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BOMBAY HIGH COURT
REPORTS (BHCR)
1874 VOL. 11 |
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| Bhujang
Mahadev v. Collector of Belgaum and another Collector - Assessment - Government Order - Limitation in suit claiming exemption from assessment on land - Arrears - Act XIV of 1859, Sec. 1, cls. 4 and 12. 1874 (11) BHCR 001 |
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| Reg.
v. Bhavanishankar et al Forgery - Intention to defraud - Wrongful gain or wrongful loss - Avoidance of litigation no fraud on the Stamp Revenue. 1874 (11) BHCR 003 |
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| Vithal
Krishna Joshi v. Anant Ramchandra Village Priest - Disturbance of office - Fees, action for loss of. 1874 (11) BHCR 006 |
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| Reg.
Jibhai Vaja Giving false evidence - Non-judicial Proceeding - Power to administer oath. 1874 (11) BHCR 011 |
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| Reg.
v. Dod Basaya and another Cumulative sentence - Single act and intention - Indian Penal Code, Sections 435 and 436. 1874 (11) BHCR 013 |
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| Krishnarav
Venkatesh v. Vasudev Anant Act VIII of 1859, Section 256 - Meaning of term "Applicant" - Jurisdiction - Attaching creditor - Appeal to High Court - Amount. 1874 (11) BHCR 015 |
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| Chhaganlal
Narbheram v. Jamnadas Manchharam The Code of Civil Procedure, Sec. 216 - Execution of a decree - Notice. 1874 (11) BHCR 019 |
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| In re Motiram Rupachand Minor - Procedure - Act XX of 1864, Secs. 2 and 8 - Defendant - Certificate of Administration. 1874 (11) BHCR 021 |
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| Hari
Yemaji and others v. Parshram Gundo Rent - Notice of enhancement. 1874 (11) BHCR 023 |
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| Nalaji
Ganesh v. Khushalji, son and heir of Bajiroji Lis Pendens - Mortgage - Possession - Priority - Possession under a subsequent mortgage created during the pendency of a suit by a prior mortgagee. 1874 (11) BHCR 024 |
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| Sadashiv
Anant v. Vithal Anant Mortgage of a village without specification of boundaries - Accretion - Redemption. 1874 (11) BHCR 032 |
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| In re Balaji Sitaram Sanction for prosecution - Alternative charge - The Code of Criminal Procedure, Sec. 470 - Requisites of a proper sanction. 1874 (11) BHCR 034 |
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| Balaji
Narayan Kolatkar v. Ramchandra Ganesh Kelkar and others Bombay Act I of 1865 - Paramount rights of Government with respect to land revenue - Mortgage lien - Registration - Possession. 1874 (11) BHCR 037 |
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| Shidmal
Guru v. W. Anderson, Revenue Survey and Settlement Officer
and the Mahalkari of Nargund Bombay Act III of 1863, Sec.3 - Suit on account of Inam - Suit for possession of Inam - Jurisdiction. 1874 (11) BHCR 039 |
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| Itcharam
Dayaram v. Raiji Jaga and another Mortgage in Guzerat - Rights of a prior and puisne mortgagee - Possession - Purchaser of equity of redemption with notice of a subsequent incumbranch. 1874 (11) BHCR 041 |
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| Reg.
v. Daya Anand and Ranchod Khalpo Confession - Signature of accused - The Code of Criminal Procedure, Sections 167, 256, 346 - Duty of Judge to prevent production of inadmissible evidence. 1874 (11) BHCR 044 |
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| Vana
Jagannathji v. Hata Dipaji Attachment of property of third person - Liability of execution-creditor in damages. 1874 (11) BHCR 046 |
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| Gulabchand
Manikchand v. Dhondi valad Bhau Mortgage - Pendente lite. 1874 (11) BHCR 064 |
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| Trimbak
Dixit v. Narayan Dixit Undivided Hindu family - Suit by one co-parcencer against the others for a declaration of his right to a Government cash allowance forming part of the undivided estate - Partition. 1874 (11) BHCR 069 |
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| Pandurang
Anandrav v. Bhaskar Shadashiv Undivided Hindu family - ancestral estate - Mortgage by some of the co-parceners of in the undivided estate - Attachment and sale of the interest of one of the co-parceners in the undivided estate - Limitation - Partition. 1874 (11) BHCR 072 |
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| Udaram
Sitaram v. Ranu Panduji and Venku Panduji Undivided Hindu family - ancestral property - Alienation of his share by a co-parcener - Attachment of a share in ancestral property - Liability of a divided share in the hands of the heir for the debts of the deceased - Liability of the ancestral estate for the separate debt of a deceased co-parcener in an undivided Hindu family. 1874 (11) BHCR 076 |
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| Avabai
v. Pestanji Nanabhai Will - Signature for testator by another - Attestation - Indian Succession Act X of 1865, Sec.50 - English Wills Act, I Vic., C.26, sec.9 1874 (11) BHCR 087 |
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| Reg.
v. Parbhudas ambaram and others. Indian Evidence Act I of 1872, Secs. 11,14,43,54 and 153 - Forgery - Inadmissible evidence. 1874 (11) BHCR 090 |
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| Reg.
