Section 23 in The High Court of Chhattisgarh Rules, 2007
23.
The following matters shall be heard by a Division Bench :(1)Writ Petitions :(i)Relating to Public Interest Litigation.(ii)Where vires or validity of an Act of Legislature or any Subordinate Legislation is under challenge.(iii)Against the orders of Tribunal constituted under Articles 323-A and 323-B of the Constitution of India.(iv)Relating to Contract/Tender concerning Government/Public Undertakings/Local Bodies/Statutory Bodies.(v)Relating to admission in medical/technical colleges.(vi)Relating to Excise Contract.(2)Other Matters :(i)Tax references and statutory appeals and applications for references in such cases.(ii)Reference under Section 113/Order XLVI of the Code of Civil Procedure, 1908.(iii)Appeal under Section 22(A)/reference under Section 21(5) of the Chartered Accountants Act, 1949.(iv)Appeal under Section 19 of the Family Courts Act, 1984.(v)Revision under Section 19 of the Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983.(vi)All matters which, by any law or any judgement having force of law are required to be heard by a Division Bench.(vii)Appeals valued above Rs. 3 lacs.B : Criminal MattersSingle Bench
