India Code Link To Indian Contract Act,1872
| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | Indian Contract Act, 1872 | 1872 |
| Act Number | Enactment Date | Chapter Number |
| 9 | 1872-04-25 | 1 |
| Chapter Title | Ministry | Department |
| OF THE COMMUNICATION, ACCEPTANCE AND REVOCATION OF PROPOSALS | Ministry of Law and Justice, Legislative Department | Department of LAW AND LEGISLATIVE AFFAIRS |
- Preliminary
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ICA Chapter 1 – Of the Communication, Acceptance and Revocation of Proposals
- Section 3. Communication, acceptance and revocation of proposals.
- Section 4. Communication when complete
- Section 5. Revocation of Proposals and acceptance
- Section 6. Revocation how made
- Section 7. Acceptance must be absolute
- Section 8. Acceptance by performing conditions, or receiving consideration .
- Section 9. Promise, express and implied
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ICA Chapter 2 – Of contracts, violable, contracts and void agreements
- Section 10. What agreements are contracts
- Section 11. Who are competent to contract
- Section 12. What is a sound mind for the purposes of contracting
- Section 13. Consent defined
- Section 14. Free consent defined
- Section 15. Coercion defined
- Section 16. Undue influence defined
- Section 17. fraud defined
- Section 18. Misrepresentation defined
- Section 19. Voidability of agreements without free consent
- Section 19A. Power to set aside contract induced by undue influence
- Section 20. Agreement void where both parties are under mistake as to matter of fact
- Section 21. Effect of mistake as to law
- Section 22. Contract caused by mistake of one party as to matter of fact
- Section 23. What consideration and objects are lawful, and what not
- Section 24. Agreements void, if consideration are objects unlawful in part
- Section 25. Agreement without consideration, void, unless it is in writing and registered or is a promise to compensate for something done or is a promise to pay a debt barred by limitation law
- Section 26. Agreement in restraint of marriage, void
- Section 27. Agreement in restraint of trade, void
- Section 28. Agreements in restrain of legal proceedings, void
- Section 29. Agreements void for uncertainty
- Section 30. Agreements by way of wager, void
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ICA Chapter 3 – Of contingent contracts
- Section 31. Contingent contract defined
- Section 32. Enforcement of Contracts contingent on an event happening
- Section 33. Enforcement of contract contingent on an event not happening
- Section 34. When event on which contract is contingent to be deemed impossible, if it is the future conduct of a living person
- Section 35. When contracts become void, which are contingent on happening of specified event within fixed time
- Section 35. When contracts become void, which are contingent on happening of specified event within fixed time
- Section 36. Agreements contingent on impossible event void
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ICA Chapter 4 – Of the performance of contracts which must be performed
- Section 37. Obligations of parties to contract
- Section 38. Effect of refusal to accept offer of performance
- Section 39. Effect of refusal of party to perform promise wholly
- Section 40. Person by whom promises is to be performed –
- Section 41. Effect of accepting performance from this person
- Section 42. Devolution of joint liabilities
- Section 43. Any one of joint promisors may be compelled to perform
- Section 44. Effect of release of one joint promisor
- Section 45. Devolution of joint rights
- Section 46. Time for performance of promise, where no application is to be made and no time is specified
- Section 47. Time and place for performance of promise, where time is specified and no application to be made
- Section 48. Application for performance on certain day to be at proper time and place
- Section 49. Place for the performance of promise, where no application to be made and no place fixed for performance
- Section 50. Performance in manner or at time prescribed or sanctioned by promise
- Section 51. Promisor not bound to perform, unless reciprocal promisee ready and willing to perform
- Section 52. Order of performance of reciprocal promises
- Section 53. Liability of party preventing event on which contract is to take effect
- Section 54. Effect of default as to the promise which should be performed, in contract consisting or reciprocal promises
- Section 55. Effect of failure to perform a fixed time, in contract in which time is essential
- Section 56. Agreement to do impossible act
- Section 57. Reciprocal promise to do things legal, and also other things illegal
- Section 58. Alternative promise, one branch being illegal
- Section 59. Application of payment where debt to be discharged is indicated
- Section 60. Application of payment where debt to be discharged is not indicated-
- Section 61. Application of payment where neither party appropriates
- Section 62. Effect of novation, rescission, and alteration of contract
- Section 63. Promise may dispense with or remit performance of promise
- Section 64. Consequence of rescission of voidable contract