v. Gulabda's Kuberdas Session Case - Criminal Procedure Code, Secs. 4 296 and473 - Jurisdiction - Giving false evidence in a judicial proceeding - Contempt of Court - Session Court - Assistant Session Judge. 1874 (11) BHCR 098 |
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| In re Narayan M. Pendshe Right of Counsel to conduct prosecution - Crim. Proc. Code, Secs. 59, 60, 235, 251 and 252 - High Court Rule No. 7, Ch.XI., at page 71 of the Rule Book. 1874 (11) BHCR 102 |
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| Imam
Saheb and others v. Kasim Saheb Muhammadan Law - Suit by a legal sharer - Suit by residuaries. 1874 (11) BHCR 104 |
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| Krishnarav
Ramchandra and another v. Manaji bin Sayaji and another Jurisdiction - Small Cause Court - Act XI of 1865, Sec.6, Exception 4- Special Appeal - Suit for arrears of rent - Regulation XVII of 1827, Section 31, Clause 3 - Payment by a lessee to one of serveral joint lessors - Pending. 1874 (11) BHCR 106 |
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| Govind
Lakshuman v. Narayan Moreshvar Limitation Act IX of 1871, Sec. I., Clause (a) - Application for execution of a decree - Suit - Act I of 1868, Section 6 - Act XIV of 1859, Section 20 - "Proceeding". 1874 (11) BHCR 111 |
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| The
Government of Bombay v. In the matter of Reg. v. Dorabji
Balabhai and other The Code of Criminal Procedure, Secs. 272 and 297 - Act XI of 1874, Sec. 23 - Appeal by Government - Limitation. 1874 (11) BHCR 117 |
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| Reg.
v. Uttamchand Kapurchand and others The Code of Criminal Procedure, Sec. 119 - The Indian Evidence Act, Secs. 91, 155 and 159 - Statements made to the Police. 1874 (11) BHCR 120 |
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| Reg.
v. Sakharam Manohar The Code of Criminal Procedure, Sections 283, 297 and 300 - "Material error" - Misappreciation of evidence - Powers of the High Court. 1874 (11) BHCR 125 |
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| Girdhar
Nagjishet v. Ganpat Moroba and Bhagirathibai kom Moroba Regulation XVIII of 1827, Section 10 et seq. - Objection to the validity of a document - Objection on the merits. 1874 (11) BHCR 129 |
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| Reg.
v. Balvant v. Pendharkar Acquittal by Jury - Conviction by High Court - Confession - Sec.24 of Act I of 1872 - Section 263 of the Code of Criminal Procedure 1874 (11) BHCR 137 |
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| Ravji
Narayan v. Krishnaji Lakshman Rights of a previous mortgagee - Sale, pendente lite. 1874 (11) BHCR 139 |
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| Reg.
v. Chouthmal Lachhiram Cotton Frauds (Bombay) Act IX of 1863, Sec.2 1874 (11) BHCR 144 |
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| Reg.
v. Kalu Patil and another Indian Evidence Act I of 1872, Sec.30 - Confession - "Jointly Tried" - Discrepancies in evidence. 1874 (11) BHCR 146 |
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| Vasudev
Moreshvar Gunpule v. Rama Babaji Dange Registration Act XX of 1866 - Consideration - Optional registration. 1874 (11) BHCR 149 |
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| Gambhirmal
and Banachand v. Chejmal Jodhmal and others Appeal - Code of Civil Procedure, Secs. 209 an 364 - Act XXIII of 1861, Sec. 11 - Extraordinary Jurisdiction - Decree - Stay of execution. 1874 (11) BHCR 151 |
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| Navalmal
Gambhirmal v. Dhondiba bin Bhagvantrav and another Limitation Act IX of 1871, Schedule II, Article 75, and Section 23 - Bond payable by instalments - Waiver of default. 1874 (11) BHCR 155 |
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| Balaji
Ramchandra v. Gajanan Babaji Rights of prior and puisne attaching creditors - Alienation - Attachment - Act VIII of 1859, Sections 240, 270, 271. 1874 (11) BHCR 159 |
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| Dadibhai
Jahangirji v. Ramji bin Bhau and others Shilotri lands - Inamdars - Regulation I of 1808, Sec.4 - Right of Inamdars to raise the assessment on Shilotri lands - Prescriptive right of Inamdars to recover from Shilotridars the revenue formerly paid by the latter to Government. 1874 (11) BHCR 162 |
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| Reg. v.
Sakharam Mukundji and three others The Indian Evidence Act I of 1872, Secs. 5,11,153,155 and 165 - Cross-examination of a witness after his examination by the Court - Trial by Jury - Evidence properly admitted withheld from the Jury - New trial. 1874 (11) BHCR 166 |
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| In re Hariram Birbhan Recognizance bond - The Code of Criminal Procedure, Sec. 502. 1874 (11) BHCR 170 |
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| Reg. v.
