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Bengal Presidency - Section

Section 1st in The Rules of The High Court At Calcutta (Original Side), 1914

1st. That (here state grounds of appeal).

(By way of endorsement)Appeal NoSuit No.......... of 20........Appellant.versusRespondent.Form No. 2[Chapter XXXII, Rule 9] In The High Court At CalcuttaIn appeal from its Ordinary Original Civil JurisdictionAppeal No......... of 20.......Suit No......... of 20........Appellant andversusRespondentToRespondentNotice to respondent under order XLI, Rule 14 of the Code of Civil ProcedureTake Notice that an appeal has been presented by............ Advocate acting on the Original Side for the Appellant from the............... of this Court in its Ordinary Original Civil Jurisdiction, and that such Appeal will be heard by the Appeal Bench for the hearing of Appeals from the Original Side at its next sitting after the time allowed for filing the Paper Books.Memorandum of Appeal filed on the day of.......... 20......If No appearance is made on your behalf by yourself, your Advocate acting on the Original Side, or by some one by law authorised to act for you in this Appeal, it will be heard and decided ex parte in your absence.Chief Justice, at ........Calcutta aforesaid, the day of Two thousandandRegistrarReady.DeliveredForms 3 to 10[Deleted vide Calcutta Gazette, dated October, 18, 1982]Appendix LAForm No. 1[Deleted vide Calcutta Gazette dated 18th October, 1982]Form No. 2[Chapter XXXIIB, Rule 4] In The High Court At CalcuttaIn appeal from its Ordinary Original Civil Jurisdiction(In Appeal from its Constitutional Writ Jurisdiction, Original Side)(In Appeal from its Special Jurisdiction, Original Side)The............. 20........Present
The HoNourable Chief Justice/One of the Judges of this Court
And  
The HoNourable One of the Judges of this Court.
In the matter of Supreme Court of AppealinAppeal fromDecreeOrder........ No........ 20.........Appellant(s) to the Supreme Court.VersusRespondent(s) to the Supreme Court.The Court, having had before it an application for a Certificate of the nature referred to in clause (1) of Article 132/Clause (1) of Article 133 of the Constitution of India for further appeal to the Supreme Court, from the judgment, decree/or final order of the High Court, dated........... determines/having determined on its own motion that a certificate of the nature referred to in clause (1) of Article 132/Clause (1) of Article 133 of the Constitution of India, should be given for further appeal to the Supreme Court from the judgment, decree/or final order of the said High Court, dated.........It Is Certifiedthat the case involves a substantial question of law as to the interpretation of the Constitution.orthat the case involves a substantial question(s) of law of general importance and that in the opinion of the High Court the said question(s) and need(s) to be decided by the Supreme Court.Chief Justice /Judge.N.B, Delete the portion which is Not necessary.Judge.Form No. 4[Chapter XXXIIIB, Rule 10] In The High Court At Calcutta(In appeal from its Ordinary Original Civil Jurisdiction)(In Appeal from its Constitutional Writ Jurisdiction, Original Side)(In Appeal from its Special Jurisdiction, Original Side)Re : Supreme Court AppealCivil Appeal No........................ of 20...................Suit/Matter No..........................of 20...................Appellant(s) to the Supreme CourtversusRespondent(s) to the Supreme CourtToThe Registrar,Supreme Court of India, New Delhi.I do hereby certify that the Notices under Order XV, Rule 11 of the Supreme Court Rules, 1966, as received from you relating to the above appeal have been served upon.............. Respondent/ Lawyer for the Respondents to the Supreme Court of India on the............. day of......... Two thousand and ............ in the manner prescribed in the Rules of this Court.Dated this......... day of......... 20.......Registrar, Original Side.Form No. 5[Chapter XXXIIIB, Rule 10] In The High Court At Calcutta(In appeal from its Ordinary Original Civil Jurisdiction)(In Appeal from its Constitutional Writ Jurisdiction, Original Side)(In Appeal from its Special Jurisdiction, Original Side)Re : Supreme Court AppealCivil Appeal No........ of 20.........Suit/Matter No......... of 20.........Appellant(s) to the Supreme CourtversusRespondents/ to the Supreme CourtToThe Registrar,Supreme Court of India, New Delhi.I do hereby certify that the Notices under Order XV, Rule 11 of the Supreme Court Rules, 1966, as received from you relating to the above appeal could Not be served on the Respondent/Lawyers for the Respondent.............. (state the reason)............. the said Notices as received from you is returned herewith.Registrar, Original Side.Form No. 6[Requisition under Chapter XXXIIIB, Rule 13]Appeal No......... of...........In The High Court At Calcutta(Ordinary Original Appellate Jurisdiction)ToThe Registrar,High Court, Original Side.Sir,Please pay the amount(s) specified below/under rule 13 of Chapter XXXIIIB of the Rules as the balance left out of the sum of Rs........ deposited by me/my lawyers under Court's letter No.......... after deducting therefrom the sum of Rs........... as the actual cost of transmission of records in the above appeal to Supreme Court.Yours faithfully,Appellant 's Lawyer's SignatureAppellant's SignatureDetails of amount
(a)Rs............ Deposited under Court's letter No.