- Section 65. Obligation of person who has received advantage under void agreement, or contract that becomes void
- Section 66. Mode of communicating or revoking rescission of voidable contract-
- Section 67. Effect of neglect or promise to afford promisor reasonable facilities for performance
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ICA Chapter 5 – Of certain relations resembling those created by contract
- Section 68. Claim for necessaries supplied to person incapable of contracting, or on his account
- Section 69. Reimbursement of person paying money due by another, in payment of which he is interested
- Section 70. Obligation of person enjoying benefit of non-gratuitous act
- Section 71. Responsibility of finder of goods
- Section 72. Liability of person to whom money is paid, or thing delivered, by mistake or under coercion-
- ICA Chapter 6 – Of the consequences of breach of contract
- ICA Chapter 7 – Sale of Goods
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ICA Chapter 8 – Of indemnity and guarantee
- Section 124. Contract of indemnity defined
- Section 125. Right of indemnity-holder when sued
- Section 126. Contract of guarantee, surety, principal debtor and creditor
- Section 127. Consideration for guarantee
- Section 128. Surety’s liability
- Section 129. Continuing guarantee
- Section 130. Revocation of continuing guarantee
- Section 131. Revocation of continuing guarantee by surety’ death
- Section 132. Liability of two persons, primarily liable, not affected by arrangement between them that one shall be surety on other’s default
- Section 133. Discharge of surety by variance in terms of contract
- Section 134. Discharge of surety by release or discharge of principal debtor
- Section 135. Discharge of surety when creditor compounds with, gives time to, or agrees not to sue, principal debtor
- Section 136. Surety not discharged when agreement made with third person to give time to principal debtor
- Section 137. Creditor’s forbearance to sue does not discharge surety
- Section 138. Release of one co-surety does not discharge other
- Section 139. Discharge of surety by creditor’s act or omission impairing surety’s eventual remedy
- Section 140. Rights of surety on payment or performance
- Section 141. Surety’s right to benefit of creditor’s securities
- Section 142. Guarantee obtained by misrepresentation, invalid
- Section 143. Guarantee obtained by concealment, invalid
- Section 144. Guarantee on contract that creditor shall not act on it until co-surety joins
- Section 145. Implied promise to indemnify surety
- Section 146. Co-sureties liable to contribute equally
- Section 147. Liability of co-sureties bound in different sums
- Section 158. Repayment, by bailor, of necessary expenses
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ICA Chapter 9 – Of bailment
- Section 148. Bailment, bailor and bailee defined.
- Section 149. Delivery to bailee how made
- Section 150. Bailor’s duty to disclose faults in goods bailed
- Section 151. Care to be taken by bailee
- Section 152. Bailee when not liable for loss, etc, of thing bailed
- Section 153. Termination of bailment by bailee’s act inconsistent with conditions
- Section 154. Liability of bailee making unauthorised use of goods bailed
- Section 155. Effect of mixture with bailor’s consent, of his goods with bailee’s
- Section 156. Effect of mixture, without bailor’s consent, when the goods can be separated
- Section 157. Effect of mixture, without bailor’s consent, when the goods cannot be separated
- Section 159. Restoration of goods lent gratuitously
- Section 160. Return of goods bailed, on expiration of time or a accomplishment of purpose
- Section 161. Bailee’s responsibility when goods are not duly returned
- Section 162. Termination of gratuitous bailment by death
- Section 163. Bailer entitled to increase or profit from goods bailed
- Section 164. Bailor’s responsibility to bailee
- Section 165. Bailment by several joint owners
- Section 166. Bailee not responsible on redelivery to bailor without title
- Section 167. Right of third person claiming goods bailed
- Section 168. Right to finder of goods may sue for specified reward offered
- Section 169. When finder of thing commonly on sale may sell it
- Section 170. Bailee’s particular lien
- Section 171. General lien of bankers, factors, wharfinger, attorneys and policy brokers
- Section 172. Pledge, Pawnor, and Pawnee defined
- Section 173. Pawnee’s right of retainer
- Section 174. Pawnee not to retain for debt or promise other than for which goods pledged – presumption in case of subsequent advances
- Section 175. Pawnee’s right as to extraordinary expenses incurred
- Section 176. Pawnee’s right where pawnor makes default
- Section 177. Defaulting pawnor’s right to redeem
- Section 178A. Pledge by person in possession under voidable contract
- Section 179. Pledge where pawnor has only a limited interest
- Section 180. Suit by bailor or bailee against wrong-doer
- Section 181. Appointment of relief or compensation obtained by such suit
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ICA Chapter 10 – Agency, Appointment and Authority of Agents
- Section 182. Agent and principal defined
- Section 183. Who may employ agent
- Section 184. Who may be an agent
- Section 185. Consideration not necessary.
