State of Madhya Pradesh - Act
High Court of Madhya Pradesh Rules, 2008
MADHYA PRADESH
India
India
High Court of Madhya Pradesh Rules, 2008
Rule HIGH-COURT-OF-MADHYA-PRADESH-RULES-2008 of 2008
- Published on 4 October 2008
- Commenced on 4 October 2008
- [This is the version of this document from 4 October 2008.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Nomenclature.
- These Rules may be called the High Court of Madhya Pradesh Rules, 20082. Application.
- These Rules shall come into force on such [date] [w.e.f. 1-11-2008] as the Chief Justice may, by notification in the Official Gazette, appoint and different dates may be appointed for enforcement of different rules.3. Seal of the High Court.
- The High Court may use. as occasion may arise, a seal bearing a device and impression of the Asoka Capital within an exergue or label surrounding the same, with the following inscriptions at convenient places, namely, `The High Court of Madhya Pradesh" and `Satyameva Jayatc' in Devanagari script.4. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context-Chapter II
Classification of Cases
1.
Cases shall ordinarily be classified and abbreviated as follows :-2. Arbitration Appeal.
- Ordinarily, following appeals shall be registered as an Arbitration Appeal-3. Arbitration Case.
- An application under Section 11 of the Arbitration and Conciliation Act, 1996, shall be registered as an Arbitration Case.4. Arbitration Revision.
- A revision under Section 19 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983, shall be registered as an Arbitration Revision.5. Civil Revision.
- Ordinarily, following categories of cases shall be registered as a Civil Revision-6. Contempt Appeal.
- An appeal under Section 19 of the Contempt of Courts Act, 1971 shall be registered as a Contempt Appeal.7. Contempt Petition (Civil).
- A petition under Article 215 of the Constitution of India and/or Section 12 of the Contempt of Courts Act, 1971, shall be registered as a Contempt Petition (Civil).8. First Appeal.
- Ordinarily, following Civil Appeals shall be registered as a First Appeal-9. Miscellaneous Appeal.
- Ordinarily, following civil appeals shall be registered as a Miscellaneous Appeal-10. Miscellaneous Civil Case.
- Ordinarily, following matters shall be registered as a Miscellaneous Civil Case-11. Review Petition.
- An application under Order XLVII Rule 1 of the Code of Civil Procedure, 1908 or an application for the review/recall modification/ clarification of a final order or judgement passed in any proceeding shall be registered as a Review Petition.12. Second Appeal.
- Ordinarily, following civil appeals shall be registered as a Second Appeal-13. Company Appeal.
- An appeal under Section 483 of the Companies Act, 1956, shall be registered as a Company Appeal.14. Company Petition.
- Ordinarily, following petitions or references shall be registered as a Company Petition-15. Miscellaneous Company Appeal.
- An appeal under Section 10F of the Companies Act, 1956 or an appeal under Rule 164 of the Companies (Court) Rules, 1959 shall he registered as a Miscellaneous Company Appeal.16. Criminal Appeal.
- Ordinarily, following cases shall be registered as a Criminal Appeal-17. Criminal Reference.
- A reference under Section 395 of the Code of Criminal Procedure. 1973, shall be registered as a Criminal Reference.18. Criminal Reference (Capital Punishment).
- A reference under Section 366 of the Code of Criminal Procedure, 1973, shall be registered as a Criminal Reference (Capital Punishment).19. Criminal Revision.
- Ordinarily, following cases shall be registered as a Criminal Revision-20. Contempt Petition (Criminal).
- A case under Section 14 or 15 (2) of the Contempt of Courts Act, 1971 shall be registered as a Contempt Petition (Criminal).21. Miscellaneous Criminal Case.
- Ordinarily, following matters shall be registered as a Miscellaneous Criminal Case-22. Election Petition.
- A petition under Section 81 of the Representation of Peoples Act, 1951, shall be registered as an Election Petition.23. Central Excise Appeal.
- An appeal under Section 35G of the Central Excise Act, 1944 shall be registered as a Central Excise Appeal.24. Foreign Exchange Management Appeal.
- An appeal under Section 35 of the Foreign Exchange Management Act, 1999 shall be registered as a Foreign Exchange Management Appeal.25. Income Tax Appeal.
- An appeal under Section 260A or 269H of the Income Tax Act, 1961 shall be registered as an Income Tax Appeal.26. Tax Reference.
- All references under statutes relating to taxation shall be registered as a Tax Reference.27. Value Added Tax Appeal.
- An appeal under Section 53 (1) of the Value Added Tax Act, 2002 shall be registered as a Value Added Tax Appeal.28A. [ [Inserted by Notification No. 39-O.S.D. No. 1. dated 15-5-2009 (w.e.f. 15-6-2009).]
An Appeal under any enactment relating to taxation, other than those mentioned hereinbefore in this chapter shall be registered as Other Tax Appeals.]28. Wealth Tax Appeal.
- An appeal under Section 27-A of the Wealth Tax Act, 1957 shall be registered as a Wealth Tax Appeal.29. Writ Appeal.
- An appeal under Section 2(1) ofthe Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, shall be registered as a Writ Appeal.30. Writ Petition.
- Ordinarily, following cases shall be registered as a Writ petition-31.
Any other case filed in the High Court which does not fall in any of the aforesaid categories may be classified and registered in accordance with special or general orders of the Chief Justice passed in that behalf.Chapter III
Territorial Jurisdiction of the Principal Seat and the Benches
1.
All main cases shall be presented in Principal Seat or the Benches, as the case may be. strictly in accordance with Presidential orders regarding territorial jurisdiction or the orders of the Chief Justice, passed from time to time.2.
A writ petition pertaining to the territorial jurisdiction of Indore or Gwalior Bench may be filed in the Principal Seat at Jabalpur, only with the orders of the Chief Justice.An application in this regard, filed by the petitioner, shall be placed before the Chief Justice on administrative side.3.
If the Registry finds that a case pertaining to some other Bench has been filed, the Registry shall make a note accordingly and place the matter before the appropriate bench for orders.4.
Where a bench, in the Principal Seat at Jabalpur or the Benches at Indore or Gwalior, on an objection taken by the Registry or otherwise, is of the opinion that a main case posted before it, had arisen from a revenue district falling within the territorial jurisdiction of some other Bench or the Principal Seat, it may record its opinion and return the main case for its presentation at proper place for orders, after retaining one complete set of the main case.Chapter IV
Constitution and Jurisdiction of Benches
A. Civil MattersSingle Bench1.
The following matters shall ordinarily be heard and disposed of by a Judge sitting alone:-2.
The following matters shall be heard and disposed of by a bench comprising two Judges, i.e., a division bench-3.
The following matters shall be heard and disposed of by a Judge sitting alone;-4.
The following matters shall be heard and disposed of by a division bench:-5.
The following matters shall be heard and decided by a full bench-6.
A full bench shall ordinarily comprise three Judges but may be of higher number of Judges, in pursuance of an order of the Chief Justice.7.
Notwithstanding anything contained in these Rules, the Chief Justice may direct that any case or class of cases be heard by a particular number of Judges, unless otherwise provided by any statute.Reference to a Larger Bench8.
9.
After the reference is answered by the division bench or the larger bench, the case shall be placed before the Chief Justice for listing before the appropriate bench for hearing and decision in accordance with the opinion of the division bench or larger bench, as the case may be.10.
Where, in a civil matter heard by a division bench, the Judges comprising the bench differ on any point (s) and-11.
Where, in a criminal matter, heard by a division bench, the Judges comprising the bench are divided in opinion, the matter, shall be placed before the Chief Justice who shall nominate another Judge. The matter shall then be placed, before that Judge, with the opinions of the Judges differing, who shall deliver his opinion after hearing and the judgement or order shall follow that opinion :Provided that if one of the Judges constituting the bench, or where the matter is laid before another Judge, under this rule, that Judge so requires, the matter shall be reheard and decided by a larger bench to be constituted by the Chief Justice.12.
Where a division bench or a full bench while hearing a case is of the opinion that for the decision of that case, an earlier decision of coordinate or larger bench of this Court needs reconsideration, it may formulate question (s) and refer the same to the Chief Justice with a recommendation that it be placed before a larger bench. The referring bench shall thereafter, dispose of the case in accordance with the opinion of the larger bench on the referred question (s).Review Petition13.
14. Part-heard case.
- A part-heard case shall be listed before the same Judge (s):Provided that if the case is not disposed of within 6 months from the date on which it was first heard in part, it shall be deemed to have been released and be listed before the regular bench, unless otherwise directed by the Chief Justice.15. Subsequent applications for Bail.
- All subsequent applications under Sections 389 (I), 438 and 439 of the Code of Criminal Procedure, 1973, shall be listed before the same Judge/bench who/which had decided the first application, even if earlier application was dismissed for want of prosecution, or dismissed as not pressed or withdrawn.16. [ (1) Tied up Matters. [Substituted by Notification No. A-2144, dated 21-7-2010 (w.e.f. 10-8-2010).]
- Whenever a Judge -(a)is elevated to Supreme Court,(b)is transferred to other High Court,(c)demits office, or(d)is transferred to other Bench or Principal Seat of the High Court,(e)is not available for any reason and in the opinion of the Chief Justice, the application, looking to the urgency in the matter, it cannot wait for such Judge to resume work; all matters tied up to him in a-(i)single bench (except a review petition, which shall be listed before regular division bench), shall be listed before the regular bench.(ii)division bench or full bench, shall be listed before a bench of which the available Judge(s) shall necessarily be a member(s).17. Application for Restoration.
- An application for restoration of a main case dismissed in default shall be listed before the regular bench i.e., before the bench hearing same class of main cases as per roster.18. Company Cases.
- All company cases cognizable by a Judge sitting alone, shall be listed before the Judge, nominated for the time being as company Judge by the Chief Justice.19. A Request under Section 11 Arbitration and Conciliation Act.
- A request under sub-section (4); or sub-section (5); or sub-section (6) of Section 11 of the Arbitration and Conciliation Act, 1996, shall be dealt with by the Chief Justice or by the Judge of High Court designated by the Chief Justice by a general or special order.20. Contempt Petition (Civil).
- Contempt petition (civil) in respect of final orders passed by the High Court shall be listed before the single bench and division bench hearing contempt petitions as per roster. Contempt petition (civil) in respect of interlocutory and interim orders passed by the High Court, where the main case is pending, shall be listed before the single bench or division bench hearing the main case as per roster along with the main case.21. Contempt Petitions (Civil) upon a Reference.
- Contempt petitions (civil) registered upon a reference made by a Court subordinate to the High Court, shall be listed before the Judge hearing miscellaneous civil cases as per roster.22.
Notwithstanding anything hereinbefore contained in these Rules, the Chief Justice may, by a special or general order, direct a particular case (s) or a particular class (es) of cases to be listed before a particular bench.Chapter V
Registry
(A)Powers, Duties and Functions of the Registrar1.
2. [ [Substituted by Notification No. 39-O.S.D.No. 1,dated 15-5-2009(w.e.f. 15-6-2009).]
The Taxing Officer shall decide all questions relating to Court fees falling under Section 5 of the Court Fees Act, 1870.]3. [ [Substituted by Notification No. 39-O.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).]
4.
Whenever the Scrutiny Assistant or any officer of the Court discovers that a document which ought to bear a stamp under the Court Fees Act, 1870, has through mistake or inadvertence been received in a Lower Court without being sufficiently stamped, following procedure shall be adopted;-5.
6.
Chapter VI
Roster
1.
A Judge shall ordinarily sit singly or in a bench of two or more at the place of sitting (Jabalpur, Indore or Gwalior) assigned to him and dispose of Civil or/and Criminal work in accordance with the roster approved by the Chief Justice.2.
A bench comprising three or more Judges shall be notified by a special roster.3.
4.
5.
Where a bench directs listing of a case before-6.
Except as provided in the Rule 30 of Chapter XIV or unless specifically directed by the Chief Justice in writing, no case, other than a tied up matter, shall be listed before a bench in contravention of the roster.Chapter VII
Working Hours And Vacation
Working Hours1.
2.
Except as mentioned in succeeding rules, the Courts shall remain closed during summer and winter vacations for such period as may be notified by the Chief Justice.3.
The Chief Justice may nominate one or more Judges as Vacation Judges to hear matters of urgent nature during vacation.4.
The vacation sittings shall ordinarily take place on Monday and Thursday or on such other days as may be notified by the Chief Justice.5.
No application, petition or appeal except the following, shall be presented or received during vacation-6.
During vacation, a main case, other than an application under Section 438 or 439 of the Code of Criminal Procedure, 1973, shall be listed and heard only on applications for urgent hearing and urgent relief.7.
The Chief Justice may, as and when required, constitute a division bench for hearing of urgent civil or criminal matters during vacation.8.
Registrar shall ordinarily sit on the days of vacation sittings or on such other days as may be directed by the Chief Justice by a special or general order, for rectification of defects in such cases as are otherwise fit to be listed during vacation as per Rule 5 of this chapter.9.
A Judge sitting alone as a vacation Judge, may exercise the original and appellate jurisdiction vested in the Court in the matters which are required by virtue of any rules framed by the High Court to be heard by a bench of two or more Judges-10. [ [Inserted by Notification No. 39-O.S.D.No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).]
A case, wherein the vacation Judge has passed an order under this Chapter, shall be listed before the appropriate bench immediately after the vacation.]Chapter VIII
Vakalatnama and Memo of Appearance
Vakalatnama1.
No advocate shall act, appear or plead for any person in any civil proceedings, unless he has been appointed, by a document in writing for the purpose, by such person or by his recognized agent, bearing his signature or where he is unable to sign, his duly attested thumb impression or other mark, in terms of Order III Rule 2 of the Code of Civil Procedure, 1908, except as provided under Rule 8 of this chapter :Provided that an advocate holding the vakalatnama can authorize another advocate to appear merely for the purpose of pleading before the Court on a particular date in terms of first proviso to Rule 2 of the Rules framed by the High Court under Section 34 (1) ofthe Advocates Act, 1961.2.
A vakalatnama filed by a Government undertaking or any body corporate shall be signed by the appropriate authority with official seal.3.
A party, engaging an advocate not stationed at Jabalpur, Indore or Gwalior in a case instituted at such place, shall also engage a local advocate to appear, act and plead.4.
Every vakalatnama shall be filed in accordance with Rule 2 of the Rules framed by the High Court under Section 34 (1) of the Advocates Act, 1961.5.
The Registry shall ensure that every vakalatnama-6.
The Court-fees and Adhivakta Kalyan Nidhi Stamps shall be pasted on the header of the vakalatnama, without overlapping each other or covering any part of the text.7.
Wherever a vakalatnama is found to be defective in any respect, the case in which it has been filed shall be dealt with as a defective case.8.
An advocate can act, appear and plead on behalf of a party in all such matters, as are mentioned in Clause (3) of Rule 4 of Order III of the Code of Civil Procedure, 1908 (Madhya Pradesh Amendment dated 18-10-1968), provided he had filed vakalatnama for such party, in the proceeding out of which such matter has arisen. However, in such a case he shall tile a memo of appearance in Form No. I, expressing that he had tiled vakalatnama in the Court below authorizing him to appear, act and plead in an appeal.Memo of Appearance and Vakalatnama in Criminal Cases9.
Every memo of appearance in a criminal case, shall be filed in accordance with Rule 2 of the Rules framed by the High Court under Section 34 (1) of the Advocates Act, 1961, and in Form No. 2, where vakalatnama is not filed.10.
Every memo of appearance shall inter alia consist of a declaration signed by the advocate that he has been authorized, instructed and engaged to appear, act and plead for complainant, applicant, accused or respondent, as the case may be.However, in a case where more than one memos of appearance are filed by different advocates, the Court may require that a vakalatnama, duly executed by the accused person be filed.11.
Where the party has personally authorized, instructed and engaged the advocate, memo of appearance shall be counter-signed by the party. Where the party is illiterate, thumb-impression or other mark of the party on the memo of appearance shall be attested by at least two literate witnesses who shall furnish their names and addresses including police station.12.
Chapter IX
Affidavits
1.
The Deputy Registrar, a notary public, a Commissioner of Oaths for the High Court or any other person empowered by the High Court for this purpose shall administer oaths or receive solemn affirmations in the case of affidavits to be used in the High Court or the Supreme Court.2.
Every affidavit in the Principal Seat shall be headed "In the High Court of Madhya Prudesh, Principal Seat at Jabalpur." Similarly, every affidavit filed in the benches, shall be headed "In the High Court of Madhya Pradesh, Bench at Indore/Gwalior", as the case may be.3.
Where an affidavit is filed in a pending case, it shall mention the institution number and names of the first party on either side.4.
livery affidavit containing a statement of facts shall be drawn up in the first person and divided into paragraphs numbered consecutively. Each paragraph, as nearly as may be. shall be confined to a distinct portion of the subject.Every person or place referred to in an affidavit shall be fully described in such a manner as to enable his or its identity to be clearly established.The affidavit shall contain no statement which is in the nature of an expression of opinion or argument.5.
6.
Unless it be otherwise provided, an affidavit may be made by any person having knowledge of t he facts deposed to. Two or more persons may join in any affidavit. each shall depose separately to those facts which are within his knowledge, and such facts shall be stated in separate paragraphs and it must appear which facts each is deposing to.7.
When the affiant [deponent] [Inserted by Notification No. 39-O.S.D.No. I, dated 15-5-2009 (w.e.f. 15-6-2009).] in any affidavit speaks to any fact within his own knowledge, he must do so directly and positively using the words "I solemnly affirm and say " or "I State on Oath".8.
The affiant shall clearly specify-9.
10.
11.
Every person swearing an affidavit shall, if not personally known to the person before whom the affidavit is sworn, be identified before that person, by someone known to him, and in such case the person before whom the affidavit is made shall state at the foot of the affidavit, the name address and description of the person by whom such identification was made. Such identification can be made by a person-12.
Where the affiant is a pardanashin woman, she shall be identified by a person to whom she is known and before whom she is accustomed to appear unveiled and such person shall sign the endorsement prescribed by Rule 15 below.13.
14.
The Court may order to strike out from affidavit any averment which is scandalous, frivolous, vexatious and irrelevant or which is otherwise an abuse of the process of the Court at the cost of the offending party.15.
The officer administering the oath or receiving solemn affirmation shall make the following endorsement on every affidavit made before him and shall date, sign and seal the same :-"Sworn before me on the day of 20 at A.M./P.M. by son of.... Who is personally known to me (or) who has been identified by whose signature is/signatures are thereto appended.Date ...................Place...................SignatureSealDesignation"A rubber stamp may be used for the form of this endorsement. In addition the particulars required by Rule 13 (2) shall, where necessary, be added in manuscript and dated, signed and scaled by the officer administering the Oath.16.
In administering oaths or receiving solemn affirmations the following form should be used.OathI Swear that this my declaration is true, that it conceals nothing, and that no part of it is false. So help me God.AffirmationI solemnly affirm that this my declaration is true, that it conceals nothing, and that no part of it is false.17.
18.
The affidavit accompanying a petition for review made upon the ground of the discovery of new and important matter of evidence, within the meaning of Order XLVII Rule 1 of the Code of Civil Procedure, 1908, shall state in clear terms what such new and important matter of evidence is, the effect or purport thereof and that the same, after the exercise of due diligence, was not within the knowledge of the petitioner, or could not be produced by him at the time when the decree was passed, the order w as made or the judgement was delivered. The documents, if any, relied upon shall be annexed to the petition.19.
The affidavit accompanying a petition for stay of execution under Order XLI Rule 5 of the Code of Civil Procedure, 1908, shall state the facts upon which the petition is based, the date of the judgement/decree, award or order, the stay of the execution of which is desired, particulars of the suit or proceeding in which such judgement/decree or award is made or order is passed, the date of the order, if any, for execution of sale, the date, if any, fixed for the sale, and the facts necessary to enable the Court to be satisfied of the matters mentioned in Order XLI Rule 5, sub-clause (3) of the Code of Civil Procedure, 1908. This rule shall apply to an appeal tiled under any other law to which Order XLI of the Code of Civil Procedure, 1908 is applicable.20.
The affidavit, accompanying a petition for the re-admission/rehearing/ restoration of a main case or interlocutory application, dismissed for-Chapter X
Preparation Of Cases
Computer-Sheet1.
Every main case shall be accompanied by the `computer sheet' in Form No. 3, on ledger paper, duly filled by the appellant, applicant or petitioner or by his advocate, containing following information :-2.
Every-3.
4.
livery memorandum of appeal, petition or application, interlocutory or otherwise shall be headed "In the High Court of Madhya Pradesh, Principal Seat at Jabalpur/Bench at Indore/Bench at Gwalior", as the case may be.5.
Immediately below the heading, the class of case, the cause title and provision (s) of law under which the main case is filed, shall be mentioned in that order.6.
7.
Separate petitions shall be made in regard to distinct subject matters :Provided that one petition may be filed challenging more than one order passed in the same case on the same day, with the leave of the Court and subject to the law related to Court fees.8.
Every document whether presented along with a main case or in a pending main case, shall be accompanied by a list in Form No. 5.9.