(b)Rs............ Actual cost incurred for transmission of records in the above appeal to Supreme Court.
Balance............Appendix MForm No. 1[Chapter XXXV, Rule 4] In The High Court At CalcuttaTestamentary and Intestate JurisdictionIn the Goods of............. deceasedCertificate of payment of ad valorem dutyThe ad valorem fee payable on the valuation of the property amounting to Rupees (.............) ................has been paid.Dated this......... day of............. 20.........Registrar.Form No. 2[Chapter XXXV, Rule 4] In The High Court At CalcuttaTestamentary and Intestate JurisdictionIn the Goods of........................deceased.I do hereby certify that the ad valorem fee prescribed by Schedule I, clause 11, of the Court-Fees Act, 1870, is Not payable in this case, it appearing from the affidavit of valuation that the amount or value of the estate does Not exceed Rupees (1,000/-) One Thousand.Dated this............... day of.............. 20.......Advocate acting on the Original SideTaxing Officer.Form No. 2A[Chapter XXXV, Rule 4] In The High Court At CalcuttaTestamentary and Intestate JurisdictionIn the Goods of..................... deceased.Certificate that No duty is payableI do hereby certify that the ad valorem fee prescribed by Schedule I, clause 11, of the Court-Fees Act, 1870, is Not payable in this case, it appearing from the affidavit of valuation that the debts of the deceased exceed the amount of............ assets.Dated this............ day of............ 20.......Advocate acting on the Original SideRegistrar.Form No. 3[Chapter XXXV, Rule 4] In The High Court At CalcuttaTestamentary and Intestate JurisdictionIn the Goods of ................... deceased.Certificate that No duty is payableI do hereby certify that the ad valorem fee prescribed by Schedule I, clause 11, of the Court-Fees Act, 1870, is Not payable in this case, section 19C added to the said Act by Act XIII of 1875 being applicable thereto.Dated this.......... day of.......... 20........Advocate acting on the Original Side forRegistrar.Form No. 4[Chapter XXXV, Rule 4] In The High Court At CalcuttaTestamentary and Intestate JurisdictionIn the Goods of...............................deceased.Certificate of No application made to any other Court for Probate or Letters of AdministrationAt the request of.................... Advocate acting on the Original Side of this Court, I do hereby certify that No intimation has been received by this Court from any other High Court or any District Court of any grant of Probate of any Will or Letters of Administration of the property and credits of the abovenamed deceased with effect throughout the whole of Union of India.Dated this........ day of 20........Registrar.Form No. 5[Chapter XXXV, Rule 12] In The High Court At CalcuttaTestamentary and Intestate JurisdictionThe President of IndiaPetition for Probate/ Letters of Administration In the Goods ofDeceased.PetitionerNotice by Advertisement of citationAll persons claiming to have any interest in the estate of the abovenamed deceased are hereby cited to come within............ days from the date of the publication of this citation and see the proceedings if they think fit before the grant of.......... Witness............. Chief Justice at Calcutta aforesaid, the......... day of................ in the year of Two thousand and........Petitioner's Advocate acting on the Original Side.RegistrarForm No. 6[Chapter XXXV, Rule 15] Bond in case of intestacyKNow all men by these presents that we................ are held and firmly bound unto the HoNourable (the Chief Justice's name) Chief Justice of the High Court at Calcutta in the sum of Rupees............. of good and lawful money to be paid to the said HoNourable (the Chief Justice's name) or the Chief Justice of the said High Court for the time being for which payment we do hereby bind ourselves, and each and every of us binds himself for the whole, our and each and every of our heirs, executors, and administrators, unto the said HoNourable (the Chief Justice's name), his successors in office or assigns firmly by these presents. Sealed with our seals dated the......... day of............ in the year of Two thousand and.................The condition of the above written obligation is such that if the above bounden..................... Administrator of the property and credits of................. deceased, do make or cause to be made a full and true inventory of all the estate of the said deceased, which has or shall come to the hands, possession, or kNowledge of the....... said.......... or into the hands or possession of any other person or persons, for and the same so made to exhibit or cause to be exhibited into the Registry of the said High Court, at or before the............. day of.............. next ensuing or within such further time as the Court may from time to time appoint : And the same estate, and all other estate of the said deceased at the time of............. death, which, at any time after, shall come to the hands or possession of the said.............. or of any other person or persons for............ do administer according to law:And further do make, or cause to be made a true and just account of........ said administration at or before the............. day of............. which will be in the year of Two thousand and........... or within such further time as the Court may from time to time appoint : And all the rest and residue of the said estate which shall be found remaining upon the said administration account, the same being first examined and allowed of by the said High Court, shall deliver and pay unto such person or persons respectively as shall be lawfully entitled to such residue : And if it shall hereafter appear that any last will and testament was made by the said deceased, and the executor or executors therein named do exhibit the same into the said Court, making request to have it allowed and approved accordingly if the above bounden............ being thereunto required, do render and deliver the letters of administration to............ granted (approbation of such testament being first had and made) in the said Court, then this obligation to be void and of None effect, else to remain in full force and virtue.Signed, sealed and delivered at in the presence ofRegistrar.Form No. 7[Chapter XXXV, Rule 15] Bond in the case of Letters of Administration with Will annexedKNow all men by these presents that we............... are held and firmly bound unto the HoNourable (the Chief Justice's name) Chief Justice of the High Court at Calcutta, in the sum of Rupees........... of good and lawful money to be paid to the said HoNourable (the Chief Justice's name) or the Chief Justice of the said High Court for the time being for which payment we do hereby bind ourselves, and each and every of us binds himself for the whole, our and each and every of our heirs, executors, and administrators, unto the said HoNourable (the Chief Justice's name), his successors in office, or assigns firmly by these presents. Sealed with our seals dated the........... day of........... in the year of Two thousand and...........The condition of the above written obligation is such that if the above bounden............Administrator of the property and credits of............ deceased, do make or cause to be made a full and true inventory of all the estates of the said deceased, which has or shall come to the hands, possession, or knowledge.............. of the said........... or into the hands or possession of any other person or persons, for............ and the same so made do exhibit or cause to be exhibited into the Registry of the said High Court, at or before the.......... day of............ next ensuing or within such further time as the Court may from time to time appoint : And the same estate, and all other the estate of the said deceased at the time of death, which, at any time after, shall come to the hands or possession of the said or of any other person or persons for........ do administer according to law : And further do make, or cause to made, a true and just account of............. said administration at or before the day of............. which will be in the year of Two thousand and.............. or within such further time as the Court may from time to time appoint : And all the rest and residue of the said estate which shall be found remaining upon the said administration account, the same being first examined and allowed of by the said High Court, shall deliver and pay unto such person or persons respectively as shall be lawfully entitled to such residue, then this obligation to be void and of None effect, else to remain in full force and virtue.Signed, sealed and delivered at in the presence ofRegistrar.Form No. 8[Chapter XXXV, Rule 16] Bond by Guarantee Society, in case of IntestacyKNow all men by these presents that I (or we)............... and we.......... Society Limited carrying on business in Calcutta at.......... through.......... (and hereinafter called the Society) are held and firmly bound unto the HoNourable (the Chief Justice's name) Chief Justice of the............. High Court at Calcutta in the sum of Rs of good and lawful money to be paid to the said HoNourable (the Chief Justice's name) or the Chief Justice of the said High Court for the time being for which payment I (or we) the said.......... do hereby bind myself/ourselves and each and every of us binds himself for the whole my/our and each and every of my/our heirs, executors and administrators, and we the Society for ourselves and our successors, do oind and oblige ourselves for the whole unto the HoNourable (the Chief Justice's name), his successors in office or assigns firmly by these presents and we the Society do hereby submit ourselves to the jurisdiction of the said High Court. Sealed with the seal of the said.............. and also with the seal of the said Society dated the.............. day of....... in the year of Two thousand and................ The condition of the above written obligation is such that if the above bounden.............Administrator of the property and credits........... of deceased, do make or cause to be made a full and true inventory of all the estate of the said deceased, which has or shall come to the hands, possession or kNowledge of him/them the said.............. or into the hands or possession of any other person or persons, for him/them and the same so made do exhibit or cause to be exhibited into the Registry of the said High Court, at or before the................. day of............ next ensuring, or within such further time as the Court may from time to time appoint. And the same estate and all other the estate of the said deceased at the time of his/her death, which at any time after shall come to the hands or possession of the said.............. or of any other person or persons for him/ them do administer according to law. And further do make, or cause to be made, a true and just account of his/their said administration at or before the .......... day......... of........... which will be in the year of Two thousand and or within such further time as the said High Court may from time to time appoint. And all the rest and residue of the said estate which shall be found remaining upon the said administration account, the same being first examined and allowed of by the said High Court shall deliver and pay unto such person or persons respectively as shall be lawfully entitled to such residue:And if it shall hereafter appear that any last will and testament was made by the said deceased, and the executor or executors therein named do exhibit the same into the said. High Court, making request to have it allowed and approved accordingly, if the above bounden.............. being thereunto required, do render and deliver the Letters of Administration to him/them granted (approbation of such testament being first had and made) in the said High Court, then this obligation to be void and of None effect else to remain in full force and virtue.Signed, sealed and delivered at in the presence ofRegistrarForm No. 9[Chapter XXXV, Rule 16] Bond by Guarantee Society, in case of Letters of Administration with Will annexedKNow all men by these presents that I (or we)......... and we......... Society Limited carrying on business in Calcutta at.......... through (and hereinafter called the Society) are held and firmly bound unto the HoNourable (the Chief Justice's name) the Chief Justice of the High Court at Calcutta in the sum of Rs of good and lawful money to be paid to the said HoNourable (the Chief Justice's name) or the Chief Justice of the said High Court for the time being for which payment well and truly to be made I (or we) the said do hereby bind myself/ourselves and each and every of us binds himself for the whole my/our and each of my/our heirs, executors and administrators, and we the Society for ourselves and our successors, do bind and oblige ourselves for the whole unto the HoNourable (the Chief Justice's name), his successor in office or assigns firmly by these presents and we the Society do hereby submit ourselves to the jurisdiction of the said High Court. Sealed with the seal of the said.......... and also with the seal of the said Society dated........... the.......... day of........... in the year of Two thousand and.............The condition of the above written obligation is such that if the above bounden.......... Administrator of the property and credits of............ deceased, do make or cause to be made a full and true inventory of all the estate of the said deceased, which has or shall come to the hands, possession or kNowledge of him/ them the said or into the hands or possession of any other person or persons, for him/them and the same so made to exhibit or cause to be exhibited into the Registry of the said High Court, at or before the............. day of................ next ensuing or within such further time as the said High Court may from time to time appoint: And the same estate, and all other the estate of the said deceased at the time of his/her death, which at any time after shall come to the hands or possession of the said......... or of any other person or persons for him/them do administer according to law. And further do make, or cause to be made, a true and just account of his/their said administration at or before the............ day of which will be in the year of Two thousand and............ or within such further time as the said High Court may from time to time appoint. And all the rest and residue of the said estate which shall be found remain in gupon the said administration account, the same being first examined and allowed of by the said High Court, shall deliver and pay unto such person or persons respectively as shall be lawfully entitled to such residue, then this obligation to be void and of None effect, else to remain in full force and virtue.Signed, sealed and delivered at in the presence ofRegistrar.Form No. 10[Chapter XXXV, Rule 17]FromThe Registrar,High Court, Original Side,ToCalcutta, the................ 20............Letter to accompany Bond of Guarantee SocietySirs,It is proposed that the.............................. Assurance Co., Limited, should stand surety for the administrators in the above Estate to the amount of Rs.......................... I send herewith a bond No..................................... for signature. I shall feel obliged if you will inForm me whether the signatory of the bond or if more than one, each of the signatories, is the authorised agent of the..................................... Assurance Company, for