The city sessions court act, 1953

West Bengal Act XX of 1953' 
THE CITY SESSIONS COURT ACT, 1953. 
Wcsl Ben. Acr XXVI or 1956. 
Wesr Ben. Acl XXI of 1964. 
West Ben. Act XXXUI of 1969 
West Ben. Acl XXXI of 1975. 
West Ben. Act XXXVIII of 1980. 
At1 Acr to esroblislr a Corrrr of Session for rfre Pre~idency-row11 of 
Calcrrttu. 
WHEREAS it is cxpedienl 10 eslablish a Court of Scssion for the 
Presidency- own oi Calcutra; 
11 is hereby enacrcd as rol1ou~s:- 
1. (I) This Act may be calIed thc City Sessions Court ACI, 1953. 
\vest Bcn. (2) It shall comc inlo force20n thc same date on which rhc Ci~y Civil 
Act XXI 
01 1953. Coun Acl, 1953, comes into r~rcc. 
2. In this Act, unlcss there is anything rcpugnanl in thc subjcct or 
context,- 
(1) "Chief Judge" mcans rhc Chief Judge of rhc Ciry Sessions 
Coun, appoinlcd undcr sub-section (I)-of sec~ion 4; 
(2) "Ciry Civil Cour~" mcans he Court es~ablishcd under seclion 
3 OF the Ci~y Civil Court Aci, 1953; 
(3) "City Sessions Cour~" mcans the Court es~ablishcd under 
seclion 3; 
(4) "High Courl" means rhc High Court a1 C3lculla: 
J* * * * w * 
Acr vor (7) "the Code" means $c Code of Criminal Procedure, 1898. 
1598. 
3. (1) Tlie S~a!e Governn~ent may, by notificauon in rhe Oficial 
Gazerte, eslablishA for the Presidency-[awn of Calcu!ra a Court oFScssion 
lo be called the Ciry Sessions Courl. 
'For S~arcrncnl nlObjccts and Rtmons. 5re thc Cdlc~rrm Ga:crre. IZvrrnordirrrrr?: dnicd 
tI\c 3 1st March. IY53. Pad 1VA. page 468; for pmccdings ofthc Wcsl Bcnpal Lgislativc 
Aw~nbly,.~rc rhc pmcccdings orrhc meling oTthc\Vcst Bungal Lcgislritivc Assembly hcld 
on lht 51h ~d61h May, 1953: and iorpmcccdingsolrhe Wtsr Bcngal LcgislaliccCouncil.see 
~hr pmcdings oCthc rnccring of~hcM'cs~ BcngdLe~isliltivcCouncil hcld on the 12th May. 
1953. 
Shon Litle 
and 
comnce- 
mnr. 
Emblishmcnl 
orcity 
Session< 
Coun. 
'This Act wa brought it~to lorcc with crrccr lrom rhe sunc dmc on which lhc City Civil 
Coun Act.1953 cmc inlo lorcc. rid. scc. I(?) olthis Acr, The la~ler AcLcamc into rorcc on 
thlr 13rd February. l957, vidc fool-norc 2 on page 403. pud, 
Tlauscs (51 and (61 wcrc ornirrcd by s .2 olrhe Cily Scssions Coun (Anicndmznt) ACI. 
1969 (IVcst Bcn. Act XXXIlI or 1969). 
'Thc Ci~y Scssions Coun w,u established wilh 2kct rrom ~hc 23rd February. 1957, vtdc 
notification No. 1059-I., dalcd the 141h Fcbruay, 1957, orthr: Judicial Dcpmlncnr, published 
in the Culcurro Gilzeire, Etrruordirw~ ofthe 2Drh Rbruxy, 1957, Pan 1, page 5Rb. 
Tlre City Sessio~is Colir~ Act, 1953. 
[West Ben. Act 
(2) The Ciry Scssions Coun shall bc dccmed 10 he a Courr subordinate 
lo and subjcci lo the superinlendencc of the High Courl within the 
meaning of thc Lclters Patenr for rhc High Courr and of rhc Code. 
Appoinllncnl 4. (1) Thcre shall be appoin~cd a Chief Judge of thc Cily Sessions 
Courr and as many vthcr Judges of rhal Court as the Srwe Govcrnmcnr 
thinks I?[. 
(2) Thc Chief Judge or thc Ciiy Civil Courr and rhc olher Judges 
of [hat Courr may be appointed in addition ro [heir duties in thar Coun 
as the Chicf Judge and [be othcr Judges of ~hc City Sessions Court. 
