Report No. 45
23. Uniformity.-
First,-and the most important of all, is the consideration of uniformity. The unity of the Indian legal system, brought into being by what have come to be known as the Anglo-Indian Codes, must undeniably be maintained. In so far as interpretation of those Codes is concerned, it is the task of the judiciary to maintain that unity, and the Supreme Court, as the highest tribunal at the national level, should continue to have the ultimate authority to establish unity by resolving divergence of views in different High Courts.
Here, we do not have in mind merely Central Acts. There are, on many subjects, legislative measures which, while enacted by individual State Legislatures, possess features similar to measures passed by the legislatures of other States. The various State Acts relating to Universities, police, children, correctional measures, land reforms, rent control, court fees, sales tax and the like, contain provisions substantially similar to each other, and it is desirable that uniformity of application and interpretation of such laws which, while appearing on the statute book as Acts of different States, are integral parts of the legal system, should not be underrated.
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