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BOMBAY HIGH COURT
REPORTS (BHCR)
1862 - 1865 VOL. 1 |
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Sakharam
bin Vithoji
v. Sadashiv bin Sayaji Agent's Court - Omission to secure Agent specific Jurisdiction - Act XV of 1840 - Reg. XXIX of 1827 - Reg. XIII of 1830. 1862-1865 (1) BHCR 96. |
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Reg.
v. Mir Saheb Kassamia and another Subordinate Magistrate - Jurisdiction - Act III of 1857, Sec.13 1862-1865 (1) BHCR 100. |
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Reg.
v. Anta bin Dadoba and another. Grievous Hurt - Committal to Session Court. 1862-1865 (1) BHCR 101. |
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In
the matter of the petition of Eknath bin Madoba Inquiry by Shastri of Court - Civ. Proc. Code, Secs. 305 and 306 - Reg. VI of 1827. 1862-1865 (1) BHCR 102. |
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In
the matter of the administration de bonis non, cum test. annexo, of
N.C. Viegas. Administration cum testamento annexo - Pecuniary Legatee - Creditor - Administrator General - Act VIII of 1855, Secs. 10 and 17. 1862-1865 (1) BHCR 103. |
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Reg.
v. Rama bin Gopal Jurisdiction - Joint Judge - Consent of Governor General - Act XXIX of 1845 - Ratification. 1862-1865 (1) BHCR 107. |
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Kavasji
Framji v. Wallace Jurisdiction - Dwell - Letters Patent of High Court, cl.12. 1862-1865 (1) BHCR 113. |
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In
the goods of Balkrishna Ganpatji, late of Mahim, in the Island of
Bombay, Hindu inhabitant. Will of Hindu - Inspection. 1862-1865 (1) BHCR 114. |
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Vinayak
Anandrav Lakshuman Anandrav, Madhavra Anandrav, and Venkoba
Anandrav v. Lakshmibai, widow and executrix of last Will
and Testament of Bhagvantrav Venkaji, deceased, Nanibai, Sundrabai, and
Sokabai. Hindu Law - Sucession - Widow's Right to succeed to Son's Property - Sisters -Moveable and Immoveable Property - Parents - Brethren - Marriage of Sisters not Cause of Exclusion from Inheritance. 1862-1865 (1) BHCR 117. |
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Pranjivandas
Tulsidas and Jagmohandas Jamnadas v. Devkuvarbai widow of
Ramdas Hirchand, deceased, Bhagvandas Purshotamdas, Gokalnath
Savaknath, and Nanabhai Parbhudas (executors of the last Will and
Testament of Purshotamdas Hirachand, deceased) and Arthur James Lewis,
Advocate General of Bombay Hindu Law - Succession - Widow's Right - inherit - Daughter's Right to Succeed. 1862-1865 (1) BHCR 130. |
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In
the matter of the Petition of Danappa bin Subrav Guardian ad litem - Mother of Infant. 1862-1865 (1) BHCR 134. |
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Goraki
bin Kanoji v. Nathu bin Appaji Mortgage - Surety - Assignment of Mortgage to Surety - Right of Mortgagor to redeem. 1862-1865 (1) BHCR 135. |
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Vamanaji
Konera's Case. Vakil - District Judge - Power of Judge to remove Vakil. 1862-1865 (1) BHCR 136. |
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Reg.
v. Khoda Jagta et al. Vessel - Plying Unsafe Vessel - Charge - Ind. Pen. Code, Ses. 282 and 336. 1862-1865 (1) BHCR 137. |
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Anonymous Penalty - Mitigation of Penalty by Magistrate 1862-1865 (1) BHCR 138. |
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Reg.
v. Dossa Sera. Jurisdiction - Custody - Escape from Custody. 1862-1865 (1) BHCR 139. |
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Reg.
v. Hari bin Vithoji. Jurisdiction - Session Judge - Sentence by Session Judge on Appeal. 1862-1865 (1) BHCR 139. |
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Reg.
