Puducherry District Court

ABOUT DISTRICT COURT

It is a known fact that Union Territory of Pondicherry was a French Colony till it was transferred to the Indian Government by an agreement, dated 21.10.1954 between France and India. However, only on 01.11.1954, the Indian Government took over the administration of Pondicherry under the Foreign Jurisdiction Act, 1947. The Indian Government issued two Notifications on 21.10.1954 and 30.10.1954 under the said Act. The first one called the French Establishments (Administration) Order 1954, and the other one is called the French Establishments (Application of Laws) Order 1954.

Again, the de jure transfer took place on 16.08.1962. The Jurisdiction of the Madras High Court was extended to Pondicherry from that date. Through the Treaty of Cession, the process of legal mayor become complete after the 14th amendment in the year 1962. The Government of India issued the Pondicherry (Administration) Act, 1962 on 16.08.1962.

Judicial Department has its existence since French regime and after the introduction of The Pondicherry Civil Courts Act, 1960 the erstwhile French Civil and administrative Courts have been abolished. The Courts like the Tribunal Superieur d’ Appel, Tribunal de lere Instance, Tribunal de Grands Instance Com d’ Appel, Juge de Paix and Cour[...]