Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9]

Union of India - Act

The Supreme Court Advocates (Practice In High Courts) Act, 1951

UNION OF INDIA
India

The Supreme Court Advocates (Practice In High Courts) Act, 1951

Act 18 of 1951

  • Published on 28 April 1951
  • Commenced on 28 April 1951
  • [This is the version of this document from 28 April 1951.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Supreme Court Advocates (Practice In High Courts) Act, 1951ACT NO. 18 OF 1951

27.

/1397[28th April, 1951]An Act to authorize advocates of the Supreme Court to practise as of right in any High Court.BE it enacted by Parliament as follows:--

1. Short title and extent.

(1)This Act may be called the Supreme Court Advocates (Practice in High Courts) Act,

2. Right of Supreme Court Advocates to practise in any High Court.

- Notwithstanding anything contained in the Indian Bar Councils Act, 1926 (38 of 1926), or in any other law regulating the conditions subject to which a person not entered in the roll of Advocates of a High Court may be permitted to practise in that High Court, every Advocate of the Supreme Court shall be entitled as of right to practise in any High Court whether or not he is an Advocate of that High Court:Provided that nothing in this section shall be deemed to entitle any person, merely by reason of his being an Advocate of the Supreme Court to practise in a High Court of which he was at any time a Judge, if he had given an undertaking not to practise therein after ceasing to hold office as such Judge.Explanation.--In this section, "High Court" includes the Court of a Judicial Commissioner.