Report No. 01

Appendix III

Judiciary Acts 1903-1950 (Australia)

Part IX.-Suits by and against the Commonwealth and the States

56. Suits against the Commonwealth.-

Any person making any claim against the Commonwealth whether in contract or in tort, may in respect of the claim bring a suit against the Commonwealth in the High Court or in the Supreme Court of the State in which the claim arose.

57. Suits by a State against the Commonwealth.-

Any State making any claim, against the Commonwealth whether in contract or in tort, may in respect of the claim bring a suit against the Commonwealth in the High Court.