Cily Swions 5. For rhc purposes of Lhc Codc, the Presidency-iown of Calcurta 
E:::zbC" shall be decmcd to be a scssions division and a district, rhc Ciry Scssions 
Scssionuid Court shall bc dccrned ro bc 3 Court or Session established lor such 
Ihs Codc'o scssio~~s division, and rhc Chief Judge and rhc o~her Judges or the City apply lo such 
Courl. Scssions Coun shall be dccmed respec~ivcly to be the Sessions Judgc 
and tl~c Addirional Scssions Judges appoin~crl [or such Courl ol Session; 
and savc as olhcnvisc provided in lhis Acl all thc provisions of tIic Codc 
shall apply accordingly. 
City Ssssions 6. I* ~k * * * 
Coun not to 
have 
jurisdic~iun 
2* * * * * * 
in ccnin 
1II;UICm. (3) .'* * * * * all matters 
in respect of which !he Cily Sessions Coun has no jurisdicrion, shall 
bc pied, dealr with or disposed of as if rhis-Act had no1 bccn passed. 
7. [(Corrrrrrir~ul.)--Ot~litreri by rlrc Bty Sessiotis Corrrt (Atme~rdtt~etrr) 
Acr. 1969 (\VCSI Ben. Acr XXXIIl of 1969).] 
8. [(liigh Cur~r~ trot ro ry cerrui11 cuxes.)-0r1zit1crl by rile Ciu 
Sessiotts Corrrr (Antetidnle~ir] A cr. 1969 (IVt'sr Ben. Acr WIII of 1969).] 
9. [(Trials before r11e City Scssiut~s Corrrr ro be by jrrryt Otriirred 
IT  ill^ Cigl SESS~OIIS Corrrf (A~~~et~dttier~t] Act. I975 (West Bell. Act XXI 
of 19731.1 
'Sub-sccrion ( I) w~somitrcd by s. 2 orthe Ciry Scssions Coun [Amendrnenr) Acl, 1975 
(Wcst Ben. ACI XXXI or t975). 
'Sub-scclion (2)a:~ omilttd by s. 3{l) olhc City S~FS~O~S Coun (Anwnd~wnt) ACL 1969 
(\Yes[ Bsn. Act XXXllI or 1969). 
She words and ligurcs "Subjcct lo the provisiom of sccriuns 7 and 8," wcrc onilucd 
by s 3(3. ilrirf. 
The Ciry Sessiu~rs Currrr Act. 1953. 
10. (I) Thc SLarc Governmenl shall appoint a person to bc rhc Awinrmenr I 
h 
Registrar or rhc City Sessions Coun. of Hrgisrnr 
and of clcrks 
(2) The Sratc Go~wnmcnr shall 'fix thc number of clerks and olher 
niinistcrial orficcrs rnr ~hc Ciry Scssions Court. The appointment or such ollicrrsmd 
clerks and olhcr minisicria1 orficers shall be made by rhe Statc ~hCirdUtiCS, 
Govcrnmcnl or, iT in any class or cIasses of cases [he Stare Governrncnt 
so direcls, by thc Chid Judgc. 
(3) The Rcgis~rar and any clcrk or olher ministerial officer may hc 
common ro thc City Civil Coun and lhe Cily Sessions Cou~. 
(4) The Chief Judgc shall hnvc adminismalive control over the 
Regis~rar of [he City Sessions Court, and thc clerks and rninisrerial officers 
referred ro in sub-secrion (2), and may frame regularions prescribing the 
dulics or such Registrar, clcrks and rninisrerial oficers. 
11. (1 ) Thc Chicf Judgc shall, before the comnlencemenr of each Holihys and 
ycar, draw up a list of holidays and vacaBons 10 be observcd in hc Cily vnmion~. 
Sessiorls Coun, and shall subnlir the same for the approval of ~hc High 
COUII. 
(2) Sucll list, when ir has received such ~~~rov$l. shall bc publishcd I 
in the Oflicinl Gu:ertc and [he said holi~lnys and vocations shall bc 
ohqerved accnrdingly. ! 
12. (1) All pcrsons cntcrcd as ~~[orncys-at-law on ~hc roll of [he Artomys 
cnurlcd loact High Cour~ shnlf bc cn~itlcd to acr and plead in he Ciry Sessions Court. ,ndplmd in 
(2) Thc provisions of subscc~iun (1) shall bc in addilion to and no1 
in derogation of any Inw cndlling a pcrson lo acr and plead, or to plead, coun. 
as the case may be, in rhc Ciry Sessions Court. 
13. Thc Ci~y Sessions Court shall usc a scal oi such rorm and SC~. 
dimension 3s may, for thc rimc bcing. bc 'prcscribcd by rhc Stale 
'Govrrnmrnt. 
