Ramchandra Dikshit v. Govind Vaman Dikshit Agreement - Decree - Hindu Law - Liability of sons and grandsons. 1873 (10) BHCR 361 |
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| Bakshiram
Gangaram v. Darku Tukaram Mortgage - Improvements - Accretions - Redemption - Code of Civil Procedure - Sec. 7 of Act VIII of 1859. 1873 (10) BHCR 369 |
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| The
Queen v. Rakhma and another Code of Criminal Procedure, Secs. 272, 283 and 443 - Government appeal against acquittal - Omission of the word 'dishonestly' in charge and record of conviction. 1873 (10) BHCR 373 |
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| Amritlal
Mansuk v. Maniklal Jetha and another Account Stated - Implied Contract - Limitation - Written Contract - Sec. 21 of Act IX of 1871. 1873 (10) BHCR 375. |
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| Kalyanbhai
son and heir of Dipchand, deceased v. Motiram Jamnadas Court Sale - Partnership Property. 1873 (10) BHCR 378 |
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| Khemkor,
widow of Ranchhor v. Umiashankar Ranchhor Hindu Law - Natra - Maintenance - Concubine 1873 (10) BHCR 381 |
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| Pava
Nagaji v. Govind Ramji et al Interest - Promissory Note - Penalty - Act XXVIII of 1855. 1873 (10) BHCR 382 |
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| Dadabhai
Hussanji v. Kuvarbai Small Cause Court - Jurisdiction - Possession - Landlord and Tenant - Act IX of 1850, Sec.91 - "Without leave of the owner". 1873 (10) BHCR 386 |
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| Allarkhia
Shivji v. Jehangir Hormasji Arbitration - Award - Correction of obvious error - Civ. Pro. Code, Sec. 327. 1873 (10) BHCR 391 |
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| Surbhai
Dayalji v. Raghunathji Vasanji et al Code of Civil Procedure - Appeal - Limitation - Act IX of 1871, Sec.5 - Discretion to admit time-barred appeal - Power of High Court to interfere with the discretion. 1873 (10) BHCR 397 |
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| Savalgiapa
Virbasapa et al v.
Basvanapa Basapa Possession - Prescription - Right of Way - User. 1873 (10) BHCR 399 |
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| Ganpatlal
Anupram et al v.
Sampatram Ghelabhai Hereditary Officer - Act XI of 1843, Sec.13 - Official emolument of a Watandar - Its liability to Civil Process. 1873 (10) BHCR 400. |
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| Kotarbasapa
v. Chanverova 'Stridhan' - Hindu widow's power of alienation - Immoveable Property. 1873 (10) BHCR 403 |
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| Gambhirmal
and another v.Chejmal and another Stamp - Discretion - Appeal - Act XVIII of 1869, Sec. 20 1873 (10) BHCR 406 |
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| Gendu
Malhari v. Govind Atmaram Small Cause Court - Act XI of 1865, Sec.8 - Jurisdiction - Place of Dwelling. 1873 (10) BHCR 409. |
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| Kavasji
Bhimji v. Dhondiraj Vinayak by his agent Visaji The Code of Civil Procedure, Sec.338 - Stay of execution of a decree. 1873 (10) BHCR 411 |
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| Damodardas
Maniklal v. Utamaram Maniklal Minor - Accounts of Administrator - Plaint under Act XX of 1864, Sec. 19 - Acts of misconduct - Permission of Judge in Chambers. 1873 (10) BHCR 414 |
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| Abdul
Gani v. Krishnaji Bhikaji for himself and as the heir of
the deceased Balu Krishnaji Mortgage - Land Revenue - Occupant - Mortgagee's oimission to pay Land Revenue - Purchaser at a Revenue Sale - Bombay Act I of 1865, Sec.36 - Title - Mesne Profits. 1873 (10) BHCR 416 |
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| Gundo
Shiddheshvar v. Mardan Saheb Government revenue a paramount charge on land - Liability on failure to pay it - Bombay Survey Act 1 of 1865, Sec.36 - Omission by the purchaser of land to get his name entered as occupant in the Collector's Books. 1873 (10) BHCR 419 |
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| Reg.
v. Ranchhod Dayal Second Class Magistrate - Jurisdiction - Criminal Procedure Code, Section 473 - Indian Penal Code, Sec. 188. 1873 (10) BHCR 424 |
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| Keshvaji
Naik and another v. Nasarvanji Ardesir Wadia Written Statements - Civil Procedure Code, Sec. 124 Relevancy - Tendering - Jurisdiction. 1873 (10) BHCR 425 |
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| Ganu bin
Hanmantrav et al, v. Moro Ganesh Ejectment - Third parties - Sec. 73 of the Civl Procedure Code. 1873 (10) BHCR 429 |
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| Mahabubibib,
widow of Fate Muhammad v. Amina, widow of Fate Muhammad Muhammadan Law - Dower - Limitation - Act XIV of 1859, Sec. I. cls. 12 & 16. 1873 (10) BHCR 430 |
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| Kisan
Nandram v. Anandram Bachaji Act XXIII of 1861, Sec.II - Cause of action - Execution of decree. 1873 (10) BHCR 433 |
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| Padu
Malhari and another v. Rakhmai, heir of Krishnaji, deceased
by her manager Vasudev Pandurang Code of Civil Procedure, Sec.259, - Registration - Certificate of Sale - Act XX of 1866, Secs. 17, 42 and 49 - Value of unregistered certificate of Sale. 1873 (10) BHCR 435 |
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| Ramkrishna
Gopal v. Vithu Shivaji and another Stamp - Mortgage - Lease - Counterpart of Lease - Reg. XVIII of 1827, Sec. 10, cl.3 - Tender of payment of Stamp duty a penalty on special appeal. 1873 (10) BHCR 441 |
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| Moro
Vishvanath and others v. Ganesh Vithal and others Hindu Law - Partition Suits - Right to demand partition - When Partition questioned - Valuation of appeal. 1873 (10) BHCR 444. |
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| Vasudev
Pandit v. The Collector of Puna Act XI of 1852 - Inam Commissioner's decisions. 1873 (10) BHCR 471 |
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| Babaji
v. Anna Acts XVI of1838 and Bombay V of 1864 - Decisions of the Court of the Mamlatdar - Suit for possession in opposition to Mamlatdar's decision - Limitation. 1873 (10) BHCR 479 |
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| Udaram
Sitaram v. Sonkabai, widow of Nana Hindu Law - Son's widow - ill-treatment - Separate maintenance by Father-in-law. 1873 (10) BHCR 483 |
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| Madhavbhai
Shivbhai v. Fattesingh Nathubhai Promissory note or bill of exchange payable on demand - Limitation - Act IX of 1871, Schedule II, Art.72. 1873 (10) BHCR 487 |
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| Kachu
Bayaji v. Kachoba Vithoba and Magan Dullabh Assignment of a chose in action - Consideration - Hindu Law - ale - Possession. 1873 (10) BHCR 491 |
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| Ramaya
Elapa v. Muhamadbhai son and heir of the deceased Dada
Masumbhai Plaint - Date of Presentation of Plaint - District Court - Limitation - Civil Procedure Code, Secs. 6 and 246. 1873 (10) BHCR 495 |
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| Reg.
v. Amrita Govinda Confession - Code of Criminal Procedure, Sections 45, 122, 256, 280 and 346 - Indian Evidence Act, Secs. 30, 91 - Abetment - Indian Penal Code, Sec.114 - Joint trial - Trial by Jury - Admission of improper evidence - Retrial. 1873 (10) BHCR 497 .................................................................................................................................................................................
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