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BOMBAY HIGH COURT
REPORTS (BHCR)
1875 VOL. 12 |
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| Reg.
v. Ramajirav Jivbajirav and another The Indian Penal Code. Section 21, Clause 9, and Section 193 - Public Servant - Officer - Izaphatdar - The Code of Criminal Procedure, Sections 455and 456 - Charge - Conviction of offence not charged - Re-trial. 1875 (12) BHCR 001 |
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| Mirza
ali Akbar Khan Bahadur v. Abdul Latiff Shustri and others Practice - Petition for leave to appeal to the Privy Council and a certificate under Act VI of 1874 Section 5,7 and 9. 1875 (12) BHCR 008 |
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| Sokabai
v. Lakshmibai Practice - Costs - Payment of the costs of a summons not a condition precedent to proceeding with the Suit. 1875 (12) BHCR 009 |
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| Suleman
Vadu and three others v. Trikamji Velji Vendor and Purchaser - Sale of land - Specification of area - Misdescription. 1875 (12) BHCR 010 |
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| Ramabai
Saheb Patvardhan and another v. Appa and others Jurisdiction - Agent's Court - Suit against a Sardar - Practice - Point not raised in the Lower Courts. 1875 (12) BHCR 013 |
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| Kushaba
bin Sankroji and another v. Pitambardhari and Govindrav Regulation IV of 1827, Sections 62 and 66(a) - Title - Limitation. 1875 (12) BHCR 015 |
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| Gopal
Kashi v. Ramabai Saheb Patvardhan and another Suit by a Hindu widow having a son - Limitation - Act XIV of 1859 - Certificate of guardianship - Act XX of 1864 - Civil Procedure Code, Section 73. 1875 (12) BHCR 017 |
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| Haridas Purshotam and others
v. Henry Gamble English law applicable to Hindus - Insurance - Valued policy - Overvaluation - Subrogation - Practice - Points raised on appeal not taken in the Court below - Civil Procedure Code, Sections 351 and 353 - Costs. 1875 (12) BHCR 023 |
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| Parakh
Govardhanbhai Haribhai and Lallu Haribhai, owners of the firm of
Goverdhanbhai Lalubhai v. Ransordas Dulabhdhas, owner of
the shop (or firm) conducted in the name of Sha Nathubhai Ransord Act XXI of 1848 - Bombay Act III of 1865 - Hindu Law - Wagering contracts - Agency - Partnership. 1875 (12) BHCR 051 |
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| Krishnaji
Vyanktesh v. Pandurang, deceased by his son Vyankaji The comparative weight of authority of Mitakshara and Mayukha in the Sourthern Maratha Country. 1875 (12) BHCR 065 |
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| Lakshman
Ramchandra and others v. Sarasvatibai Maintenance - Ancestral property - Hindu Law - Purchaser bono fide and for value. 1875 (12) BHCR 069 |
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| Bai
Amrit, widow of Jiva Maheshvar v. Bai Manik, widow of
Maheshvar, and four others. Hindu Law - Widow - Manager - Son's widow - Grandson's widow. 1875 (12) BHCR 079 |
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| Krishnarav
Jahagirdar v. Govind Trimbak Suit by one of two co-shares to oust a tenant. 1875 (12) BHCR 085 |
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| Prabhakar
Chintaman Dikshit v. Pandurang Vinayak Dikshit Mortgagee in possession - Account. 1875 (12) BHCR 088 |
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| Himmatsing
Becharsing v. Ganpatsing styling himself the son of
Himmatsing Hindu Law - Maintenance. 1875 (12) BHCR 094 |
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| Dayal
Jiraj v. Khatav Ladha and others Limitation - Act XIV of 1859 - Act IX of 1871, Sections 1 and 22 - "Instituted" - "Commenced" - Contribution - Partnership - Account. 1875 (12) BHCR 097 |
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| Suganchand
Shivdas v. Mulchand Joharimal Jurisdiction - Letters Patent, 1865, Clause XII - Cause of Action - Hundi - Consideration - Usage of Shroffs. 1875 (12) BHCR 113 |
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| Hirji
Jina v. Narran Mulji and another Practice - Appeal from order - Decree - Civil Procedure Code, Section 363. 1875 (12) BHCR 129 |
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| Mahabalaya
bin Parmaya and another v. Timaya bin Appaya and two others Undivided Hindu family - Ancestral property - Attachment and sale of the interest of one of the co-parceners in the undivided estate - Partition - Possession. 1875 (12) BHCR 138 |
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| Nilava
kom Rachappa v. Rudraya bin Rachappa and another Registration Act XX of 1866, Section 17 - Agreement relating to a family arrangement. 1875 (12) BHCR 141 |
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| Trimbak
Ranu v. Nana Bhavani and another Regulation XVII of 1827, Section 7, Clauses 1 and 2 - Bombay Act I of 1865 - Right of occupation - Miras land - Burden of proof. 1875 (12) BHCR 144 |
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| Reg.
