SUPREME COURT (NUMBER OF JUDGES) ACT, 1956 (Amended Upto 2019)
Preamble 1 - SUPREME COURT (NUMBER OF JUDGES) ACT, 1956
THE SUPREME COURT (NUMBER OF JUDGES) ACT, 1956
[Act, No. 55 of 1956]
[16th September, 1956]
PREAMBLE
An Act to provide for an increase in the number of Judges of the Supreme Court, excluding the Chief Justice.
Be it enacted by Parliament in the Seventy Year of the Republic India as follows :-
Section 1 - Short title
This Act may be called the Supreme Court (Number of Judges) Act, 1956.
Section 2 - Maximum number of Supreme Court Judges, other than Chief Justice
The maximum number of Judges of the Supreme Court, excluding the Chief Justice of India, shall be [1][thirty three]
[1] Substituted for "thirty" by the Supreme Court (Number of Judges) (Amendment) Act, 2019, Section 2
THE SUPREME COURT (NUMBER OF JUDGES) ACT, 1956 [Act, No. 55 of 1956] [16th September, 1956] An Act to provide for an increase in the number of Judges of the Supreme Court, excluding the Chief Justice. Be it enacted by Parliament in the Seventy Year of the Republic India as follows :- This Act may be called the Supreme Court (Number of Judges) Act, 1956. The maximum number of Judges of the Supreme Court, excluding the Chief Justice of India, shall be [1][thirty three] [1] Substituted for "thirty" by the Supreme Court (Number of Judges) (Amendment) Act, 2019, Section 2
SUPREME COURT (NUMBER OF JUDGES) ACT, 1956 (Amended Upto 2019)
Preamble 1 - SUPREME COURT (NUMBER OF JUDGES) ACT, 1956 PREAMBLE
