| Contents |
| Chapter 1 |
Introduction |
|
Introduction |
| Chapter 2 |
General Background |
|
General Background |
|
Position in India |
|
Unsatisfactory State of the law |
|
Present scope limited |
| Chapter 3 |
Historical Development of Admiralty Jurisdiction in England |
|
Historical Development of Admiralty Jurisdiction in England |
|
E.E.C. Convention |
| Chapter 4 |
Development of the Admiralty Jurisdiction in India |
|
Development of the Admiralty Jurisdiction in India (1) |
|
Development of the Admiralty Jurisdiction in India (2) |
| Chapter 5 |
International Conventions |
|
International Conventions |
|
Major International Conventions |
|
Technical and Operational Conventions |
|
Telecommunication Conventions |
|
Sanitary Conventions |
|
Employment, Welfare and Status of Seamen |
|
Unification of private Maritime Law |
|
Law of the Sea |
|
The U.N. Convention of the Law of the Sea, 1982 |
| Chapter 6 |
International Conventions and India's Status1 |
|
International Conventions and India's Status1 |
|
Conventions already ratified by India |
|
Conventions under consideration |
|
Other International/U.N. Conventions |
| Chapter 7 |
Steps for Updating the Law |
|
Steps for Updating the Law |
|
Parveen Singh Committee |
|
Committee on Admiralty Jurisdiction |
|
Committee's views on courts exercising Admiralty Jurisdiction |
|
Law Ministry's Comments |
|
The Law Commission's task |
| Chapter 8 |
Nature and Scope of Admiralty Jurisdiction |
|
Nature and Scope of Admiralty Jurisdiction (1) |
|
Nature and Scope of Admiralty Jurisdiction (2) |
| Chapter 9 |
Admiralty Courts |
|
Admiralty Courts (1) |
|
Admiralty Courts (2) |
| Chapter 10 |
Conclusions and Recommendations |
|
Conclusions and Recommendations (1) |
|
Conclusions and Recommendations (2) |
| Annexure I |
The Admiralty Offences (Colonial) Act, 1849 |
|
Trial of Admiralty offences in colonies |
|
Interpretation, of "colony" |
| Annexure II |
The Admiralty Jurisdiction (India) Act, 1860 |
|
Applicability of principal Act to British India and British Burma |
|
Proceedings in case of persons entitled to be tried by the Supreme Court of a Presidency |
| Annexure III |
Admiralty Court Act, 1861 |
|
Short title |
|
Interpretation of terms |
|
Proceedings where a claim is made to goods taken in execution |
|
Party in Court of Admiralty may apply for an order for inspection by Trinity Masters, and c |
|
Powers of Registrar and of Deputy or Assistant Registrar |
|
Registrar may administer oaths |
|
Bail may be taken in the Court of Admiralty for the Court of appeal and c |
|
Hearing of Cross Cases |
| Annexure IV |
Colonial Courts of Admiralty Act, 1890 |
|
Colonial Courts of Admiralty Act, 1890 |
|
Power of Colonial Legislature as to Admiralty Jurisdiction |
|
Reservation of Colonial Law for Her Majesty's assent |
|
Local Admiralty Appeal |
|
Admiralty Appeal to the Queen-in-Council |
|
Rules of Court |
|
Droits of Admiralty and of the Crown |
|
Power to establish Vice-Admiralty Court |
|
Power to appoint a Vice-Admiral |
|
Exception of Channel Island and other possession |
|
Application of Act to Court under Foreign Jurisdiction Acts |
|
Rules for Procedure in Slave Trade matters |
|
Orders-in-Council |
|
Interpretation |
|
Commencement of Act |
|
Abolition of Vice-Admiralty Courts |
| Annexure V |
Draft Admiralty Act of India, 1987 |
| Chapter 1 |
Preliminary |
| 1. |
Short title, commencement and application |
| 2. |
Definitions |
| Chapter II |
Admiralty Jurisdiction and Other Provisions as to Ships |
| 3. |
Admiralty Jurisdiction of the Court |
| 4. |
Mode of exercise of Admiralty Jurisdiction |
| 5. |
Jurisdiction in personam |
| 6,7. |
Jurisdiction for Wages |
| 8. |
Vesting of right on sale of ship |
| 9. |
Power to make rules |
| 10 |
Maritime Liens |
| 11. |
Order of Priority of Claims |
| Annexlire VI |
Draft Admiralty Courts Act, 1987 |
|
Preamble |
| Annexure VII |
Government of India |
|
Ministry of Surface Transport |
| Annexure VIII |
Admiralty Act, 199 |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definition |
| Chapter II |
Jurisdiction of Courts |
| 3. |
Courts to exercise civil jurisdiction |
| 4. |
Transfer of actions from one High Court to another |
| 5. |
Admiralty Jurisdiction |
| 6. |
Mode of exercise of admiralty jurisdiction |
| 7. |
Jurisdiction in personam |
| 8. |
Discretion of Court |
| 9. |
Supplementary provisions |
| 10. |
Vesting of rights on sale of ship |
| 11. |
Distribution of sale proceeds |
| 12. |
Order of Priority of Claims |
| 13. |
Maritime Lien |
| 14. |
Procedure in respect of foreign ships |
| Chapter III |
Procedure and Appeals |
| 15. |
Code of Civil Procedure to apply |
| 16. |
Assistance of Assessors |
| 17. |
Reference to Arbitration |
| 18. |
Appeals |
| Chapter IV |
Miscellaneous |
| 19. |
Power to make rules |
| Chapter V |
Repeals & Savings |
| 20. |
Repeals and Savings |
