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PART - I
CONDUCT OF BUSINESS
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Chapter I
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Jurisdiction
Of Single Judges And Benches Of The High Court
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Chapter II
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Power
Of The Registrar, Deputy Registrar And Assistant Registrar
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PART - I
PROCEDURE AND PRACTICE
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Chapter III
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Affidavits
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Chapter IV
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Presentation of Appeals and Applications
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Chapter V
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Procedure after Presentation, Removal of Office
Objections, Etc
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Chapter VI
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Appeal
Under Clause 15 of The Letters Patent
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Chapter VII
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Processes,
Process Fees, Printing Charges, Security for Cost and Other Procedure
After Admission
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Chapter VIII
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Search and
Copies
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Chapter IX
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Preparation of Paper Books and Translations
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Chapter X
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Warned
List, Weekly and Daily Boards
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Chapter XI
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Judgment and Decree
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Chapter XII
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Procedure in Cases of Default
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Chapter XIII
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Certified
Copies
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Chapter XIV
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Costs,
Fees and Rules for Computing Advocates Fees
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Chapter XV
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Destruction of Records
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Chapter XVI
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References from the Bombay Court of Small Causes and
Under Section 113 and Order
XLVI of The Civil Procedure Code
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Chapter XVII
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Petitions
Under Articles 226 and 227 and Applications Under Article 228 of The
Constitution and Rules for the Issue of Writs and Orders under the said
Articles
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Chapter XVIII
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Cases for
Confirmation of a Decree Under The Indian Divorce Act, IV Of 1869 [ Deleted ]
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Chapter XIX
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Rules made
Under Section 4(2) of
The City of Bombay Municipal (Supplementary) Act, XII of 1888
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Chapter XX
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Appeals under The Insurance Act, IV of 1938
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Chapter XXI
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Rules under The Banking Regulation Act, 1949 (Act X of
1949) Applicable to
Applications Filed in the Office of The High Court at Nagpur
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Chapter XXII
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Appeals
Under Section 116-A of The Representation Of People Act, XLIII of 1951
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Chapter XXIII
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Petitions
Under The Indian Companies Act (I of 1956)
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Chapter XXIII-A
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Appeals
Under Companies Act, 1956 (Act I of 1956)
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Chapter XXIV
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Appeals
Under Section 72 of The
Copyrights Act, 1957
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Chapter XXV
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Revision
Application Under Section 5(2) of The Bombay Court-Fees Act, 1959
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Chapter XXVI
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Criminal
Business
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Chapter XXVII
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Rules
Under Section 477(1)(d) read with Section 96 of The Code of Criminal
Procedure, 1973
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Chapter XXVIII
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Rules for the issue of Writs or
Orders in the Nature of Writs of Habeas Corpus Under Articles 226 of
The
Constitution of India
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Chapter XXIX
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Appeals to
The Supreme Court [ Deleted ]
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Chapter XXIX-A
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Appeals to The Supreme Court
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SCHEDULE
"A"
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Form No. I - Petition for a
certificate for leave to appeal to
the Supreme Court
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Form No. II - Notice to
Show Cause
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Form No. III -Certificate
of Fitness for Appeal to the Supreme Court
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Form No. IV - Notice of the
order granting Special Leave and/the
lodgment of the petition of appeal
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Form No. V - Certificate
regarding service of Notice on the
Respondent(s) under Rules 11/15, Order XV / XXI of the
Supreme Court
Rules, 1966
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Form No. VI - Notice to
appellant for depositing the costs of the
preparation, transmission etc. of the transcript of the record
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Form No. VII - Notice to
the appellant for inspection of the Record
and for filing the list of documents to be included in the Transcript
of the record
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Form No. VIII - Notice to
the Respondent for inspection of the
Record and for filing the list of additional documents to be included
in the Transcript of the Record
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Form No. IX
- Notice of the certification and
transmission of the transcript of the record
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Form No. X - Certificate of
the Registrar under rules 11/15,
Order XV / XXI of the Supreme Court Rules, 1966
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Form No. XI - Petition for
a Certificate for Leave to appeal to
the Supreme Court
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SCHEDULE "B"
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Rules
as to Printing of Record
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Chapter XXIX-B
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Transfer
of Cases under Article 139-A of the Constitution
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Chapter XXX
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Miscellaneous
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Chapter XXXI
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Presentation of Proceedings at the Office of The High
Court at Nagpur, Aurangabad and Panaji, Goa
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Chapter XXXI-A
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General
[ Deleted ]
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PART - III
LEGAL PRACTITIONERS
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Chapter XXXII
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Legal
Practitioners
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Schedules I To
IV - Deleted
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Schedule V
- Rule made by the Bar Council - Appearance of Advocates of other High
Courts on the Appellate Side
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Schedule VI - Rule framed
by the High Court under section 16(2) of
the Advocates Act, 1961
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Schedule VII - Rules framed
by the High Court under section 34(1)
of the Advocate Act, 1961
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PART - IV
ADVOCATES' CLERKS
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Chapter XXXIII
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Advocates'
Clerk
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Chapter XXXIV
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Rules to
Regulate Proceedings for Contempt Under Articles 215 of The
Constitution of India and The Contempt of Courts Act, 1971
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Chapter XXXV
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Rules of
The High Court At Bombay Under The Maharashtra Vexatious Litigation
(Prevention) Act, 1971
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PART - V
APPENDICES
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Appendix A - An Act for
Establishing High Courts of Judicature in
India [ Repealed ]
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Appendix B - The Amended
Letters Patent of The High Court
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