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 158]

Union of India - Act

The Judicial Officers Protection Act, 1850

UNION OF INDIA
India

The Judicial Officers Protection Act, 1850

Act 18 of 1850

  • Published in Gazette 18 on 4 April 1850
  • Assented to on 4 April 1850
  • Commenced on 4 April 1850
  • [This is the version of this document from 4 April 1850.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Judicial Officers Protection Act, 1850ACT No. XVIII OF 1850[4th April, 1850]
An Act for the protection of Judicial OfficersFor the greater protection of Magistrates and others acting judicially; It is enacted as follows:–

1. Non-liability to suit of officers acting judicially, for official acts done in good faith, and of officers executing warrants and orders

No Judge, Magistrate, Justice of the Peace, Collector or other person acting judicially shall be liable to be sued in any Civil Court for any act done or ordered to be done by him in the discharge of his judicial duty, whether or not within the limits of his jurisdiction:Provided that he at the time, in good faith, believed himself to have jurisdiction to do or order the act complained of; and no officer of any Court or other person, bound to execute the lawful warrants or orders of any such Judge, Magistrate, Justice of the Peace, Collector or other person acting judicially shall be liable to be sued in any Civil Court, for the execution of any warrant or order, which he would be bound to execute, if within the jurisdiction of the person issuing the same.