AIR 1956 HYDERABAD 65 ::ILR (1956) Hyd 79

Hyderabad High Court

Hon'ble Judge(s): S. R. Palnitkar , C.J. AND Syed Qamar Hasan, Jagan Mohan Reddy , JJ

(A) Interpretation of Statutes - Repealing or amending Act - Construction. Civil P.C. (5 of 1908) , Preamble— An amending Act may, either specifically or toy necessary implication, continue certain essential provisions in a repealed Act. This is particularly so when a repealing Act specifically states that the provisions of the repealed Act shall to the extent of repugnancy be void. An inconsistency or repugnancy between two statutes necessary to over-ride or repeal the earlier one, must be such that the two cannot be reconciled nor can they stand together.(Para 5) (B) Civil P.C. (5 of 1908) , S.115— Hyderabad High Court Regulation (1302 H.) , S.6, S.17— Hyderabad High Court Act (3 of 1337 F) , S.1, S.11— Hyderabad Civil P.C. (3 of 1323 F) , S.615— Manchoor-e-Khusravi Charter , Cl.7— - Orders of Original Side of Hyderabad High Court - High Court can exercise revisional jurisdiction over them. Judicial precedents - Stare decisis. Both upon the interpretation of the High Court Regulation and the High Court Act, and upon the principle of stare decises, the appellate side of the Hyderabad High Court does have revisional jurisdiction over the orders of the Original Side of the High Court.(Para 13) The provisions of l....