Wherever it is imperative to file certified copy of judgement/order complained of with an appeal, petition or application and where provisions of the Limitation Act, 1963, do not apply, the day on which the judgement or order complained of, was pronounced and the time requisite for obtaining such copy, shall be excluded in computing the period of limitation prescribed for that appeal, petition or application.A. Civil Matters10.
The cause title of every memorandum of appeal, memorandum of objection under Order XLI Rules 22 & 26, petition for writ, review or revision or an application required to be registered as a miscellaneous civil case shall contain-11.
Below the provision (s) of law under which the main case is filed, following shall be mentioned-12.
Every memorandum, petition or application as mentioned in Rule 2 of this chapter shall contain-13.
In the last paragraph of every main civil case, the appellant/petitioner/ applicant shall unequivocally state that no notice of lodging a caveat by the opposite party is received by him or if notice of caveat is received, whether the appellant/ petitioner/applicant has furnished the copies of the memo of appeal/petition/application, together with copies of the annexure, if any, to the caveator.14.
Every contempt petition (civil) shall disclose whether any writ appeal or special leave petition has been filed, challenging the order, in respect of which contempt has been averred. Where the order has been so challenged, the petitioner shall also disclose the status of such appeal or petition.15.
A memorandum of miscellaneous appeal under Section 173 of the Motor Vehicles Act, 1988, shall, so far as may be in Format No. 6.16.
Every-17.
A revision petition for the exercise of the power conferred by Section 115 of the Code of Civil Procedure, 1908, shall set out clearly how and in what manner the subordinate Court has exercised a jurisdiction not vested in it by law or has failed to exercise a jurisdiction so vested, or the particular illegality or irregularity complained of, as the case may be; and also that if the order had been made in favour of the party applying for revision, it would have finally disposed of the suit or other proceeding.18.
A revision petition for which no specific statutory limitation is prescribed, will be treated as prima facie made without such diligence as ought ordinarily to be shown, to entitle the petitioner to relief, if the period from the date of the impugned order to the date on which the petition is filed in Court, excluding the time requisite in obtaining certified copy of impugned order, is more than 90 days.19.
A petition for the exercise of the power conferred by Section 25 of the Provincial Small Cause Courts Act, 1887, shall specify as to how the decree or order of the Court is not according to law.20.
All petitions for restoration of Civil Revision dismissed for default by the Court shall be treated as prima facie made without such diligence as ought ordinarily to be shown, to entitle the petitioner to the relief, if the period from the date of the impugned order to the date on which the petition is made excluding the time requisite in obtaining certified copy of the impugned order, is more than 30 days.21.
An advance notice may be given by the advocate for the party who is proposing to file an appeal (other than a second appeal) or revision, to the advocate for the opposite party in the Lower Court, so as to enable him to inform the parties to appear, if they so elect, even at the first hearing of the appeal.Where a memo of appearance is filed on behalf of such a party, the name of advocate shall be published in the cause list for the date of hearing.22.
An advance notice shall be given by the advocate for the party who is proposing to file any proceeding, including a review petition or an application for restoration, arising out of a main case, to the advocate for the opposite party and where service is so effected, the name of advocate for the opposite party shall be published in the cause list for the date of hearing in such proceeding.Writ Petition under Article 226 of the Constitution of India :23.
24.
The Registrar shall require the Central Government and all local or other authorities under the control of the State or Central Government operating within the territory of the State of Madhya Pradesh to inform the High Court the name and address of the advocate, if any, for the Principal Seat of the High Court at Jabalpur and Benches at Indore and Gwalior, who is authorized to accept service on their behalf. Such information shall be maintained in the form of a Register and shall be made available to the Bar. Whenever such advocate is changed, intimation of such change shall be given to the Registrar, who shall notify it to the Bar :Provided that it shall not be incumbent upon any such local or other Authority to authorize an advocate for accepting service on its behalf.25.
Where the petition is against the State Government, Central Government, any local or other authority or any of their officers, the petitioner shall serve a copy of the petition together with annexure and the application for interim relief, if any, in advance to the Advocate General's office, advocate authorized to accept service on behalf of the Central Government or any such local or other authority or any of its officers, as the case may be, and file acknowledgement of the same.On filing such acknowledgement, name of the advocate, so served, shall be published in the cause list.Habeas Corpus :26.
27.
A writ petition filed In public interest, shall as far as possible be in Format No. 8 and disclose-28.
A writ petition filed in public interest shall be supported by prima facie proof on an affidavit of the petitioner on substantive averments/allegations as far as practicable.29.
A writ petition filed in public interest shall contain a statement/declaration of the petitioner that to his knowledge, issue raised was not dealt with or decided and that a similar or identical petition was not filed earlier by the petitioner or by any other person and in case such an issue was dealt with or a similar or identical petition was filed earlier, its status or the result thereof.Writ Petition under Article 227 (1) of the Constitution of India :30.
31.
No relief of an interlocutory nature shall be granted unless a separate application in that behalf is made.Writ Appeals32.
In computing the period of limitation for an appeal under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, the time requisite for obtaining a certified copy of the judgment or order, shall be excluded.33.
The memo of appeal under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, shall bear the same Court fee as on a writ petition and shall be accompanied by one certified copy along with one photo copy of the judgement or order appealed from.34.
At the time of presentation of a writ appeal, photocopy of the writ petition, return and rejoinder (if any), with annexure and documents shall be filed in two identical sets in paper-book form, enclosed in a cover with page numbers & index.35.
No relief of an interlocutory nature shall be granted unless a separate application in that behalf is made.Caveat36.
A person claiming a right to be heard in a civil or writ case before a stay or an interim relief is granted by the Court may at any time, file a Caveat.37.
A person intending to lodge a caveat, shall serve a notice of caveat by registered post with acknowledgement due or by approved courier service, on the person by whom the appeal/petition/application has been, or is expected to be made, furnishing following particulars regarding the judgement/order etc. in respect w hereof the caveat is sought to be filed-38.
A caveat shall remain in force for a period of 90 days from the date of presentation.Interlocutory Applications39.
If an interlocutory application is filed in a main case, pending in the High Court, the class and number of such main case shall be set out in the cause title.40.
An interlocutory application shall ordinarily not contain more than one relief. However, w here more than one relief is asked for, extra Court fees shall be paid for each of such additional relief.Taxation Cases41.
All main cases under taxation statutes shall be prepared, processed, listed and heard in accordance with the rules framed by the High Court under those statutes.Election Petitions42.
All election petitions shall be prepared, processed, listed and heard in accordance with the rules relating to election petitions framed by the High Court.B. Criminal Matters43.
The cause title of every memorandum of appeal, petition or application shall contain-44.
Every memorandum of appeal or revision petition shall have endorsed, immediately below the provision under which such memorandum or petition is filed, the provision of law under which the conviction is recorded and the details of the sentence imposed, including fine, if any.45.
46.
It shall be stated in the first paragraph of every criminal appeal, revision petition or application as to whether it is first or subsequent appeal, revision or application against the impugned order. If subsequent, the particulars and result of earlier proceedings shall be disclosed.47.
It shall also be stated in the first paragraph of every revision petition, against the order of a Magistrate, that the petitioner (s) have not filed any revision petition against the impugned order or judgement before the Court of Session.48.
A memorandum of appeal or revision petition against conviction, except in cases where the sentence has been suspended by the Court below, shall contain a declaration to the effect that the convicted person is in custody or has surrendered after the conviction.Where the sentence has been so suspended, the factum of such suspension and its period shall be stated in the memorandum of appeal or revision petition, as also in the application under section 389 of the Code of Criminal Procedure, 1973.An application under Section 389 of the Code of Criminal Procedure, 1973 shall, as far as possible, be in Format No. 11 and shall be accompanied by an affidavit of the appellant/applicant or some other person acquainted with the facts of the case.49.
No criminal appeal, revision petition or application for grant of bail or any other urgent relief shall be entertained unless a copy thereof along with the copy of judgement or order appealed against or sought to be revised or copy of the order refusing bail passed by the Sessions Judge has been delivered in the office of the Advocate General and acknowledgement thereof obtained on such memorandum, petition or application.However, where the case had been investigated and prosecuted by Central Bureau of Investigation, such copy shall be served upon the standing counsel for that bureau.50. [ [Substituted by Notification No. 39-O.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).]
Nothing hereinbefore contained in this Chapter shall apply to criminal appeals and revisions preferred by a person confined in prison and sent through the officer-in-charge of the jail.]Appeals & Revisions by Prisoners51.
A Petition of appeal or revision may be presented lo the Officer-in charge of the jail, in which the prisoner is lodged, by the prisoner in person.52.
A memo of appearance or vakalatnama, if filed, shall be signed by the prisoner and forwarded by the Officer-in-Charge of the jail under his signature.53.
The Officer-in-Charge of the jail shall forthwith forward such petition of appeal or revision together with the copy of judgement or order appealed against or sought to be revised in Form No. 12, to the Sessions Judge of the concerned district. The Sessions Judge shall immediately transmit such appeal with entire record of the case to the Registrar of the High Court, who shall forward the same to the Section Officer/Assistant, filing centre for processing.Entire process shall be expedited by all concerned, particularly where the awarded sentence is of short duration,Hail Applications54.
An application under Sections 438 and 439 of the Code of Criminal Procedure. 1973. shall, as far as possible be in the Format Nos. 13 and 14 respectively, and shall contain name of the police station and crime number.55.
An application under Section 438 of the Code of Criminal Procedure, 1973. shall be supported by an affidavit of the applicant or some other person acquainted with the facts of the case.56.
An application under Section 439 of the Code of Criminal Procedure, 1973, filed on the instructions of a person other than the accused confined in prison, shall be accompanied by an affidavit.57.
Where the number of accused persons is more than one, the affidavit mentioned in Rule 56 shall stale that to the best of the knowledge of the affiant, no bail application has been moved by any of the co-accused persons and if such an application has been moved, details (such as institution number, whether pending, if not. date of the order and coram of Judges deciding the application etc.) shall also be disclosed.58.
No application under Section 438, 439 or 389 of the Code of Criminal Procedure, 1973. for the grant of bail or suspension of sentence, shall be entertained, unless it contains an averment that a similar application relating to the same subject matter has or has not been made to the Supreme Court, High Court and/or Court of session and if made, the date of presentation, date of disposal, result thereof and coram deciding the application, shall also be disclosed.59.
A first application for bail shall be accompanied by a certified copy of the order rejecting bail, if any.60.
Every subsequent application under Section 438 or 439 of th6 Code of Criminal Procedure, 1973, shall be accompanied by certified copies or photocopies of certified copies of orders deciding earlier applications.Chapter XI
Presentation and Processing of Cases
1. [ [Substituted by Notification No. 39-O.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).]
Every-2.
Every main case, except otherwise provided, shall be presented to any presentation assistant in the presentation centre, who shall-3.
Upon registration of a criminal appeal or revision against conviction, record of the Lower Court (s) shall be requisitioned immediately with a direction to transmit the same within a week from the date of receipt of requisition.Receiving Assistant4.
All interlocutory applications, documents along with list, returns, replies, rejoinders, vakalatnamas, memos and process applications etc., filed in a pending main case, shall be received by a receiving assistant, in the presentation centre, who shall-5.
After receipt and registration, a main case shall be passed on to the Scrutiny Assistant, who shall-6.
Where the scrutiny assistant is of the opinion that Court fees payable on a main case can not be determined for want of Lower Court records, he shall post the matter before Registrar who may in his discretion, direct that record of the Lower Court be requisitioned immediately or in his discretion may require the parties lo produce the relevant records to enable him to decide the question of Court fees.Default Assistant7.
If the case is found to be defective, the Scrutiny Assistant shall pass it on to the Default Assistant, where the lawyers/litigants may rectify those defects which they concede. The Default Assistant shall certify the same and pass the case on to the Entry Assistant for listing before the bench.If the defect, as pointed out, is contested or not rectified, the case shall be passed on to the Entry Assistant for listing before the Registrar.Entry Assistant :8.
After scrutiny, the main case shall be passed on to the Entry Assistant, who shall enter into the computer-9.
10.
Where a criminal appeal or revision against conviction is accompanied by an application for suspension of sentence, the entry assistant shall not wait for the receipt of the record of the Trial Court and post the case before the Court for admission and consideration of the application or before the Registrar for rectification of defect, as the case may be.Section Officer/Assistant Presentation Centre11.
The cases falling under Rule 5 (6) of this chapter shall be placed before the Section Officer/Section Assistant, Presentation Centre, for consideration. If he is of the view that the objection regarding maintainability or territorial jurisdiction taken by the Scrutiny Assistant is sustainable, he shall post the case before the Court on the question of maintainability; otherwise the case shall be posted on the question of admission.12.
Every main case shall be posted before the Court or the Registrar by entry assistant under the signature of the Section Officer/Assistant of presentation centre.Caveat13.
In the presentation centre, all caveats shall be received by Caveat Assistant, who shall send it immediately to the Scrutiny Assistant. After scrutiny is over, the Entry Assistant shall enter the caveats, other than those filed in anticipation of writ cases, in special application software customized for caveat matching. When the relevant case is presented and entered in the computer, the software would alert the Entry Assistant about the subsistence of a caveat. In writ cases the caveats shall be matched manually and for this purpose a "Caveat Register for Writ Cases" in digital form, shall be maintained by the entry assistant.The Registrar14.
Except on the days that are registry holidays, the Registrar shall sit between 10.30 A.M. and 4.30 P.M., with a recess from 1.30 to 2.00 P.M., for rectification of defects.15.
A daily cause list of all cases posted before the Registrar shall be published in accordance with the provisions of Chapter XII of these Rules. The records of such cases shall be sent to the Registrar by the Entry Assistant.16.
The Registrar may grant time for rectification of defects, which shall of ordinarily exceed one week.17.
If a memorandum of appeal, petition or application is not in proper form or is not accompanied by the necessary documents and the appellant, petitioner or applicant fails Is to amend it or rectify the omission within the time fixed by the Registrar, it shall be posted as soon as possible before a bench for orders.The Court may, if deemed fit in the circumstances of the case extend time for rectification of the defects.18.
Where time for rectification of a defect is granted by the Registrar, the record of the ease shall be sent to the Default Assistant, who shall get the defect rectified and certified by the Section Officer/Assistant, within the stipulated period, failing which the case shall be sent to the entry assistant for listing before the Court for orders in default.The Court may, if deemed fit in the circumstances of the case, extend time for rectification of the defect.19.
If the defect is rectified, the Registrar shall certify the same and return the record to the Entry Assistant for listing before the Court for admission.20.
Once a case is listed for whatever purpose, before the Court, the record shall not be returned to the Presentation Centre. It shall be sent to the concerned Section Officer, for being allotted to a Dealing Assistant, who may get the defect rectified under the signature of the Section Officer.21.
For the purposes of placement in chronological order for listing, a defective case shall be deemed to have been filed on the date on which the defect is rectified and shall ordinarily be listed on the date on which defect-free cases filed on the date of such rectification, are to be listed.22.
When a jail appeal, wherein the accused is unrepresented, is placed before the Registrar, he shall request the Secretary, High Court Legal Services Committee to appoint an advocate for accused within a week from the date of receipt of communication in this regard.Assignment of Tracks to Cases23.
Customized software shall, at an appropriate stage of processing, automatically assign different tracks to the cases in accordance with the provisions of the High Court of Madhya Pradesh Case Flow Management Rules, 2006.Chapter XII
Listing of Cases
1.
2.
Publication in the cause list shall be the only mode of intimation of listing of a case. No advocate shall be entitled to intimation by any other mode unless directed by the Chief Justice in a particular class of cases on administrative side or by the Court on judicial side, notwithstanding the fact that all or any of the advocates are not stationed at the place at which the case is to be heard ;Provided that a party unrepresented by an advocate shall be entitled to intimation of listing of a case by means of a service post card (S.P.C.) issued as far as possible, 15 days ahead of the date of hearing.Motion Hearing3.
A daily cause list of motion hearing cases shall consist of fresh and pending main cases-4.
Unless otherwise directed by the Chief Justice-5.
6.
Fresh motion hearing cases shall be included in the daily list of motion hearing cases in chronological order, i.e., in order of institution, as soon as they are processed and are ripe for listing before the bench.Mention Memo7.
8.
The Reader to the Court shall maintain a Register of mention memos issued by the bench. Such mention memos shall be forwarded to the concerned Section by the Reader immediately. The Section Officer shall also maintain a Register of mention memos received from benches.Final Hearing9.
A weekly cause list of final hearing cases shall consist of pending cases proposed to be listed by the Dealing Assistants.10.
11.
12.
Any party or advocate desirous of early hearing of a final hearing case may move an application for such hearing. An application for early hearing shall be listed before the bench in motion hearing within a week.13.
As soon as an order is passed in a case, the Reader shall update its status in the computer. The status of remaining cases shall be updated at the end of the day. The cause list for the following day shall be prepared accordingly.14.
No case shall be listed for hearing, unless it is certified as ripe for final hearing. Similarly, no case shall be listed for final hearing, if the Lower Court record or any other record, requisitioned by the Court, has not been received.15.
A note shall be inserted in every cause list requesting the advocates to furnish a list of all books they intend to cite during the course of hearing, well in advance, to the Reader.Special Benches16.
All tied up cases shall, as far as possible, be listed on Friday or such other day as may be fixed by the Chief Justice before the benches to which such cases are lied up :Provided that, where the bench to which a matter is tied up is available on other week days the office shall not wait for Friday to list such matter notwithstanding the fact that the concerned bench is hearing some other class of cases as per current roster.17.
The proposals for listing of tied up cases shall be submitted to the Section Officer/Assistant cause list Section who shall prepare a programme of special benches for every Friday or such other day as may be fixed by the Chief Justice and submit before the Registrar who shall vet the programme and place it before the Chief Justice for approval latest by Wednesday evening. After approval, the programme shall be notified to all Judges, Advocate General and concerned High Court Bar Association and shall also be ported on the web site of the High Court. A copy of the programme shall also be sent to writ, civil and criminal Branch of the office. Adjustment as to Listing of Cases18.
19.
The name of a designated senior counsel shall not be published in the cause list. The name (s) of only the advocate (s) accepting vakalatnama from the party shall be published.Hearing by Full Benches and Referee Benches20.
21.
Ordinarily a case, once published in the cause list shall not be dropped nor shall its order be changed by the Registrar.22.
No supplementary cause list shall be published on the date of hearing at the behest of the Registry, however a Judge, having the roster, may direct listing of additional cases for analogous hearing and in such an event the Registry shall prepare a supplementary list and place the cases before the said Judge for hearing.Where the Registry has failed to list a fixed date Court ordered case or a case in which a mention memo had been issued for that date, a supplementary cause list may be published with prior permission of the bench concerned.23.
Ordinarily, a bench directing the listing of a case before another bench or appropriate bench or a particular bench shall not fix a date for such listing. Such case shall, however, be listed as expeditiously as possible.Chapter XIII
Procedure After Listing
Requisitioning of Lower Court Records1.
2.
(I)In main cases (other than criminal appeals against conviction and writ petitions) arising out of judgements or orders finally adjudicating the case, the record of Lower Court or Tribunal shall be requisitioned after admission of the case, notwithstanding the fact that no order requisitioning the record has been made by the Court or the Registrar.3.
4.
Records of all cases listed before the Court for motion hearing, shall be transmitted by Entry Assistant/Dealing Assistant to the Court Reader by 2.00 P.M. on the day the daily cause list is published.Records of all cases listed for final hearing shall be transmitted by the Dealing Assistant to the Court Reader by 5.00 P.M. on the day the weekly cause list is published.The Reader to the Court shall acknowledge the receipt of the records of all such cases.5.
The records of all cases listed in motion hearing shall be returned to the concerned Section Officer/Assistant immediately after the hearing but not later than 3 days thereafter.The records of all such cases listed for final hearing shall be retained in the Court till the case is-6.
Hearing of cases shall ordinarily be held in open Court.Orders Granting Stay, Bail etc.7.
Except in case of exigency, no order granting stay, bail or any other interim relief, in a civil or criminal main case, shall be made unless it is admitted for final hearing;Provided that where stay, injunction or ad interim writ has been granted ex-parte, the party in whose favour such order has been made, shall8.
Notices to Public Officers and Corporations shall be sent by Registered post-acknowledgement due.Procedure Where a Case is not being Diligently Prosecuted9.
If the appellant/applicant/petitioner fails to take requisite steps in a main case and it appears that he is not prosecuting the same with due diligence, the Registrar shall call upon him to make good/explain the default. If default is not made good and no explanation is offered within stipulated time or the offered explanation is found to he unsatisfactory, the matter shall be placed before the Court for dismissal in default of compliance or for appropriate orders.Civil Appeals, Revisions, Reviews and Miscellaneous Civil Cases10.
The appellant, petitioner or applicant may file pleadings and/or evidence along with the memorandum of appeal, petition or application which he considers necessary to enable the Court to appreciate the scope of dispute for the purpose of admission, interlocutory orders or disposal.11.
The rules framed by the High Court for settlement of cases under Section 89 of the Code of Civil Procedure, 1908 shall, as far as practicable, apply in respect of settlement of cases.Second Appeals12.
