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BOMBAY HIGH COURT
REPORTS (BHCR)
1866 - 1867 VOL. 4 |
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| Naoroji
Beramji v. Henry Rogers and others. Agreement for renewal of lease - Specific performance - Parsis - Jusmariti - Mortgage - Immoveable property in Bombay - Lex Loci - Introduction of English law into India - Royal Charters and Letters Patent - Portuguese - Treaty of 1661 - Aungier's Convention - Feudal tenures - Manor of Mazagon - Emphyteusis - Conveyancing and tenures in Bombay - Act IX of 1842 - Act VI of 1851 (Foras Lands) - Act IX of 1837. 1866-1867 (4) BHCR 001 |
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| Nenbai,
widow and administratrix & C. v. Haim Musaji and his
wife Dadi. Small Cause Courts' Act, No. IX of 1850, Secs. 42 and 46 - Personal attendance of Parties - Women of Rank - Practice - Construction. 1866-1867 (4) BHCR 119 |
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| Essaji
Adamji v. Bhmji Purshotam Immoveable Property - Sale by Auction - Conveyance - Deposit - Stakeholder. 1866-1867 (4) BHCR 125 |
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| Lakhmidas
Hirachand v. The Great Indian Peninsula Railway Company Silk - Dhotra - Value of Silk - Evidence, question of - Act XVIII of 1854, Sec. 10 - Act IX of 1850, Sec. 55 - Act XXVI of 1864, Sec. 7. 1866-1867 (4) BHCR 129 |
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| Ewart,
Latham & Co. v. Haji Muhammad Siddik Small Cause Court - Jurisdiction - Balance of Account - Set off - Part Payment - Counter Claim - Credits by Agreement - Agency - Authority - Account Sales - Commission to take Evidence. 1866-1867 (4) BHCR 133 |
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| Vinayak
Vasudev v. Ritchie Steuart & Co. Sheriff's Poundage - "Debt levied by execution" - "Taking the body in execution for" - Subsequent discharge of debtor from custody - Ancient instrument - Ambiguity - Construction - Usage and Practice of Court - Act VIII of 1859, Secs. 273, 275 - Act XXIII of 1861, Sec.8 - Act VI of 1855 - Act VIII of 1852 - 28 Eliz., c.4 - 5 & 6 Vict., c.98 - 24 & 25 Vict., c.104, Secs. 11 & 15 - Charter 20 Charles II. (27th March 1668) - Letters Patent of Mayor's Recorder's and Supreme Courts, Bombay -Tables of Fees - Supreme Court Rules of April 1852. 1866-1867 (4) BHCR 139 |
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| Bombay
Coast and River Steam Navigation Co. v. Rene Heleux, Master
of the Ship Gabriel Collision at Sea - Damages - Cross suit - Admiralty Jurisdiction - Rejection of Plaint - Setting aside - Costs. 1866-1867 (4) BHCR 149 |
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| Lakshmibai
widow of Krishnanath Moroba v. Ganpat Morob, Narayan Moroba
and Satyabhamabai widow of Vinayak Moroba Hindu Law - Family Property - Partition - Will - Testamentary Power - Coparcenary - Tenancy-in-Common - The words "share and share alike" - Construction - Life Estate of Widow in Immoveables - Doctrine of Mitakshara - Reunion - Joint Enjoyment. 1866-1867 (4) BHCR 150 |
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| Peninsular
and Oriental Steam Naviation Company v. Manikji Nasarvanji
Padsha Bill of Lading - Insufficiency of Package - Mercantile Usage - Custom- Evidence of Custom. 1866-1867 (4) BHCR 169 |
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| Jehangir
Rastamji Modi v. Shamji Ladha et al. Joint Stock Company - Directors - Shares - Purchase ultra vires - Trustee Shareholder - Acquiescence. 1866-1867 (4) BHCR 185 |
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| The
Advocate General ex relatione Daya Muhammad, Muhammad Saya, Pir
Muhammad Kasambhai, and Fazalbhai Gulam Husen. v. Muhammad
Husen Huseni Terms on which new relators will be allowed to come in after decree to prosecute an appeal. 1866-1867 (4) BHCR 203 |
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| CASES DECIDED IN THE APPELLATE CIVIL JURISDICTION OF THE HIGH COURT OF BOMBAY |
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| Krishnarav
