West Bengal Act XX of 1953'
THE CITY SESSIONS COURT ACT, 1953.
Wcsl Ben. Acr XXVI or 1956.
Wesr Ben. Acl XXI of 1964.
West Ben. Act XXXUI of 1969 West Ben. Acl XXXI of 1975. West Ben. Act XXXVIII of 1980. At1 Acr to esroblislr a Corrrr of Session for rfre Pre~idency-row11 of Calcrrttu.
WHEREAS i t is cxpedienl 10 eslablish a Court of Scssion for the
Presidency- own oi Calcutra;
11 is hereby enacrcd as rol1ou~s:-
1. ( I ) This Act may be calIed thc City Sessions Court ACI, 1953.
\vest Bcn. (2) It shall comc inlo force20n thc same date on which rhc C i ~ y Civil Act XXI
01 1953.
Coun Acl, 1953, comes into r ~ r c c .
2. In this Act, unlcss there i s anything rcpugnanl in thc subjcct or context,-
( 1 ) "Chief Judge" mcans rhc Chief Judge of rhc Ciry Sessions Coun, appoinlcd undcr sub-section (I)-of sec~ion 4;
(2) "Ciry Civil Cour~" mcans h e Court es~ablishcd under seclion
3 OF the Ci~y Civil Court Aci, 1953;
(3) "City Sessions Cour~" mcans the Court es~ablishcd under seclion 3;
(4) "High Courl" means rhc High Court a1 C3lculla:
J* * * * w *
Acr vor (7) "the Code" means $c Code of Criminal Procedure, 1898.
1598.
3. (1) Tlie S~a!e Governn~ent may, by notificauon in rhe Oficial Gazerte, eslablishA for the Presidency-[awn of Calcu!ra a Court oFScssion
lo be called the Ciry Sessions Courl.
'For S~arcrncnl nlObjccts and Rtmons. 5re thc Cdlc~rrm Ga:crre. IZvrrnordirrrrr?: dnicd tI\c 3 1st March. IY53. Pad 1VA. page 468; for pmccdings ofthc Wcsl Bcnpal Lgislativc A w ~ n b l y , . ~ r c hc pmcccdings orrhc m e l i n g oTthc\Vcst Bungal Lcgislritivc Assembly hcld on lht 51h ~ d 6 1 h May, 1953: and iorpmcccdingsolrhe Wtsr Bcngal LcgislaliccCouncil.see ~ h r p m c d i n g s oCthc rnccring of~hcM'cs~ BcngdLe~isliltivcCouncil hcld on the 12th May.
1953.
Shon Litle and
c o m n c e - mnr.
Emblishmcnl orcity
Session<
Coun. 'This Act wa brought it~to lorcc with crrccr lrom rhe sunc dmc on which lhc City Civil Coun Act.1953 c m c inlo lorcc. rid. scc. I(?) olthis Acr, The la~ler AcLcamc into rorcc on thlr 13rd February. l957, vidc fool-norc 2 on page 403. pud,
Tlauscs (51 and (61 wcrc ornirrcd by s .2 olrhe Cily Scssions Coun (Anicndmznt) ACI. 1969 (IVcst Bcn. Act XXXIlI or 1969).
'Thc C i ~ y Scssions Coun w,u established wilh 2 k c t rrom ~ h c 23rd February. 1957, vtdc notification No. 1059-I., dalcd the 141h Fcbruay, 1957, orthr: Judicial Dcpmlncnr, published in the Culcurro Gilzeire, E t r r u o r d i r w ~ ofthe 2Drh Rbruxy, 1957, Pan 1 , page 5Rb.
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Tlre City Sessio~is Colir~ Act, 1953. [West Ben. Act
(2) The Ciry Scssions Coun shall bc dccmed 10 he a Courr subordinate
lo and subjcci l o the superinlendencc of the High Courl within the meaning of thc Lclters Patenr for rhc High Courr and of rhc Code. Appoinllncnl 4. (1) Thcre shall be appoin~cd a Chief Judge of thc Cily Sessions Courr and as many vthcr Judges of rhal Court as the Srwe Govcrnmcnr thinks I?[.
(2) Thc Chief Judge or thc Ciiy Civil Courr and rhc olher Judges of [hat Courr may be appointed in addition ro [heir duties in thar Coun as the Chicf Judge and [be othcr Judges of ~ h c City Sessions Court.
