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] [Section 388] [Entire Act]

State of Chattisgarh - Subsection

Section 388(10) in High Court of Chhattisgarh Rules, 2005

(10)The 'Register of Copies of Judgments marked A.F.R.' shall be open to inspection by the representative of any law journal on the approved list.I. Register of Judgments marked A.F.R.
SI. No. Description of the cases Date of receipt of judgment in Disposal Section,Criminal Department Number of page in the judgment
(1) (2) (3) (4)
       
Date of sending judgment to the Section Officer,Copying Department Signature of Section Officer. C.D. with the dateof receipt of judgment Date of receipt of judgment from C.D. Remarks
(5) (6) (7) (8)
       
II. Register of Copies of Judgments marked A.F.R.
SI. No. Description of the cases Date of receipt of judgment in C.D. DisposalSection, Criminal Department Date and time when judgment received by C. D. Signature of Comparer
(1) (2) (3) (4) (5)
         
No. of Pages Date and time when handed over to SectionOfficer, C.D. Signature of Section Officer, C.D. Remarks
(6) (7) (8) (9)
       
III. Register of Application for Copies of Judgments marked A.F.R.
SI. No. Date of application and value of stamp, if any Name of applicant, Law Journal Description of case
(1) (2) (3) (4)
       
Signature of Section Officer, C. D. Date when copy delivered to Signature of recipient, applicant Remarks
(5) (6) (7) (8)
       
B: Facilities to be given to the Press Reporters