v. Dayabhai Parjaram Railway - Passenger by Railway - Cheating - Act XVIII of 1854. 1862-1865 (1) BHCR 140. |
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Krishnabhat
bin Shivrambhat & another v. Lakshumanbhat bin
Ganeshbhat Fees, Suit for - Judgment recovered - Estoppel. 1862-1865 (1) BHCR 141. |
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Vallabhram
Jagjivan et al v. Woodhouse et al Jurisdiction - Public Servant - Munsif. 1862-1865 (1) BHCR 144. |
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Pranjivandas
Harjivandas v. Mayaram Samaldas and Ransord Raghunath Prescription - Light and Air - Windows - Injunction - Attachment. 1862-1865 (1) BHCR 148. |
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Amina
Bibi, wife of Muhammad Ismael Dalvi v. Khatija Bibi, window
of Muhammad Ibrahim Gujarati Muhammadan Law - Hiba - Gift to Wife - Seisin and Acceptance - Possession 1862-1865 (1) BHCR 157. |
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Navsa
bin Bibi v. Raba bin Bahiru and another Valuation of Claim - Error affecting Merits of Case - Civ. Proc. Code, Sec. 350. 1862-1865 (1) BHCR 163. |
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Varjivan
Rangji v. Aji Daji and others. Copies of Judgments - Translations. 1862-1865 (1) BHCR 165. |
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Joti
bin Nimbaji and others v. Somaji bin Bapuji Gurav and others Remand - Second Trial - Evidence 1862-1865 (1) BHCR 166. |
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Koner
Manohar Mahajan Ambekar, deceased, his son and heir, Vamanaji
Mahajan v. Naro Hari Dasputre Mortgage - Equity of Redemption - Power of Sale by Mortgagor - Reasonable Time - Attachment. 1862-1865 (1) BHCR 167. |
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Puju
bin Kadan and another v. Malhari bin Rama Sanads granted by Settlement Officers, under the Bombay Act II of 1863, do not prejudice the rights of third persons. 1862-1865 (1) BHCR 171 |
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Subhanji
bin Bahirji and another v. Bhavanrav bin Anandrav and others Decision on Issue of Fact not appealed from - Award of Raja of Satara set aside. 1862-1865 (1) BHCR 173. |
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Shek
Abdulla valad Shek Hass Divekar v. Shek Muhammad valad
Muhammad Jafar Gotye Mortgage - Destruction of Deed of Mortgage by Mortgagees - Secondary Evidence. 1862-1865 (1) BHCR 177. |
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Reg.
v. Yellappa bin Mudakappa Fricolous Prosecutions - Fines - Compensation - Crim. Proc. Code, Sec. 270. 1862-1865 (1) BHCR 181. |
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Reg.
v. Damodhar Dalji False Weights - Ind. Pen. Code, Sec.266 - Fraudulent Intention 1862-1865 (1) BHCR 181. |
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Damodhar
Vithal Khare v. Damodhar Hari Soman Hindu Law - Manager of Undivided Hindu Family. 1862-1865 (1) BHCR 182. |
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Vyankatesh
Ramchandra Jogekar v. Balajirav bin Anandrav and others Award - Appeal - Civ. proc. Code, Sec. 327. 1862-1865 (1) BHCR 184. |
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Mahadaji
Ramchandra Mule v. Vithal Vishvanath Practice - Review - Application for Review - Civ. Proc. Code, Sec. 374 1862-1865 (1) BHCR 185. |
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Bharatsangji
Mansangji v. Navanidharaya Mansukhram Limitation - Haks payable out of Land - Reg. V of 1827, Sec.4. 1862-1865 (1) BHCR 186. |
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Ram
Joshi bin Anant Joshi v. Lakshmibai kom Mahadev Shridhar
Joshi Hindu Law - Partition of Family Property - Widow, Power of to enforce Partition. 1862-1865 (1) BHCR 189. |
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Sakharam
Trimbak v. Ranu valad Vithal Apaji Hindu Law - Maintenance - Illegitimate Son entitled to Maintenance. 1862-1865 (1) BHCR 191. |
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Sakvarbai,
widow of Shivaji Raje Ghatge Zanjarrav Deshmukh v. Bhavanji
Raje Ghatge Zanjarrav Deshmukh Hindu Widow - Maintenance - Amount of Maintenance how determined - Arrears of Maintenance. 1862-1865 (1) BHCR 194. |
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Ramji
bin Tukaram v. Chinto Sakharam Mortgage - Security for Repayment of a Loan - Redemption - Improvements - Equitable Rule as to Repairs. 1862-1865 (1) BHCR 199. |
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A.C.