the purpose of executing the proposed bond for Rs as it is only on that assumption that the bond is accepted.I have the hoNour to be,Sirs,Your most obedient servant,Registrar.Form No. 11[ChapterXXXV, Rule 17]FromToThe Registrar,High Court, Original Side.Calcutta, the.......................... 20........Reply of Guarantee Society's AgentSir,We return herewith the bond No............................ and in reply to your enquiry, we have to state that its signature is duly authorised.We have the hoNour to be,Sir,Your most obedient servant.Form No. 12[Chapter XXXV, Rule 24] In The High Court At CalcuttaTestamentary and Intestate JurisdictionIn the matter of the Petition of late of inhabitant, deceased.Petitionerand(name, address, description and occupation)CaveatorToThe Registrar,Sir,Let Nothing be done in the matter of the estate of the abovenamed................................ late of............................... deceased, who died at............................. on or about the...................... day of.............................. without due Notice to the abovenamed caveator.Dated this..................... day of.............................. 20...........................Yours faithfully,Advocate acting on the Original Side for the Caveator.Form No. 13[Chapter XXXV, Rule 24] In The High Court At CalcuttaTestamentary and Intestate JurisdictionRe. Deceased.PetitionerNotice of a caveatToAdvocate acting on the Original Side for the petitioner.Take Notice that on the.................................... day of................................ caveat was filed in my office in the above petition by...............................Yours faithfully,RegistrarCalcutta High Court,Registrar's Office:The................ day of.................... 20.............Form No. 14[Chapter XXXV, Rule 28] In The High Court At CalcuttaTestamentary and Intestate Jurisdiction In the Goods ofToDeceased.Advocate acting on the Original Side for the petitioner in the above goods.Notice of affidavit in support of caveatSir,Please take Notice that on the................... day of..................... an affidavit in support of the caveat in the above goods was filed in the Registrar's office by me on behalf of (name, description and address of the caveator) the caveator.Yours faithfully,
(Signature)Advocate acting on the Original Side for the Caveator
(Date)Form No. 15
[Chapter XXXV, Rule 28A] In the High Court at CalcuttaTestamentary and Intestate JurisdictionTestamentary Suit No.................... of 20....................In the goods ofDeceased-Plaintiff.versusDefendant.ToMr./Messrs............................. Advocate acting on the Original Side/ Advocates acting on the Original side for the Plaintiff.Take Notice that the Stamp Reporter, Original Side of this Court, has appointed the.................................. day of...................... instant/next at the hour of.......................... o'clock in the foreNoon/afterNoon for assessment of the fee payable under the proviso to item No. 1(g) of Schedule II to the West Bengal Court-Fees Act, 1970, in the above suit and that you may attend before him if you so desire.For Registrar.Form No. 16[Chapter XXXV, Rule 28A] In The High Court At CalcuttaTestamentary and Intestate JurisdictionTestamentary Suit No........................... of 20.......................In the goods ofDeceased-PlaintiffversusDefendantToMr. /Messrs........................ Advocate acting on the Original Side/ Advocates acting on the Original Side for the Plaintiff.Whereas court-fees of Rs............... have been found payable by you under the proviso to item No. 1(g) of Schedule II to the West Bengal Court-Fees Act, 1970, you are hereby required to pay the same within............. day of................... failing which the matter will be placed before the Court for necessary orders.For Registrar.Form No. 17[Chapter XXXV, Rule 28A] In The High Court At CalcuttaTestamentary and Intestate JurisdictionTestamentary Suit No.............. of 20............In the goods ofDeceased-PlaintiffversusDefendantToThe ad valorem fee payable under the proviso to item No. 1(g) of Schedule II to the West Bengal Court-Fees Act, 1970, amounting to Rs (Rupees only) has been paid.Dated the.............. day of........... 20...........Appendix MMForm No. 1[Form of Notice under Rule 24, Chapter XXXVA] In The High Court At CalcuttaIn Matrimonial JurisdictionIn Re: The Indian Divorce Act(Act IV of 1869)BetweenA.B................ Petitioner.C.D................ Respondent&X.Y Co-respondent.ToA.B. the petitioner andTo..................his or her Advocate acting on the Original Side.Take Notice that on.............. day the day of at the hour of 11* The Court sits at 10-30 A.M. o'clock in the foreNoon or so soon thereafter as Counsel can be heard an application will be made on behalf of................. before the Hon'ble Mr. Justice................ for an order that the Decree of Judicial separation passed on the................ day of............. be set aside and also for such other order as to the Court may seem fit.Dated this............. day of............. 20...........Yours faithfully,Advocate acting on the Original Side for the applicant.Grounds :Petition of the applicant.Form No. 2[Form of Certificate under Rule 30, Chapter XXXVA] In The High Court At CalcuttaMatrimonial JurisdictionIn Re : The Indian Divorce Act (Act IV of 1869)BetweenA.B............... Petitioner.C.D............... Respondent.X.Y............... Co-respondent.At the request of................ Advocate acting on the Original Side for the petitioner I do hereby certify that six months have elapsed since the date of the decree nisi dated the........... day of................. ; that up to the............ day of............ being within six days of the date appointed for the hearing of the application to make absolute the decree nisi, No person has intervened, or obtained leave to intervene, in the above cause; and that No appearance has been entered Nor any affidavits filed on behalf of any person wishing to show cause against the decree nisi being made absolute.Dated this.............. day of............. 20.........Registrar.Form No. 3[Alternative Certificate under Rule 30, Chapter XXXVA]At the request............. of Advocate acting on the Original Side for the petitioner I do hereby certify that in respect of the decree nisi, dated the........... day of 20......, (Name) intervened (or obtained leave to intervene) in the cause on the........... day of........... that an appearance was entered on the............ day of........... and affidavits have been filed on behalf of............... with a view to show cause against the decree nisi being made absolute (state if any other proceedings have been taken).Dated this.......... day of............ 20...............Registrar.Form No. 4[Form of Summons under Rule 31, Chapter XXXVA] In The High Court At CalcuttaMatrimonial JurisdictionIn Re : The Indian Divorce Act (Act IV of 1869)BetweenA.B.............. Petitioner.C.D.............. Respondent.X.Y.............. Co-respondent.Let the Respondent/Petitioner above named attend before the Judge in Chambers on............ day of........... at the hour of 11* The Court Now sits at 10-30 A.M. o'clock in the foreNoon on the hearing of an application on behalf of the Petitioner/ Respondent for an order that the Respondent/ Petitioner do pay to the Petitioner/ Respondent the sum of Rs.............. per month for alimony pendente lite and Rs............ for interim costs and for such further or other sums as may seem just and the said Respondent/Petitioner do pay to the Petitioner /Respondent her costs of and incidential to this application to be taxed by the Taxing Officer of this Court.Dated this............. day of............ 20.............Applicant's Advocate acting on the Original Side. Registrar.This summons was taken out by............. the Advocate acting on the Original Side for the Petitioner/ Respondent.ToThe Respondent/Petitioner.To..................his Advocates acting on the Original Side.Grounds:Petition of the applicant verified by affidavitForm No. 5[Form of Summons under Rule 39, Chapter XXXVA] In The High Court At CalcuttaMatrimonial JurisdictionIn Re : The Indian Divorce Act (Act IV of 1869) BetweenA.B............. Petitioner.C.D............. Respondent.X.Y............. Co-respondent.Let the parties concerned attend before the Judge in Chambers on the day of at the hour of 11* The Court Now site 10-30 A.M. o'clock in the foreNoon on the hearing of an application on the part of the Petitioner/Respondent for an order that the custody of the children of the marriage of the parties in the suit may be given to the applicant (and that the Respondent/ Petitioner do pay to the applicant Rs........... a month for the maintenance of herself and for the maintenance and education of her minor children) and that the Respondent/ Petitioner do pay to the applicant her costs of and incidental to this application to be taxed by the Taxing Officer of this Court.Dated this.............. day of........... 20.....Applicant's Advocate acting on the Original Side. Registrar.This summons was taken out by the........................ Advocate acting on the Original Side for the Petitioner/RespondentToThe Respondent/Petitioner.To.......................his Advocates acting on the Original Side.Grounds:Petition of the applicant verified by affidavit sworn.Appendix NForm No. 1(Chapter XXXVII, Rule 31) In The High Court At CalcuttaOrdinary Original Criminal JurisdictionThe President of IndiaTo the Officer in charge of the (Name of jail)WarrantYou are hereby required to have the body of A.B., Now a prisoner in the (name of jail), under safe and sure conduct, before the High Court, on its Original Side, on the............ day of.............. next, by........... of the clock in the.............. Noon of the same day, for the purpose of being bailed, and unless the said A.B. shall then and there be bailed, and by the said Court ordered to be released from custody, cause him, after the said Court shall have dispensed with his further attendance, to be conveyed under safe and sure conduct, back to the said jail.Dated this.............. day of............. 20.........Registrar.