India code link to High Courts (Seals) Act, 1950

The High Courts (Seals) Act, 1950

ACT NO. 7 OF 1950

1401

[27th February, 1950]

An Act To Provide For The Use Of Seals Of Common Form And Design By The High Courts

BE it enacted by Parliament as follows:-

LEGISLATIVE HISTORY 6

· Adapted by 3 A.L.O., 1956

· Repealed in part by Act 36 of 1957

Short title.This Act may be called the High Courts (Seals) Act, 1950.

Object & Reasons6

The High Courts (Seals) Ordinance, 1950 (13 of 1950), was promulgated on the 26th January, 1950, with a view to provide for the use of seals of common form and design by the High Courts in the States. The Ordinance will cease to operate at the expiration of six weeks from the commencement of the current session of Parliament and the present Bill seeks to replace it by a permanent measure." - Gazette. of India 1950, Pt. V, page 54.

Seals of High Courts.(1) Every High Court in a [State]shall have and use, as occasion may arise, a seal bearing a device and impression of the Asoka Capital within an exergue or label surrounding the same, with the following inscriptions at convenient places, namely, " THE SEAL OF THE HIGH COURT AT (or OF).................. followed by the name of the seat of the High Court or the name of the State, as the case may be, and " Satyameva Jayate " in Devanagari script.

(2)Every Court of the Judicial Commissioner for a [union territory] shall have and use, as occasion may arise, a seal similar to the seal of a High Court in a [* * *] State, but with the first inscription reading " THE SEAL OF THE JUDICIAL COMMISSIONER'S COURT FOR.................... followed by the [name of the Union territory].

(3)The provisions of this Act shall supersede any provision contrary thereto or inconsistent therewith contained in any Letters Patent, Order, direction or other law relating to the use of seals by High Courts.