Section 14 in The Bombay City Civil Court Act, 1948
14. Allowance for fees paid in City Court in cases removed to High Court.–
When any suit or proceeding is removed for trial to the High Court from the City Court under section 12 –(a)It shall be heard and disposed of by the High Court in the exercise of its original civil jurisdiction and the said Court shall have all the powers and jurisdiction in respect thereof as if it had been originally instituted in such Court;(b)Court fee on the scale for the time being in force in the High Court as a court of original civil jurisdiction shall be payable in that court in respect of the suit or proceeding therein:Provided that in the levy of any such fee which, according to the practice of the court, is credited to the State Government, credit shall be given for the institution fee already paid in the City Court.
