Section 20 in The Indian Penal Code, 1860

20. " Court of Justice".-- The words" Court of Jutsice" denote a Judge who is empowered by law to act judicially alone, or a body of Judges which is empowered by law to act judicially as a body, when such Judge or body of Judges is acting judicially. Illustration A Panchayat acting under 5[ Regulation VII, 1816 , of the Madras Code, having power to try and determine suits, is a Court of Justice.

1. Subs. by the A. O. 1950, for s. 14.

2. Subs., ibid., for s. 17.

3. The words and letter" Part A" omitted by Act 3 of 1951, s. 3 and Sch.

4. Subs. by s. 3 and Sch., ibid., for s. 18.

5. Rep. by the Madras Civil Courts Act, 1873 (3 of 1873 ).