The appellant shall, at the time of presentation, file a brief chronological list of events [xxx] [Omitted by Notificatin No. 39-O.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).] to enable the Court to consider whether there indeed is a substantial question of law involved in the appeal.If the Court is satisfied that a substantial question of law is involved, a notice may be issued to the respondent to show cause why the appeal may not be heard on the substantial question of law so formulated and the respondent on receipt of notice may argue that the substantial question of law so formulated does not arise for decision.13.
Wherever the Court proposes to issue such notice or admits the appeal, the notice shall accompany the substantial question (s) of law so formulated, and shall require the respondent to file his brief written submission after serving a copy to the opposite party, within a period of eight weeks from the service of notice.Efforts shall be made to decide a second appeal as expeditiously as possible.Writ Petitions14.
Notice shall be served on all opposite parties and on such other persons as the Court may direct:Provided that at the hearing of any such petition, any person who desires to be heard in opposition to it and appears to the Court to be proper, may be heard, notwithstanding that he has not been served with the notice; but may be liable to costs in the discretion of the Court:Provided further that where at the hearing of the petition, the Court is of opinion that any person who ought to have been served with notice of the petition, has not been so served, the Court may order such notice to be served and adjourn the hearing upon such terms, if any, as the Court may think fit.15.
16.
An application for issue of an interim order, accompanied by an application for urgent hearing, shall be dealt with as per Rule 8 (7) of Chapter XIV of these Rules.17.
The Court may in such proceedings impose such terms as to costs as it thinks fit.18.
The Court may in its discretion, either before the opposite party is called upon to appear and answer or afterwards on the application of the opposite party, demand from the petitioner security for the costs of the petition.19.
The rules regarding deposit or withdrawal of money as contained in Chapter XX of these Rules, shall apply to the deposit or withdrawal of security.Writ Petition under Article 226 of the Constitution of India20.
21.
No further return, rejoinder, affidavit or document shall be filed by any party except with the leave of the Court.22.
If the Court at any time finds that the facts furnished arc insufficient or further and better particulars of any matter should be furnished, the Court may, of its own motion, or on the application of any party, order any party to furnish such facts or particulars supported by an affidavit. If the petitioner or any other party fails to furnish the facts or particulars as ordered, the Court may either dismiss the petition or make such order in relation to the case as it thinks fit.23.
24.
25.
Any party to a proceeding under Article 226 of the Constitution of India desiring to obtain execution of the order relating to costs awarded in such proceedings shall apply to the Court by a stamped petition and such an application shall be registered as a miscellaneous civil case.26.
The Court thereupon shall direct the party against whom the costs are awarded to deposit the amount in Court within such time as it deems fit, and upon his failure to deposit the amount within the prescribed period, the Court shall order issue of a certificate for the recovery of costs, and may also include the costs of the proceedings before it.27.
28.
The certificate for the recovery of costs shall be executed by the District Judge of the Civil District where cause of action arose or in which the party, from whom the costs are recoverable actually resides or carries on business or personally works for gain or has some property.29.
The Court to which the certificate is issued shall execute it as a decree received on transfer for execution from another Court.Writ of habeas corpus30.
Processing, listing, hearing and disposal of a writ petition in the nature of habeas corpus shall be expedited throughout and take precedence over all other matters- civil or criminal.A writ of habeas corpus shall, as far as possible, be disposed of within a period of two weeks.31.
The petition shall be posted before the Court for hearing forthwith, and if the Court is of the opinion that a prima facie case for granting the petition is made out, a rule nisi shall issue calling upon the person or persons against whom the order is sought, to appear on a day to be named therein to show cause why such order should not be made and at the same time to produce in Court the corpus of the person or persons alleged to be illegally or improperly detained, then and there to be dealt with according to law :Provided that ordinarily a notice in respect of writ of habeas corpus, where the person is in custody under orders of the Central Government or the State Government, shall be issued by the Court at the first hearing and be made returnable within 72 hours. The Central Government or the State Government may file a return enclosing relevant documents to justify the detention within 5 days of the date on which notice was served. The case shall be listed on the 8th working day from the date of notice, unless there is an order to contrary, for hearing and appropriate orders.32.
A return shall be accompanied by an affidavit and documents, if any, in quadruplicate.33.
34.
On the day on which the person confined has been directed to be produced or on any day to which the hearing thereof is adjourned, if no cause is shown or if cause is shown and disallowed, the Court shall pass appropriate orders.35.
In any case in which the High Court orders a person in custody to be brought before it or before a Court martial, or before any authority, or to be removed from one custody to another or to be set at liberty, a warrant in Form No. 18, to that effect shall be prepared and signed by the Registrar under the seal of the High Court.36.
Where the person is under detention in a Jail, such warrant shall be forwarded by the Registrar to the officer-in-charge of such jail and a copy thereof shall be sent simultaneously to the detaining authority.In every other case, the warrant shall be served as the Court may direct.37.
In disposing of any such case, the Court may, in its discretion, make such order for costs as it may consider just.Note. - Please see Rules 38 & 39 of Chapter XVI for provision regarding preparation of paper-books in habeas corpus cases.Writ Petition under Article 227 (1) of the Constitution of India38.
Save as herein provided, these rules, which are applicable to civil or criminal revisions, as the case may be, shall mutatis mutandis apply to the petitions under Article 227 of the Constitution of India.Writ Appeals39.
40.
Where an appeal is filed by a person in jail, or by the state, skeletal paper-book containing memorandum of appeal, impugned judgement, first information report, post-mortem report, medico-legal case report, statements of witnesses for the prosecution and the defence shall be prepared by the Registry.In the case of an appeal filed by a person in jail, such paper-book shall be prepared in quadruplicate, within a week.41.
In criminal cases where the accused is not represented by a advocate, the Court may either appoint an advocate or direct the Secretary, High Court Legal Services Committee, to appoint an advocate to represent such accused and the Secretary shall make such appointment out of the panel maintained by the Committee at the earliest, from the date of communication of the order, under intimation to the Registry and the accused.The advocate appointed by the Court shall be entitled to the fee equal to the amount payable to an advocate whose name included in the panel maintained by the authority.42.
43.
Record of proceedings submitted to the High Court under Section 366 of the Code of Criminal Procedure, shall be placed before the Registrar forthwith. The Registrar shall cause the reference to be processed and 5 copies of paper-book to be prepared without delay.44.
Immediately on the receipt of the paper-book, the Registrar shall cause-one copy of the paper-book each to be served on the office of Advocate General and the defence advocate.45.
If the record is in order, the Registrar shall fix a date of hearing of the reference, which shall not be before the date of expiry' of the period of limitation against the judgement which is subject matter of the reference.46.
The processing, listing, hearing and disposal of a criminal reference (capital punishment) shall be expedited throughout and shall take precedence over all matters other than a writ in the nature of habeas corpus.Jail Appeals47.
Where, in view of the proviso (b) to Section 384 (1) of the Code of Criminal Procedure, 1973, the Court directs that the accused is to be heard in person, the appeal shall be listed for motion hearing ordinarily fora date, after limitation for filing appeal or revision against impugned judgement has expired.48.
A jail appeal shall not be dismissed summarily in view of proviso (c) to Section 384 (1) of the Code of Criminal Procedure, 1973, until the period of limitation for filing such appeal has expired.Where the duration of sentence is-49.
A notice of date of motion hearing shall be sent in duplicate to be served on the accused through the Officer-in-Charge of jail. Such Officer shall serve one copy of the notice on the accused and return the other copy with an endorsement of service to the Registry.50.
In case the accused does not want to remain present during the hearing, the Officer-in-Charge of jail shall obtain such unwillingness in writing from the accused.51.
In case the accused wants to remain present at the time of hearing, the Officer-in-Charge of jail shall make arrangements for his production at the time of hearing and safe return thereafter.52.
The Officer-in-Charge of jail shall, in either case, return the notice clearly intimating the Registry in advance as to whether the accused shall attend the Court on the date of hearing.[Chapter XIII-A] [Inserted by Notification No. A-2144,dated21-7-2010(w.e.f. 10-8-2010).] Public Interest LitigationLetter Petitions1.
2.
There shall be a Letter Petition Cell in the High Court, headed by the Registrar (Judicial) comprising such Officers of the Registry as members, as may, from time to time, be nominated by the Chief Justice.3.
All letter petitions other than those mentioned in Rule 1 above, shall be forwarded to the Registrar (Judicial) in original, who may mark it to a member of the Letter Petitions Cell for scrutiny. The member shall scrutinize the same in the light of the guidelines contained in Rules 9. 10 and 11 of this Chapter. Thereafter the letter petition shall be submitted to the Chief Justice or a Judge or committee of Judges, nominated for the purpose, by the Chief Justice.4.
The Chief Justice or the Judge or the committee of Judges, nominated by the Chief Justice under Rule 3. may either direct that the letter petition be registered as a writ petition or a revision or may pass such other order as may be deemed fit:Provided that where a Judge or the committee of Judges, nominated by the Chief Justice, directs registration of a writ petition ora revision, he or it shall send the matter back to the Chief Justice for placing before the regular bench or such other bench, as may be nominated by him, for hearing.5.
No letter petition shall be heard on judicial side unless registered as a writ petition or a Civil or criminal revision on an express order made by the Chief Justice or a Judge or the committee of Judges nominated under Rule 3 by the Chief Justice.6.
No one shall have a right to be heard by the Chief Justice or the Judge or the committee of Judges nominated by the Chief Justice in respect of a letter petition before its registration.7.
The High Court shall not be obligated to maintain a record of every letter petition; nor shall be Chief Justice or the Judge or the committee of Judges, nominated by the Chief Justice, be bound to assign or communicate reasons for any order made under Rule 4 of this Chapter.8.
No correspondence shall be entertained in respect of any letter petition.9.
Ordinarily, no letter petition espousing individual/personal cause shall be mentioned as a writ petition filed in public interest except as hereinafter indicated-10.
Ordinarily, letter petitions falling under the following categories shall not registered as writ petition or revision,-11.
Ordinarily, a letter petition shall not be directed to be registered simply because the petitioner lacks financial resources to prosecute the remedy available to him under the law.In such cases, appropriate direction to High Court Legal Services Committee or the State Legal Services Authority may be made by the Chief Justice or the Judge or the committee of Judges.12.
Nothing in this Chapter shall be deemed to restrict the powers of the Chief Justice or a Judge or the committee of Judges nominated by the Chief Justice under Rule 3 to register a letter petition in his or its discretion.Regular Public Interest Litigation13.
Regular public interest litigation may be initiated by a registered or recognized social action group or an individual having social public standing/ professional status and public spirited antecedents or any other person or a group acting pro bono publico.14.
A writ petition shall disclose-15.
All substantive allegations/averments in a writ petition shall, as far as practicable, be supported by prima facie evidence/material. Such allegations/ averments and evidence/material shall be substantiated by an affidavit of the petitioner.16.
A writ petition shall contain a statement/declaration that a thorough research has been conducted in the matter and shall be accompanied by all such relevant material, where necessary.17.
A writ petition shall contain a statement/declaration of the petitioner that to the best of his knowledge, the issue, raised, was not dealt with or decided and that a similar or identical petition was not filed earlier by the petitioner or by any other person and in case such an issue was dealt with ora similar or identical petition was filed earlier, its status or the result thereof.18.
The Court may require a petitioner to deposit such security as deemed fit.19.
Where the Court, after hearing of the matter, is of the view that the petitioner was not genuinely interested in espousing a public cause, it may, in its discretion, impose exemplary cost on the petitioner.20.
The petitions; involving larger public interest, gravity and urgency, shall be given priority over other petitions.Chapter XIV
Constitution and Functions of the Judicial BranchPreliminary1.
The Judicial Branch of the High Court shall, for the purposes of these rules, be referred to as Registry/Office and shall be responsible for-2.
The Office shall consist of following branches and sections :-3.
A branch or a section may be divided by the Registrar (Judicial) in the Principal Seat and Registrars in the Benches, in to sub-branches or sub-sections as per administrative convenience.Each branch or section shall be headed by a Section Officer.A section may be headed by a Section Officer, Assistant Grade-I or by any other official as per administrative convenience.4.
All officers and officials of the Judicial Branch shall work under the general supervision of the Registrar (Judicial) in the Principal Seat and the Registrar in the Benches.5.
Civil, writ and Criminal Branches and Election Petition Section shall consist of sufficient number of Assistants Grade I. II or III. to be called Dealing Assistants.6.
Every main case shall be allotted to a Dealing Assistant. Endeavour shall be made to ensure that total number of cases allotted to a Dealing Assistant does not exceed 1000 at any given time.7.
Main cases shall be allotted to the Dealing Assistants by the Section Officer ordinarily in the lots of hundreds, e.g., first hundred cases, received in the branch, shall lie allotted to the Dealing Assistant No. 1, next hundred to the Dealing Assistant No. 2 and so on.Duties of the Dealing Assistant8.
It shall be the duty of the Dealing Assistant-9.
Whenever a Dealing Assistant is on leave or is otherwise not available, for whatever reason, to attend to his duties, such duties shall be performed by the Dealing Assistant next in serial number. The duties of the Dealing Assistant last in serial number shall be performed by the first Dealing Assistant.Duties of the Section Assistants :10.
It shall be the duty of a Section Assistant-11.
It shall be duty of the Section Officer-12.
It shall be the duty of the Court Reader, inter alia, to-13.
The records of all cases, forwarded by the Reader to the branch in accordance with Rule 5 of Chapter XIII, shall be received and acknowledged by the Section Assistant.14.
The Dealing Assistant shall be the custodian of all cases allotted to him. He shall be responsible for safety and security of the record. He shall be duty-bound to maintain the record in proper order and to deposit it in Record Room (Pending), whenever it is unlikely to be required in near future.15.
Primary' duty of complying with the Court order shall lie with the Dealing Assistant. He shall peruse the Court order as soon as practicable. If he faces any difficulty in gathering the import of the order, he shall immediately consult the Section Assistant/Section Officer. Thereafter steps shall be taken to comply with the Court order immediately.16.
Where the Court directs that the order shall be brought to the notice of higher authorities, the Dealing Assistant shall forthwith place such matter before such authority.Listing of Cases17.
Separate registers of civil and criminal cases to be heard by division and single benches shall be maintained in such manner as to show when they are complete in every respect and ripe for hearing. The cases shall ordinarily be taken up from these registers in the order of institution for incorporation in monthly lists of cases to be heard by division and single benches.18.
Where the Court directs listing of a case on a particular date or during a particular period, the Dealing Assistant shall take a note thereof in the fixing register and prepare proposals for listing accordingly.19.
Proposal for listing of a case shall be submitted to the Section Officer/ Assistant of the Cause List Branch by the Dealing Assistant through the Section Officer of concerned branch. Proposal for listing of a case in motion hearing shall be submitted at least three days in advance of the proposed date of listing. Proposal for listing of a case in final hearing shall be submitted by Wednesday in the previous week.[The Dealing Assistant making proposal for listing of a case for hearing on an interlocutory application shall flag-mark with an alphabet, the application and reply thereof, if any, in the record of the case, mentioning the serial number or the application. He shall also ensure that all the flags posted on earlier occasions and irrelevant for the purpose or hearing are removed.The flag-marked alphabet shall be published in the daily cause list.] [Inserted by Notification No. 39-O.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).]20.
The Section Officer/Assistant, Cause List Branch shall vet the proposals received from the Dealing Assistants, keeping in view the fresh cases to be listed by the Entry Assistant and ensure that the cases are listed in accordance with the relevant rules, instructions issued by the Chief Justice from time to time and the roster.Interlocutory Applications21.
Where the Section Assistant receives an interlocutory application in accordance with Rule 4 (4) of Chapter XI,he shall forward such application to the concerned Dealing Assistant, who shall place it on the record of the main case in which it has been filed, the same day, if possible but in no case, later than the next working day.22.
Every interlocutory application or petition besides bearing the annual serial number against which it is registered in the register of petitions in the computer, shall also bear a serial number in the chronological order of its presentation in the proceeding. This number shall be entered in red-ink at the head of the application or petition as follows:The first interlocutory application or petition in the particular case or proceedings will be endorsed "Interlocutory Application (or petition) No. I" the second "Interlocutory Application (or petition) No. 2" and so on.23.
Where the Court grants relief of an interim nature without hearing the opposite party, the case shall be posted before the Court for orders within a period of 30 days from the date of such order unless otherwise directed by the Court, irrespective of the fact that process fee was not paid or opposite party was not served.Peremptory Order24.
25.
The Dealing Assistant shall send the records of all those cases in which paper-book is to be prepared and no matter is pending for listing before the Court in motion hearing, to the Editor, Paper-book Section, after parties are served. Decrees, Remand Orders, Writs and Certificates26.
All drafts of decrees, remand orders, writs and certificates of orders shall be prepared in English within one week from the date of receipt of record by the Dealing Assistant. Such draft shall be vetted and forwarded to the Registrar by the Section Officer.27.
After the final decree, remand order, writ or certificate of order is signed by the Registrar, the Dealing Assistant shall arrange the High Court record for the purpose of indexing. Thereafter the Lower Court record shall be returned with the copy of judgement/order, decree, remand order, writ or certificate of order, as the case may be.Maintenance of Second Set of `A' File28.
The office shall be duty bound to prepare and maintain identical second set of`A' file of all the cases which are to be heard by a division bench. In order to perform this duty-29.
More than one cases belonging to the same class and which can be listed before the same bench, arising from the same judgement/order/notification etc.. shall be heard analogously.The office shall post such cases together before that bench for analogous hearing.30.
More than one cases belonging to the same class, arising from the same judgement/order/notification etc., one or more being listable before a division bench and other or others before a single bench, shall be heard analogously by the division bench.The office shall post such cases together before the division bench for analogous hearing.31.
More than one cases belonging to different classes and listable before different benches, arising from the same judgement/order/notification etc., shall be heard analogously by the same bench.The office shall place such cases before the Chief Justice for orders as to the bench before which all such cases ought to be listed together for analogous hearing.Connected Cases32.
33.
It shall be the responsibility of the Section Officer/Assistant to keep track of the linked and connected cases. All such cases shall be clubbed together and allotted to the Assistant, dealing with the oldest case in the bunch.Consignment to the Record Room34.
After signing of decree/remand order/writ/certificate by the Registrar; or where no such document is required to be prepared, after preparation of fly sheet endorsing the copy of final order to the concerned Court/Authority/Tribunal; the Dealing Assistant shall transmit the record to the dispatcher (judicial), who shall forthwith dispatch the decree/remand order/writ/certificate/final order/Lower Court records to the concerned Court/Authority/Tribunal. The dispatcher shall thereafter transmit the High Court record to the statistical writer.35.
The statistical writer shall make entry of the result of the case in relevant register and forward the record to the record room (disposed of).Information of Judgements etc. of Appellate Courts36.
Any order passed by the Supreme Court in a matter arising from a case pending before the High Court shall, as soon as practicable, be listed before the concerned bench.Chapter XV
Process and Process-Fees
1.
Whenever notice is ordered lo be issued to any party at the expense of any other party, the latter shall pay the necessary process-fee within the time stated in the order, or if no such time is stated, within 7 days and shall, at the same time, supply as many copies of memorandum of appeal, objection, petition or application, as the case may be, and any affidavit filed in support thereof and in case of a second appeal, the substantial question (s) of law on which the same is admitted, as there are persons to be served :Provided that the time requisite for obtaining a certified copy of the order sheet containing the substantial question (s) of law on which the second appeal is admitted, will be available in addition to the period mentioned above, for supplying copies thereof along with process-fee :Provided further that in all civil matters, notices to the Public Officers and Corporations shall be sent in the prescribed forms by registered or speed post or approved courier service - acknowledgement due.2.
No party to a proceeding other than the State of Madhya Pradesh shall be exempt from the payment of process fee, unless specifically directed by the Court.3.
If the process-fees are not paid by the due date or if the necessary documents are not tiled, the case shall be posted as a defective case before the Registrar who may, in his discretion either grant further time for depositing the process-fees or filing the documents or may direct that the proceedings be placed forthwith before the appropriate Bench for orders :Provided that the Registrar shall not condone the delay where an interim relief has been granted by the Court in favour of the defaulting party.4.
5.
The memorandum, referred to in Rule 4, may be filed in the presentation centre within the period allowed or may be sent by registered post, addressed to the Registrar, in time to reach the Court within the period allowed.6.
Where the Court has admitted a writ petition for final hearing, the petitioner shall, for issuing notices to the respondents, deposit the necessary process fee along with duly filled in notice forms and requisite number of copies of paginated petition, annexure, index and file-sized envelopes.7.
True Copy of the writ petition together with annexure and affidavit, duly attested by the petitioner or his advocate, shall be served with the notice.8.
The Section Officer shall, having regard to the state of the file, fix a date to be entered in the notice for appearance and reply of respondents within the period prescribed by the Court and where the time is not prescribed by the Court, the date to be so fixed, shall not be beyond eight weeks.9.