14. (1) The High Coun may, from rime [o rime, with [he approval Kulcs. 
OF the Govcrnor, makc rules-' For the purpose of giving effect lo the 
prnvisions af this Act. 
]For nolifiua~ion dirccling that the appoinimcn~ oCilicclcrks and othcr nunistcrid ofliccn 
alrackd 10 ttlc Ci~y Civil Cuun orrhr City Scs5iuns Coun ?hall lx made by the ChieCJudgz, 
aec notificaiion No. 7 703 1.. dared 21.3.59, publishcd in ihc Calruno Gflzcrre of 1959. Pan 1. 
pagc3184. 
Tornu1ilir;llion prscribing lornimd di~litmsion olhc sd to bc uscd by LhcCi~y S~sions 
Coun, see notification No. 1297 1.. dated ? 1.2.57. publishcd in ihc Culclrrrrr Grrzerre, 
h-l-lruodi~ru? uT 1957, Pan 1, page 8M. 
'For "thc Rulcs orthe Calcul~a City Scssions Courl. L956" made in excrcisc of the powcrs 
conrerred by secrion 13, see Notificaion No. 1710 R.O.. daicd the l5rh Februay, 1957, oi 
thc High Coun. Appellarc Sidc, publishcd in thc CA/CU!I~ Ga:erfe. Ettruodi~rary ofrhe ?Orh 
Frhn~nne 1057 Pan 1 nnrrq 587.591 
Tlre City Se.~sintrs Corrrr Acr, 1953. 
[West Bcn. Act XX of 1953.1 
(Secriotrs 15-17 and Tlre Sclred~~lcr.) 
(2) In particular and without prejudice to thc generalily of the t 
Foregoing powcr, such rules may provide for all or any of the following 
mattcrs, namely,- 
(a) hc pricricc and proccdurc of the City Scssions Coun, so 
far as such rulcs arc no1 inconsis~cnt wi~h ~hc provisions 
of [his Acr as rcad with the Codc: 
(b) rcgisters, hooks, accounts and other records to be main~ained 
by thc City Scssions Court; 
(c) rctums, slotcmcnts and olhcr inlormation to be submitted 
by the Ciry Scssions Court from time to rime 10 the High 
Coun, and also to thc Statc Govcrnmcnt ilrcquired by the 
Statc Govcmment. 
Savingur 15. Nothing in this Act stiall affcc~ any case or proceeding pending cws and 
in the High Court on thc cli11t on which this Act comes inlo force, and 
~ndin~in every such casc or procccding shall bc con~inucd as if this Acl had not 
Hifi Coun. been passed. 
ACI ro 16. Thc provisions of this Acl shall have effect no~withslanding 
any~hing lo thc contrary in any othcr law, including in particular the o~hcrl~w 
including Lerrers Patent of ~hc High Court: 
LeHcn 
hlmr. 
Provided [ha1 nothing in this Acr sball bc dccmcd to nffccl any 
provisions olrhc Wcsl Bcngal Criminal Law Amcndmcnl (Special Courls) \Var Ben. 
Acl, 1949 or [hc Tribunals of Criminal Jurisdiction Act, 1952: Afl XXI 
01 1949. 
\Vesr Ben. 
Acl XIV 
of 1951. 
. . 
Frovidcd lunhcr that nothing in this Act shall he deemed to coder 
any jurisdiction on thc City Scssions Courl ro try any offcncc undcr rhc 
Indian Cumpanies Act, 19 13' or deemed to affecl 1he jurisdjcrion of [he VIIof 1913. 
Xol 1949. - ,. 
High Court under the Banking Con~panies ACI, 1949. 
17. [(A~~~etrd~nerrrs ro I/I~ Code.)-Osritred hy rlre City Sessiorzs 
Cottt,r (Atwe~~dtserrt) Act, 1980 (West Bell. Acr XXXVIII of 1980).] 
[THE FIRST SCHEDULE.-(Scherl1rled OfJe)~ces.)-Onritted by 
s. 6 of rhe City Srssiot~s Coiir~ (A~~rel~drrrer~r) Acr. 1969 (Wesr Ben. Acr 
XXXlll of 1969).] 
[THE SECOND SCHEDULE.-(AIII~~~~~IEIIIS ro ~Jie Code of Crirlti- 
,la1 Pmcerlrtre, 1898.)-O~izitred by s. 3 of tfte City Scssiu~rs COI~I-Z 
(Aare~rdr~~enr) Act. 1980 (lVesr Beri. Act XXXVIII of 1980).] 
'Thc Indian Companies ACI, 1913 (V11 of 1913) was rcpcalcd by rhc Cornpanics Aci, 
1956 (1 nf 1956). 

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