v. Gulam Abas The Code of Criminal Procedure, Sections 273 and 453 - Appeal - Aggregated sentence. 1875 (12) BHCR 147 |
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| Narayan
Babaji Dabholkar v. Pandurang Ramchandra Dabholkar and
another Suit for partition - Omission of a mortgaged field from claim - Subsequent suit - Civil Procedure Code, Section 7 - Limitation - Separation in living and separation by partition. 1875 (12) BHCR 148 |
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| Mir
Ajmuddin Khan, heir of Fatma Begam v. Zia-Un-Nissa Begam and
another Sanction - Act XVIII of 1848 - Slavery - Act V of 1843. 1875 (12) BHCR 156 |
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| Ravji
Shivram Joshi v. Kaluram, son of Malukchand, deceased his
widows and heiresses, Chababai and Bhagabai and another Decree - Execution - Application after decree - Act XXIII of 1861, Section 11 - Mortgage - Redemption. 1875 (12) BHCR 160 |
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| Ramchandra
Ballal v. Baba Esgonda and others Decree - Execution - Application after decree - Act XXIII of 1861, Section 11 - Mortgage - Possession - Redemption. 1875 (12) BHCR 163 |
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| Keshav
Gopal Ginde and two others v. Rayapa and another Partnership - Rights of a deceased partner - Adjustment of a partnership account - Payments by partners - Presumption - Execution - Seizure of partnership property in execution against one partner. 1875 (12) BHCR 165 |
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| Giriapa
v. Jakana and others Hereditary office - Succession - Resumption - Adverse possession - Limitation. 1875 (12) BHCR 172 |
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| Jusab
Haji Jafar v. Haji Gul Muhammad Registration Act VIII of 1871, Section 17, Clauses 2 and 3, Section 18 and 49 - Agreement for purchase of immoveable property contemplating a future conveyance - Payment of earnest-money. 1875 (12) BHCR 175 |
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| Panha
Khumaji v. Fatta Upaji Execution - Sale - Contest between two rival auction purchasers - Certificate of sale Act VIII of 1859, Section 259 - Registration Act XX of 1866, Sections 18 and 50. 1875 (12) BHCR 179 |
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| Vithoba
bin Chabu v. Gangaram bin Biramji Mortgage - Redemption - Adverse possession - Limitation Act XIV of 1859, Section 1, Clause 15 1875 (12) BHCR 180 |
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| M.A.
De Souza v. Ignacio Francisco De Souza and others Will - Trust - Executor - Investment - Shares - Conversion - Liability of an executor in Bombay to make good the loss occasioned to the estate by his neglect to convert the shares owned by his testator. 1875 (12) BHCR 184 |
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| Varajlal
Shivlal v. Dalsukh Varajlal Contract - Consideration - Compromise. 1875 (12) BHCR 196 |
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| Hormasji
Karsetji and others v. W.G. Pedder, Municipal Commissioner
and another Injunction - Bombay Act III of 1872 - Town duty - "Spirits" - Today. 1875 (12) BHCR 199 |
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| Bhauram
Madan Gopal v. Ramnarayan Gopal and others Stamp - Document - Evidence - Act XVIII of 1869, Section 5, 18 and 28. 1875 (12) BHCR 208 |
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| Khusaldas
by his Agent Anant Baburav v. Sakharam Ramchandra Kikshit The Code of Civil Procedure, Sections 284-5 - Decree against a 3rd class Sirdar - Execution against his son. 1875 (12) BHCR 212 |
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| Khusalchand,
heir of deceased Amarchand v. Mahadevgiri, heir of deceased
Rajendragiri Grant to a Gosavi and his disciples - Life interest. 1875 (12) BHCR 214 |
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| Reg.