Ganesh v. Rangarav and another Inam - Alienation - Construction - Reg. XVII of 1827 - Reg. VI of 1833 - Act XI of 1843 - Act XI of1852, Bom Acts III and VII of 1863. 1866-1867 (4) BHCR 001 |
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| Parvati
kom Dhondiram v. Bhiku kom Dhondiram Hindu widow - Remarriage - Incontinence - Loss of Caste - Act XV of 1858 - Act XXI of 1850. 1866-1867 (4) BHCR 025 |
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| Harjivan
Anandram v. Naran Haribhai Hindu law - Gift of Land - Possession. 1866-1867 (4) BHCR 031 |
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| Musabhi
wife of Hajbeg Rustambeg v. Shaunuddin Hismuddin and others Decree for delivery of land - Obstruction by mortgagee in possession - Mistake of Munsif - Irregular procedure - Appeal - Civ. Proc. Code, Secs. 226,227,229 and 231. 1866-1867 (4) BHCR 035 |
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| Vinayak
K. Dhavle and others v. Bhau B. Samvat Pauper Suit - Limitation - Act VIII of 1859, Secs. 299, 300 and 308 - Act XIV of 1859, Sec I., Cl.15 - Reg. V of 1827, Sec. viii 1866-1867 (4) BHCR 039 |
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| Amirsaheb
Hafizulla v. Jamshedji Rustamji Costs - Discretion - Special Appeal. 1866-1867 (4) BHCR 041 |
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| Ajuram
Maniram v. Kusaji valad Shekoji and another Mistake of Judge - Material issues -Remand. 1866-1867 (4) BHCR 043 |
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| Pranjivan
Govan v. Jaishankar Bhagvan Bhagdari tenure - Purchase by stranger of building erected on gabhan - Bombay Act No. V of 1862. 1866-1867 (4) BHCR 046 |
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| Nawab
Mir Kamaluddin Husen Khan Saheb v. Bhika Manji, heir
of his wife, Bhulk Landlord and Tenant - Husband and Wife. 1866-1867 (4) BHCR 049 |
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| M.S.
Sinde and others v. G.P.Sinde Patlki watan - limitation - Act XI of 1843. 1866-1867 (4) BHCR 051 |
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| Gundo
Anandrav and another v. Krishnarav Govind Act XIV of 1859, Sec.i., Cl. 13 and 16 - Limitation - Watan - Interest - Co-sharers - Manager - Remuneration - Volunteer. 1866-1867 (4) BHCR 055 |
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| Dhunka
Devla v. Hira Ramla Review - Order granting final - Discretion - Special Appeal - Act VIII of 1859, Secs. 2 and 378. 1866-1867 (4) BHCR 057 |
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| Laldas
Ramdas v. Kashiram Usufruct - Enjoyment - Burden of Proof - Ancient Documents. 1866-1867 (4) BHCR 060 |
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| Madhavrav
T. Panse and others v. Bapurav K. Panse Pension - Assignment - Compromise - Act VI of 1849. 1866-1867 (4) BHCR 062 |
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| Ex
parte Vithalrav Eshwantrav Pension - Attachment - Act VI of 1849 1866-1867 (4) BHCR 065 |
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| Ex
parte Harbhat bin Ramchandrabhat Pension - Attachment - Act VI of 1849 1866-1867 (4) BHCR 067 |
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| Sundar
Jagjivan v. Gopal Eshvant Mortgage - Registration - Purchase - Priority. 1866-1867 (4) BHCR 068 |
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| Ganpat
Bajashet v. Khandu Chaugshet and others Mortgage - Registration - Purchase - Priority. 1866-1867 (4) BHCR 069 |
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| Sakalchand
Savaichand v. Dayabhai IchhaChand Gift of land - Permissive occupancy - Title 1866-1867 (4) BHCR 070 |
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| Ramchandra
Dikshit v. Savitribai Hindu widow - Maintenance - Contribution - Small Cause Court. 1866-1867 (4) BHCR 073 |
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| Judal
kom Ranchhod Mulji v. Hira Mulji Hindu Widow - Maintenance - Small Cause Court 1866-1867 (4) BHCR 075 |
