Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MYSORE HIGH COURT ACT, 1884 1 of 1884 [23rd day of May, 1884] CONTENTS 1. Short title 2. . 3. Interpretation dause 4. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 16B. . 17. Place of sitting of High Court 18. Powers which may be conferred upon Chief Justice 19. Rules for exercise by one or more Judges of powers vested in High Court 20. . 21. Rules and forms under Sections 19 and 20 to be submitted for sanction of Government 22. . 23. Vacations MYSORE HIGH COURT ACT, 1884 1 of 1884 [23rd day of May, 1884] Whereas it is expedient to amend the Constitution of 1[and to provide for the administration of justice by] the High Court of Mysore; His Highness the Maharaja of Mysore is pleased to enact as follows.- 1. Short title :- This Act may be called the Mysore High Court Act, 1884. 1 [xxxxxx] Extent and Commencement.- It shall come into force on the twenty-eighth day of May, 1884. 1. Certain words omitted by Act No. 1 of 1956 2. . :- 1 [x x x x x x]. 1. Omitted by Act No. XXXV of 1951 3. Interpretation dause :- In this Act, unless a contrary intention appears from the context. "High Court" means the Chief Justice of the said High Court 1[x x x x]; and Reference to the "Chief Court" or to the "High Court" in any Regulation Act or other law for the time being in force, shall be deemed to have been made to the 2[High Court of Mysore]. 3 ["Full Bench" means a Bench consisting of not less than three] Judges of the High Court. 1. Certain words omitted by Act No. 1 of 1956 2. Substituted by Act No. 1 of 1956 3. Substituted by Act No. HI of 1909 4. . :- 1 x x x x x. 1. Section4 omitted by Act No. XXXV of 1951 6. . :- 1 x x x x x]. 1. Sections 6, 7, 8, 9 and 10 omitted by Act No. 35 of 1951 7. . :- 1 x x x x x]. 1. Sections 6, 7, 8, 9 and 10 omitted by Act No. 35 of 1951 8. . :- 1 x x x x x]. 1. Sections 6, 7, 8, 9 and 10 omitted by Act No. 35 of 1951 9. . :- 1 x x x x x]. 1. Sections 6, 7, 8, 9 and 10 omitted by Act No. 35 of 1951 10. . :- 1 x x x x x]. 1. Sections 6, 7, 8, 9 and 10 omitted by Act No. 35 of 1951 11. . :- 1 x x x x x]. 1. Sections 11,12,13,14,15,16,16-A and 16-B repealed by Act No. 5 of 1962 12. . :- 1 x x x x x]. 1. Sections 11,12,13,14,15,16,16-A and 16-B repealed by Act No. 5 of 1962 13. . :- 1 x x x x x]. 1. Sections 11,12,13,14,15,16,16-A and 16-B repealed by Act No. 5 of 1962 14. . :- 1 x x x x x]. 1. Sections 11,12,13,14,15,16,16-A and 16-B repealed by Act No. 5 of 1962 15. . :- 1 x x x x x]. 1. Sections 11,12,13,14,15,16,16-A and 16-B repealed by Act No. 5 of 1962 16. . :- 1 x x x x x]. 1. Sections 11,12,13,14,15,16,16-A and 16-B repealed by Act No. 5 of 1962 16B. . :- 1 x x x x x]. 1. Sections 11,12,13,14,15,16,16-A and 16-B repealed by Act No. 5 of 1962 17. Place of sitting of High Court :- The High Court shall hold its sittings at such place as the 1[State Government] may, from time to time, appoint in that behalf. Whenever it appears to the 2[State Government] convenient that the jurisdiction and powers vested in the High Court by this Act, or any other law for the time being in force, should be exercised in any place other than the place appointed under paragraph 1 of this section, or at several of other places by way of circuit, the 3 [State Government] may by order authorise and direct any one or more of the Judges of such Court to hold sittings in such place or places as b y such order may be directed, and the Judge or same Judges acting under such order shall have and exercise the jurisdiction and authority as would be had and exercised by a Judge or Judges of the High Court, as the case may be, in its ordinary place of sitting. 1. Substituted by Act No. 1 of 1956 2. Substituted by Act No. 1 of 1956 3. Substituted by Act No. 1 of 1956 18. Powers which may be conferred upon Chief Justice :- T he 1[State Government] may, whenever it deems fit to do so, confer upon a Chief Justice all or any of the powers hereunder in this section specified and may, from time to time, cancel any such order. The Chief Justice empowered under this section shall exercise all the powers conferred upon him under this section, and the exercise of such powers by him shall be deemed to be the exercise of the same by the High Court under this Act. The powers referred to in this section are.- 2 [ x x x x x]. The distribution of the work of the High Court between himself and other Judges of the said Court. 1. Substituted by Act No. 1 of 1956 2. Sub-paragraphs first and second and the word "thirdly" omitted by Act No. XXXV of 1951 19. Rules for exercise by one or more Judges of powers vested in High Court :- Except as herein or by any other enactment for the time being in force otherwise provided, the High Court may make rules to provide in such manner as it thinks fit, for the exercise, by one or more of its Judges, of any powers conferred on it by this Act or by any other enactment for the time being in force: 1 [x x x x x ]. 1. Proviso omitted by Act No. XXXV of 1951 20. . :- 1 [x x x x x]. 1. Repealed by Act No. 5 of 1962 21. Rules and forms under Sections 19 and 20 to be submitted for sanction of Government :- All rules made and forms prescribed under Sections 19 and 20 shall be submitted for sanction to the 1 [State Government] and on receiving such sanction, shall be published in the Official Gazette, and shall thereupon have the force of law. 1. Substituted by Act No. 1 of 1956 22. . :- 1 [x x x x x]. 1. Repealed by Act No. 5 of 1962 23. Vacations :- 1 (1) In addition to the public holidays authorised by the 2 [State Government] the High Court shall have three vacations in each year, namely, Summer, Dasara and Winter. (2) The total number of days in all the said three vacations shall not exceed eighty days and the period of each vacation in each year shall be fixed by the Chief Justice. 1. Substituted by Act No. 34 of 1951 2. Substituted by Act No. 1 of 1956