act 018 of 1875 : Law Reports Act, 1875 [18 of 1875] [Repealed]

Law Reports Act, 1875 [18 of 1875] [Repealed]

ACTNO. 18 OF 1875

10 January, 1876

Repealed in partial Act 12 of 1876

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 13^th October 1875).

An Act for the improvement of Law Reports.

PREAMBLE

Preamble. Whereas it is expedient to diminish the multitude and expense of the Law Reports published in British India, and to improve their quality: And whereas, with a view to furthering these objects, the Governor General in Council proposes to authorize the publication of reports of cases decided by the High Courts of Judicature established under the twenty-fourth and twenty-fifth of Victoria, chapter 104; It is hereby enacted as follows:

Section 1. Short title

This Act may be called The Indian Law Reports Act, 1875:

Local extent. It extends to the whole of British India;

Commencement. And it shall come into force on such day as the Governor General in Council notifies in this behalf in the Gazette of India.

Section 2. Act II of 1875 repealed

Act No. II of 1875 (to diminish the multitude and improve the quality of Law Reports, and to extend the area of their authority) is hereby repealed.

Section 3. Authority given only to authorized reports

No Court shall be bound to hear cited, or shall receive or treat as an authority binding on it, the report of any case decided by any of the said High Courts on or after the said day, other than a report published under the authority of the Governor General in Council.

Section 4. Authority of judicial decisions

Nothing herein contained shall be construed to give to any judicial decision any further or other authority than it would have had if this Act had not been passed.

[Price one anna]