The fees, exhibited in the following table, shall be charged for serving and executing the several processes against which they are severally mentioned :-| (a) in appeals and revision not exceeding Rs. 10,000 in value. | Rs.10.00 |
| (b) in appeals and revisions exceeding Rs. 10,000 in value. | Rs. 15.00 : |
10.
Notwithstanding any provision contained in this chapter, no fee shall be charged for serving-11.
If the following criminal cases are admitted for final bipartite hearing, notice of final hearing shall invariably be issued to the Advocate-General through the Legal Remembrancer, Madhya Pradesh-12.
In all criminal cases in which a charge involving the capital sentence is involved in one way or another and the capital sentence is not imposed, a notice shall issue to the Advocate-General with a view to affording an opportunity to the State for considering whether an appeal against acquittal or an application for enhancement of sentence should be filed. Cases in which such notice has been given shall not be posted for disposal until after the expiry of two weeks from the date of issue of such notice.If in such a case, the Government gives a notice of an appeal within the said period of two weeks, the appeal originally filed by the accused and the appeal or application filed by the Government shall be posted for disposal together.13.
Chapter XVI
Paper-Books
Preparation of Paper-Books In Civil Cases :1.
In every case in which a civil appeal or an application for revision or review on the civil side has been admitted for hearing parties, the Registrar shall, on receipt of the records from the Lower Court and on the prescribed cost, if any. due from the parties, cause a paper-book to be prepared in accordance with the rules of this Chapter:Provided that ordinarily no paper-book shall be prepared in the matters to be heard and disposed of by a Judge sitting alone unless otherwise directed by the Court2.
The paper-books shall be prepared by using photo copies on white foolscap paper, only one side of the paper being used. A table of contents with reference to pages shall be prefixed to each paper-book and each paper-book shall be stitched together with a fly leaf:Provided that photocopy of a document in the paper-book which is faint or is otherwise not fairly legible, shall be accompanied by a typed copy thereof.Except as stated in the proviso, no page other than table of contents and fly leaf in the paper-book shall be typewritten, unless unavoidable.3.
All documents not in English or Hindi shall be translated in English by the official translators of the Court before being included in the paper-books :Provided that a Judge, hearing the case, may direct that English translation of a document in Hindi be included in the paper-book.4.
When paper-book in a case is ready, it shall be sent to the Dispatcher (Judicial). The intimation of the paper-book being so ready, shall be published in the weekly cause list and shall also be displayed on the notice board out side the office of Registrar and the Paper-Book Section. Thereafter it shall be the duty of advocates concerned to collect the paper-book from the Dispatcher (Judicial).5.
6.
The costs shall be calculated at the following rates-7.
No paper in the record of a case which ought to have been but was not included in the list of documents, specified by any party under Rules 10 (6), 30(1) (a), and 32 (1) (c) or in respect of which costs have not been paid under any rule, shall be referred to at the hearing of the case without the special leave of the Court and unless both, the Court and the opposite party, have been previously supplied with copies and if necessary, translation thereof, prepared in the office, at the cost of the party concerned :Provided that this rule shall not preclude the Court from referring to any paper, if it considers so to do for the ends of justice. In such a ease the Court may order inclusion of such papers in supplementary paper-book. Every endeavour shall be made to prepare such paper-book before the date of hearing. However, in such a case, the charges for preparing such supplementary paper-book shall be twice the amount, prescribed in Rule 6 :Provided further that parties will have no claim to an adjournment merely because such supplementary paper-book was not supplied in time unless the Court considers such adjournment expedient.8.
No order shall be passed exempting any party from the operation of the whole or any part of these rules, and no special order shall be made as to any matter with which these rules are concerned except upon application duly stamped with a Court-fee of Rs. 10.00 setting forth sufficient grounds.An application for enlargement of time for the doing of any act required to be done under these rules shall ordinarily be made before the expiry of prescribed time:Provided that if it is deemed necessary, an order may be passed directing that an affidavit be filed in support of the application for extension of time.9.
If any party desires to refer at hearing to any document not admitted in evidence in the Lower Court or desires the admission of fresh documentary evidence in this Court, such documentary evidence shall be specified by such party and included in the list of documents filed by the party, and copies and if necessary, translations shall be prepared at the cost of the parties and kept with but shall not be included in the paper-book of the case.10.
Appeals from Original Decrees- In appeals from original decrees, paper-book shall ordinarily consist of the following papers, viz. -11.
12.
The paper-book shall be arranged in two parts. Part II containing the exhibits and documents and Part I all the other papers. Part 1 shall be arranged strictly in chronological order while Part II shall follow the order of the exhibit mark. Additional evidence admitted by a Lower Court after remand of the case by this Court shall however, not be incorporated in the main paper-book, but shall be arranged in chronological order while Part II shall follow the order of the exhibit mark. Additional evidence admitted by a Lower Court after remand of the case by this Court shall however, not be incorporated in the main paper-book, but shall be arranged in chronological order in a separate paper-book.13.
Three copies shall ordinarily be prepared in appeals which are to be heard by a Single Judge and four copies in appeals which are to be heard by a division bench. One copy in the former and two copies in the latter will be retained for the use of the Court and the other two copies given to the counsel on either side. If, however, an application is made in this behalf to the Deputy Registrar, before the commencement of the preparation of the paper-book, additional copies not exceeding three, may be prepared along with the Court copies and given to the parties on payment calculated under Rule 6 (4). Extra copies applied for, after the commencement of the preparation of the paper-book, may be refused; and if supplied, shall be charged for at 1 Vi time the rate prescribed under Rule 6 (3). Extra copies applied for, after inclusion of the case in the weekly list, will be refused. Office w ill endeavour to complete extra copies so charged for under Rule 6 (3) before the hearing but no party shall have any right to an adjournment merely because such copies are not ready.14.
As soon as an order has been passed admitting the case for final hearing and the records have been received from the Court, the Deputy Registrar shall cause notice to be given to the parties requiring them to prepare and deliver by certain specified dates, separate lists of the papers mentioned in Rule 10 above which they desire to be included in the paper-book in the following form ;-| Description of thePapers with Date,DistinguishingMarkor Number of the Page | Whether thewhole or aportion is to beincluded | Page of thePaper-Book tobe filed in theOffice |
15.
If only a portion of a document is to be included in the paper-book, it shall be incumbent on the party to specify that portion clearly and beyond risk of doubt; if this is not done, estimates will be prepared excluding the whole document and reference to be allowed at the hearing.16.
The date given to the appellant shall be at least three weeks earlier than that given to the respondents.17.
Every respondent may insert the appellant's list and at his own expense obtain a copy of the whole or any portion thereof.18.
Respondents having a common interest in the appeal may deliver a combined list and those having separate interest may deliver separate lists.19.
When a memorandum of objections has been filed by a respondent under Order XLI Rule 22 of the Code of Civil Procedure, 1908, the appellant may file an additional list of papers which he desires to be included in the paper-book.20.
The filing of lists of documents should be a considered act and revision of these lists will be allowed only in exceptional cases and for good cause shown, it will be allowed more freely on a duly stamped, agreed application made by all parties under Rule 8. In judging whether revision be allowed, reasonable diligence in filing the revised list will be considered. Normally, reasonable diligence would require the applications to be filed within a fortnight of service of estimates :Provided that when order allowing an application for revision of the list is passed, the appellant shall pay Rs. 10 in Court-fee labels, as fee for the preparation of the revised estimates within the time fixed, if any, or within 7 days of the date of the order, failing which the preparation of paper-books shall be proceeded with as if there was no such application.21.
It an application is allowed to revise his list, the respondent may file an additional list of papers to be included in the paper-book.22.
On receipt of the appellant's and the respondent's lists, the Deputy Registrar shall, as soon as practicable, make and deliver to the parties separate rough estimate of the costs of preparing their portions of the paper-book.23.
The parties shall deposit the amounts as demanded in cash with the Cashier of the Court within 3 weeks of the delivery of the rough estimates referred to in Rule 22.24.
In eases falling under proviso to Rule 1 of this chapter, when the Court orders a party to pay paper-book costs, the Estimator shall issue a notice to the party concerned to pay costs, within two weeks of the receipt of the notice. In default of payment, the Deputy Registrar shall issue a certificate of non-satisfaction to the District Judge having jurisdiction over the place where the party concerned ordinarily resides or carries on business or personally works for gain. The District Judge shall recover the costs, together with the costs of the notice, as in the case of a decree and remit the amount to the Registry at the expense of the party concerned.25.
If it subsequently appears that the amount so deposited by either party is insufficient, the Deputy Registrar shall estimate the additional amount required and give notice thereof to the party concerned who shall thereupon deposit the amount within two weeks of service of the notice.26.
If on completion of the paper-book it is found that the deposit is insufficient, the balance shall be recoverable from the party concerned. The case shall be placed before the Court and it may pass such orders for recovery of costs as it thinks fit.27.
If the appellant fails to deliver his list or blank list under Rule 14 or to make the deposits required under these Rules, the Deputy Registrar shall cause the case to be laid before the Court for orders under Order XLI Rule 15-A. List Schedule, Code of Civil Procedure 1908.28.
If the respondent does not enter an appearance or fails to deliver his list or to make the deposits required by the forgoing rules, the paper-book shall be prepared in accordance with the appellants' list:Provided that a respondent may subsequently be permitted by the Registrar to get the papers and documents required by him translated and included in the paper-book, if he makes an application for this purpose at any time before the case is placed on the monthly list. The charges for preparing the copies and translations under this proviso shall be one and half times, those prescribed in Rule 6.29. First Appeals from Orders.
- The rule for the preparation of paper-books in appeals from original decrees shall apply mutatis mutandis, to the preparation of paper-books in first appeals from orders passed by subordinate Courts. In these appeals a paper-book shall ordinarily consist only of the papers mentioned in Rule 11.30. Second Appeal.
- Where the Court orders for preparation of paper-book in a second appeal, it shall consist of the following papers, viz. -31.
Writ Appeal. - In a writ appeal, the paper-book shall ordinarily consist of-32.
Application for Revision. -33. Application for Review of Judgement.
- In application for review of judgement the paper-book shall ordinarily consist of-34.
When these rules direct or allow any act to be done by or any notice to be given to a party to the case, such act may be done by or such notice may be given to advocate appointed to act by that party.35.
The Registrar may enlarge the time prescribed by these rules for doing any act. The Registrar may also exempt any party from the operation of any of the above rules or may make such special order as he deems fit as to the preparation of paper-book in a particular case.36.
When a case is referred to a division bench or full bench, the Registrar shall direct for preparation of requisite number of extra paper-books. The costs of such extra paper-book shall not be recovered from the parties.37.
Notwithstanding anything contained in these Rules, the Chief Justice may, by a general or special order, dispense with translation of documents in any case or classes of cases that may be pending in the High Court.Paper-Book in Writ Petitions in the Nature of Habeas Corpus38.
In writ petitions in the nature of habeas corpus, four copies of paper-books shall be prepared free of costs. Out of these, two will be for the use of the bench and one each for the Advocate General and the applicant.39.
The paper-book shall consist of pleadings with affidavits and such other documents as may be filed by the parties or as the Court may order to be included.Preparation of Paper-Books in Criminal CasesPaper-Books in Criminal References (Capital Punishment)40.
When the record of the proceedings submitted to the High Court under Section 366 (1) of the Code of Criminal Procedure, 1973, has been examined and found to be in order, the Registrar shall at once cause a paper-book to be prepared.41.
The paper-book shall ordinarily consist of-42.
Four copies of the paper-book shall be prepared on white foolscap paper, only one side of the paper being used. Each paper-book shall be stitched together with a fly-leaf in form of the schedules appended to the Revised Madhya Pradesh Forms Rules, 1961, with a table of contents with reference to the pages of the paper-book.43.
As soon as the paper-book is ready, one copy shall be sent to the Advocate-General, one copy to the prisoner's counsel and the remaining copies shall be retained for the use of the Court.Paper-Books in Criminal Appeals and other Criminal Cases44.
Paper-books shall be prepared in all criminal appeals and criminal cases admitted for hearing by a division bench and shall be prepared and distributed in the manner prescribed in Rules 42 and 43 above and shall ordinarily consist of-45.
In criminal appeals admitted for hearing by a Single Judge, a paper-book will not ordinarily be required but all documents and statements, if not in English or Hindi, shall be translated into English and the translation placed immediately after the originals in the record of the case. The Judge may, however, direct at the preliminary hearing of the appeal, the preparation of photocopies of any portion ora complete paper-book as in Rule 44.46.
The paper-book in revision cases shall ordinarily consist of-47.
48.
In all criminal appeals filed under Section 378 of the Code of Criminal Procedure, 1973, the paper-books shall be prepared at the cost of the appellants and all rules for the preparation of the paper-books shall apply mutatis mutandis.49.
Notwithstanding anything contained in these Rules, the Chief Justice may, by a general or special order, dispense with the translation of documents in any case or classes of cases that may be pending in the High Court.Chapter XVII
Judgement and Decree
1.
Every judgement, delivered, and order or award, passed by the Court, shall be recorded. Every judgement, final order or award shall be prepared on computer.2.
On conclusion of hearing of a case, if the judgement or order is not pronounced in the open Court but reserved, an endeavour shall be made to deliver the same expeditiously with notice thereof to the parties/advocates by way of publication in the cause list:Provided that where the judgement/order is not pronounced in open Court after conclusion of hearing, it shall not be necessary for the Judge (s) to assemble in open Court at a future date, for pronouncement of the judgement/order. Such judgement/ order may be delivered by the Judge (s) subscribing thereto, his/their signature (s) with date:Provided further that where the Judge (s) assembles to deliver a written judgement/order, it shall be sufficient if the operative portion of the judgement/order is read out.3.
After delivery of a judgement or final order, the Private Secretary, Personal Assistant or Stenographer, preparing it, shall ensure that all the corrections made by the Judge (s) in the typescript of the judgement or final order, are carried out in the electronic copy thereof. He shall then digitally sign the electronic record of such judgement or final order and transmit the same through the local area network to the specified folder, containing judgements/final orders in the main server of the High Court.All the judgements and final orders, not digitally signed for some reason, shall be sent by the Reader to the Copying Section for scanning.4.
When a type script of a judgement or order has been prepared and is ready for signature, the judgement or order shall be laid on the table of the Court Reader, making it available for inspection to the parties and advocates appearing in the case. The Judgement will be signed at the close of the sitting of the Court on the day on which the judgement or order is placed on the Reader's table. At any time before signature, a party to the case or his advocate may appear and ask for the correction of clerical mistakes and omissions.5.
In a case where the judgement is reserved after conclusion of hearing and is pronounced later, the date of reserving the judgement and the date of pronouncing it, shall be mentioned in the fly sheet of the judgement.6.
7.
8.
Where a division bench has heard a case either at Jabalpur, Indore or Gwalior but when the judgement/order is ready, any of the Judges constituting the division bench, is not sitting there, the judgement/order shall be delivered at the place where the case was heard. Such judgement shall be signed and dated separately by both the Judges but shall be pronounced on behalf of the bench by the Judge, sitting there.9.
Where a party is not represented by an advocate, in a case and has appeared in person before the Court, the Registry shall intimate to such party by a service post card, the result of the case within a week of the pronouncement of the judgement/order.10.
The Court Reader shall, at the end of each working day, notify on the board the result of all main cases decided by the bench, in the tabular form given below.Table showing Cases decidedCases decided on...............by the single bench/division bench comprising Hon'ble .........................and Hon'ble.......................| No. and class of the case | Names of Parties | Name of the Advocates | Result in brief | Remarks |
| (1) | (2) | (3) | (4) | (5) |
11.
A case in which hearing is concluded and judgement has been reserved, shall be treated as disposed of on the date on which judgement has been delivered.12.
When an order, of remand or on a reference, is made, the Lower Court record shall be forwarded at once to the Court which has to comply with the order.13.
On submission of drafts of decrees, remand orders, writs and certificates of orders under Rule 26 of Chapter XIV of these Rules, the Registrar may approve the draft without or with such corrections as he may deem necessary. After approval of the Registrar, the draft of decree shall be exhibited with a notice on the notice board of the Court concerned. Such notice shall be to the effect that any party to the decree or his advocate may, within three days, peruse the decree and sign the draft or file with the Registrar a written objection that the decree is not in accordance with the judgement or order upon which it is founded14.
The Registrar may, on perusal of such statement objection, hear the party or his advocate and may correct the draft of the decree, overrule the objection or refer the matter to the Court for orders. After the decree is finally drawn up, the Registrar shall affix the Court seal, sign and date the decree with the date of pronouncement of judgement.15.
A final decree in an appeal, arising from a partition suit, shall be prepared on a non-judicial stamp as per the provisions of Section (2) (15) and Article 45 of Schedule 1-A of the Indian Stamp Act, 1899.16.
Under no circumstances shall, any judgement, order or decree, passed or made by a Judge or Judges, be altered, or varied in any particulars in the office, except under an order of the Judge or Judges in writing, who passed or made such judgement, order or decree, in which case the Registrar shall incorporate the amendment in the original under his seal and signature with dale, specifying particulars of the order.17.
Where any judgement or order of any Judge or Judges of the Court contains any recommendation for the alteration of a practice or procedure in this Court or recommends to or suggests for the consideration of the Government any alteration in law or in rules, having the force of law', such judgement or order shall, immediately after delivery, be submitted by the Registrar to the Chief Justice.18.
Where any judgement or order of any Judge or Judges of the Court contains any recommendation for circulation of such judgement or order amongst the Judges of the High Court or members of Judicial Services of the State, it shall be submitted by the Registrar to the Chief Justice.19.
20.
Copies of all decrees or final orders passed in appeals presented under Rule 1 of Order XI, IV of the Code of Civil Procedure, 1908, shall be transmitted without delay to the Collector of the District in which the Court passing the original decree is situated, to enable him to recover Court-fee or to apply for orders for payment of Court-fee.Chapter XVIII
Certified Copies
1.
2.
An application for certified copy of a document of-3. [ [Substituted by Notification No. 39-O.S.D. No. 1. dated 15-5-2009 (w.e.f. 15-6-2009).]
The applications for certified copies shall be received from 10.30 a.m. to 4.30 p.m. and certified copies to be delivered from 11.00 a.m. to 5.00 p.m. on all working days of the Registry :Provided that the aforesaid timings shall not be applicable, where the Court makes an order for delivery of the certified copy, the same day.]4.
It shall not be necessary to file separate applications for certified copies of more than one documents of the same record.5.
An application for certified copy shall contain-6.
7.
8.
9.
10.
Every judgement or final order sent by the Reader under Rule 3 of Chapter XVIII of these Rules, shall be scanned and stored in the server of the copying section in Portable Document File Format, regardless of the fact that no application fora certified copy thereof had till then been filed. All due precautions shall be taken on administrative and technical side to prevent tempering with such stored judgements.11.
A defect free application for certified copy shall be proceeded with in the following manner:-12.
Certified copy of a document, applied for, shall be prepared only where the whole amount, chargeable under the rules, has been deposited.13.
No certified copy shall contain the signature of the Judge. Care shall be specially taken to mask the signature of the Judge while scanning or preparing a photocopy from the original document containing such signature.14.
The charges for preparing certified copy shall be-15.
16.
Following dates shall be entered on every certified copy-17.
The certified copy, when ready, shall be delivered to the applicant or a person authorized by him on the reverse of the receipt.In all cases the receipt, issued under Rule 8 above, shall be surrendered at the time of delivery of a certified copy. Where the receipt is not so produced, the matter shall be placed before the Deputy Registrar for appropriate directions.18.
Notwithstanding anything contained in this chapter, where the Central or the State Government is a party to any proceeding, it shall, on an application, be entitled to receive a certified copy of any judgement or order only for government purposes and not for production in the Courts of law, on unstamped paper, free of cost.Such certified copy shall bear an endorsement to the effect that it has been issued for government purposes only, under Rule 18 of these Rules.19.
The Copying Section shall maintain registers and accounts with necessary modifications, in accordance with the provisions contained in Part 3, Chapter XXII! of the Rules and Orders (Civil), made by the High Court under Section 23 of the Madhya Pradesh Civil Courts Act, 1958.20.
Unless otherwise provided in this chapter, the procedure laid down in Chapter XXIII of the Rules and Orders (Civil), made by the High Court under Section 23 of the Madhya Pradesh Civil Courts Act, 1958, shall apply mutatis mutandis to the Copying Section of the High Court.Chapter XIX
Records
Inspection of Records1.
Subject to the rules hereinafter contained-2.
The inspection of the record of a case may be made on the order of the Section Officer/Assistant (Record Room) in the Inspection Room under the supervision of the Inspection Clerk during office hours.3.
A Book, called the Inspection Book, shall be kept by the Section Officer, Record Room. Every person seeking inspection shall, prior to making inspection, enter the necessary particulars therein.4.
No pen or ink shall be used during inspection. Pencil and paper may be used and no marks shall be made on any record or papers inspected. Any person infringing this rule may be deprived of his right to inspect such record, on a report of the concerned Section Officer, by the Registrar, for such period as he may direct.5.
Except as provided in Rule 9, an inspection fee of Rs. 10.00 per hour or a fraction thereof, shall be charged for every record inspected. The record of an appeal, application or petition shall include the record of the original proceeding, requisitioned therein.6.
