Courts (Supplementing) Act, 1918

PUNJAB ACT 009 OF 1919

19 March, 1919

1	2	3	4
Year	No.	Short title	Whether repealed or otherwise affected by legislation
1919	9	The Punjab Courts (Supplementing) Act, 1918	Amended in part, Government of India (Adaptation of Indian Laws) Order, 1937

An Act to supplement the Punjab Courts Act, 1918

Whereas it is expedient to supplement the Punjab Courts Act, 1918; (Punjab Act VI of 1918) It is hereby enacted as follows:

Section 1. Short title and commencement

(1) This Act may be called the Punjab Courts (Supplementing) Act, 1919.

(2) It shall come into force on such date 3as may be notified by the 4[Central Government] in this behalf.

Section 2. Provisions regarding proceedings pending in the Chief Court of the Punjab

All suits, appeals, revisions, applications, reviews, executions and other proceedings whatsoever, whether civil or criminal, pending in the Chief Court of the Punjab, shall be continued and concluded in the High Court of Judicature at Lahore as if the same had been instituted in such High Court; and the High Court of Judicature at Lahore shall exercise the same jurisdiction in relation to all such proceedings as if the same had been instituted and continued in such High Court.

1. For Statement of Objects and Reasons, see Gazette of India, 1919, Part V, page 65; and for proceedings in Council, see ibid, 1919, Part VI, page 827.

2. [Received the assent of the Governor-General on the 19th March, 1919]

3. It came into force on the 1st April, 1919; see Gazette of India, 1919, Part I, page 710.

4. Substituted for the words Governor-General in Council by the Government of India (Adaptation of Indian Laws) Order, 1937.