Bapu Yadav and Rama Tulsiram Coin - Money - Indian Penal Code, Secs. 230 and 231. 1874 (11) BHCR 172 |
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| Rango Vithal and
another v. Rikhivadas bin Raychand Limitation - Civil Procedure Code, Sec.269 - Summary order - Possession. 1874 (11) BHCR 174 |
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| Babaji bin
Kusaji v. Maruti, minor by his mother and guardian Gajai Certificate of Administration - Act XX of 1864 - Mother of a Minor. 1874 (11) BHCR 182 |
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| Motichand
Jaichand v. Dadabhai Pestanji Subject matter of a suit - Bombay Courts Act XIV of1869 - Suit for a declaration of right to property under attachment - Estoppel - Court Fees Act VII of 1870, Sch II., Art.17, Cl.3 ; Sec. 10, Cl.2 and Sec.12, Cl. 2 - Procedure - Appeal to the High Court. 1874 (11) BHCR 186 |
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| Sadashiv Moreshvar
Ghate v. Hari Moreshvar Ghate deceased, by his adopted son
and heir Ganesh Adoption - Aquiescence - Estoppel - Hindu Law. 1874 (11) BHCR 190 |
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| Konapa bin
Mahadapa v. Janardan Sukdev Execution - Sale - Confirmation - Rights of purchasers at Court sales - Laches. 1874 (11) BHCR 193 |
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| Bhimrav Jivaji and
others v. Bhimrav Govind Watan - Implied Contract - Small Cause Court - Jurisdiction - Act XI of 1865, Sec.6 - Extraordinary Jurisdiction of the High Court - Annulment of proceedings before Subordinate Judge and District Judge. 1874 (11) BHCR 194 |
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| Reg. v.
Malapa bin Kapana and others Indian Evidence Act 1872, Secs. 30, 114, 133 and 157 - Evidence of accomplice - Corroboration - Confession. 1874 (11) BHCR 196 |
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| Chitko Raghunath
Rajadiksh v. Janaki widow of Raghunath Rajadiksh and others Hindu Law - Conditional adoption. 1874 (11) BHCR 199 |
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| Tikamdas
Javahirdas v. Ganga kom Mathuradas Immaterial alteration in a document - Interest at a penal rate. 1874 (11) BHCR 203 |
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| Mir Ajmuddin heir of
Fatma Begam deceased v. Mathuradas Govardhandas, Gulabdas
and Ishvardas Jagjivandas Execution - Attachment of decree - Limitation Act XIV of 1859, Sec. 20 - Mutual relations of decree in original suit, reqular and special appeals and of execution thereon - Application for execution based on the original decree but reciting those in regular and special appeals. 1874 (11) BHCR 206 |
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| Ghelabhai
Bhikaridas v. Pranjivan Ichharam Property of purchaser at revenue sale - Registration - Tender of Government rent by defaulter's mortgagee - Collector's refusal to accept it. 1874 (11) BHCR 218 |
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| Shridhar
Vinayak v. Narayan valad Babaji and another Res judicata - The Code of Civil Procedure, Sec.2 1874 (11) BHCR 224 |
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| Reg. v.
Manikram Surajram Bombay Survey and Settlement Act No. I of 1865., Sec.14 - Bombay Act IV of 1868, Sec.15 - Notice to produce evidence - Penalty for disobedience to notice to produce evidence. 1874 (11) BHCR 231 |
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| Ningangavda
Patil v. Satyangavda Patil Civil Procedure Code, Sec.15 - Declaratory Decree - Consequential relief - Act XI of 1843 - Patil - Suit for declaration of plaintiff's eligibility to the office of Patil. 1874 (11) BHCR 232 |
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| Reg. v.
Deva Dayal The Code of Criminal Procedure, Section346 - Prejudice. 1874 (11) BHCR 237 |
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| Reg. v.
Chand Nur and Pirbhai Adamji The Code of Criminal Procedure, Section 457 - Conviction of an offence without a specific charge. 1874 (11) BHCR 240 |
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| Reg. v.
Jora Hasji, Bhaiji Rupsang and Bhogha Pira. Statements made by prisoners during Police custody - Sec. 27 of the Indian Evidence Act I of 1872. 1874 (11) BHCR 242 |
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| Reg. v.
Fata Adaji and two others Dying Declaration 1874 (11) BHCR 247 |
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| Bhau Nanaji
Utpat v. Sundrabai wife of Dhondu Govind Family usage - Utpat families of Pandharpur - Succession - Hindu Law 1874 (11) BHCR 249 |
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| Reg. v.
Govind Babli Raul and Babaji Govind Kubal Confession - Prisoners jointly tried - Indian Evidence Act, Section 30 - Amendment of Charge - Criminal Procedure Code, Sections 447 to 449. 1874 (11) BHCR 278 |
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| Reg. v.
Arjun Megha and Mana Jeesa The Code of Criminal Procedure, Section 249 - Appeal against exercise of discretion. 1874 (11) BHCR 281 |
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| Lila Morji, deceased
by his son and heir Ravi v. Vasudev Moreshvar Ganpule Hindu Law - Joint family property - Mortgage - Onus probandi - Redemption - Cause of action. 1874 (11) BHCR 283 ......................................................................................................................................................................................
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