Report No. 183
Other materials
Similarly, Supreme Court used information available on internet for the purpose of interpretation of statutory provision in Ramlal v. State of Rajasthan, (2001) 1 SCC 175. Courts also refer passages and materials from text books and articles and papers published in the journals. We are of the view that these external aids are very useful tools not only for the proper and correct interpretation or construction of statutory provision, but also for understanding the object of the statute, the mischief sought to be remedied by it, circumstances in which it was enacted and many other relevant matters. In the absence of the admissibility of these external aids, sometime court may not be in a position to do justice in a case.
Back
