Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 38 in The Civil Courts Act, 1977

38. Transfer of proceedings.

- Subject to the provisions of any enactment for the time being in force, the High Court may of its own motion, or on the application of party, withdraw any proceeding which is pending in any Court subordinate to it, and for the withdrawal of which provision is not made in sections 24 and 141 of the Code of Civil Procedure, and may either itself dispose of the proceeding or transfer it for disposal to any other subordinate Court.