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| Gulawad
Chandabhai v. Rahimtulla Jamalbhai Act VIII of 1859, Sec. 206 - Adjustment of Decree out of Court - Suit to recover a thing given in satisfaction - Small Cause Court. 1866-1867 (4) BHCR 076 |
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| Ravichand
Dalichand v. Motilal Narbheram Act VIII of 1859, Sec. 194 - Payment by Instalments - Order for subsequent to Decree - Review - Small Cause Court. 1866-1867 (4) BHCR 077 |
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| Shankar
Bapu v. Vishnu Narayan and others Mortgage - Registration - Surety - Act XIV of 1864, Sec.13. 1866-1867 (4) BHCR 079 |
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| Bulkiram
Nathuram v. The Guzerat Mercantile Association Limited and
others Judgment inter partes, when conclusive - Pendency of Appeal - Decree, Staying Execution of - Review. 1866-1867 (4) BHCR 081 |
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| Ex
parte Chimanji Balkrishna Execution of Decree - Adjustment out of Court - Act VIII of 1859, Sec.206 1866-1867 (4) BHCR 085 |
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| D.A.
Dalvi, a minor by his mother and guardian, Nirabai v.
Lakshuman Hari Patil Execution of Decree - Application for - Bona fide Proceeding within preceding three years - Non-payment of Batta - Act XIV of 1859, Sec. xx. 1866-1867 (4) BHCR 086 |
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| Narayanbhai
Lalbhai v. Ganga Krishna Balkrishna and another Execution of Decree - Joint Liability - Appeal - Review - Power of High Court under Reg. II of 1827, Sec. v., Cl. 2 - Act VIII of 1859, Secs. 378 to 380 - Act XXIII of 1861, Secs. 11 and 38. 1866-1867 (4) BHCR 087 |
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| Ex
parte Devgirguru Sumbhagir Pauper Suit - Application from Rejection of Petition to sue - Act VIII of 1859, Secs. 301,302 and Sec. 17 - Reg.II of 1827, Sec. v, Cl.2 1866-1867 (4) BHCR 091 |
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| Ex
parte Alikhan Umarkhan Death of Pleader - Dismissal of Appeal - Re-admission - Reg. II of 1827, Sec. LIV., Cl. 2 - Act VIII of 1859, Sec. 347. 1866-1867 (4) BHCR 092 |
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| Greaves
and others v. Bhagvan Tulsi Municipal Commissioner - Public Servant - Acts done in Public capacity - Jurisdiction - Reg. II of 1867, Sec. XLIII - Act XXVI of 1850. 1866-1867 (4) BHCR 093 |
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| Naranbhai
Vrijbhukandas v. Naroshankar, Chandroshankar and another Examination of Witnesses in Court of First Instance - Transfer of Suits - Irregularity "not affecting the merits of the case" - Waiver - Wagering Contract - Bona fides - Burden of Proof - Error in Law - Special Appeal - Act VIII of 1859, Secs. 6,172,183 and 350. 1866-1867 (4) BHCR 098 |
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| Bhagvatsangji
Jalamsangi v. Partabsangi Ajjabhai and another District Judge - Judgment - Reasons for Decision - Decree - Irregularity - Merits - Special Appeal - Act VIII of 1859, Secs. 350, 359 and 372 - Act XXXIII of 1854, Sec.4. 1866-1867 (4) BHCR 105 |
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| Madhavrav
Raghavendra
v. Balkrishna Raghavendra et al. Usage - Family Custom - Hindu Law. 1866-1867 (4) BHCR 113 |
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| Dhondu
Mathuradas Naik
v. Ramji valad Hanmanta Kakda Sale - Sheriff's Sale - Immoveable Property - Warranty - Caveat Emptor 1866-1867 (4) BHCR 114 |
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| Ex
parte Bhikaji Vithal Ambekar Surety - Execution - Appeal - Act XXIII of 1861, Sec. 11 - Civ. Proc. Code, Sec. 204 1866-1867 (4) BHCR 119 |
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| Chango
valad Dudha Mahajan
v. Kaluram Narayandas Adjustment of Decree out of Court - Presumption - Civil Proc. Code Sec. 206 - Act XXIII of 1861, Sec. 11 1866-1867 (4) BHCR 120 |
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| Nasarvanji
Hormasji et al.
