Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 157 in Gujarat High Court Rules, 1993

157. Process fees to be charged in the High Court.

- The following fees shall be levied for serving and executing processes issued by the High Court in its appellate jurisdiction:-Table of Fees Chargeable in respect of processes
Where the subject-matter in dispute:
Does not exceedRs. 500/- ExceedsRs. 500/- For every process nototherwise provided for
Rs. 5-00 Rs. 7-50 Rs. 5-00
Notes. - (1) The fees above prescribed are to be charged for each individual ordered to be served with process. When one individual is to be served in more than one capacity e.g., personally and also as guardian of a minor or minors only one fee is to be levied. Where process is to be issued for service at more than one place simultaneously against any one individual, an additional fee is to be levied for each place in which process is to be served.
(2)Where process has to be issued in foreign territory, a sum sufficient to cover the fees in that territory must be paid.
(3)In case of injunction, the fees to be charged shall be at double the above rates.