Report No. 79

2.9. Varied sources of jurisdiction.-

The sources of jurisdiction of High Courts are as varied as the jurisdiction itself. The jurisdiction is derived from the Constitution, the Letters Patent, the two procedural Codes, certain other Central Acts and, in some cases, from State Acts.

2.10. British statutes on Admiralty.-

Certain British statutes which are still in force1 also contribute their share to the judicial business of High Courts in regard to admiralty jurisdiction.2

1. Cf. the Colonial Courts of Admiralty Act, 1890 (53-54 Vict., C. 27) read with the Colonial Courts of Admiralty Act (Central Act 16 of 1891).

2. Para. 2.1, supra.