Cily Swions 5. For rhc purposes of Lhc Codc, the Presidency-iown of Calcurta
E::zbC" shall be decmcd to be a scssions division and a district, rhc Ciry Scssions Scssionuid Court shall bc dccrned ro bc 3 Court or Session established lor such Ihs Codc'o s c s s i o ~ ~ s division, and rhc Chief Judge and rhc o~her Judges or the City apply lo such Courl. Scssions Coun shall be dccmed respec~ivcly to be the Sessions Judgc and t l~c Addirional Scssions Judges appoin~crl [or such Courl ol Session;
and savc as olhcnvisc provided in lhis Acl all thc provisions of tIic Codc shall apply accordingly.
City Ssssions 6. I * ~k * * *
Coun not to have
jurisdic~iun 2* * * * * *
in c c n i n 1II;UICm. (3) .'* * * * * all matters in respect of which !he Cily Sessions Coun has no jurisdicrion, shall bc pied, dealr with or disposed of as if rhis-Act had no1 bccn passed.
7. [(Corrrrrrir~ul.)--Ot~litreri by rlrc Bty Sessiotis Corrrt (Atme~rdtt~etrr) Acr. 1969 (\VCSI Ben. Acr XXXII l of 1969).]
8. [ ( l i igh C u r ~ r ~ trot ro ry cerrui11 cuxes.)-0r1zit1crl by rile Ciu Sessiotts Corrrr (Antetidnle~ir] A cr. 1969 (IVt'sr Ben. Acr W I I I of 1969).]
9. [(Trials before r11e City Scssiut~s Corrrr ro be by j r r r y t Otriirred IT ill^ Cigl SESS~OIIS Corrrf (A~~~et~dt t ier~t] Act. I975 (West Bell. Act XXI of 19731.1
'Sub-sccrion ( I ) w~somitrcd by s. 2 orthe Ciry Scssions Coun [Amendrnenr) Acl, 1975 (Wcst Ben. ACI XXXI or t975).
'Sub-scclion ( 2 ) a : ~ omilttd by s. 3{l) olhc City S ~ F S ~ O ~ S Coun (Anwnd~wnt) ACL 1969 (\Yes[ Bsn. Act XXXll I or 1969).
S h e words and ligurcs "Subjcct lo the provisiom o f sccriuns 7 and 8," wcrc onilucd by s 3 ( 3 . ilrirf.
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The Ciry Sessiu~rs Currrr Act. 1953.
Registrar or rhc City Sessions Coun. of Hrgisrnr and of clcrks
(2) The Sratc Go~wnmcnr shall 'fix thc number of clerks and olher niinistcrial orficcrs rnr ~ h c Ciry Scssions Court. The appointment or such ollicrrsmd clerks and olhcr minisicria1 orficers shall be made by rhe Statc ~hCirdUtiCS, Govcrnmcnl or, iT in any class or cIasses of cases [he Stare Governrncnt
so direcls, by thc C h i d Judgc.
(3) The Rcgis~rar and any clcrk or olher ministerial officer may hc common ro thc City Civil Coun and lhe Cily Sessions C o u ~ .
(4) The Chief Judgc shall hnvc adminismalive control over the
Regis~rar of [he City Sessions Court, and thc clerks and rninisrerial officers referred ro in sub-secrion (2), and may frame regularions prescribing the dulics or such Registrar, clcrks and rninisrerial oficers.
11. ( 1 ) Thc Chicf Judgc shall, before the comnlencemenr of each Holihys and
ycar, draw up a list of holidays and vacaBons 10 be observcd in hc Cily vnmion~. Sessiorls Coun, and shall subnlir the same for the approval of ~ h c High
COUII.
(2) Sucll list, when ir has received such ~ ~ ~ r o v $ l . shall bc publishcd I in the Oflicinl Gu:ertc and [he said holi~lnys and vocations shall bc ohqerved accnrdingly. !
12. (1) All pcrsons cntcrcd as ~~[orncys-at-law on ~ h c roll of [he Artomys cnurlcd loact High Cour~ shnlf bc cn~itlcd to acr and plead in h e Ciry Sessions Court. ,ndplmd in
(2) Thc provisions of subscc~iun (1) shall bc in addilion to and no1 in derogation of any Inw cnd l l i ng a pcrson lo acr and plead, or to plead, coun.
as the case m a y be, in rhc Ciry Sessions Court.