Prescribed books and registers may be inspected by an advocate or any member of public in the same manner as the record of a case. The procedure prescribed in Rules 2, 3 and 4 of this chapter, shall apply mutatis mutandis to the inspection of books and registers except that it shall not be necessary to state particulars showing the interest to inspect.7.
The fee, for inspecting books and registers, shall be Rs. 10.00 per hour or a fraction thereof, spent in the inspection, irrespective of the nature or number of the hooks or registers, inspected. The person, seeking inspection, must, prior to making inspection, make the necessary entries in the Inspection Book.8.
Inspection fees shall be levied by means of Court-fee stamps. No money shall be paid to any officer or official of the Registry for inspection. The inspection clerk or the Dealing Assistant shall affix Court fee stamps in the column provided for it in the Inspection Book and cancel them by punching out the figure-head so as to leave the amount designated on the stamp untouched, and by burning or otherwise destroying the part removed by punching. The Section Officer shall see that the stamps are duly affixed and cancelled. The fee shall be prepaid and non-refundable.9.
No inspection fee shall be charged for the inspection of records, books and registers by-10.
It shall be the duty of the Inspection Clerk to see that the record under inspection is not altered, defiled, tampered with or removed wholly or in part and that it is returned in its original condition when the inspection is over. He shall permit none but the applicant to inspect the record or to take notes or extracts. The inspection must be completed and the record returned within the office hours of the day on which the record was taken out for examination.11.
If the applicant fails to make inspection, within one week from the date, on which inspection was ordered, the order shall lapse and no inspection shall be allowed without a fresh application.12.
When the record of a criminal case is made available for inspection to an advocate or party, the Police case-diary and the translation thereof shall be removed from the file. Parties and the advocates shall not be allowed to have access to these documents.13.
The record of every disposed of case shall remain open for inspection free of charge by the party or counsel for 6 days after the date of delivery of the judgement or order in that case.Maintenance and Destruction of Records14.
The colour of the file cover of the record of a civil case shall be yellow, of a criminal case shall be red and that of a writ case shall be green.15.
The paper used for writing judgements and orders shall not be less than 70 G.S.M.16.
Each record shall be divided into three files, which shall be called Order Sheet (OS) File, A File and B File.17.
Each paper, as it is filed, shall be entered in the index which is put with record of every case on its institution and shall be marked with the letter OS, A or B for the purpose of indicating whether it belongs to the file- OS, A or B.I. Civil Records18.
Order sheet tile shall consist of order-sheets including interlocutory orders.19.
File A in records of civil cases other than writs shall consist of the following papers:-20.
The OS file in writ cases shall consist of order sheets including interlocutory orders.21.
File A in records of writ cases shall consist of the following papers :-22.
file B in all civil proceedings including writs shall consist of all papers, not indicated above as belonging to File A, provided that the Court may direct that any paper or class of papers which would otherwise belong to File B, shall be placed in File A.Note. - The following papers are indicated for facility of reference as belonging to File 15:-23.
The following papers in the OS File and File A shall be preserved permanently:-24.
Papers in A File other than those mentioned in preceding rule shall be preserved for a period of 12 years and shall thereafter be destroyed with the permission of the Registrar.25.
Papers in File B of the cases not appealed to the Supreme Court shall be destroyed after one year. In the cases appealed to the Supreme Court, the papers shall be retained until the final orders on the appeal are communicated to the Court and shall then be destroyed.26.
27.
The OS file shall consist of order-sheets including interlocutory orders.28.
The A in criminal appeals, references and revisions shall consist of the following papers :-29.
File B shall consist of all papers in the record not indicated above as belonging to File OS and A, provided that the Court may direct that any paper or class of papers, which would otherwise belong to File B, be placed in File A.30.
The periods for which Files OS and A of the records of Criminal Appeals and Revisions is to be preserved, shall be as follows :-31.
Papers in File B shall be retained for one year from the date of judgement and shall then be destroyed unless the Court otherwise directs.General Rules32.
No records shall be destroyed without the previous sanction of the Registrar, and the fact of the destruction of any record shall be noted in the "Register of Records Destroyed" maintained by the Record Keeper.33.
34.
The Record Keeper shall, when putting papers aside for destruction, mutilate all Court fee stamps attached to them in such manner that it shall be impossible to use them again.35.
Elimination of B files of records shall be carried out month by month by examining the records of the thirteenth month back. As far as possible, similar monthly examination of the A file, shall be made - work on these being brought up-to-date by the end of vacation.Reconstruction of Records36.
Due care shall be taken to ensure that no record of a case is lost or misplaced or mutilated by rodents, termites or otherwise.37.
Where a record is lost, misplaced or mutilated fully or partially from the custody of any officer or official of tint Registry, the matter shall immediately be reported to the Section Officer/Assistant (Record Room), who shall intimate the same to the Deputy Registrar.38.
The Deputy Registrar shall cause the intimation to be circulated amongst all officers and officials of the judicial branch of the Registry. If such record is in the possession of any of such officers or officials of the Registry, he shall immediately intimate the Deputy Registrar. Where the record is not traced, all officers and officials of the judicial branch shall make every possible effort to trace the same.39.
Where the record is not traceable after such efforts as are mentioned in preceding rule, the matter shall be placed before the Registrar, who shall record a finding that the record has been so lost, irretrievably misplaced or mutilated fully or partly, where after the matter shall be placed before the Chief Justice for appropriate order including order for part or full reconstruction of such record.40.
Where the record to be reconstructed belonged to the High Court, it shall be reconstructed by the Registrar and where it belonged to Lower Court, it shall be reconstructed by the Presiding Officer of the Lower Court under the supervision of the District Judge.The Preservation and Destruction of Registers41.
A Register of Registers deposited in the Record Room shall be maintained.42.
43.
On receipt in the Record Room, a register shall at once be entered in the appropriate division of Part I or Part II, as the case may be.Part I – List of Registers to be preserved permanently
Part II – List of Registers to be Eliminated after the Expiry' of the Prescribed Period
Description of RegistersSection A (35 Years) :Chapter XX
Deposit and Withdrawal of Money
1.
The Cashier (Judicial) is the official appointed to receive all payments or deposits, made in the High Court, unless such payment or deposit is by any order of the Registrar, required to be made to any other official. All other officials of the Court are, except with the specific permission of Registrar, forbidden to receive money.2.
Persons, desiring to deposit fees or security in connection with appeals to the Supreme Court, shall present a memorandum to Deputy Registrar Judicial, giving particulars of the sum to be deposited, the purpose of deposit and the case in connection with which the deposit is made. The Deputy Registrar Judicial shall, where the deposit is proper, endorse on the memorandum an order to the Cashier (Judicial), directing him to receive the amount and return the memorandum to the depositor. The latter shall take the memorandum and the deposit the same with the cashier.3.
Paper-book costs may be deposited by a party or his agent or by his counsel or that counsel's recognized Clerk and by none else, the depositor shall present to the estimator a memorandum, giving particulars of the sum to be deposited, the date by which deposit is due and particulars of the case in connection with which the deposit is made. The Estimator shall endorse on the memorandum whether the amount is in time and whether the deposit, tendered, is the full amount, required, and shall return the memorandum to the depositor. The depositor shall thereupon take the memorandum to the Section Officer/Assistant who shall verify the Estimator's report and direct the Cashier (Judicial) to receive the amount of deposit. The Cashier (Judicial) shall receive deposits daily upto 3.30 p.m.4.
Part payment – of paper-book costs will not be accepted. If therefore, the Estimator's endorsement certifies that the sum to be deposited is not the full amount, required, the Cashier (Judicial) shall decline to accept it and shall endorse the fact 011 the memorandum and return it to the depositor.
5.
If the date of tender is beyond the time allowed, the Cashier shall accept the money subject to any orders of the Court on the matter and shall make the necessary entries in his register with an endorsement of the factum of deposit on the memorandum.6.
If the amount tendered is the full amount and is within time, the Cashier (Judicial) shall accept it, make the necessary entries in his register and endorse the fact of deposit on the memorandum.7.
When the deposit has been accepted the Cashier (Judicial) shall forward the memorandum to the Estimator who shall file the memorandum in the record of the case and in cases falling under Rule 5, take the steps necessary to obtain the requisite orders.8.
The Cashier (Judicial) shall give a receipt from the receipt book for all sums of the money paid to him. Members of the public, depositing money, should see that a proper receipt is issued to him.9.
A person, desiring the refund of an unexpended balance of paper-book, shall present a written memorandum giving particulars of the deposit and the balance to be withdrawn to the Section Officer/Assistant, paper-book branch. The latter shall obtain the report of the Cashier whether the amount is in deposit and whether the applicant is entitled to refund. If the applicant is not personally known to the Section Officer/Assistant, he shall be identified by two respectable persons known to the Section Officer/Assistant, who shall after verifying the report of the Cashier, endorse on the memorandum his certificate that the refund is proper and that the applicant is either personally known to him or is identified by two responsible persons, whose names are stated in the endorsement, who are personally known to him and shall obtain the orders of the Registrar for the refund of the amount. On receipt of the Registrar's order the memorandum will be presented to the Cashier (Judicial) who will prepare the necessary vouchers, make the refund and endorse on the memorandum the factum of refund. If the amount to be refunded has lapsed to Government, the Cashier shall prepare a refund application in the prescribed form and deliver it to the applicant for presentation at the Treasury. The prior sanction of the Accountant General shall be obtained in all cases where the amount of the lapsed deposit exceeds Rs. 5/-. The memorandum will then be returned to the Section Officer/Assistant and will be filed with the record of the case.10.
No refund of a deposit made by or on behalf of a party will be made to advocate unless it is accompanied by a power of attorney empowering the advocate to withdraw the deposit or by a declaration to the effect that the advocate is empowered to receive the deposit on behalf of his client by virtue of the power filed by him in the case.11.
A person desiring the withdrawal of a sum deposited in connection with a Supreme Court case, may do so by a properly stamped application addressed to the Court.Chapter XXI
Appeals To The Supreme Court (A) Civil Appeals On Certificate By The High Court
'[1.2. [ [Omitted by Notification No. A-2144, dated 21-7-2010 (w.e.f. 10-8-2010).]
Omitted.]3. [ [Substituted by Notification No. A-2144,dated21-7-2010(w.e.f. 10-8-2010).]
Upon the Court directing grant of certificate, suo motu or otherwise the Registrar shall issue a certificate for fitness to appeal in form No. 30 or 31.]4.
In view of Rule 5 of Order XLVII of the Supreme Court Rules, 1966 no application for consolidation of appeals will be entertained by this Court.5.
An application for amendment of the record of the appeal by adding or substituting parties will not be entertained by this Court after the date of the order granting the certificate. The parties desiring such amendment shall be required to move the Supreme Court in that behalf.6.
When a party has been represented at hearing of the appeal by an advocate, unless the vakalatnama of such advocate has been cancelled with the sanction of the Court, or the Court otherwise directs such advocate shall accept service of the notice in the following cases, and the service of notice in such cases on the advocate shall be deemed sufficient notice-7.
On receipt of the copy of the petition of appeal from the Supreme Court, the Deputy Registrar shall-8.
9.
10.
After the expiry of the time fixed for the filing of the list of additional documents by the respondent, the Deputy Registrar shall fix a day for the settlement of the list (hereinafter referred to as the Index) of documents to be included in the transcript of the record of the appeal. In settling the index, the Deputy Registrar as well as the parties concerned shall endeavour to exclude from the record all documents that are not relevant to the subject matter of the appeal and generally to reduce the bulk of the record as far as practicable.11.
Where the respondent objects to the inclusion of a document on the ground that it is not necessary or is irrelevant and the appellant insists upon its inclusion nevertheless, the transcript of the record as finally prepared shall, with a view to subsequent adjustment of costs of the printing of the said document or costs incidental to, indicate in the index of the paper-book the fact that the respondent had objected to the inclusion of the document and that it has been included at the instance of the appellant.12.
Where the appellant objects to the inclusion of a document on the ground that it is unnecessary or irrelevant and the respondent nevertheless insists upon its inclusion, the Registrar, if he is of the opinion that the document is not relevant may direct that the said document be included separately at the expense of the respondent and require the respondent to deposit within such time as he may prescribe, the necessary charges therefor. If the amount so deposited is found insufficient, the Registrar may call upon the respondent (vide Form No. 34) to deposit additional amount within such further time as he may deem necessary. The cost whereof shall follow the order of the Supreme Court.13.
As soon as the index of the record is settled, the Deputy Registrar shall cause an estimate of the costs of the preparation of the transcript of the record (and of printing or photocopying thereof, where it is required to be printed or photocopied) to be prepared and served on the appellant and shall require him (vide Form No. 34) to deposit within thirty days of such service, the said amount. Such costs shall include the costs of translation also.14.
If at any time during the preparation of the transcript of the record (or of printing or photocopying thereof, where it is required to be printed or photocopied) the amount deposited is found insufficient, the Deputy Registrar shall call upon the appellant (vide Form No. 34) to deposit such further sum as may be necessary within such further time as may be deemed fit, but not exceeding 28 days in the aggregate.15.
Where appellant fails to make required deposit, the preparation of the transcript of the record (and the printing or photocopying thereof, where the same is required to be printed or photocopied) shall be suspended and the Deputy Registrar shall not proceed therewith without an order in this behalf of this Court; the Court may give such accommodation in the matter of time for making the deposit as it deems proper and if the appellant continues the default inspite of the order of this Court, the Deputy Registrar shall obtain an order from the Court for reporting the default to the Registrar of the Supreme Court.16.
17.
The Deputy Registrar shall give notice to the parties of the certification and transmission of the printed or photocopied record (when it is required to be printed or photocopied) in Form No. 37 and thereafter send a certificate to the Supreme Court as to the date or dates on which the notice has been served on the parties in Form No. 38.18.
19.
For preparing the transcript of record (and for printing and photocopying the same, where it is required to be printed and photocopied) fees shall be charged on following rates:-20.
Nothing in this chapter requiring any notice to be served on or given to an opposite party or respondent shall be deemed to require any notice to be served on or given to the legal representative of any deceased opposite party or deceased respondent in a case, where such opposite party or respondent did not appear either at the hearing in the Court whose decree is complained of or at any proceedings subsequent to the decree of that Court.21.
The provisions of Rules 4 to 19 (both inclusive) shall apply mutatis mutandis to Civil Appeals by Special Leave to the Supreme Court.22.
[(1) Omitted.] [Omitted, by Notification No. A-2144, dated 21-7-2010 (w.e.f. 10-8-2010).]23.
[(1) Omitted.] [Omitted, by Notification No. A-2144, dated 21-7-2010 (w.e.f. 10-8-2010).]24. [ [Substituted by Notification No. A-2144, dated21-7-2010(w.e.f. 10-8-2010).]
Upon the Court directing grant of certificate, the Registrar shall issue a certificate of fitness to appeal, shall be issued in Form No. 30.]25.
Except as otherwise ordered by the Supreme Court, the preparation of the transcript of the record (and of the printed or photocopied record, where the same is required to be printed or photocopied) and the transmission thereof shall be at the expense of the appellant. In appeals involving sentence of death and in other cases in which the Supreme Court thinks fit so to direct, the record shall be printed at the expense of the State.26.
Two copies of the High Court paper-book, if available for dispatch to the Supreme Court, shall be treated as the transcript of the record. In that event only such of the additional documents as the parties choose to include for the hearing of the appeal in the Supreme Court shall be pepared in duplicate and transmitted to the Supreme Court along with the High Court paper-book, one of which shall be duly authenticated.27.
For the purposes of the transcript of the record, such of the documents in a language other than English, as have already been translated for the High Court Appeal Paper-Book, need not be translated again.28.
Where the appellant fails to take necessary steps to have the transcript of the record prepared and transmitted to the Supreme Court with due diligence, the Deputy Registrar shall report the default to the Registrar of the Supreme Court for orders.29.
In the event of the Supreme Court directing this Court to print or photocopy the record under the supervision of the Deputy Registrar of this Court, he shall dispatch to the Registrar of the Supreme Court, unless otherwise directed by the Supreme Court, not less than 15 copies where the appeal raises a question as to the interpretation of the Constitution and not less than 10 copies in other cases.30.
31.
Except as otherwise provided in Rules 21 to 29 above (both inclusive) the provisions of Rules 4 to 19 shall apply mutatis mutandis to criminal appeals on certificate issued by the High Court.32.
A certified copy of the Judgement or order passed in criminal proceedings and appeals shall, on an application made by him, be supplied free of cost to the petitioner intending to apply for special leave of the Supreme Court against such judgement or order.33.
On receipt of the order granting special leave to appeal to the Supreme Court, the Deputy Registrar shall require the office to take necessary steps to have the record of the case transmitted to the Supreme Court in accordance with the directions contained in the order granting special leave.34.
Except as otherwise provided in Rules 31 and 32 above, the provisions of Rules 21 to 30 above (both inclusive) shall apply mutatis mutandis to criminal appeal by special leave of the Supreme Court.35.
Every judgement or order made by the Supreme Court in a case arising out of a judgement or order passed by this Court shall be entered in the computer in such a manner as to ensure that the bench hearing contempt petitions may be made aware of any order made by the Supreme Court in the matter.Chapter XXII
Repeal, Savings and Removal of Difficulties Repeal and Savings
1.
2.
