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 Uttar Pradesh - Section

Section 5B in The General Rules (Criminal), 1977

5B. [ Court Diary. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

(1)The reader of the Court shall maintain a diary of the case fixed in the Court date-wise generated electronically, and where there is no electronic infrastructure available until the same is available, manually, in the form given below -
Date, month and year
Case Information System No. Case Number Name of parties Counsel's name Purpose Date fixed in adjourned cases Remarks
1 2 3 4 5 6 7
(2)The Presiding Officer of the Court shall maintain the court diary generated electronically in such manner as may be directed from time to time by the High Court keeping in view the recommendations of the e-Committee, if any.(Note. - Outcome of the proceedings of the day, and in the event of adjournment, the adjourned dates of each case shall also be noted in the remarks column in the diary maintained by the Presiding Officer and the reader.)]