(or Clerk of the State)Form No. 2(Chapter XXXVIII, Rule 14) In The High Court At CalcuttaOrdinary Original Criminal JurisdictionThe President of IndiaTo the officer in charge of (name of jail or lunatic asylum, or other place where the person is detained in custody) or to (name of person)WarrantYou are hereby required to have the body of B. C, Now a prisoner in your custody (or Now in your custody) before the High Court, on its Original Side on the............ day of............ next, by.......... of the clock in the foreNoon of the same day to be dealt with according to law and you shall then and there abide by such order as shall in that behalf be made by the said Court (if the prisoner is detained in public custody add) and unless the said B. C. shall then and there, by the said Court, be ordered to be released, you shall, after the said Court shall have dispensed with his further attendance, cause him to be conveyed, under safe and sure conduct, back to the said jail (or asylum or other place of custody).Dated this............. day of............. 20.......Registrar.(or Clerk of the State)Form No. 3(Chapter XXXVIII, Rule 14) In The High Court At CalcuttaOrdinary Original Criminal JurisdictionThe President of IndiaWarrantTo the officer in charge of the (name of jail), or of the (name of asylum), or to (name of officer) in charge of B.C., an alleged lunatic.You are hereby required to have the body of B.C., Now a prisoner in the (name of jail) or Now in Custody at the (name of asylum) or Now in your charge, .under safe and sure conduct before the High Court, on its Original Side, on the............... day of.............. next, by................... of the clock in the foreNoon of the same day there to be dealt with according to law, and unless the said B.C., shall then and there by the said Court be ordered to be discharged, cause him, after the said Court shall have dispensed with his further attendance, to be conveyed under safe and sure conduct, back to the said j ail (or asylum or other custody).Dated this............ day of............... 20...........Registrar.(or Clerk of the State)Form No. 4[Chapter XXXVIII, Rule 14] In The High Court At CalcuttaOrdinary Original Criminal JurisdictionThe President of IndiaTo the officer in charge of the (name of jail)WarrantYou are hereby required to have the body of B. C., Now a prisoner in the (name of jail), under safe and sure conduct, before the High Court, on its Original Side, on the........... day of........... next, by............ of.............. the clock in the foreNoon of the same day, there to give testimony in a certain. charge or prosecution Now pending before the said Court against D.E. and after the said B.C., shall then and there have given his testimony before the said Court, or the said Court shall have dispensed with his further attendance, cause him to be conveyed, under safe and sure conduct, back to the said (name of jail).Dated this............ day of........... 20...........Registrar.(or Clerk of the State)Form No. 5[Chapter XXXVIII, Rule 14] In The High Court At CalcuttaOrdinary Original Criminal JurisdictionThe President of IndiaTo the officer in charge of the (name of jail)WarrantYou are hereby required to have the body of B. C., Now a prisoner in the (name of jail), under safe and sure conduct, before the officers assembled at a Court-martial (or before the Commissioners acting under the authority of a commission from the Government), at......... on the............. day of............. next, by............... of the clock, in the foreNoon of the same day, for the trial of the said B.C. (or there to give testimony in a certain trial Now pending before the said Court-martial, or the said Commissioners against D.E. or as the case may be), and after the trial of the said B.C., or after the said B.C. shall then and there have given his testimony before the said Court-martial (or the said Commissioners) or the said Court-martial (or the said Commissioners) shall have dispensed with his further attendance, cause him to be conveyed, under safe and sure conduct, back to the said (name of jail).Dated this.......... day of.............. 20.....Registrar.(or Clerk of the State)Form No. 6[Chapter XXXVIII, Rule 14] In The High Court At CalcuttaOrdinary Original Criminal JurisdictionThe President of IndiaTo the officer in charge (name of jail)WarrantYou are hereby required to cause the body of B.C., Now a prisoner in the (name of jail) to be conveyed, under safe and sure conduct, to the jail at................. and on or before the.......... day of.............. made over to the offiCer in charge of such jail, to be by him there kept in intermediate custody for the purpose of trial before the High Court in the exercise of Original Criminal Jurisdiction at its next sittings to be held at (name of place).Dated this................. day of............ 20.........Registrar.(or Clerk of the State)Appendix NAForm No. 1[Chapter XXXVIIC, Rule 5] In The High Court At Calcutta(Criminal Appellate Jurisdiction)The................. 20.........PresentChief Justice/Judge
THE HON'BLEANDTHE HON'BLE One/two of the Judges of his Court.In the matter of anapplication in CriminalAppeal No.............. of20......................./ under Article 132(1) or 134(1)(c) ofthe Constitution of India (or under any other provision of law)/under Section 411A of the Code of Criminal Procedure, 1898.
