Report No. 79
Chapter 19
High Court for Goa, Daman and Diu
19.1. Present position as to Goa, Daman and Diu.-
While the territories throughout the length and breadth of Union of India are subject to the jurisdiction of some High Court, the Union Territory of Goa, Daman and Diu stands in a different position. The highest court for this territory is that of the Judicial Commissioner. Appeals against the judgments of the Judicial Commissioner can, of course, lie to the Supreme Court as against judgments of High Courts. Income-tax references relating to the above territory lie to the High Court at Bombay.1 Apart from that, writ petitions relating to that territory are filed in, and disposed of by, the court of the Judicial Commissioner.2 Likewise, civil and criminal appeals against the judgments of District and Sessions Judges and subordinate courts lie to the court of the Judicial Commissioner.
1. Sections 256 and 269 (vi), Income-tax Act, 1961.
2. Judicial Commissioners (Declaration as High Courts) Act, 1950.
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