If any difficulty arises in giving effect to the provisions of these Rules, the Chief Justice may, by notification, make such provisions, as may appear necessary and expedient for removing such difficulty.Annexure[Chapter X, Rule 1 (9)]Subject Category Code| 10100 | ADMINISTRATIVE TRIBUNAL | ||
| 10101 | Administrative Tribunal Act, 1985 (Matters Relating to CAT) | ||
| 10102 | Administrative Tribunal Act, 1985 (Matters Relating to SAT) | ||
| 10200 | ADVOCATE | ||
| 10201 | Advocates Act, 1961 | ||
| 10300 | ARBITRATION | ||
| 10301 | Arbitration Act, 1940 | ||
| 10302 | Arbitration & Concilation Act, 1996 | ||
| 1. Section 11 | |||
| 2. Others | |||
| 10320 | Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 | ||
| 10400 | ARMS & EXPLOSIVES | ||
| 10401 | Arms Act, 1959 | ||
| I Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for 1 i fe | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 10402 | Explosives Act, 1884 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 10403 | Explosives Substances Act, 1908 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 10500 | BANKING | ||
| 10501 | Bankers' Books Evidence Act, 1891 | ||
| 10502 | Banking Companies (Acquisition and Transfer of Undertakings)Act, 1980 | ||
| 10503 | Reserve Bank of India Act, 1934 | ||
| 10504 | Banking Regulations Act, 1949 | ||
| 10505 | State Bank of India Act, 1955 | ||
| 10506 | Slate Bank of India (Subsidiary Banks) Act, 1959 | ||
| 10507 | Recovery of Debts due to Banks & Financial InstitutionsAct, 1993 | ||
| 10520 | M.P. Lok Dhan (Shodhya Rashiyon ke Vasuli) Adhiniyam, 1987 | ||
| 10600 | BEEDI | ||
| 10601 | Beedi & Cigar Workers (Conditions of Employment) Act, 1966 | ||
| 10602 | Beedi Workers Welfare Cess Act, 1976 | ||
| 10603 | Beedi Workers Welfare Fund Act, 1976 | ||
| 10700 | BENAMI TRANSACTION | ||
| 10720 | Benami Transactions (Prohibition) Act, 1988 | ||
| 10800 | BONDED LABOUR | ||
| 10801 | Bonded Labour (Abolition) Act, 1976 | ||
| 10900 | CEILING | ||
| 10901 | Urban Land (Ceiling and regulations )Act, 1976 | ||
| 10920 | M.P. Ceiling on Agricultural Holdings Act, 1960 | ||
| 11000 | CHARTERED ACCOUNTANCY | ||
| 11001 | Chartered Accounts Act, 1949 | ||
| 11100 | CINEMA | ||
| 11101 | Cable Television Networks (Regulation) Act, 1995 | ||
| 11102 | Cinematograph Act, 1952 | ||
| 11103 | Cine Workers and Cinema Theatre Workers (Reg. of Employment)Act, 1981 | ||
| 11104 | Cine Workers Welfare Cess Act, 1981 | ||
| 11105 | Cine Workers Welfare Fund Act, 1981 | ||
| 11120 | M.P. Cinema (Regulation) Act, 1952 | ||
| 11121 | M.P. Entertainment, Duty & Advertisements Tax Act, 1936 | ||
| 11122 | M.P. Cinema (Exhibition of Films by Video Cassette Recorder)Licencing Rules 1983 | ||
| 11200 | CITIZENSHIP | ||
| 11201 | Citizenship Act, 1955 | ||
| 11300 | CIVIL PROCEDURE & LIMITATION | ||
| 11301 | CodeofCivil Procedure, 1908 | ||
| 1. Declaration, Injunction | |||
| 2. Declaration, Injunction & Possession | |||
| 3. Declaration & Partition | |||
| 4. Specific performance of contract | |||
| 5. Money matters involving Banks | |||
| 6. Other Money Matters | |||
| 7. Suit for compensatory damages | |||
| 8. Cases not decided on merit (Order VII Rule 11, onpreliminary issues etc.) | |||
| 9. Redumption & Mortgage | |||
| 10. Cases under Order XLIII Rule 1 | |||
| 11. Review (Order XLV1I Rule 1 CPC) | |||
| 12. Restoration | |||
| 13. Indigent Person (Order XLIV Rule 1 CPC) | |||
| 14. Extension of time | |||
| 15. Transfer of cases under Section 24 CPC | |||
| 16. Writ against order of Subordinate Court under Article 227 | |||
| 17. Execution (under Order XXI CPC) | |||
| 18. Breach of Injunction under Order XXXIX Rule 2-A CPC | |||
| 11302 | Limitation Act, 1963 | ||
| 11400 | CIVIL RIGHTS | ||
| 11401 | Protection of Civil Rights Act, 1955 | ||
| 11402 | Protection of Human Rights Act, 1993 | ||
| 11403 | Scheduled Casts and Scheduled Tribes (Preven. of Atrocities)Act, 1989 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Only fine or probation | |||
| 14. Conviction and fine or probation (Where applicable) | |||
| 11500 | COMMISSION | ||
| 11501 | Commissions of Inquiry Act, 1952 | ||
| 11600 | COMPANY | ||
| 11601 | Companies Act, 1956 | ||
| 1. Company Petition | |||
| 2. Company Appeal | |||
| 11602 | Companies (Profits) Surtax Act, 1964 | ||
| 11603 | Companies (Surcharge on Income-tax) Act, 1971 | ||
| 11604 | Companies (Temporary Restrictions on Divident) Act, 1974 | ||
| 11605 | Sick Industrial Companies (Special Provisions) Act, 1985 | ||
| 11700 | CONSUMER PROTECTION | ||
| 11701 | Consumer Protection Act, 1986 | ||
| 11702 | Consumer Protection Rules, 1987 | ||
| 11703 | Monopolies and Restrictive Trade Practices Act, 1969 | ||
| 11720 | M.P. Consumer Protection Rules, 1987 | ||
| 11800 | CONTEMPT | ||
| 11801 | Contempt of Courts Act, 1971 | ||
| 11802 | Civil Contempt | ||
| 11803 | Criminal Contempt | ||
| 11820 | High Court of M.P. (Contempt of Court Proceedings) Rules, 1980 | ||
| 11900 | COPYRIGHT | ||
| 11901 | Copyright Act, 1957 | ||
| 12000 | CORRUPTION | ||
| 12001 | Prevention of Corruption Act, 1947 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6 Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 12002 | Prevention of Corruption Act, 1988 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for 1 i fe | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 12020 | M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 | ||
| 12021 | M.P. Special Police Establishment Act, 1947 | ||
| 12022 | M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 12100 | CRIMINAL LAW & PROCEDURE | ||
| 12101 | Indian Penal Code, 1860 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation | |||
| 12102 | Code of Criminal Procedure, 1973 | ||
| 1. Section 125 | |||
| 2. Section 3 78 | |||
| 3. Section 407 | |||
| 4. Section 438 | |||
| 5. Section 439 | |||
| 6. Section 446 | |||
| 7. Section 482 | |||
| 8. Revision against Charge/discharge | |||
| 9. Revision against Other Interlocutary Orders | |||
| 10. Registration of Offence and Investigation | |||
| 11. Section under Section 454, Cr.PC | |||
| 12 Section under Section 341, Cr.PC | |||
| 13. Section under Section 145, Cr.PC | |||
| 14. Revision against order of Remand | |||
| 12103 | Criminal Law Amendment Act, 1952 | ||
| 12104 | Indian Evidence Act, 1872 | ||
| 12105 | Probation of Offenders Act, 1955 | ||
| 12200 | CUSTOM & EXCISE | ||
| 12201 | Central Excise & Salt Act, 1944 | ||
| 12202 | Central Excise Tariff Act, 1985 | ||
| 12203 | Central Excise Rules, 1944 | ||
| 12204 | Central Excise (Valuation) Rules, 1975 | ||
| 12205 | Customs Act, 1962 | ||
| 12206 | Customs and Excise Revenues Appellate Tribunal Act, 1986 | ||
| 12207 | Customs Tariff Act, 1975 | ||
| 12208 | Excise (Malt Liquors) Act, 1890 | ||
| 12209 | Excise (Spirits) Act, 1863 | ||
| 12220 | M.P. Excise Act. 1915 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where appl i cable) | |||
| 12300 | DEBT RELIEF | ||
| 12320 | Interest Act, 1978 | ||
| 12321 | M.B. Agricultural Debtor's Relife Act, 1956 | ||
| 12322 | M.R Anusuchit Jati Tatha Anusuchit.Janjati Rini SahayataAdhiniyam, 1967 | ||
| 12323 | M.P. Gramin Rin Vimukti Adhiniyam, 1983 | ||
| 12324 | M.P. Gramin Rin Vimukti Tatha Rin Sthagan Adhiniyam, 1975 | ||
| 12325 | M.P. Gramin Rin Vimukti Tatha Rin Sthagan Adhiniyam, 1982 | ||
| 12326 | M.P. Money Lenders Act, 1934 | ||
| 12327 | M.P. Samaj Ke Kamjor Vargon-Paritran Tatha Mukti Adhiniyam,1976 | ||
| 12328 | Usurious Loans Act, 1918 | ||
| 12400 | DEFENCE | ||
| 12401 | Army Act, 1959 | ||
| 12402 | Army Rules, 1954 | ||
| 12403 | Air Force Act, 1950 | ||
| 12404 | Air Force Rules, 1969 | ||
| 12405 | Army & Air Force (Disposal of Private Property ) Act, 1950 | ||
| 12406 | Navy Act, 1957 | ||
| 12500 | DRUGS & MEDICINES | ||
| 12501 | Drugs and Cosmetics Act, 1940 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 12502 | Drugs (Control) Act, 1950 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 12503 | Drugs and Magic Remedies (Objectionable Advertisement) Act,1954 | ||
| 12504 | Medicinal & Toilet Preparations (Excise Duties) Act, 1955 | ||
| 12505 | Norcotics Drugs & Psychotropic Substances Act, 1985 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 12506 | Poisons Act, 1919 | ||
| 12507 | Pharmacy Act, 1948 | ||
| 12508 | Medical Termination of Pregnancy Act, 1971 | ||
| 12509 | Indian Medicine Central Council Act, 1970 | ||
| 12510 | The Dentists Act, 1948 | ||
| 12511 | The Homoeopathy Central Council Act, 1973 | ||
| 12512 | Indian Medical Council Act, 1956 | ||
| 12513 | Indian Medical Degrees Act, 1916 | ||
| 12514 | Indian Nursing Council Act, 1947 | ||
| 12520 | Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasavi Adhiniyam,MP, 1970 | ||
| 12521 | M.P. Drugs (Control) Act, 1949 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 12522 | Homoeopathy Parishad Act, M.P., 1976 | ||
| 12600 | EASEMENT | ||
| 12601 | Indian Easements Act, 1882 EDUCATION | ||
| 12700 | M.P. Ashaskiya School Viniyaman Adhiniyam, 1975 | ||
| 12721 | MP Ashaskiya Sikshan Sanstha (Adhyapakon Tatha AnyaKarmchariyon Ke Vetano Ka Pradav Kiya Jana) Adhiniyam, 1978 | ||
| 12722 | M.P. Primary Education Act, 1961 | ||
| 12723 | M.P. Madhyamik Shiksha Adhiniyam, 1965 | ||
| 12724 | M.P. Recognised Examination Act, 1937 | ||
| 12725 | M.P. Regulation of Board of Secondary Education, 1965 | ||
| 12726 | M.P. Vishwavidhyalaya Adhiniyam, 1973 | ||
| 12727 | M.P. Vishwavidhyalaya Statute Adhiniyam, 1964 | ||
| 12728 | Revalution of answer sheets | ||
| 12729 | Admission to Professional Colleges | ||
| 12730 | Admission to Other Educational Institutions | ||
| 12800 | ELECTION | ||
| 12801 | Representation of the Peoples Act, 1950 | ||
| 12802 | Representation of the Peoples Act, 1951 | ||
| 12820 | Autonomous Bodies | ||
| 12821 | Bar Council | ||
| 12822 | Co-operative Societies | ||
| 12823 | Govt. Employees Associations | ||
| 12824 | Mandi | ||
| 12825 | Municipal | ||
| 12826 | Panchayat | ||
| 12827 | Trade Unions | ||
| 12828 | Other Societies | ||
| 12900 | ELECTRICITY | ||
| 12901 | Electricity Act, 1910 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 12902 | Electricity Supply Act, 1948 | ||
| 12903 | Electricity Regulatory Commission Act, 1998 | ||
| 12920 | M.P. Electricity Duty Act, 1949 | ||
| 12921 | M.P. Electrical Undertaking (Dues Recovery) Act, 1961 | ||
| 12922 | M.P. Vidyut Sudhar Adhiniyam, 2000 | ||
| 13000 | ENVIRONMENTAL POLLUTION | ||
| 13001 | Air (Prevention & Control of Pollution) Act, 1981 | ||
| 13002 | Atomic Energy Act, 1962 | ||
| 13003 | Environment (Protection) Act, 1986 | ||
| 13004 | Forest (Conservation) Act, 1980 | ||
| 13005 | Insecticides Act, 1968 | ||
| 13006 | Water (Prevention & Control of Pollution) Act, 1974 | ||
| 13007 | Water (Prevention & Control of Pollution) Cess Act, 1977 | ||
| 13008 | Wild Life Protection Act, 1972 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 13020 | M.P. Kolahal Niyantran Adhiniyam, 1985 | ||
| 13100 | ESSENTIAL COMMODITIES | ||
| 13101 | Essential Commodities Act, 1955 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 13102 | Essential Commodities (Special Provisions) Act, 1981 | ||
| 13120 | Cement Control Order, 1967 | ||
| 13121 | Cement (Quality Control) Order, 1962 | ||
| 13122 | Imported Cement (Control) Order, 1978 | ||
| 13123 | Cement Control (Regulation of Production) Order, 1981 | ||
| 13124 | The Madhya Pradesh Guest Control Order, 1968 | ||
| 13125 | The M.P. Food (Restrictions on Service of Meals by CateringEstablishment) Order, 1973 | ||
| 13126 | The M.P. Rice Procurement (Levy) Order, 1970 | ||
| 13127 | The M.P. Poha (Restriction Manufacture) Order, 1966 | ||
| 13128 | The M.P. Rice Bran (Distribution and Price Control) Order, 1973 | ||
| 13129 | The Rice Milling Industry (Regulation) Act, 1958 | ||
| 13130 | Rice-Milling Industry Regulation and Licensing Rules, 1959 | ||
| 13131 | LowC'ost Modernisation forSingle Muller Rice-Mills | ||
| 13132 | Sugar Control Order, 1966 | ||
| 13133 | Sugar (Packing and Marking) Order, 1970 | ||
| 13134 | Sugar (Restriction on Movement) Order, 1979 | ||
| 13135 | Levy Sugar Supply (Control) Order, 1970 | ||
| 13136 | Sugar (Detention and Sale by Recognised Dealer) Order, 1979 | ||
| 13137 | Pulses. Edible Oilseeds and Edible Oils (Storage Control)Order, 1977 | ||
| 13138 | The Vegetable Oils Products Control Order, 1947 | ||
| 13139 | Vegetable Oil Products (Standards of Quality) Order, 1975 | ||
| 13140 | Vegetable Oil Product Producer (Regulation of Refined OilManufacture) Order. 1973 | ||
| 13141 | Solvent Extracted Oil, De-oiled Meal and Edible Flour (Control)Order, 1967 | ||
| 13142 | M.P. Essential Commodities (Exhibition of Prices and Control)Order, 1977 | ||
| 13143 | Food Crains (Prohibition ofUse in Manufacturing of Starch)Order, 1966 | ||
| 13144 | Wheat Roller Flour Mills (Licensing and Control) Order, 1957 | ||
| 13145 | M.P. Roller Mills Wheat Products (Ex-Mill) Price Control Order,1979 | ||
| 13146 | MP Roller Mills Wheat Products (Whole-sale and Retail Price)Control Order, 1981 | ||
| 13147 | Petroleum Products (Supply and Distribution) Order, 1972 | ||
| 13148 | Kerosene (Restriction on Use and Fixation of Price) Order, 1966 | ||
| 13149 | The Kerosene (Fixation of Ceiling Prices) Order, 1970 | ||
| 13150 | The Kerosene Dealers Licensing Order, 1979 | ||
| 13151 | Furnace Oil (Fixation ofCeiling Prices and Distribution) Order,1974 | ||
| 13152 | M.P. Motor Spirit & High Speed Diesel Oil (Licencing andControl) Order, 1980 | ||
| 13153 | Light Diesel Oil (Fixation ofCeiling Prices) Order, 1973 | ||
| 13154 | The High Speed Diesel Oil and Light Diesel Oil (Restriction onUse) Order, 1974 | ||
| 13155 | The Liquefied Petroleum Gas (Restriction on Use)Order, 1974 | ||
| 13156 | Liquefied Petroleum Gas (Restriction of Supply andDistribution) Order, 1988 | ||
| 13157 | Cotton Control Order, 1986 | ||
| 13158 | The Textiles (Development and Regulation) Order, 1992 | ||
| 13159 | The Liquefied Petroleum Gas (Regulation of Supply andDistribution) Order | ||
| 13160 | The Kerosene (Restriction on Use and Fixation of Seeling Price)Order, 1993 | ||
| 13161 | Colliery Control Order, 2000 | ||
| 13200 | FAMILY MATTERS | ||
| 13201 | Dissolution of Muslim Marriages Act, 1939 | ||
| 13202 | Dowry Prohibition Act, 1961 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 13203 | Family Courts Act, 1984 | ||
| 13204 | Foreign Marriage Act, 1969 | ||
| 13205 | Guardians and Wards Act, 1890 | ||
| 13206 | Hindu Adoptions and Maintenance Act, 1956 | ||
| 13207 | Hindu Marriage Act, 1955 | ||
| 1. Section 9 (Restitution of conjugal rights) | |||
| 2. Section 10 (Judicial separation) | |||
| 3. Sections 11 & 12 (Void and voidable marriage) | |||
| 4. Section 13 (Divorce) | |||
| 5. Sections 24, 25 & 28 (Pendente lite maintenance &expenses/ permanent alimony & maintenance/appeal from decree &order) | |||
| 13208 | Hindu Minority and Guardianship Act, 1956 | ||
| 13209 | Hindu Succession Act, 1956 | ||
| 13210 | Indian Divorce Act, 1869 | ||
| 13211 | Indian Succession Act, 1925 | ||
| 1. Probate | |||
| 2. Succession Certificate | |||
| 13212 | Muslim Women (Protection of Rights on Divorce) Act, 1986 | ||
| 13213 | Parsi Marriage & Divorce Act, 1936 | ||
| 13214 | Special Marriage Act, 1954 | ||
| 13220 | Mohammedan Marriage | ||
| 13221 | Mohammedan Divorce | ||
| 13222 | Mohammedan Maintenance | ||
| 13223 | Mohammedan Guardian | ||
| 13224 | Mohammedan Succession | ||
| 13225 | Mohammedan Gift | ||
| 13226 | Mohammedan Will | ||
| 13300 | FINANCIAL CORPORATION | ||
| 13301 | Industrial Finance Corporation Act, 1948 | ||
| 13320 | State Financial Corporation Act, 1951 | ||
| 13400 | FISCAL LAWS | ||
| 13401 | Court Fees Act, 1870 | ||
| 13402 | Indian Stamp Act, 1899 | ||
| 13403 | Registration Act, 1908 | ||
| 13404 | Suits Valuation Act, 1887 | ||
| 13500 | FISHER1LS | ||
| 13501 | Indian Fisheries Act, 1897 | ||
| 13520 | M.P. Fisheries Act, 1948 | ||
| 13600 | FOREIGNERS | ||
| 13601 | Foreigners Act, 1946 | ||
| 13602 | Passport Act, 1967 | ||
| 13603 | Passport (Entry into India) Act, 1920 | ||
| 13604 | Foreign Contribution (Regulation) Act, 1976 | ||
| 13700 | FOREST | ||
| 13701 | Indian Forest Act, 1927 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 13720 | Forest Contract Rules, 1927 | ||
| 13721 | Indian Forest (M.P. Amendment) Act, 1983 | ||
| 13722 | M.P. Grazing Rules, 1986 | ||
| 13723 | M.P. KasthaChiran (Viniyaman) Adhiniyam, 1984 | ||
| 13724 | M.P. Transit (Forest Produce) Rules, 1961 | ||
| 13725 | M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973 | ||
| 13726 | Tendu Patta (Vyapar Viniyaman) Adhiniyam. M.P., 1984 | ||
| 13727 | Van Upaj (Vyapar Viniyaman) Adhiniyam, M.P., 1969 | ||
| 13800 | FUNDAMENTAL RULES | ||
| 13820 | Fundamental Rules | ||
| 13821 | M.P. Fundamental Rules | ||
| 13822 | M.P. Civil Services (Conduct) Rules, 1965 | ||
| 13900 | HABEAS CORPUS | ||
| 14000 | HIGHWAY | ||
| 14001 | National Highways Act, 1956 | ||
| 14002 | Tolls Act, 1888 | ||
| 14020 | M.P. Highways Act, 1936 | ||
| 14021 | M.P. Highways Rules | ||
| 14100 | INSURANCE MATTERS | ||
| 14101 | General Insurance Business (Nationalisation) Act, 1972 | ||
| 14102 | Insurance Act, 1938 | ||
| 14103 | Life Insurance Corporation Act, 1956 | ||
| 14104 | Life Insurance Corporation (Modification of Settlement) Act,1976 | ||
| 14105 | Public Liability Insurance Act, 1991 | ||
| 14120 | M.P. Group Insurance Rules | ||
| 14200 | IRRIGATION | ||
| 14220 | Irrigation Act, 1931 | ||
| 14300 | JOURNALISTS | ||
| 14301 | Working Journalists & Other Newspaper Employees (Conditionsof Services) & Miscellaneous Provisions Act, 1955 | ||
| 14302 | Working Journalists (Fixation of Rates of Wages) Act, 1958 | ||
| 14400 | LABOUR/INDUSTRY | ||
| 14401 | Apprentices Act, 1961 | ||
| 14402 | Boilers Act, 1923 | ||
| 14403 | Contract Labour (Regulations and Abolition) Act, 1970 | ||
| 14404 | Dangerous Machines (Regulation) Act, 1933 | ||
| 14405 | Emigration Act, 1983 | ||
| 14406 | Employee's State Insurance Act, 1948 | ||
| 14407 | Employment Exchanges (Compulsory Notification of Vacancies)Act, 1976 | ||
| 14408 | Equal Remuneration Act, 1976 | ||
| 14409 | Factories Act, 1948 | ||
| 14410 | Fatal Accidents Act, 1855 | ||
| 14411 | Industries (Development & Regulation) Act, 1951 | ||
