69. Saving. - Nothing in this Part shall affect the application to the High Court for a new State of any provisions of the Constitution, and this Part shall have effect subject to any provision that may be made on or after the appointed day with respect to that High Court by any Legislature or other authority having power to make such provision.
Jabalpur dated 24th October, 1972(Published in M.P. Rajpatra, Part I, dated 1-12-1972 at pages 1675-1676).(1)In supersession of all previous orders and in exercise of the powers conferred on me by the proviso to the Notification No. 16-20-68-Judl-III, dated 28th November, 1968, issued by the President under Section 51 (2) of the States Reorganisation Act, 1956, (No. 37 of 1956) establishing a permanent Bench of the Madhya Pradesh High Court at Indore, I hereby order that with effect from today fill further order the following cases arising from the revenue districts of Indore, Ujjain, Dewas, Dhar, Jhabua, Ratlam, Mandsaur, West-Nimar (Khargone), Shajapur and Rajgarh shall ordinarily be heard at Jabalpur except those cases which may be notified by me to be heard at the Indore Bench on tour on dates to be intimated to the Bench Registry at Indore.(1)Income-tax, Wealth-tax, Expenditure-tax, Gift-Tax, Estate Duty, Sales tax and other tax references.(2)All petitions under Articles 226 and/or 227 of the Constitution pertaining to tax matters.(3)All petitions under Articles 226 and/or 227 of the Constitution directed against any order or decision of the State Transport Appellate Authority or State Transport Authority or Transport Commissioner or any Regional Transport Authority constituted under the Motor Vehicles Act, 1939.(4)All petitions under Articles 226 and/or 227 of the Constitution arising from the aforesaid revenue districts and pending for hearing and disposal at Jabalpur on the date of this order.(2)In supersession of all previous orders and in exercise of the powers conferred on me by the proviso to the Notification No. 16-20-68-Judl. Ill, dated that 28th November, 1968, issued by the President under Section 51 (2) of the States Reorganisation Act, 1956 (No. 37 of 1956), establishing a permanent Bench of the Madhya Pradesh High Court at Gwalior, I hereby order that with effect from today till further orders the following cases arising from the revenue districts of Gwalior, Shivpuri, Datia, Guna, Vidisha (Bhilsa), Bhind and Morena shall ordinarily be heard at Jabalpur, except those cases which may be notified by me to be heard at the Gwalior Beach on tour on dates to be intimated to the Bench Registry at Gwalior :-(1)Income-tax, Wealth Tax, Expenditure Tax, Gift Tax, Estate Duty, Sales Tax and other tax references.(2)All petitions under Articles 226 and/or 227 of the Constitution pertaining to tax matters.(3)All petitions under Articles 226 and/or 227 of the Constitution directed against any order or decision of the State Transport Appellate Authority or State Transport Authority or Transport Commissioner or any Regional Transport Authority constituted under the Motor Vehicles Act, 1939.(4)All petitions under Article 226 and/or 227 of the Constitution arising from the aforesaid revenue districts and pending for hearing and disposal at Jabalpur on the date of this Order.Provisions Relating to the Chhattisgarh High Court contained in the M.P. Reorganisation Act, 2000(Act No. 28 of 2000)High Court
