Section 23 in High Court of Chhattisgarh Rules, 2005
23.
The following matters shall be heard and disposed of by a Division Bench. - Writ Petitions :(i)Relating to Public Interest Litigation.(ii)Where Vires or validity of an Act of Legislature or any Subordinate Legislation is under challenge.(iii)Against the orders of Tribunal constituted under Articles 323-A and 323-B of the Constitution of India.(iv)Relating to Contract/Tender concerning Government/Public Undertaking/ Local Bodies.(v)Relating to admission in medical/technical colleges.(vi)Relating to Excise Contract.(vii)Tax references under statutes which requires references to be heard by Division Bench and application for references in such cases.(viii)Reference under Section 113/Order XLVI of the Code of Civil Procedure, 1908.(ix)Appeal under Section 22(A)/reference under Section 21 (5) of the Chartered Accountants Act, 1949.(x)Appeal under Section 19 of the Family Courts Act, 1984.(xi)Revision under Section 19 of the Chhattisgarh Madhyastham Adhiniyam, 1983.(xii)All matters which, by any law or any judgment having force of law are required to be heard by Division Bench.(xiii)Appeals valued above Rs. 3 lacs.B : Criminal MattersSingle Judge