v. Narayan Trimbak Patil et al. Inamdar -"Suti" tenure - Salset - Agent. 1866-1867 (4) BHCR 125 |
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| Lakshmibai,
widow of Madhavrav
Govind v. Ganesh Antaji et al. Certificate of Administration - Minor - Collector - Act XX of 1864, Sec. 11 1866-1867 (4) BHCR 129 |
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| Ganpatrav
Vireshvar et al.
v. Vithoba Khandappa et al. Hindu Law - Adoption - Sister's Son 1866-1867 (4) BHCR 130 |
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| Arjuna
valad Bhiva
v. Bhavan valad Nimbaji et al. 1866-1867 (4) BHCR 133 |
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| Vallabhram
Shivnarayan
v. Bai Hariganga, by her guardian, Daya Shankar Krishnaji Hindu Law - Inheritance - Dumbness - Disqualification - Hindu Widow. 1866-1867 (4) BHCR 135 |
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| Bhagvan
Jayaram v.
Vithoba Govind Registration - Act XVI of 1864, Secs. 15 and 29. 1866-1867 (4) BHCR 140 |
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| Umaji
valad Manaji Patil
Dumale v. Hari Ramchandra Kulkarni Hindu Law - Mortgage - Possession - Registration - Priority. 1866-1867 (4) BHCR 143 |
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| Ex
parte Desai Kalyanrai
Hakumatrai et al. Stamp - Petitions of Appeal - Special Appeal - Act XXVI of 1867, Cl. II of Schedule B. 1866-1867 (4) BHCR 145 |
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| Ex
parte Vithal alias Gopal
Ganesh Bivalkar Stamp - Khoti estate - Act XXVI of 1867 1866-1867 (4) BHCR 148 |
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| L.R.Ashburner,
District
Magistrate of Khandesh v. Keshav valad Tuku Patil et al. Judicial Proceeding - Magistrate - Illegal Order - Act XXV of 1861, Secs. 308-310 and 404 - Reg. XII of 1827, Sec.19 Cl.7. 1866-1867 (4) BHCR 150 |
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| Bapuji
Jagjivan v.
The Magistrate of Kheda Judicial Proceedings - Magistrate's Order - Crim. Proc. Code, Sec.318 1866-1867 (4) BHCR 153 |
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| Radhabai
widow of
Ramchandra v. Shama widow of Sundar Act XIV of 1859, Sec.I., Cl.12 and 15 - Limitation - Immoreable Property - Bailment - Depositary - Tenancy-at-Will - Adverse Possession - English Law 1866-1867 (4) BHCR 155 |
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| Govind
Hari Valekar
v. Bank of India Auction Sale - irregularity - Notice of Sale - Notice of Lien - Adjournment of Sale - Civ. Proc. Code, Sec. 256 1866-1867 (4) BHCR 164 |
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| Narayan
Vyankatesh Damble
v. Dhondu Damodhar et al. Boundaries - Jurisdiction - Appeal 1866-1867 (4) BHCR 167 |
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| Gane
Bhive Parab et al.
