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Union of India - Act

The Indian Law Reports Act, 1875

UNION OF INDIA
India

The Indian Law Reports Act, 1875

Act 18 of 1875

  • Published on 13 October 1875
  • Commenced on 13 October 1875
  • [This is the version of this document from 13 October 1875.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Indian Law Reports Act, 1875Act No. 18 of 1875 [As on 1956]

1871.

An Act for the improvement of Law Reports.[13th October, 1875.][* * * *] [Preamble rep.by the A.O. 1937.]

1. Short title.

- This Act may be called the Indian Law Reports Act, 1875.Local extent. - It extends to the whole of India [except the State of Jammu and Kashmir] [Substituted by Act 3 of 1951 for "except Part B States".];Commencement. - And it shall come into force on such day [as the Central Government notifies in this behalf in the Official Gazette.] [1st January, 1876, vide Notification No. 22, dated the 23rd November, 1875, Gazette of India, 1875, Part I, page 589.]

2. [Repeal of Act 2 of 1875.]

- Rep.by the Repealing Act, 1876 (12 of 1876).

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 High Court for a Part A or a Part B State] [Substituted by Act 3 of 1951 for "decided on or after the said day by any High Court for a Part A State".], other than a report published under the authority of [any State Government] [The original words "the G.G.in C." have successively been amended by the Devolution Act, 1920 (38 of 1920), the A.O. 1937 and the A.O. 1950 to read as above.].

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.