[Cites 0, Cited by 0]
[Section 199]
[Entire Act]
State of Chattisgarh - Subsection
Section 199(1) in High Court of Chhattisgarh Rules, 2005
| Class of cases | Number of spare copies |
| All civil appeals and revisions | 3 |
| Criminal appeals in Session cases in which deathsentence has been confirmed. | 5 |
| Criminal appeals in other Sessions cases | 4 |
| Criminal revisions from the decision of, orreference by, Sessions or Additional Sessions Judge. | 4 |
| Criminal appeals and revision from decisions ofMagistrates and reference by District Magistrate. | 2 |
| Writ Petitions. | 4 |