v. Kane Bhive et al. Hindu Law - Separate Property - Undivided Family - Onus Probandi 1866-1867 (4) BHCR 169 |
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| Ratanshankar
Revashankar
v. Gulabshankar Lalshankar Jurisdiction - Varshasan - Gaikwad - Title - Small Cause Court - Extra ordinary Jurisdiction. 1866-1867 (4) BHCR 173 |
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| Amirchand
Jamnadas
v. Maggan Amthu Hearing of Suit - Commencement of Suit - Stamp Duty Refund - Act X of 1862, Sec.26 1866-1867 (4) BHCR 176 |
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| Shripat
Ramchandra
Kulkarni v. Vithoji valad Malharji Patil Reg. Viii of 1827 - Certificate of Heirship - Evidence 1866-1867 (4) BHCR 178 |
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| Radhabai,
widow of
Damodhar v. Radhabai, widow of Krishnanath Mesne Profits - Immoveable Property - Execution of Decree - Act XXIII of 1861, Sec. 11 1866-1867 (4) BHCR 181 |
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| Shapurji
Jehangir v.
Richard Morgan Cantonment Magistrate - Small Cause Court - Concurrent Jurisdiction - European British Subject - Act III of 1859, Sec. 1 - Act XI of 1865, Sec. 8 1866-1867 (4) BHCR 187 |
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| Maharana
Fatesangji
v. Desai Kalyanraya Toda Garas - Limitation - Moveable Property - Act XIV of 1859, Sec. I., Cl. 16 1866-1867 (4) BHCR 189 |
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| Raje
Vyankatrav Anandrav
Nimbalkar v. Jayavantrav bin Malharrav Ranadive Hindu Law - Adoption - Only Son - Age of Adopted. 1866-1867 (4) BHCR 191 |
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| Davlata
bin Bhujanga et
al. v. Beru bin Yadoji et al. Survey Number - Alienation - Consent of Heirs - Limitation 1866-1867 (4) BHCR 197 |
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| Mahipatrav
Chandrarav
v. Nensuk Anandrav Shet Marvadi Limitation - Minor - Guardian Act XIV of 1859, Sec. XI 1866-1867 (4) BHCR 199 |
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| Vinayak
Sadashiv Voze
v. Raghi, widow of Alya, Has Patil bin Alya, and Kamlya bin Alya Lease - Agreement between Mortgagor and Mortgagee - Rent - Interest - Act XXVIII of 1855 1866-1867 (4) BHCR 202 |
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| Bhimacharya
bin
Vyankatacharya v. Fakirappa bin Anandappa Act VIII of 1859, Secs. 41-111 and 119 - Pleader - Ex parte hearing. 1866-1867 (4) BHCR 206 |
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| Reg.
v. Amba kom
Girsoji Ind. Pen. Code, Secs. 323 and 324 - Crim. Proc. Code, Sec. 434. 1866-1867 (4) BHCR 207 |
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|
CROWN
CASES
DEIDED IN THE ORIGINAL AND APPELLATE JURISDICTIONS OF THE HIGH COURT OF BOMBAY |
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| Reg.
v. Amba kom
Girsoji Ind. Pen. Code, Secs. 323 and 324 - Crim. Proc. Code, Sec. 434. 1866-1867 (4) BHCR 01 |
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| Reg.
v. Nanaji
valad Vithoji Ind. Pen. Code, Secs. 323 and 324 - Crim. Proc. Code, Sec. 427 1866-1867 (4) BHCR 02 |
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| Reg.
v. Ganu valad
Ramohandra Ind. Pen. Code, Secs. 403 and 406 - Criminal misappropriation - Criminal breach of trust - Crim. Proc. Code, - Jurisdiction - New Trial. 1866-1867 (4) BHCR 03 |
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| Reg.
v. Larkins Complaint - Magistrate F.P. - Railway Act 1866-1867 (4) BHCR 04 |
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| Reg.
