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State of Chattisgarh - Section
Section 140 in The High Court of Chhattisgarh Rules, 2007
140.
Classification, group-wise, of all the matters for its registration to be filed in the Court, in supersession of all the previous nomenclatures relating to matters, shall be as shown here under ;| (1) Writ Petitions classified as : | |
| (i) W.P. (Habeas Corpus) : | Habeas Corpus Petitions |
| (ii) W.P. (PIL) : | Public Interest Litigations |
| (iii) W.P. (S) : | Service Matters |
| (iv) W.P. (L) : | Labour & Industrial Matters |
| (v) W.P. (T) : | Tax Matters |
| (vi) W.P. (Art. 227) : | Under Article 227 of the Constitution of India |
| (vii) W.P. (C) : | All other civil writs, i.e., those not falling in any of theabove mentioned sub-groups |
| (viii) W.P. (Cr.) : | Petitions relating to criminal matters |
| (2) Writ Appeal : | Appeals against the order of Single Bench in a writ petitionunder Article 226 of the Constitution of India |
| (3) T.A. : | First Appeals under Section 96 of the Code of Civil Procedure |
| (4) F.A. (Misc.) : | First Appeals under any other law |
| (5) S. A. ; | Second Appeal |
| (6) VI. A. : | All other Miscellaneous Appealse.g., under Order XLIIIRule 1 of the Code of Civil Procedure and appeals providedagainst interim/final orders/judgements in any other Central orState law |
| (7) M.A. (C) | Misc. Appeal (Compensation) e.g., Appeal under Section 173 ofMotor Vehicles Act, Section 30 of Workmen Compensation Act etc. |
| (8) C.R. | Civil Revision |
| (9) Review Petition | Review petitions in all Civil Cases, including in WritPetitions |
| (10) Tr. Pet. (Civil) | Petition for transfer of Civil Cases |
| (11) M.C.C. | All Miscellaneous Civil Cases not specifically categorized ormentioned in this Chapter such as those relating to restoration,modification or clarification etc. in a decided case |
| (12) Cr.A. | Criminal Appeal |
| (13) Acq. App. | Appeal under Section 378 of the Code of Criminal Procedure orunder any other provisions of law against an order of acquittal |
| (14) Cr.Rev. | Criminal Revision |
| (15) Bail Applications | |
| (i) M.Cr.C. | Bail applications for grant of regular bail |
| (ii) M.Cr.C. (A) | Bail applications for grant of anticipatory bail |
| (16) Cr.M.P. | The petitions of criminal nature including applications underSection 482 of the Code of Criminal Procedure (quashing) and allapplications under any other provision of the Code of CriminalProcedure or under any law dealing with crimes or criminalmatters, but will not include the applications filed under anyprovisions of the Constitution of India or a petition for bail oranticipatory bail. |
| (17) Tr. Pet. (Criminal) : | Petition for transfer of Criminal Cases |
| (18) Cr. Ref. : | Criminal Reference under Section 366/ 395 of the Code ofCriminal Procedure |
| (19) Cont. Case : | The petitions for initiating proceeding for committingcontempt of Court |
| (20) E.P. : | Election Petition - Petitions filed .under the Representationof the People Act, 1951 |
| (21) Tax Case : | (TC) / 1TR / ITA / C.Ex.R. / C.Ex.A. / Comm. Tax / or anyother Tax matters. |
| (22) Comp. Pet. : | Company Petition - Petitions /' Applications filed under theCompanies Act, 1956 |
| (23) Arbitration Application/Appeal : | All arbitration applications including, Applications underArbitration Act, 1940 or under the Arbitration and ConciliationAct, 1996, including the applications for appointment ofarbitrator under Section 11 (4), (5) or (6) of the 1996 Act.Appeals under the Arbitration Act, 1940 or the Arbitration andConciliation Act, 1996 |
| (24). I.A. | : Interlocutory Applications in pending civil cases |
| (25) M.( W).P./M.(Cr.).P./M.(C).P. | : This head denotes applications for grant of interimrelief/stay or for vacating any such order in a case relating toits original head |
| (26) Cvt. | Caveat |