Section 363 in High Court of Chhattisgarh Rules, 2005
363.
In these rules unless there is anything repugnant to the subject or context : -(1)'Act' means the Contempt of Court Act. 1971 (Act 70 of 1971);(2)'High Court' means the High Court of Chhattisgarh at Bilaspur;(3)'Code' means the Code of Criminal Procedure, 1973 (Act 2 of 1974);(4)'Subordinate Court' means any court subordinate to the High Court of Chhattisgarh;(5)'Registrar' means the Registrar (Judicial) of the High Court and shall include Additional/Deputy/Assistant Registrars;(6)All other words and expressions used in these rules but not defined therein shall have the meanings respectively assigned to them in the Act, 'Civil Contempt' and 'Criminal Contempt' shall have the same meaning as in the definitions in the Contempt of Court Act, 1971.
