| Contents |
| 1. |
Genesis of the Report and question considered in the Report |
| 2. |
Why the subject taken up separately |
| 3. |
Section 9 of the Code of Criminal Procedure, 1898 |
| 4. |
Case-law on section 9 |
| 5. |
Articles of the Constitution |
| 6 - 12 |
Case-law on Articles 233 to 235 |
| 13 - 18 |
The Supreme Court formulated the questions for consideration thus |
| 19. |
Case-law on Articles 233 and 309-311 |
| 20 - 21 |
Inter-relationship of Articles 233 and 235 |
| 22. |
22 Article 236 |
| 23. |
Case-law on Article 237 |
| 24. |
Article 233A |
| 25. |
Inter-relationship of section 9 in the Code of Criminal Procedure, 1898 and the Articles in the Constitution-Changes needed in section 9 |
| 26. |
Various modes of assignment by control considered |
| 27. |
Prem Nath's Case |
| 28 - 30 |
Changes required in section 9 |
| 31. |
Punjab and Bombay amendments |
| 32. |
Section 40, Code of Criminal Procedure, 1898 |
| 33. |
Recommendation in the Fourteenth Report |
| 34 - 36 |
Position in Union territories |
| 37 - 49 |
Comments received on the draft amendment considered |
| 50. |
Other sections of the Code of Criminal Procedure, 1898-whether amendment needed |
| 51. |
Provision in Civil Courts Acts |
| 52. |
Appendices |
| Appendix 1 |
Proposed Amendment to the code of Criminal Procedure, 1898 |
|
Draft amendment1 |
| Appendix 2 |
Notes on Clauses |
|
Section 9 |
| Appendix 3 |
Extract of Section 9, Code of Criminal Procedure, 1898 as Amended by Bombay Act 23 Of 1951 |
|
Extract of Section 9, Code of Criminal Procedure, 1898 as Amended by Bombay Act 23 Of 1951 |
| Appendix 4 |
Amendments to Sections 9 to 12 and 17-Code of Criminal Procedure, 1898 Made by Punjab Act 25 of 1964 |
| |
Amendments to Sections 9 to 12 and 17-Code of Criminal Procedure, 1898 Made by Punjab Act 25 of 1964 |
| Appendix 5 |
Important Cases under Articles 233 to 237 of the Constitution |
| |
Supreme Court |
| |
High Courts |
| Appendix 6 |
Important Cases under Section 9, Code of Criminal Procedure, 1898 |
| |
Important Cases under Section 9, Code of Criminal Procedure, 1898 |
| Appendix 7 |
Extracts of Sections 6(1) and 9, Bengal, Agra and Assam Civil Courts Act, 1887 ( Central Act 12 of 1887) |
| |
Extracts of Sections 6(1) and 9, Bengal, Agra and Assam Civil Courts Act, 1887 ( Central Act 12 of 1887) |
| Appendix 8 |
Extract of Section 15, Bhopal and Vindhya Pradesh (Courts) Act, 1950 (Central Act 41 of 1950) |
| |
Extract of Section 15, Bhopal and Vindhya Pradesh (Courts) Act, 1950 (Central Act 41 of 1950) |
| Appendix 9 |
Extracts of Sections 10 and 11, of the Dadra and Nagar Haveli Act, 1961 (35 of 1961) |
| |
Extracts of Sections 10 and 11, of the Dadra and Nagar Haveli Act, 1961 (35 of 1961) |
| Appendix 10 |
Extracts of Sections 2, 3 and 5, Dadra and Nagar Haveli (Civil Court and Miscellaneous Provisions) Regulations, 1963 (8 of 1963) |
| |
Extracts of Sections 2, 3 and 5, Dadra and Nagar Haveli (Civil Court and Miscellaneous Provisions) Regulations, 1963 (8 of 1963) |
| Appendix 11 |
Extracts from the Delhi High Court Act, 1966 (26 of 1966), Sections 3, 17, 19 |
| |
Extracts from the Delhi High Court Act, 1966 (26 of 1966), Sections 3, 17, 19 |
| Appendix 12 |
Extracts of Sections 8(1), 11 and 17(2) Goa, Daman and Diu (Judicial Commissioner's Court) Regulation, 1963 (10 of 1963) |
| |
Extracts of Sections 8(1), 11 and 17(2) Goa, Daman and Diu (Judicial Commissioner's Court) Regulation, 1963 (10 of 1963) |
| Appendix 13 |
Extracts from the Goa, etc., Judicial Commissioner's Court (Declaration as High Court) Act, 1964 (16 of 1964) Sections 3 and 6 |
| |
Extracts from the Goa, etc., Judicial Commissioner's Court (Declaration as High Court) Act, 1964 (16 of 1964) Sections 3 and 6 |
| Appendix 14 |
Extracts from the Himachal Pradesh Courts Order, 1948 (10th August, 1948) (Preamble, and Paragraphs 3, 4, 8, 10, 16, 17 and 18) |
| |
Extracts from the Himachal Pradesh Courts Order, 1948 (10th August, 1948) (Preamble, and Paragraphs 3, 4, 8, 10, 16, 17 and 18) |
| Appendix 15 |
Extracts From Sections 3, 4, 8, 10(1) 17(2), 18(1), 19, 27 Manipur (Courts) Act, 1955 (56 Of 1955) |
| |
Extracts From Sections 3, 4, 8, 10(1) 17(2), 18(1), 19, 27 Manipur (Courts) Act, 1955 (56 Of 1955) |
| Appendix 16 |
Extracts of Sections 9 and 10, Pondicherry (Administration) Act, 1962 (49 of 1962) |
| |
Extracts of Sections 9 and 10, Pondicherry (Administration) Act, 1962 (49 of 1962) |
| Appendix 17 |
Extracts of Sections 20, 21, 31, Punjab Courts Act, 1918 (Punjab Act 6 of 1918) |
| |
Extracts of Sections 20, 21, 31, Punjab Courts Act, 1918 (Punjab Act 6 of 1918) |
| Appendix 18 |
Extracts of Sections 29 and 41 of the Punjab Reorganisation Act, 1966 (31 of 1966) |
| |
Extracts of Sections 29 and 41 of the Punjab Reorganisation Act, 1966 (31 of 1966) |
| Appendix 19 |
Extract of Section 60 of the States Re-Organisation Act, 1956 (37 of 1956) |
| |
Extract of Section 60 of the States Re-Organisation Act, 1956 (37 of 1956) |
| Appendix 20 |
Extracts of Preamble to and Paragraphs 8, 10, 16(2),17(1), 18, 25 and 26 of the Tripura Courts Order, 1950 (14th January, 1950) |
| |
Extracts of Preamble to and Paragraphs 8, 10, 16(2),17(1), 18, 25 and 26 of the Tripura Courts Order, 1950 (14th January, 1950) |
| Appendix 21 |
Statement of Objects and Reasons to the Constitution (Twenty-Third Amendment) Bill, 1966 (Introduced in Lok Sabha on 25th November, 1966) |
| |
Statement of Objects and Reasons to the Constitution (Twenty-Third Amendment) Bill, 1966 (Introduced in Lok Sabha on 25th November, 1966) |