| 14412 | Industrial Disputes Act, 1947 | ||
| 14413 | Industrial Employment (Standing Orders) Act, 1946 | ||
| 14414 | Minimum Wages Act 1948/Payment of Wages Act | ||
| 14415 | Motor Transport Workers Act, 1961 | ||
| 14416 | Payment of Bonus Act, 1965 | ||
| 14417 | Payment of Gratuity Act, 1972 | ||
| 14418 | Trade Unions Act, 1926 | ||
| 14419 | Workmen's Compensation Act, 1923 | ||
| 1. Matters where Insurance Company is not a party | |||
| 2. No fault laibility claims | |||
| 3. Death claims (Enhancement) | |||
| 4. Death claims (Reduction) | |||
| 5. Permanent disability claims (Enhancement) | |||
| 6. Permanent disability claims (Reduction) | |||
| 7. Injury (other than permanent disability) claims(Enhancement) | |||
| 8. Injury (other than permanent disability) claims (Reduction) | |||
| 9. Other claims | |||
| 14420 | M.P. Industrial Relations Act, 1960 | ||
| 14421 | M.P. Industrial Relations (Standard Standing Orders) Act, 1960 | ||
| 14422 | M.P. Shops and Establishment Act, 1958 | ||
| 14500 | LAND ACQUISITION | ||
| 14501 | Land Acquisition Act, 1894 | ||
| 14600 | LAND REVENUE, TENANCY & NAZUL | ||
| 14620 | M.P. Land Revenue Code, 1959 | ||
| 14621 | Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron KaPradan Kiya Jana) Adhiniyam, 1984 | ||
| 14622 | M.P. Krishi Prayojan Ke Liye Upayog Ki Ja Rahi D.R.B.P.B.A.K.P. K.J.(V.U) A. 1984 | ||
| 14623 | M.P. Gramo Me Ki Dakhalrahit Bhumi (Vishesh Upbandh) Adhiniyam,1970 | ||
| 14624 | M.P. Vas-sthan Dakhalkar(Bhumiswami Adhikaron Ka Pradan KiyaJana) Adhiniyam, 1988 | ||
| 14625 | NAZUL | ||
| 14700 | LEGAL AID | ||
| 14720 | M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Saliayata TathaVidhik Salah Adhiniyam, 1976 | ||
| 14800 | LOTTERY | ||
| 14820 | M.P. Lottery Pratibandh Adhiniyam, 1993 | ||
| 14900 | MANDI | ||
| 14920 | M.P. Krishi Upaj Mandi Adhiniyam, 1972 | ||
| 15000 | MERCHANTILE LAW | ||
| 15001 | Carriers Act, 1865 | ||
| 15002 | Contract Act, 1872 | ||
| 15003 | Hire-Purchase Act, 1972 | ||
| 15004 | Indian Partnership Act, 1932 | ||
| 15005 | Negotiable Instruments Act, 1881 | ||
| 15006 | Provincial Insolvency Act, 1920 | ||
| 15007 | Sales of Goods Act, 1930 | ||
| 15008 | Specific Relief Act, 1963 | ||
| 15100 | MINES AND MINERALS | ||
| 15101 | Mines Act, 1952 | ||
| 15102 | Mines and Minerals (Regulation and Development) Act, 1957 | ||
| 15103 | Mines and Minerals Concession Rules, 1960 | ||
| 15104 | Mineral Products (Additional Duties of Excise and Customs) Act,1958 | ||
| 15120 | M.P. Mines and Minerals Concession Rules, 1960 | ||
| 15200 | MOTOR VEHICLE | ||
| 15201 | Motor Vehicles Act, 1939/1988 | ||
| 1. Matters where Insurance Company is not a party | |||
| 2. No fault laibility claims | |||
| 3. Death claims (Enhancement) | |||
| 4. Death claims (Reduction) | |||
| 5. Permanent disability claims (Enhancement) | |||
| 6. Permanent disability claims (Reduction) | |||
| 7. Injury (other than permanent disability) claims(Enhancement) | |||
| 8. Injury (other than permanent disability) claims (Reduction) | |||
| 9. Other claims (Damage, Property loss) | |||
| 15203 | Motor Vehicles Rules, 1989 | ||
| 15204 | National Permit Rules, 1975 | ||
| 15220 | M.P. Motoryan Karadhan Adhiniyam, 1991 | ||
| 15221 | M.P. Motoryan Karadhan Rules, 1991 | ||
| 15222 | Motor Parivahan Yano Par Patlikar Ka Udgrahan Adhiniyam, 1985 | ||
| 15223 | M.P. Motor Vehicles Rules, 1974 | ||
| 15224 | Motor Vehicles Taxation Act, 1947 | ||
| 15225 | Motor Vehicles (Taxation of Goods) Act, 1962 | ||
| 15300 | MUNICIPALITIES | ||
| 15320 | M.P. Municipalties Act, 1961 | ||
| 15321 | M.P. Municipal Corporation Act, 1956 | ||
| 15322 | M.P. Municipalties Rules, 1961 | ||
| 15400 | NOTARY | ||
| 15401 | Notaries Act, 1952 | ||
| 15402 | Notaries Rules, 1956 | ||
| 15420 | Commissioner of Oath's Rules M.P., 1976 | ||
| 15500 | PANCHAYAT | ||
| 15520 | M.P. Panchayat Act, 1962 | ||
| 15521 | M.P. Panchayat Act, 1981 | ||
| 15522 | M.P. Panchayat Raj Adhiniyam, 1990 | ||
| 15523 | M.P. Panchayat Raj Adhiniyam, 1993 | ||
| 15600 | PETROLEUM | ||
| 15601 | Petroleum Act, 1934 | ||
| 15602 | Petroleum Rules, 1976 | ||
| 15603 | Gas Cy linders Rules, 1981 | ||
| 15700 | PREVENTION OF FOOD ADULTERATION | ||
| 15701 | Prevention of Food Adulteration Act, 1954 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment for more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10. Acquittal with Bail | |||
| 11. Enhancement Jail | |||
| 12. Enhancement Bail | |||
| 13. Conviction and fine or probation (Where applicable) | |||
| 15721 | M.P. Prevention of Food Adulteration Rules, 1955 | ||
| 15800 | PROBATION & PRISONERS | ||
| 15801 | Identification of Prisoners Act, 1920 | ||
| 15802 | Prisons Act, 1894 | ||
| 15803 | Prisoners Act, 1900 | ||
| 15820 | M.P. Jail Manual | ||
| 15821 | M.P. Prisoners Release on Probation Act, 1954 | ||
| 15822 | M.P. Prisoners Release on Probation Rules. 1964 | ||
| 15900 | PROPERTY | ||
| 15901 | Transferof Property Act, 1882 | ||
| 15902 | The Requisition and Acquisition of Immovable Property Act, 1952 | ||
| 16000 | PROVIDENT FUND | ||
| 16001 | Coal Mines Provident Fund and Miscellaneous Provisions Act,1948 | ||
| 16002 | Employees' Providents Funds and Miscellaneous Provisions Act,1952 | ||
| 16003 | Provident Funds Act, 1925 | ||
| 16004 | Public Provident Fund Act, 1968 | ||
| 16020 | M.P. General Provident Fund Rules | ||
| 16021 | M.P. Contributory Provident Fund Rules, 1955 16100 PUBLICINTEREST LITIGATION | ||
| 16200 | PUBLIC PREMISES | ||
| 16201 | Public Premises (Eviction of Unauthorised Occupants) Act, 1971 | ||
| 16220 | M.P. Government Premises (Eviction) Act, 1952 | ||
| 16221 | Lok Parisar(Bedakhali) Adhiniyam, 1974 | ||
| 16300 | PUBLIC SAFETY & ORDER | ||
| 16301 | Conservation ofForeign Exchange and Prevention ofSmugglingActivities Act, 1974 | ||
| 16302 | Essential Services Maintenance Act, 1981 | ||
| 16303 | Foreign Exchange Regulation Act, 1973 | ||
| 16304 | National Security Act, 1980 | ||
| 1. Conviction with Jail - Imprisonment upto 3 years | |||
| 2. Conviction with Jail - Imprisonment for more than 3 &upto 5 years | |||
| 3. Conviction with Jail - Imprisonment for more than 5 years | |||
| 4. Conviction with Jail - Imprisonment for life | |||
| 5. Conviction with Bail - Imprisonment upto 3 years | |||
| 6. Conviction with Bail - Imprisonment for more than 3 &upto 5 years | |||
| 7. Conviction with Bail - Imprisonment lor more than 5 years | |||
| 8. Conviction with Bail - Imprisonment for life | |||
| 9. Acquittal but Jail | |||
| 10 Acquittal with Bail | |||
| 11 Enhancement Jail | |||
| 12 Enhancement Bail | |||
| 13 Conviction and fine or probation (Where applicable) | |||
| 16305 | Police Act, 1949 | ||
| 16306 | Preventive Detention Act, 1950 | ||
| 16307 | Prevention of Black Marketing and Maintenance of Supply ofEssential Commodities Act, 1980 | ||
| 16308 | Unlawful Activities (Prevention) Act, 1967 | ||
| 16320 | The Prevention of Illicit Traffic Norcotics Drugs &Psychotropic Substances Act, 1988 | ||
| 16321 | M.P. Police (Regulations) Act | ||
| 16322 | Rajya Suraksha Tatha Lok Vayavastha Adhiniyam, 1980 | ||
| 16323 | Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 | ||
| 16400 | PUBLIC SERVICE COMMISSION | ||
| 16420 | Public Sen ice Commission (Limitation of Functions) Regulation,1957 | ||
| 16421 | MPPSC Conduct of Service (Regulation) Act, 1973 | ||
| 16500 | QUO WARRANTO | ||
| 16600 | RAILWAY | ||
| 16601 | Indian Railways Act, 1890 | ||
| 16602 | Railway Claims Tribunal Act, 1987 | ||
| 16603 | Railway Property (Unlawful Possession) Act, 1966 | ||
| 16700 | RENT CONTROL | ||
| 16720 | M.P. Accommodation Control Act, 1961 | ||
| 1 | Section 12(1)(a) | (Rent not paid) | |
| 2 | Section 12(1)(b) | (Sub let) | |
| 3 | Section 12(1)(c) | (Nuisance/inconsistent use) | |
| 4 | Section 12(1)(d) | (Not used without reasonable cause) | |
| 5 | Section 12(1)(e) | (Bonafide requirement for Residential purpose) | |
| 6 | Section 12(1)(f) | (Bonafide requirement for Non Residential purpose) | |
| 7 | Section 12(1)(g) | (Unsafe/unfit for human use/for repairs) | |
| 8 | Section 12(1)(h) | (Building/Rebuilding) | |
| 9 | Section 12(1)(i) | (Tenant built or acquired residence/accommodation) | |
| 10 | Section 12(1)(j) | (Termination of service or employment) | |
| 11 | Section 12(1)(k) | (Substantial damage caused by tenant) | |
| 12 | Section 12(1)(1) | (Tenant has given written notice to quit) | |
| 13 | Section 12(1)(m) | (Tenant made construction without permission of landlord) | |
| 14 | Section 23(J) | (Special provision for Retd., widow, handicapped etc. | |
| 15 | Others | ||
| 16721 | M.P. Accommodation Control Rules, 1966 | ||
| 16800 | ROAD TRANSPORT CORPORA TION | ||
| 16801 | Road Transport Corporation Act, 1950 | ||
| 16900 | RULES OF THE COURT | ||
| 16920 | High Court Rules & Order | ||
| 16921 | M.P. Civil Courts Act, 1958 | ||
| 16922 | M.P. Civil Courts Rules, 1961 | ||
| 16923 | Rules & Orders (Criminal) | ||
| 17000 | SERVICE RELATING TO CENTRAL GOVERNMENT | ||
| 17020 | Abol ition of Post | ||
| 17021 | Absorption | ||
| 17022 | Allowances | ||
| 17023 | Appointment | ||
| 17024 | Compulsory Retirement | ||
| 17025 | Confidential Report | ||
| 17026 | Date of Birth | ||
| 17027 | Deputation/Repatriation | ||
| 17028 | Disciplinary Proceedings | ||
| 17029 | Dismissal/Removal/Termination | ||
| 17030 | Increment | ||
| 17031 | Leave | ||
| 17032 | Promotion | ||
| 17033 | Punishment | ||
| 17034 | Recruitment | ||
| 17035 | Reduction in Rank | ||
| 17036 | Regularisation | ||
| 17037 | Reservation | ||
| 17038 | Resignation | ||
| 17039 | Retirement Benefit Cum Pension | ||
| 17040 | Salary Matter | ||
| 17041 | Selection | ||
| 17042 | Seniority | ||
| 17043 | Service Residuary | ||
| 17044 | Service Reversion | ||
| 17045 | Superannuation | ||
| 17047 | Transfer Matter | ||
| 17048 | Voluntary Retirement | ||
| 17049 | Allocations | ||
| 17050 | Compassionate Appointment | ||
| 17051 | Recoveries | ||
| 17052 | Reinstatement | ||
| 17100 | SERVICE RELATING TO STATE GOVERNMENT | ||
| 17120 | Abolition of Post | ||
| 17121 | Absorption | ||
| 17122 | Allowances | ||
| 17123 | Appointment | ||
| 17124 | Compulsory Retirement | ||
| 17125 | Confidential Report | ||
| 17126 | Date of Birth | ||
| 17127 | Deputation/Repatriation | ||
| 17128 | Disciplinary Proceedings | ||
| 17129 | Dismissal/Removal/Tcrmination | ||
| 17130 | Increment | ||
| 17131 | Leave | ||
| 17132 | Promotion | ||
| 17133 | Punishment | ||
| 17134 | Recruitment | ||
| 17135 | Reduction in Rank | ||
| 17136 | Regularisation | ||
| 17137 | Reservation | ||
| 17138 | Resignation | ||
| 17139 | Retirement Benefit Cum Pension | ||
| 17140 | Salary Matter | ||
| 17141 | Selection | ||
| 17142 | Seniority | ||
| 17143 | Service Residuary | ||
| 17144 | Service Reversion | ||
| 17145 | Superannuation | ||
| 17146 | Suspension | ||
| 17147 | Transfer Matter | ||
| 17148 | Voluntary Retirement | ||
| 17149 | Allocations | ||
| 17150 | Compassionate Appointment | ||
| 17151 | Recoveries | ||
| 17152 | Reinstatement | ||
| 17200 | SERVICE RELATING TO OTHER AUTHORITIES, BODIES, INSTITUTIONS,CORPORATION, BOARDS, SOCIETIES, BANKS, COURTS, COMMISSIONS, ETC.WHICH MAY BE TERMED STATE UNDER ARTICLE 12. | ||
| 17220 | Abolition of Post | ||
| 17221 | Absorption | ||
| 17222 | Allowances | ||
| 17223 | Appointment | ||
| 17224 | Compulsory Retirement | ||
| 17225 | Confidential Report | ||
| 17226 | Date of Birth | ||
| 17227 | Deputation/Repatriation | ||
| 17228 | Disciplinary Proceedings | ||
| 17229 | Dismissal/Removal/Termination | ||
| 17230 | Increment | ||
| 17231 | Leave | ||
| 17232 | Promotion | ||
| 17233 | Punishment | ||
| 17234 | Recruitment | ||
| 17235 | Reduction in Rank | ||
| 17236 | Regularization | ||
| 17237 | Reservation | ||
| 17238 | Resignation | ||
| 17239 | Retirement Benefit Cum Pension | ||
| 17240 | Salary Matter | ||
| 17241 | Selection | ||
| 17242 | Seniority | ||
| 17243 | Service Residuary | ||
| 17244 | Service Revers ion | ||
| 17245 | Superannuation | ||
| 17246 | Suspension | ||
| 17247 | Transfer Matter | ||
| 17248 | Voluntary Retirement | ||
| 17249 | Allocations | ||
| 17250 | Compassionate Appointment | ||
| 17251 | Recoveries | ||
| 17252 | Reinstatement | ||
| 18200 | SMALL CAUSE | ||
| 18201 | Provincial Small Cause Courts Act, 1887 | ||
| 18300 | SOCIETIES | ||
| 18301 | Co-operative Societies Act, 1912 | ||
| 18302 | Religious Societies Act, 1880 | ||
| 18303 | Societies Registration Act, 1860 | ||
| 18320 | M.P. Co-operative Societies Act, 1960 | ||
| 18321 | M.P. Societies Registrikaran Adhiniyam, 1973 | ||
| 18400 | SPECIAL COURT | ||
| 18401 | Special Court Act, 1979 | ||
| 18500 | STOCK EXCHANGE | ||
| 18501 | Securities Contracts (Regulation) Act, 1956 | ||
| 18600 | TAXATION | ||
| 18601 | Central Sales Tax Act, 1956 | ||
| 18602 | Estate Duty Act, 1953 | ||
| 18603 | Gift Tax Act, 1958 | ||
| 18604 | Gift Tax Rules, 1958 | ||
| 18605 | Income Tax Act, 1961 | ||
| 1. Appeal against order of taxation | |||
| 2. Reference | |||
| 18606 | Income Tax Rules, 1962 | ||
| 18607 | Wealth Tax Act, 1957 | ||
| 18608 | Wealth Tax Rules, 1957 | ||
| 18620 | M.P. Entry Tax Act, 1976 | ||
| 18621 | M.P. General Sales Tax Act, 1958 | ||
| 18622 | M.P. Karadhan Adhiniyam, 1982 | ||
| 18623 | M.P. Tolls Tax Act, 1851 | ||
| 18624 | M.P. Upkar Adhiniyam, 1982 | ||
| 18625 | M.P. Vanijyik Kar Adhiniyam, 1994 | ||
| 18626 | M.P. Vritti Kar Adhiniyam (Professional Tax), 1995 | ||
| 18627 | Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 | ||
| 18628 | Advertisement Tax | ||
| 18629 | Conservency lax | ||
| 18630 | Licencing Tax | ||
| 18631 | Lighting Tax | ||
| 18632 | Market Fees | ||
| 18633 | Property Tax | ||
| 18634 | Terminal Tax | ||
| 18635 | Theatre or Show Tax | ||
| 18636 | Tolls Fax | ||
| 18637 | Water Tax | ||
| 18638 | Service Tax | ||
| 18639 | Value Added Tax (VAT) | ||
| 18700 | TELEPHONE | ||
| 18701 | Indian Telegraph Act, 1885 | ||
| 18702 | Indian Telegraph Rules, 1951 | ||
| 18800 | TORT | ||
| 18800 | Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 | ||
| 18801 | Compensation for atrocities committed by State Officials. | ||
| 18900 | TOWN PLANNING | ||
| 18920 | TheGrihaNirman Mandal Adhiniyam, M.P., 1972 | ||
| 18921 | M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973 | ||
| 18922 | M.P. Nagar Tatha Gram Nivesh Niyam, 1975 | ||
| 18923 | M.P. Town Improvement Trust Act, 1960 | ||
| 18924 | Bhopal Development Authority | ||
| 18925 | Raipur Development Authority | ||
| 18926 | Jabalpur Development Authority | ||
| 18927 | Cantonment Act | ||
| 19000 | TRADE MARK & PATENTS | ||
| 19001 | Patents Act, 1970 | ||
| 19002 | Trade Marks Act, 1940 | ||
| 19003 | Trade & Merchandise Marks Act, 1958 | ||
| 19100 | TRUST | ||
| 19101 | Indian Trusts Act, 1882 | ||
| 19102 | Charitable and Religious Trusts Act, 1920 | ||
| 19103 | Religious Endowments Act, 1863 | ||
| 19120 | M.P. Public Trusts Act, 1951 | ||
| 19200 | UNIVERSITY GRANTS COMMISSION | ||
| 19201 | University Grants Commission Act, 1956 | ||
| 19202 | Uchcha Shiksha Anudan Ayog Adhiniyam, 1973 | ||
| 19300 | VIDHAN SABHA | ||
| 19320 | M.P. Vidlian Sabha Sadasya (Vetan Tatha Bhata Tatha Pension)Adhiniyam, 1972 | ||
| 19400 | WAKF | ||
| 19401 | Wakf Act. 1954 | ||
| 19500 | WEIGHTS & MEASURES (ENFORCEMENT) | ||
| 19501 | Standards of Weights and Measures Act, 1976 | ||
| 19502 | Weights and Measures (Enforcement) Act, 1959 | ||
| 19600 | WOMEN & CHILDREN | ||
| 19601 | Child Marriage Restraint Act, 1929 | ||
| 19602 | Child Labour (Prohibition and Regulation) Act, 1986 | ||
| 19603 | Children (. Pledging of Labour) Act, 1933 | ||
| 19604 | Juvenile Justice Act, 1986 | ||
| 19605 | Immoral Traffic (Prevention) Act, 1956 | ||
| 19620 | M.P. Child Labour (Prohibition & Regulation) Rules, 1933 | ||
| 19700 | ZAMINDARI ABOLITION | ||
| 19720 | Zamindari Abolition Act, 1951 | ||
| 19800 | RESIDUARY MATTERS | ||
| 19900 | OTHER IMPORTANT CONSTITUTIONS | ||
| 19921 | Issuance/Cancellation of Caste Certificate | ||
| 20000 | FREEDOM FIGHTER | ||
| 20001 | Bharat Sarkar Swatantrata Sainik Samman Pension Yojana, 1980 | ||
| 20100 | GAMBLING | ||
| 20101 | Public Gambling Act. |
1. The undersigned has been authorized, instructed and engaged by Shri/ Sushri ........................................................................
(Appellant/Petitioner/Respondent, Applicant/Non-Applicant) to plead on his/her behalf, in the above proceeding in terms of Order 111 Rule 4 (5) C.P.C.orThe undersigned has been authorized, instructed and engaged by Shri/ Sushri ........................................................................(Appellant/Petitioner/Respondent, Applicant/Non-Applicant) to appear, act and plead on his/her behalf, in the above proceeding in terms of Rule [8] [Substituted by Notification No. 39-O.S.D. No. 1, dated 15-5-2009 (w.e.f. 15-6-2009).] of Chapter VIII of the Rules.Place :Date :1. The undersigned has been authorized, instructed and engaged by Shri/ Sushri ........................................................................
(Appellant/Petitioner/Respondent, Applicant/Non-Applicant) to appear, act and plead on his/her behalf, in the above proceeding.2. The said instruction/authorization is contained in the annexed letter/ document issued by the said party, or by..........................son/daughter/ wife of...................... resident of............................ who has stated that he/she has been authorized by the party to engage an Advocate on his/ her behalf.
orThe undersigned undertakes to produce such letter/document authorizing him/her to appear in the proceeding, within three weeks.Place :Date :1. Where the party issuing instruction/authorization is injudicial custody, letter/ document of authorization should be attested by the jail authority.
2. Where the person issuing the letter of authorization is someone other than the party, such letter/document should clearly disclose the relationship or nature of authority ofthe person issuing the letter with reference to the party on whose behalf the instruction to appear is issued and should contain a declaration that he/she has been authorized by the party to engage and instruct an Advocate to appear, act and plead on its behalf.