v. Ramdas Samaldas Ex parte Madavji Dharramsi High Court Criminal Procedure Act, X of 1875, Sections 115, 147 - Certiorari - Order of reference - Act XIII of 1856, Section 36 - Order for delivery of property - Examination of witnesses. 1875 (12) BHCR 217 |
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| Savitriava
and another v. Anandrav, deceased his sons and heirs, Apa
Saheb and Baba Saheb Watan - Partition of watan - Cessation of duties attached to want 1875 (12) BHCR 224 |
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| Krishnarav
v. Antaji Virupuksha Act VII of 1870, Section 11 - Additional stamp duty - Interest on decree. 1875 (12) BHCR 227 |
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| Vrandavandas
Ramdas v. Yamunabai Undivided Hindu family - Gift - Maintenance - Concubine. 1875 (12) BHCR 229 |
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| Bhavani
Sadashiv v. Bhavani Manaji Act XI of 1843 - Civil Court's jurisdiction - Patilki Watan - Collector. 1875 (12) BHCR 232 |
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| Reg. v. Tukaram Ragho Offence not triable by Subordinate Magistrate - Power of District Magistrate to annul conviction - Criminal Procedure Code, Sections 284 and 297. 1875 (12) BHCR 234 |
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| Shapurji
Jahangirji v. The Superintendent of the Poona City Jail Limitation Act IX of 1871, Schedule II, Clauses 63, 84 and 95 - Suit on an indemnity bond - Fraud - Cause of action. 1875 (12) BHCR 238 |
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| Makanda's
Kalidas and Shankardas Dadabhai v. Shankardas Haribhai 'San' mortgage (mortgage without possession in Guzerat) - Registration Act XX of 1866, Section 50. 1875 (12) BHCR 241 |
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| Lalbhai
Lakhmidas v. Naval Mir Kamaludin Husen Khan Certificate of sale - Registration - Practice. 1875 (12) BHCR 247 |
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| Sorabji
Nassarvanji Dundas v. The Justice of the Peace for the City
of Bombay Bombay Act II of 1865 - Ejectment - Limitation - Acquisition of land for public purposes - Compensation - Mesne profits. 1875 (12) BHCR 250 |
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| Ibrahim
bin Mahasin v. Abdur Rahiman bin Alli Henry Gamble, Official Assignee v. Abdur Rahiman bin Alli Civil Procedure Code, Sections 106 and 119 - Abatement - Notice - Dismissal of suit - Limitation. 1875 (12) BHCR 257 |
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| Hormasji
Temulji v. Mankuvarbai Attorney and client - Vendor and purchaser - Constructive notice - Secrecy - Practice - Costs. 1875 (12) BHCR 262 |
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| E.
Sarstedt and another v. The Agra Bank Limited Regimental Debt's Act, 1863, 26 and 27 Vic. C. 57, Sections 3,4,5,6,7,8,10,12,22 and 35 - Royal Warrant, Clause 17 - Committee of Adjustment - Notice - "Person" - Bona fides. 1875 (12) BHCR 268 |
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| Shivji
Hasam and others v. Datu Mavji Khoja Bombay Minor's Act XX of 1864, Section 1 - Bengal Minors' Act XL of 1858, Section 2 - Age of majority - Charge of minors' property - Custom among Khojas - Joint Hindu Family. 1875 (12) BHCR 281 |
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| Hirrbai,
widow v. Gorbai, widow and another Khojas - Succession - Letters of Administration - Custom. 1875 (12) BHCR 294 |
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| The
Advocate General ex relatione
Daya Muhammad, Muhammad Saya, Pir Muhammad Kasambhai and Fazalbhai
Gulam Husen v. Muhammad Husen Huseni ( otherwise called Aga
Khan) and others Jurisdiction - Rule for the regulation of the rights of dissident parties in a community distinguished by some religious profession - Sunis - Shias - Shid Imami Ismailis - Aga Khan - Khojas - Injunction. 1875 (12) BHCR 323 |
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| Lakshmappa
v. Ramava and others Hindu Law - Adoption of the eldest or only son - Gift in adoption by widow - Assent of husband when implied - Adoption among Brahmans and Sudras - Disqualification for adoption - Marriage - Chudakarana and Upanayana ceremonies - A dwyamushyayana son. 1875 (12) BHCR 364 |
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| EXTRAORDINARY ORIGINAL
CIVIL
JURISDICTION FROM THE DISTRICT COURT, KANARA |
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| Vyakunta
Bapuji, Inhabitant of the village of Bad, in the taluka of Karwar
v. The Government of Bombay Muli - Land Revenue - Kanara - Land Tenure - Bombay Act VII of 1863 - Bombay Act I of 1865 - Bombay Regulation XVII of 1827. 1875 (12) BHCR 001 |
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| The
Government of Bombay v. Haribhai Monbhai and forty-five
others Survey - Assessment - Jurisdiction - Bombay Act I f 1865 - Regulation XVII of 1827 - Prescription - Bombay Act VII of 1863. 1875 (12) BHCR 225 |
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| The
Government of Bombay v. Sundarji Savram and others Assessment - Jurisdiction of Civil Courts in questions of assessment - Regulation XVII of 1827 1875 (12) BHCR 275 |
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| Shaik
Gulam Mohidin v. The Collector of Ahmedabad Exemption from assessment - Talukdari village - Wanta or rent-free-lands - Summary Settlement - Bombay Act VII of 1863 - Talukdari Settlement - Bombay Act VI of 1862 - Right to hold Wanta lands free of assessment - Jurisdiction. 1875 (12) BHCR 276 ..................................................................................................................................................
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