Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HIGH COURTS (SEALS) ACT, 1950 7 of 1950 [27th February, 1950] CONTENTS 1. Short title 2. Seals of High Courts 3. Repeal of Ordinance 13 of 1950 HIGH COURTS (SEALS) ACT, 1950 7 of 1950 [27th February, 1950] STATEMENT OF OBJECTS AND REASONS "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. 1. Short title :- This Act may be called the High Courts (Seals) Act, 1950. The Act has been now extended to and enforced in the State of Sikkim on 16-5-1975-See S.O. 208 (E) and S.O. 209 (E) of 1975 published in Gaz. of Ind., 16-5-1975, Pt. II, S. 3(ii), Extra., pp. 1213; 1227. 2. Seals of High Courts :- (1) Every High Court in a 1[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 seal 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 2[Union territory] shall have and use, as occasion may arise, a seal similar to the seal of a High Court in a 3[* *] State, but with the first inscription reading "THE SEAL OF THE JUDICIAL COMMISSIONER'S COURT FOR.......................", followed by the 4 [name of the Union territory]. (3) The provisions of this 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. 1. Substituted for "Part A State or Part B State" by 3 A.L.O., 1956. 2. Substituted lo- "Part C State", "Part A State or Part B State" by 3 A.L.O., 1956. 3. Words "Part A" were omitted,"Part C State", "Part A State or Part B State" by 3 A.L.O., 1956. 4. Substituted for the words "name of the State","Part A" were omitted,"Part C State", "Part A State or Part B State" by 3 A.L.O., 1956. 3. Repeal of Ordinance 13 of 1950 :- Repealed by the Repealing and Amending Act, 1957 (35 of 1957), S.2and Schedule (17-9-1957).