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 4] [Entire Act]

Union of India - Section

Section 18 in Colonial Courts of Admiralty Act, 1890

18. Repeal.-

The Acts specified in Second Schedule to this Act shall, to the extent mentioned in the third column of that schedule, be repealed as respects any British possession as from the commencement of this Act in that possession, and as respects any court out of Her Majesty's dominions as from the date of any Order applying this Act:Provided that
(a)Any appeal against a judgment made before the commencement of this Act may be brought and any such appeal and any proceedings or appeals pending at the commencement of this Act may be carried on and completed and carried into effect as if such repeal had not been enacted; and
(b)All enactments and rules at the passing of this Act in force touching the practice, procedure, fees, costs, and returns in matters relating to the slave trade, in Vice-Admiralty Courts and in East African Courts shall have effect as rules made in pursuance of this Act, and shall apply to Colonial Courts of Admiralty, and may be altered and revoked accordingly.
FIRST SCHEDULESECTION 16. BRITISH POSSESSIONS IN WHICH OPERATION OF ACT IS DELAYEDNew South WalesVictoriaSt. HelenaBritish HondurasSECOND SCHEDULESECTION 18. ENACTMENTS REPEALED
SESSION AND CHAPTER TITLE OF ACT EXTENT OF REPEAL
56 Geo. 3, c. 82 An Act to render valid the judicial Acts of Surrogates of Vice-Admiralty Courts abroad, during vacancies in office, of Judges of such Courts. The whole Act.
2 & 3 Will. 4, c. 51 An Act to regulate the practice and the fees in the Vice-Admiralty Courts abroad, and to obviate doubts as to their jurisdiction. The whole Act.
3 & 4 Will. 4, c. 41 An Act for the better administration of justice in his Majesty's Privy Council. Section 2.
6 & 7 Vict., c. 38 An Act to make further regulations for facilitating the hearing appeals and other matters by the Judicial Committee of the Privy Council. In section 2, the words "or from any Admiralty or Vice-Admiralty Courts." and the words "or the Lords Commissioners of Appeals in prize causes or their surrogates"In section 3, the words "and the High Court of Admiralty of England," and the words "and from any Admiralty or Vice-Admiralty Courts"In section 5, from the first "the High Court of Admiralty" to the end of the section.In section 7, the words "and from Admiralty or Vice-Admiralty Court" Sections 9 and 10, so far as relate to maritime causes.In section 12, the words "or maritime"In section 15, the words "and Admiralty and Vice-Admiralty."
& 8 Vict., c. 69 An Act for amending an Act passed in the fourth year of the reign of His late Majesty, entitled. "An Act for the better administration of justice in His Majesty's Privy Council," and to extend its jurisdiction and powers. In section 12, the words "and from the Admiralty and Vice-Admiralty Courts;' and so much of the rest of the section as relates to maritime causes.
26 Vict., c. 24 The Vice-Admiralty Courts Act, 1863. The whole Act.
30 & 31 Vict., c. 45 The Vice-Admiralty Courts (Amendment) Act, 1867. The whole Act.
36 & 37 Vict., c. 59 The Slave Trade (East African Courts) Act, 1867. Sections 4 and 5.
36 & 37 Vict., c. 88 The Slave Trade Act, 1873. Section 20 as far as relates to the taxation of any costs, charges and expenses which can be taxed in pursuance of this Act. In section 23 the words "under the Vice-Admiralty Courts Act, 1863."
38 & 39 Vict., c. 51 The Pacific Islanders Protection Act, 1875. So much of section 6 as authorizes Her Majesty to confer Admiralty jurisdiction on any Court.