- Section 186. Agent’s authority may be expressed or implied.
- Section 187. Definitions of express and implied
- Section 188. Extent of agent’s authority
- Section 189. Agent’s authority in an emergency
- Section 190. When agent cannot delegate
- Section 191. Sub-agent defined
- Section 192. Representation of principal by sub-agent properly appointed
- Section 193. Agent’s responsibility for sub-agent appointed without
- Section 194. Relation between principal and person duly appointed by agent to act in business of agency
- Section 195. Agent’s duty in naming such person
- Section 196. Right of person as to acts done forhim without his authority, effect of ratification
- Section 197. Ratification may be expressed or implied
- Section 198. Knowledge requisite for valid ratification
- Section 199. Effect of ratifying unauthorized act forming part of a transaction
- Section 200. Ratification of unauthorized act cannot injure third person
- Section 201. Termination of Agency
- Section 202. Termination of Agency, where agent has an interest in subject-matter
- Section 203. When principal may revoke agent’s authority
- Section 204. Revocation where authority has been partly exercised
- Section 205. Compensation for revocation by principal, or renunciation by agent
- Section 206. Notice of revocation or renunciation
- Section 207. Revocation and Renunciation may be expressed or implied
- Section 208. When termination of agent’s authority takes effect as to agent, and as to third persons
- Section 209. Agent’s duty on termination o agency by principal’s death or insanity
- Section 210. Termination of Sub-agent’s authority
- Section 211. Agent’s duty in conducting principal’s business
- Section 212. Skill and Diligence required from agent
- Section 213. Agent’s accounts
- Section 214. Agent’s duty of communicate with principal
- Section 215. Right to principal when agent deals, on his own account, in business of agency without principal’s consent
- Section 216. Principal’s right to benefit gained by agent dealing on his own account in business of agency
- Section 217. Agent’s right of retainer out of sums received on principal’s account
- Section 218 . Agent’s duty to pay sums received for principal
- Section 219. When agent’s remuneration becomes due
- Section 220. Agent not entitled to remuneration for business misconducted
- Section 221. Agent’s lien on principal property
- Section 222. Agent to be indemnified against consequences of lawful acts
- Section 223. Agent to be indemnified against consequences of acts done in good faith
- Section 224. Non-Liability of employer of agent to do a Criminal Act
- Section 225. Compensation to agent for injury caused by principal’s neglect
- Section 226. Enforcement and Consequences of agent’s contracts
- Section 227. Principal how far bound, when agent exceeds authority
- Section 228. Principal not bound when excess of agent’s authority is not separable
- Section 229. Consequences of notice given to agent
- Section 230. Agent cannot personally enforce, nor be bound by, contracts on behalf of principal
- Section 231. Rights of Parties to a contract made by agent not disclosed
- Section 232. Performance of contract with agent supposed to be principal
- Section 233. Right of person dealing with agent personally liable
- Section 234. Consequence of Inducing agent or principal to act on belief that principal or agent will be held exclusively liable
- Section 235. Liability of pretended agent
- Section 236. Person falsely contracting as agent not entitled to performance
- Section 237. Liability of principal inducing belief that agent’s unauthorized acts were authorized
- Section 238. Effect, on agreement, of misrepresentation or fraud by agent
- ICA Chapter 11 – Of Partnership