13. Thc Ci~y Sessions Court sha l l usc a scal o i such rorm and S C ~ .
dimension 3s may, for thc rimc bcing. bc 'prcscribcd by rhc Stale
'Govrrnmrnt.
14. (1) The High Coun may, from rime [o rime, with [he approval Kulcs. O F the Govcrnor, makc rules-' For the purpose of giving effect lo the prnvisions af this Act.
]For nolifiua~ion dirccling that the appoinimcn~ oCilicclcrks and othcr nunistcrid ofliccn
alrackd 10 ttlc C i ~ y Civil Cuun orrhr City Scs5iuns Coun ?hall lx made by the ChieCJudgz,
aec notificaiion No. 7 703 1.. dared 21.3.59, publishcd in ihc Calruno Gflzcrre o f 1959. Pan 1.
pagc3184.
Tornu1ilir;llion prscribing lornimd di~litmsion o l h c s d to bc uscd by LhcCi~y S~s ions
Coun, see notification No. 1297 1.. dated ? 1.2.57. publishcd in ihc Culclrrrrr Grrzerre,
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Tlre City Se.~sintrs Corrrr Acr, 1953. [West Bcn. Act XX of 1953.1 (Secriotrs 15-17 and Tlre Sclred~~lcr.)
(2) In particular and without prejudice to thc generalily of the t
Foregoing powcr, such rules may provide for all or any of the following mattcrs, namely,-
(a) hc pricricc and proccdurc of the City Scssions Coun, so far as such rulcs arc no1 inconsis~cnt w i ~ h ~ h c provisions of [his Acr as rcad with the Codc:
(b) rcgisters, hooks, accounts and other records to be main~ained by thc City Scssions Court;
(c) rctums, slotcmcnts and olhcr inlormation to be submitted by the Ciry Scssions Court from time to rime 10 the High Coun, and also to thc Statc Govcrnmcnt ilrcquired by the Statc Govcmment.
Savingur 15. Nothing in this Act stiall affcc~ any case or proceeding pending c w s and
in the High Court on thc cli11t on which this Act comes inlo force, and ~ n d i n ~ i n every such casc or procccding shall bc con~inucd as if this Acl had not Hifi Coun.
been passed.
ACI ro 16. Thc provisions of this Acl shall have effect no~withslanding any~hing lo thc contrary in any othcr law, including in particular the o ~ h c r l ~ w including Lerrers Patent of ~ h c High Court:
LeHcn
hlmr.
Provided [ha1 nothing in this Acr sball bc dccmcd to nffccl any provisions olrhc Wcsl Bcngal Criminal Law Amcndmcnl (Special Courls) \Var Ben. Acl, 1949 or [hc Tribunals of Criminal Jurisdiction Act, 1952: Afl XXI 01 1949. \Vesr Ben.
Acl XIV
of 1951.
. .
Frovidcd lunhcr that nothing in this Act shall he deemed to coder
any jurisdiction on thc City Scssions Courl ro try any offcncc undcr rhc
Indian Cumpanies Act, 19 13' or deemed to affecl 1he jurisdjcrion of [he VIIof 1913. X o l 1949. - ,.
High Court under the Banking Con~panies ACI, 1949.
17. [(A~~~etrd~nerrrs ro I/I~ Code.)-Osritred hy rlre City Sessiorzs Cottt,r (Atwe~~dtserrt) Act, 1980 (West Bell. Acr XXXVIII of 1980).] [THE FIRST SCHEDULE.-(Scherl1rled OfJe)~ces.)-Onritted by s. 6 of rhe City Srssiot~s Coiir~ (A~~rel~drrrer~r) Acr. 1969 (Wesr Ben. Acr X X X l l l of 1969).]
[THE SECOND SCHEDULE.-(AIII~~~~~IEIIIS ro ~Jie Code of Crirlti- ,la1 Pmcerlrtre, 1898.)-O~izitred by s. 3 of tfte City Scssiu~rs COI~I-Z (Aare~rdr~~enr) Act. 1980 (lVesr Beri. Act X X X V I I I of 1980).]
'Thc Indian Companies ACI, 1913 (V11 of 1913) was rcpcalcd by rhc Cornpanics Aci, 1956 (1 nf 1956).
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