For in No. 3(Chapter X, Rule 1)In The High Court of Madhya PradeshPrincipal Seat at Jabalpur/bench at Indore/bench at GwaliorComputer-SheetClass of Case : ..............Number* of 20.............. DB/SB*1. Petitioner :
Appellant : .................................................................................................Applicant: Versus2. Respondent : ................................................................................................
Non-applicant:3. Date of Filing & Registration :................
4. Subject Matter: .......................................................................................
5. Provision of Law :
6. Subject Category Code Number :...............
Sub-code Number :...............(As per Annexure to the Rules)7. Name of the Main Advocate :..................
(with State Bar Council Enrollment Number)8. Name (s) of Associate Advocate (s):..........
[with State Bar Council Enrollment Number (s)]9. Particulars of the Lower Court, Authority or Tribunal, viz. -
10. Whether the petitioner/appellant/applicant is desirous of getting the matter settled through any of the alternative modes of dispute resolution prescribed under Section 89 C.P.C. (Yes/No)
if yes, by which mode? i.e., arbitration/eonciliation/l.ok Adalat/mediation.11. Caveat notice, whether received. (Yes/No)
Place ....................Date .....................Name and Signatureof the Advocate filing the Case* Number and bench to be filled by the office.Form No. 4[Chapter X, Rule 3(1)]In The High Court of Madhya PradeshPrincipal Seat at Jabalpur/bench at Indore/bench at GwaliorClass of Case ..................................... No..................... of 20Appellant:Applicant : .......................................................Petitioner: VersusRespondent :Non-applicant : ...................................................Index| S.No. | Description of Documents | Annexure No. (if any) | Page No. of the Document |
| 1 | ................... | ..................... | ......................... |
| 2 | ................... | ..................... | ......................... |
| 3 | ................... | ..................... | ......................... |
20.
...........Petitioner (s)Appellant (s) : .........................................................Applicant (s)Vs.Respondent (s)................................................................Non-Applicant (s)List of Documents| S.No. | Descriptions of document | Date of Document | Original/copy | Number of Pages |
| 1 | ................... | ................... | ................... | ................... |
| 2 | ................... | ................... | ................... | ................... |
| 3 | ................... | ................... | ................... | ................... |
| 4 | ................... | ................... | ................... | ................... |
| 5 | ................... | ................... | ................... | ................... |
| 6 | ................... | ................... | ................... | ................... |
| 7 | ................... | ................... | ................... | ................... |
| 8 | ................... | ................... | ................... | ................... |
| 9 | ................... | ................... | ................... | ................... |
| 10 | ................... | ................... | ................... | ................... |
| Cause Title | |
| Appellant..................* | The name, age, father/husband's name, occupation and completeaddress of each appellant |
| Vs. | |
| Respondent....................* | The name, age, father/husband's name, occupation and completeaddress of each respondent |
1. Time and date : .............................
2. Place : .................................
Near Village/Locality : .........................................Tehsil and District : ...........................................1. Registration No.................... ..............................
2. Kind of Vehicle ..................................................
3. Owned by ..................... (Appellant/RespondentNo.)
4. Driven by .................... (Appellant/RespondentNo.)
5. Insured with ................. (Appellant/Respondent No.)
1. Name .................................................................
2. Age......................................................................................................................................
3. Father's/husband's name ..............................................
4. Occupation ...........................................................
5. Address ..............................................................
| (V) (1) In fatal accident cases : | |
| (a) Annual income of the deceased : | Rs.................. |
| (As adjudged by the Tribunal) | |
| (b) Annual dependency of the claimant | Rs............................................................... |
| (As assessed by the Tribunal) | |
| (c) Multiplier applied by the Tribunal | .................................................................. |
| (d) Number of dependants and relationship with deceased their | .................................................................. |
| (e) Amount of compensation awarded by the Tribunal | Rs............................................................... |
| (f) Payable by | ....................................................................... |
| (2) In non-fatal accident cases : | |
| (a) Nature of injuries suffered with percentage of disability | .................................................................. |
| (As adjudged by the Tribunal) | |
| (b) Amount of expenses on awarded by the Tribunal treatment | Rs................................................................................. |
| (c) Amount of damages as loss of Income, awarded by theTribunal | Rs............................................................... |
| (d) Amount of general damages awarded by the Tribunal | Rs............................................................... |
| (e) Total compensation awarded | Rs............................................................... |
| (f) Payable by | ....................................................................... |
| (3) In casesof damage to property : | |
| (a)Particulars of Property | ................................................................................................ |
| (b) Nature ofdamage to the Property | ................................................................................ |
| (As adjudgedby the Tribunal) | |
| (c) Totalcompensation awarded | .................................................................. |
| (d) Payableby | ........................................................................................................... |
| (VI) Details of Interest awarded by the Tribunal : | |
| (1) Date fromwhich interest is awarded | .................................................................. |
| (2) Rate atwhich interest has been awarded | ............................% |
| (VII) Other relevant facts...................................................................................................... | |
| (VIII) Grounds ofappeal......................................................................................................... | |
| (IX) Relief Claimed in appeal : | |
| (1)Enhancement/Reduction of amount of compensation by Rs | ............................................................... |
| (2)Exoneration/liability of insurer | |
| (3) Award ofinterest at the rate of | ............................... % |
| (4) Any otherrelief | .................................................................. |
| Cause Title | |
| Petitioner : | The name, age, father/husband's name, occupation and completeaddress and fax number with S.T.D. Code and e-mail address, if any; |
| Vs. | |
| Respondent : | The name, age, father/husband's name, occupation and completeaddress and fax number with S.T.D. Code and e-mail address, if known; |
1. Particulars of the cause/order against which the petition is made :
2. A declaration that no proceeding on the same subject matter has been previously instituted in any Court, Authority or Tribunal. If instituted, the status or result thereof, along with copy of the order :
3. Details of remedies exhausted :
The petitioner declares that he has availed all statutory and oilier remedies.4. Delay, if any, in filing the petition and explanation therefor :
(State exact period within which the petition is filed after accrual of cause of action therefor)5. Facts of the case :
(Give a concise statement of facts in chronological order in separate paragraphs)6. Grounds urged :
(Give separately, the grounds on which the relief (s) is/are claimed in the petition and legal provision relied on.)7. Relief Frayed for :
(Specify below the relief prayed for)8. Interim Order/writ, if prayed for :
(Give the nature of interim order/writ prayed for with reasons).9. Documents relied on but not in possession of the petitioner :
10. Caveat :
That, no notice of lodging a caveat by the opposite party is received.orNotice of caveat is received and the Petitioner has furnished the copies of the Writ Petition together with copies of the annexure (if any) to the caveator.Place : ....................Date : ........................| Cause Title | |
| Petitioner : | The name, age, father/husband's name, occupation and completeaddress and fax number with S.T.D. Code and e-mail address, if any; |
| Vs. | |
| Respondent : | The name, age, father/husband's name, occupation and completeaddress and fax number with S.T.D. Code and e-mail address, if known; |
1. Particulars of the cause/order against which the petition is made :
2. The antecedents of the Petitioners :
3. Facts in brief, constituting the cause :
4. Source of information :
Declare the source of information or the facts pleaded in the Pubic Interest Litigation; also whether the applicant has verified the facts personally, if yes, in what manner?(If the petitioner does not wish to disclose the source of information, he may state so with reasons).5. Nature and extent of injury caused/apprehended :
6. Issue raised was neither dealt with nor decided :
Make a statement/declaration that the issue raised was neither dealt with nor decided by a Court of law at the instance of the petitioner or to the best of his knowledge, at the instance of any other person and in case such an issue was raised or dealt with, the status or result thereof.(Also disclose whether in a P.I.L., any cost has been awarded to or imposed upon the petitioner; and whether any appreciation or stricture has been passed).7. Any representation etc. made :
State whether the petitioner has made any representation in this regard to the concerned authority (if yes, details of such representation and reply, if any, from the authority concerned, along with copies thereof. If not, reason for not making such representation).8. Grounds :
9. Details of remedies exhausted :
The petitioner declares that he has availed all statutory and other remedies.10. Delay, if any, in Tiling the petition and explanation therefor :
(State exact period within which the petition is filed after accrual of cause of action therefor).11. Relief(s) pray ed for :
[Specify below the relief (s) prayed for]In view of the facts mentioned above, the petitioner prays for the following relief (s):-12. Interim Order, if prayed for :
(Give the nature of interim order prayed for, with reasons).13. Caveat :
That, no notice of lodging a caveat by the opposite party is received.orNotice of caveat is received and the Petitioner has furnished the copies of the Writ Petition together with copies of the annexure (if any) to the caveator.Place : ...................Date : ....................| Cause Title | |
| Petitioner : | The name, age, father/husband's name, occupation and completeaddress and fax number with S.T.D. Code and e-mail address, if any; |
| Vs. | |
| Respondent : | The name, age, father/husband's name, occupation and completeaddress and fax number with S.T.D. Code and e-mail address, if known; |
1. Particulars of the cause/order against which the petition is made :
2. A declaration that no proceeding on the same subject matter has been previously instituted in any Court/Tribunal. If instituted, the status or result thereof, along with copy of the order :
3. Details of remedies exhausted :
The petitioner declares that he has availed all statutory and other remedies.4. Delay, if any, in filing the petition and explanation therefor :
(State exact period within which the petition is filed after accrual of cause of action therefor).5. Facts of the case :
(Give a concise statement of facts in chronological order in separate paragraphs).6. Grounds urged :
(Give separately, the grounds on which the relief (s) is/are claimed in the petition and legal provision relied on).7. Relief Prayed for :
(Specify below the relief prayed for).8. Caveat :
That, no notice of lodging a caveat by the opposite party is received.orNotice of caveat is received and the Petitioner has furnished the copies of the Writ Petition together with copies of the annexure (if any) to the caveator.Place : ....................Date : .....................| Cause Title | |
| Caveator : | The name, age, father/husband's name, occupation and completeaddress and fax number with S.T.D. Code and e-mail address, if any; |
| Vs. | |
| Caveatee : | The name, age, father/husband's name, occupation and completeaddress and fax number with S.T.D. Code and e-mail address, if known; |
| 1. | Name of the Court, Government/designation of authority |
| 2. | The date of judgment/order etc. |
| 3. | The cause title and case number |
| 4. | Particulars of the order etc., |
1. Subject matter in brief: (In writ petitions)
2. That, it is expected that the caveatee may prefer an appeal (first/second/ miscellaneous)/revision/writ petition to the High Court, praying for interim relief therein.
3. That, the caveator has dispatched a notice of caveat by registered post with acknowlodgement due/by approved courier service, on the person by whom the appeal/petition/application has been, or is expected to be filed, furnishing particulars regarding the judgment/order etc. as detailed hereinabove, in respect w hereof the caveat is filed.
A receipt evidencing dispatch of the caveat is annexed as annexure............4. (Where the caveator is an outsider)
Name and address of local Counsel with phone No. and e-mail address, if any;orThe local address of the caveator or his authorized agent:....................5. It is, therefore, prayed that, in the event of the caveatee preferring such an appeal/revision/writ petition (within a period of 90 days), with an application seeking any interim relief-
| Conviction | Sentence | |||
| Section | Act | Imprisonment | Fine If deposited, details | Imprisonment in lieu of Fine |
1. That, this is applicant's First application for suspension of sentence/conviction and bail before the High Court of Madhya Pradesh.
orThat, this is applicant's.............(mention the number of the application) application for suspension of sentence/conviction and bail before the High Court of Madhya Pradesh.Particulars of Earlier Application (s)| Serial Number | Date of Application | Institution Number | Date of the Order | Name of the Judge (s) |
2. Whether any proceeding for suspension of sentence/conviction and bail of the, applicant is pending before or decided by the Supreme Court, if yes. particulars thereof.
3. (Where the number of accused persons is more than one)
To the best of the knowledge of the applicant, no application for suspension of sentence/conviction has been moved by any of the co-accused persons.orTo the best of the knowledge of the applicant, the co-accused person (s) have moved following application (s) for suspension of sentence/conviction and bail:| Name of the Accused | Date of Application If known | Institution Number | Date of the Order | Name of the Judge (s) |
4. Facts of the case in brief:
5. Grounds, numbered serially:
6. That the applicant is ready to furnish adequate surety and shall abide by all the directions and conditions which may be imposed by the Court.
PrayerIt is, therefore, prayed that Court may kindly be pleased to suspend the sentence/conviction and grant bail to the applicant (s) pending disposal of instant appeal.Place : ...................Date : ....................| Conviction | Sentence | |||
| Section | Act | Imprisonment | Fine If deposited, details | Imprisonment in lieu of Fine |
1. Date of Application for copy of Judgement/Order..............................
2. Date on which copy received.....................................................
3. Date on which Appeal/Revision sent..............................................
Forwarded to the Sessions Judge ................. together with a copy of judgement or order passed in the case, for transmission to the High Court along with the record of the case.| Cause Title | |
| Applicant : | Name, description and address with police station of each applicant. |
| Vs. | |
| Respondent : | State of Madhya Pradesh through PoliceStation ................and/orName, description and address with police station of each respondent. |
| Particulars of Crime | Particulars of Impugned Order |
| Crime No.............................. | Bail Application/Case No.................... |
| Police Station ....................... | Name of the Judge : ........................ |
| Offence under Section............................. | Designation of the Court :............... |
| Place : ...................................... | |
| Date of the Order : .......................... |
1. That, this is applicant's first application for bail before the High Court of Madhya Pradesh.
That, this is applicant's..............(mention the number of the application) application for bail before the High Court of Madhya Pradesh.Particulars of Earlier Application (s)| Serial Number | Date of Application If known | Institution Number | Date of the Order | Name of the Judge (s) |
2. If an application under Section [438] [Substituted by Notification No. 39-O.S.D. No. 1,dated 15-5-2009 (w.e.f. 15-6-2009)] of the Code of Criminal Procedure for bail of the applicant is pending before or decided by the Supreme Court, any High Court or any Court Subordinate to a High Court, the particulars thereof.
3. (Where the number of accused persons is more than one),
To the best of the knowledge of the applicant, no bail application has been filed by any of the co-accused persons.orTo the best of the knowledge of the applicant, the co-accused person (s) have filed following bail application (s):| Name of the Accused | Date of Application If known | Institution Number | Date of the Order | Name of the Judge (s) |
4. (In first bail application)
A certified copy of the order of the Lower Court is annexed as annexure-......................................................................(In subsequent bail application)5. That, the applicant is apprehending his arrest in connection with Crime mentioned above.
6. Facts of the case in brief:
7. Grounds, numbered serially:
8. That the applicant is permanent resident of - .............
9. That the applicant is ready to furnish adequate surety and shall abide by all the directions and conditions which may be imposed by the Court.
PrayerIt is, therefore, prayed that the Court may kindly be pleased to order that the applicant be enlarged on bail in the event of his arrest in this case.Place : ....................Date : .....................| Cause Title | |
| Applicant : | Name, description and Postal address with police station, tehsil and district of each applicant. |
| Vs. | |
| Respondent : | State of Madhya Pradesh through PoliceStation ................and/orName, description and address with police station of each respondent. |
| Particulars of Crime | Particulars of Impugned Order |
| Crime No.............................. | Bail Application/Case No.................... |
| Police Station ....................... | Name of the Judge : ........................ |
| Offence under Section............................. | Designation of the Court :............... |
| Place : ...................................... | |
| Date of Arrest : .............................. | Date of the Order : .......................... |
1. That, this is applicant's first application for bail before the High Court of Madhya Pradesh.
orThat, this is applicant's...............(mention the number of the application) application for bail before the High Court of Madhya Pradesh.Particulars of Earlier Application (s)| Serial Number | Date of Application If known | Institution Number | Date of the Order | Name of the Judge (s) |
3. (Where the number of accused persons is more than one),
To the best of the knowledge of the applicant, no bail application has been filed by any of the co-accused persons.orTo the best of the knowledge of the applicant, the co-accused person (s) have filed following bail application (s):| Name of the Accused | Date of Application If known | Institution Number | Date of the Order | Name of the Judge (s) |
4. (In first bail application)
A certified copy of the order of the Lower Court is annexed as annexure-.......................................................................(In subsequent bail application)5. Facts of the case in brief:
6. Grounds, numbered serially:
7. That the applicant is permanent resident of-.....................................
8. That the applicant is ready to furnish adequate surety and shall abide by all the directions and conditions which may be imposed by the Court.
PrayerIt is, therefore, prayed that Court may kindly be pleased to order that the accused be enlarged on bail.Place : ...................Date : ....................1. Institution No. of main case :..............................................................................
2. Date and time of filing: ...............................
3. The date on which the defects, if any, were rectified :
(Where the Office has pointed out defects)4. Whether any fixed date has been given by the Court: .........................................
5. Purpose for which posting of the case is requested :...............................
6. Reasons for urgency :
7. Date for which the request is made: ................................
Place : ...............Date : ...................| Cause Title | |
| Petitioner : | The name, age, father/husband's name, occupation and complete address fax number with S.T.D. Code and e-mail address of each Petitioner. |
| Vs. | |
| Respondent : | The name, age, father/husband's name, occupation, complete address and fax number with S.T.D. Code and e-mail address of each respondent. |
| Date | Proposals for listing | Notices | Requisitions for records | Bail/Stay Orders | Warrants/Certificate/Decrees/Writs/Remand Orders |
| (1) | (2) | (3) | (4) | (5) | (6) |
| L.C.R. checked | Disposal Prepared | Cases checked for M.H. & F.H. | Cases in which appearance Recorded | Caese ripened for F.H. | Remarks |
| (7) | (8) | (9) | (10) | (11) | (12) |
| S.No. | Case No. | Name of Parties | Instituted On | Admitted On | Date(s) of Service of notice/ warrant |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Date of receiving L.C. Record | Ripe for Hearing on | Main Advocates on either side | Remarks |
| (7) | (8) | (9) | (10) |
| Sr. No. | Case Number | SB/DB | MH/FH | Purpose of Listing | FD/FW/FM | Remarks |
| Sr. No. | Case Number | SB/DB | MH/FH | Purpose of Listing | FD/FW/FM | Remarks |
| Sr. No. | Case No. | Name of First Party on either side | Name of Main Advocate | Whether Appeared |
| Sr. No. | Case No. | Name of First Party on either side | Name of Main Advocate | Whether Appeared |
| S.No. | Class and Number of Case | Subject Category Code | Number of First Parties on either side | Purpose for which case to be listed | Fixed date/Week/Month | Remarks |
| 1. | ||||||
| 2. | ||||||
| 3. | ||||||
| 4. | ||||||
| 5. | ||||||
| 6. | ||||||
| 7 | ||||||
| 8. | ||||||
| 9. | ||||||
| 10. |
| Petitioner/Applicant/Appellant | Represented by | ||
| .......................................... | .......................................... | ||
| .......................................... | ......................................... | ||
| .......................................... | ......................................... | ||
| .......................................... | ........................................ | ||
| Respondents | Served on/Dispensed with/Proceededex-parte | Represented by | |
| 1. | ........................ | ....................... | ..................... |
| 2. | ........................ | ....................... | ..................... |
| 3. | ........................ | ....................... | ..................... |
| 4. | ........................ | ....................... | ..................... |
| 5. | ........................ | ....................... | ..................... |
| 6. | ........................ | ....................... | ..................... |
| 7. | ........................ | ....................... | ..................... |
| 8. | ........................ | ....................... | ..................... |
| 9. | ........................ | ....................... | ..................... |
| 10. | ........................ | ....................... | ..................... |
| Subject Matter: | |||
| ...................................................................................................................................................... | |||
| ...................................................................................................................................................... | |||
| Applications-1.A. | Reply (Received on) | Decided on | |
| 1. | ........................ | ....................... | ..................... |
| 2. | ........................ | ....................... | ..................... |
| 3. | ........................ | ....................... | ..................... |
| 4. | ........................ | ....................... | ..................... |
| 5. | ........................ | ....................... | ..................... |
| 6. | ........................ | ....................... | ..................... |
| 7. | ........................ | ....................... | ..................... |
| 8. | ........................ | ....................... | ..................... |
2. Since there are no special orders the case will take its place in queue. Include in the list of ripe cases accordingly.
Deputy Registrar (Judi.)CompliedH.A. (Listing)3. Include in the monthly/fortnightly
List of..........Deputy Registrar (Judl.)CompliedH.A. (Listing)4. Include in the weekly list of...........
Deputy Registrar (Judl.)CompliedH.A. (Listing)Form No. 26[Chapter XIV, Rule 12 (14)]In The High Court of Madhya PradeshPrincipal Seat at Jabalpur/Bench at Indore/Bench at GwaliorCourt of Hon'ble Shri Justice ..............................................Disposal Register| S. No. | Date of Disposal | Case No. | Names of First Parties on either side | Result | Motion/Final Hearing | Advocate for Appellant/Applicant/Petitioner | Advocate for Opposite Party |
| No. | Name & Addresses | Process fee Paid |
| Date of order | Claim valued at Rs. | Particulars |
| Particulars of Record/Book/Register of whichInspection is requested | Capacity in which Inspection is sought |