Report No. 104

2.4. Position prior to 1850.-

Thus, prior to the passing of the Act of 1850, the protection for judges in India existed only for acts within jurisdiction, as held by the Privy Council. As will be pointed out later, the Act of 1850 has expanded the protection available to judges.

1. Calder v. Halket, (1840) 3 Moo PC 28: 13 ER 2 Moo kid App 293: (1835-1842) All Rep 306.