v. Babji valad
Bapu Whipping Act, No. VI of 1864 - Previous Conviction 1866-1867 (4) BHCR 05 |
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| Reg.
v. Auba bin
Bhivrav Ind. Pen. Code, Sec. 228 - Prevarication - Crim. Proc. Code, Sec. 163 1866-1867 (4) BHCR 06 |
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| Reg.
v. Pandu bin
Vithoji Ind. Pen. Code, Sec. 228 - Refusing to answer questions - Crim. Proc. Code, Sec. 163 1866-1867 (4) BHCR 07 |
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| Reg.
v. Kuberio Ratno Crim. Proc. Code, Sec. 277 - Subordinate Magistrate - Magistrate F.P. - District Magistrate 1866-1867 (4) BHCR 08 |
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| Reg.
v. Bhikoba
Vinoba and others Bombay Act No. III of 1866, Sec. I., Cl.2 - The words "Three Miles" - Construction 1866-1867 (4) BHCR 09 |
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| Reg.
v. Kushya bin Yesu Previous Conviction - Punishment after - Ind. Pen. Code, Secs. 75 and 380 1866-1867 (4) BHCR 11 |
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| Reg.
v. Zora Karubeg Conviction on several Charges - Punishment in excess - Criminal Intimidation - Ind. Pen. Code, Secs. 506 and 507 1866-1867 (4) BHCR 12 |
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| Reg.
v. Lingana bin
Giubana and others Act III of 1857, Sec. 18 - Pigs - Public Road - Damage - Trespass - Mischief 1866-1867 (4) BHCR 14 |
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| Reg.
v. Babaji bin
Bhau and another Ind. Pen. Code, Secs. 405 and 417 - Crim. Proc. Code, Secs. 426 and 434 1866-1867 (4) BHCR 16 |
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| Reg.
v. Franois
Cassidy Murder - Attempt to Murder - Loaded rifle - Surplusage - Charge - Ind. Pen. Code, Secs. 299, 300, 307 and 511 1866-1867 (4) BHCR 17 |
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| Reg.
v. Ganu bin
Krishna Gurav and others. Obscene Songs - Lavni - Ind. Pen. Code, Sec.294 - Crim. Proc. Code, Secs. 66,257 and 265. 1866-1867 (4) BHCR 25 |
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| Reg.
v. Khushal Hiraman
and Indragir Leave to Prosecute - Civil Court - Act XXV of 1861, Secs. 169 and 170 - Lease - Copy of Lease - Valuable Security - Ind. Pen. Code, Sec. 30 1866-1867 (4) BHCR 28 |
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| Reg.
v. Dipchand Khushal District Magistrate - Magistrate F.P. - Power to Refer - Jurisdiction - Crim. Proc. Code, Sec. 169 1866-1867 (4) BHCR 30 |
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| Reg.
v. Vishvanath
Daulatrav District Magistrate - Magistrate F.P. - Reference - Jurisdiction - Crim. Proc. Code, Sec. 401 1866-1867 (4) BHCR 33 |
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| Reg.
v. Bagu
valad Owsari et al. Subordinate Magistrate - Magistrate F.P. - Power to Refer - Jurisdiction - Crim. Proc. Code, Sec. 276 1866-1867 (4) BHCR 34 |
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| Reg.
v. Ranchoddas
Nathubhai Session Court - Informal Commitment - Magistrate F.P. - Reference 1866-1867 (4) BHCR 35 |
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| Reg.
Joma bin Balu Refusal to perform work - Magistrate's order - Act XIII of 1859, Sec. 2 1866-1867 (4) BHCR 37 |
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| Reg.
v. Natha Mula Fine - Refund 1866-1867 (4) BHCR 37 |
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| Reg.
v. Bechar Mava Jurisdiction - Foreigner - Act XXV of 1861, Sec. 31 1866-1867 (4) BHCR 38 .................................................................................................................................................................................................................. |
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