Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LAW REPORTS ACT, 1875 18 of 1875 [13th October, 1875] CONTENTS 1. Short title 2. Repeal of Act 2 of 1875 3. Authority given only to authorised reports 4. Authority of judicial decisions LAW REPORTS ACT, 1875 18 of 1875 [13th October, 1875] "The second section of the Indian Law Reports Act (II of 1875) declares that everyjudgment of any High Court established under Ss. 24 and 25Vic, c. 104 shall, if reported in the authorised reports, have the same authority in all subordinate Courts beyond the limits of its appellate jurisdiction as, independently of the Act, such judgment would have within such limits. The Secretary of State for India objects to this provision and suggests that Act 2 of 1875 should be repealed and re-enacted with the omission of the second section. The present Bill has been prepared to give effect to this suggestion."-Gaz. of Ind., 1875, Pt. V, p. 139. 1. Short title :- This Act may be called The Indian Law Reports Act, 1875. Local extent. It extends to the whole of India ^except the State of Jammu and Kashmir]; Commencement. And it shall come into force on such day as the ^[Central Government] notifies in this behalf in the [Official Gazette]. 2. Repeal of Act 2 of 1875 :- Repealed by the Repealing Act, 1876 (12 of 1876).] 3. Authority given only to authorised reports :- No Court shall be bound to hear cited, or shall receive orJreat as an authority binding on it, the report of any case 1[decided by any High Court for 2[State]], other than a report published under the authority of 3 [any State Government]. 1. Substituted for "dscided on or after the said day by any High Court for a Part A State" by Part B States (Laws) Act, 1951 (III of 1951), sec, 3 and Sch,()-4-1951). 2. Substituted for "Part A or Part B State" by 2 A.L.O., 1956. 3. The original words "the Governor-General in Council" have successively been amended by the Devolution Act, 1920 (38 of 1920), A.O., 1937 and A.L.O., 1950 to read as above. 4. Authority of judicial decisions :- Nothing herein contained shall be construed to give to anyjudicial decision anyfurthe" or other author''} '.ha" '" -.vc.-'j li.": had if this Act ha J not been.passed."