Appellant to the Supreme CourtVersusRespondent to the Supreme Court.The Court, on its own motion/on consideration of an application in this regard, having determined that a certificate of the nature referred to in clause (1) of Article 132/clause (1)(c) of Article 134 of the Constitution of India/under Section 411A(4) of the Code of Criminal Procedure, 1898 should be given for further appeal to the Supreme Court from the judgment, final order or sentence of the said High Court dated the...............It is certified.................. that the case involves a substantial question of law as to the interpretation of the Constitution.............orthat the case is a fit one for further appeal to the Supreme Court.Registrar Chief Justice/Judge.Judge.Deputy Registrar.N.B. Delete the portion which is Not necessary.Form No. 2[Chapter XXXVIIC, Rule 8] In The High Court At Calcutta(in Appeal from its Original Criminal Jurisdiction)C. R. Appeal No................ of 20.......(Appellant to Supreme Court)Vs.(Respondent to Supreme Court)Certificate as to service of the Notice under Order XXI, Rules 11 and 15 of S.C. RulesToThe Registrar,Supreme Court, New Delhi.I do hereby certify that Notices under Order XXI, Rule of............ the Supreme Court Rules, 1966, as received from you relating to the above appeal have been served on the Respondents/ Lawyers for the Respondents................ on the.............. day of............. in the manner prescribed in the Rules of this Court.Dated this............. day of............ 20.........Registrar, Original Side.Form No. 3[Chapter XXXVIIC, Rule 8] In The High Court At Calcutta(in Appeal from its Original Criminal Jurisdiction)Cr. Appeal No............ of 20..........(Appellant to Supreme Court)Vs.(Respondent to Supreme Court)Certificate as to Non-service of the Notice under Order XXI, Rules 11 and 15 of S.C. RulesToThe Registrar,Supreme Court, New Delhi.I do hereby certify that Notices under Order XXI, Rule............ of the Supreme Court Rules, 1966, as received from you relating to the above appeal could Not be served on the Respondents/ Lawyers or the Respondent................... (state the reason)The said Notices as received from you is returned herewith.Registrar, Original Side.Appendix NNIn The High Court At Calcutta......................JurisdictionLetter of RequestNo............. of 20............Plaintiff/Appellant/PetitionerVs.Defendant / RespondentToThe Speaker of the House of the People/The Chairman of the Council of States, Parliament House, New Delhi Speaker of............. Legislative Assembly/Chairman Legislative Council/Chairman of the Committee of.............Sir,It having been represented to this Court that (i) the production of under-mentioned documents(s) is necessary for the purpose of justice and for the determination of the matters in dispute between the parties in the aboveNoted case and it appearing that the said document(s) is in the custody of............... and also that (ii) the evidence of............. an officer in the Secretariat of............. (or any duly inFormed officer in the Secretariat of the House), as a witness in the above proceeding is required in regard to the matters Noted below, I am directed to request that you will (a) arrange to send the document(s)/certified copy(ies) of the document(s), so as to reach this Court on or before the............... by registered post with ackNowledgment due or through an officer in the Secretariat of the House and (b) direct the said officer to appear before this Court at A.M, on............