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NCT Delhi - Act

The Delhi High Court (Amendment) Act, 1980

DELHI
India

The Delhi High Court (Amendment) Act, 1980

Act 37 of 1980

  • Published in Gazette of India on 2 July 1980
  • Not commenced
  • [This is the version of this document from 2 July 1980.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Delhi High Court Act, 1966.BE it enacted by Parliament in the Thirty-first Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Delhi High Court (Amendment) Act, 1980.
(2)It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.

1. 1st October, 1980, vide notification No. G.S.R. 522(E), dated 6th September, 1980, see Gazette of India, Extraordinary, Part II, sec. 3(i).

2. Sections 2 and 3 rep. by Act 19 of 1988, s. 2 and the First Schedule (w.e.f. 31-3-1988).

2.

* * * * *

2. [Amendment of section 5.]

Rep. by Repealing and Amending Act (19 of 1988), s. 2 and the First Schedule (w.e.f. 31-3-1988).

3. [Amendment of Punjab Act VI of 1918, as in force in the Union territory of Delhi.]

Rep. by s. 2 and the First Schedule (w.e.f 31-3-1988).

4. Power of Chief Justice to transfer pending suits and proceedings to subordinate courts.-

The Chief Justice of the High Court of Delhi may transfer any suit or other proceedings which is or are pending in the High Court immediately before the commencement of this Act and in which no witnesses have been examined before such commencement to such subordinate court in the Union territory of Delhi as would have jurisdiction to entertain such suit or proceedings had such suit or proceedings been instituted or filed for the first time after such commencement.