AIR 1996 SUPREME COURT 1153 ::1996 AIR SCW 713 ::1996 CriAppR(SC) 128 ::1996 (2) Com LJ 20 SC ::1996 (2) SCC 226 ::(1996) 1 RecCriR 468 ::1996 (1) AllCriLR 367 ::1996 (2) Bom CR 666 ::1996 (86) Com Cas 66 ::(1997) 223 ITR 601 ::1996 (2) SCJ 10 ::1996 (1) SCR 395

Supreme Court Of India

Hon'ble Judge(s): Kuldip Singh, B. L. Hansaria, S. B. Majmudar , JJJ

(A) Madras City Police Act (3 of 1888) , S.49A— Tamil Nadu Gaming Act (3 of 1930) , S.11— Expression "mere skill" in terms of S. 49A of 1888 Act and S. 11 of 1930 Act - Would mean substantial degree or preponderance of skill. AIR 1957 SC 628 and AIR 1968 SC 825 Foll. (Para 18) (B) Madras City Police Act (3 of 1888) , S.49— Tamil Nadu Gaming Act (3 of 1930) , S.11— Horse racing - Is a game, where winning depends substantially and preponderantly on skill. The horse racing is a sport which primarily depends on the special ability acquired by training. It is the speed and stamina of the horse, acquired by training which matters, Jockeys are experts in the art of riding. Between two equally fast horses, a better trained jockey can touch the winning post. Thus the horse racing is a game where the winning depends substantially and preponderantly on skill.(Para 27 28 46) (C) Madras City Police Act (3 of 1888) , S.49— Tamil Nadu Gaming Act (3 of 1930) , S.11— Horse racing - "Handicap horse races" - Does not change natural horse racing from a game of skill to that of chance. In a handica....