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State of Chattisgarh - Section
Section 139 in High Court of Chhattisgarh Rules, 2005
139.
Classification, group wise, of all the matters for its registration to be filed in the Court, in supersession of all the previous nomenclatures relating to matters, shall be as shown hereunder:| I. | W.P. | : | (This stands for all writ petitions of civilnature, further subdivided in sub-groups, namely service matters;Labour & Industrial disputes; Tax matters, Public InterestLitigation) : - |
| (a) W.P. (S) | : | Service Matter; | |
| (b) W.P. (L) | : | Labour & Industrial Matter ; | |
| (c) W.P. (T) | : | Tax Matter; | |
| (d) W.P. (PIL) | : | Public Interest Matter; | |
| (e) W.P. (C) | : | AM other civil writs, i.e. those not falling inany of the above mentioned sub-groups. | |
| (f) Writ Appeal | : | Appeal against orders of Single Bench in a writpetition under Article 226 of the Constitution of India. | |
| II. | W.P. (Cr.) | : | This stands for writ petitions relating tocriminal matters, like "habeas corpus", etc. for whichno remedy is provided specifically under any statutory law. |
| III. | Review Petition | : | Review petitions in all Civil Cases, includingin Writ Petitions. |
| IV. | F.A. | : | First Appeal under Section 96 of the C.P.C. |
| V. | F.A. (Misc.) | : | First Appeals under any other law. |
| VI. | S.A. | : | Second Appeal. |
| VII. | Cr. M.P. | : | The petitions of criminal nature includingapplications under Section 482 of Cr.P.C. (quashing) and allapplications under any other provision of the Cr.P.C. or underany law dealing with the crimes or criminal matters, but will notinclude the applications filed under any provisions of theConstitution of India or a petition for bail or anticipatorybail. |
| VIII. | Cont. Case | : | The petition s for initiating proceeding forcommitting contempt of Court. |
| IX. | Bail Applications M.Cr.C. | : | Bail applications .for grant of regular bail. |
| M Cr.C. (A) | : | Bail applications for grant of anticipatorybail. | |
| X | M.C:C. | : | All Miscellaneous Civil Cases not specificallycategorised or mentioned in this Chapter such as those relatingto Restoration, modification or clarification, in a decided case. |
| XI. | I.A. | : | Interlocutory Applications in pending civilcases. |
| XII. | M.(W).P/ M. (Cr.)P./M. (C) P. | : | This head denotes applications for grant ofinterim relief/stay or for vacating any such order in a caserelating to its original head. |
| XIII. | M.A. (C) | : | Misc. Appeal (Compensation) e.g. Appeal underSection 173' of Motor Vehicle Act, Section 30 of WorkmenCompensation Act etc. |
| XIV. | M.A. | : | All other Miscellaneous Appeals e.g. under OrderXLIII Rule I of C.P.C. and appeals provided against interimorders in any other Central or State law. |
| XV. | C.R. | : | Civil Revision. |
| XVI. | Tax Case | : | (TC)/ITR/ITA,/C.Ex.R./C.Ex.A./Comm. Tax/of anyother Tax matter. |
| XVII. | Comp. Pet. | : | Company Petition - Petitions/Applications filedunder the Companies Aot, 1956. |
| XVIII. | E.P. | : | Election Petition-Petitions filed under tineRepresentation of . 'copies Act, 1951. |
| XIX. | Cr.A. | : | Criminal Appeals. |
| XX. | Cr. Rev. | : | Criminal Revision. |
| XXI. | Arbitration Application/ Appeal | : | All arbitration applications including,Applications under Arbitration Act, 1940 or under the Arbitrationand Conciliation Act, ' t96, including the applications forappointment of arbitrator under Section i 1(4), (5) or (6) of the1996 Act. Appeals under the Arbitration Act, 1940 or theArbitration and Conciliation Act, 1996. |
| XXII. | Tr. Pet. (Civil) | : | Petition for transfer of Civil Cases. |
| XXIII. | Tr. Pet. (Criminal) | : | Petition for transfer of Criminal Cases. |
| XXIV. | Cvt. | : | Caveat. |
| XXV. | Cr. Ref. | : | Criminal Reference under Section 366/395 Cr.P.C. |
| XXVI. | Acq. App. | : | Appeal under Section 37 8 Cr. P.C. or under anyother provisions of law against an order of acquittal. |