Cama v. H.F. Morgan Assault - Criminal Force - Threatening Gestures - Words do not amount to an Assault. 1862-1865 (1) BHCR 205. |
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Navalram
Atmaram v. Nandkishor Shivnarayan, deceased, by his brother
Narotam Shivnarayan Hindu Law - Stridhan - Woman's Property - Married Woman's Inheritance. 1862-1865 (1) BHCR 209. |
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Framji
Kavasji Marker v. Hormasji Kavasji Marker Jurisdiction - Carrying on Business - Letters Patent of High Court, cl. 12 1862-1865 (1) BHCR 220. |
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Java
Ramji v. Jadavji Natha Attachment before Judgment - Official Assignee - Insolvency - Vesting Order. 1862-1865 (1) BHCR 224. |
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Ransordas
Bhogilal v. Kesrising Mohanlal Policy of Insurance - Usage of Mangrole - Average Loss - Evidence - Certificate of Mahajans. 1862-1865 (1) BHCR 229. |
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Bamanji
Manikji and others
v. Naoroji Palanji and others. Debtor - Trustees - Assignment by Debtor of Property to Trustees - Attachment. 1862-1865 (1) BHCR 233. |
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Muhammad
Ibrahim bin Muhammad
Sayad Parkar v. Gulam Ahmed bin Muhammad Sayad Roghe, and
Muhammad Sayad bin Muhammad Ibrahim Roghe. Muhammadan Law - Persuading Wife to remain absent from her Husband - Mussalman Female's Right to choose Husband - Sect of Shafi - Marriage without Consent of Father. 1862-1865 (1) BHCR 236. |
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In
re Hunt, Monnet, and Company ex
parte Gamble, Official
Assignce v. Bholagir Mangir and others Official Assignee - Vesting Order - Indian Insolvent Act - Pending Suits - Right of Official Assignee to be made Party - Stay of Execution or Process - Attachment - Civ. Proc. Code, Secs. 246 and 247. 1862-1865 (1) BHCR 251. |
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Vishvanath
Atmaram
v. Bapu Narayan and Kayabai his wife Specific Performance - Material Parts of Agreement must be carried out by Plaintiff - Variation of Written Agreement by Parol Evidence. 1862-1865 (1) BHCR 262. |
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Manikji
Mehervanji
v. Rahimtulla Alubhai Muhammadan Law - Statute of Frauds, Sec. 4 - Procedure of the Courts. 1862-1865 (1) BHCR i. |
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The
Advocate General, ex
relatione Chandu Raghunath et al. v. Vishvanath Atmaram Hindu Charities - Native Religious Institutions - Administration by the Courts of Native Religious Charities - Superstitions Uses - Advocate General 1862-1865 (1) BHCR ix. |
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Muhammad
Yussub v.
Sayad Ahmed Kazi of Bombay - Power to appoint Kazi - Disturbance of Office - Fees, Action for Loss of - Muhammadan Law. 1862-1865 (1) BHCR xviii |
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Basvantrav
Kidingappa
v. Mantappa Kidingappa Primogeniture - Hindu Law - Custom - Family Custom - Descent of Ancestral Estate. 1862-1865 (1) BHCR xlii. |
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Taylor
v. Brooke Ship - Shipping Order - Words "Ready to receive Cargo'. 1862-1865 (1) BHCR xlviii |
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Ramlal
Thakursidas v. Lakhmichand Muniram, Govinda's Muniram, and
Raghunathdas Lakmichand. Partners - Compromise between copartners in absence of the representative of a deceased partner - Hindu Law - Ancestral trade - Power of manager to bind minor partner members of family. 1862-1865 (1) BHCR li. |
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Ramchandra
Dada Naik
v. Dada Mahadev Naik, Lakshuman Dada Naik, and Keshav Dada Naik Hindu Law - Partition - Moveable ancestral property - Immoveable ancestral property - Ancestral business - Supreme Court - Jurisdiction. 1862-1865 (1) BHCR lxxvi. |
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E.I.
Howard v. M.
Mull Libel - Comments on acts of public men - Newspaper - Privilege. 1862-1865 (1) BHCR lxxxv. |
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