Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State of Chattisgarh - Section

Section 388 in High Court of Chhattisgarh Rules, 2005

388.

The issue of copies to representatives of approved Law Journals shall be governed by the following provisions, namely : -
(1)An approved list of Law Journals entitled to receive copies of judgments marked A.F.R. (approved for reporting) under this rule shall be maintained under the orders of the Chief Justice.
(2)No Law Journal shall be entered in this list unless it has given an undertaking that it will apply for a copy of every judgment delivered by the Court which is marked A.F.R.:Provided that a Law Journal publishing cases only of a particular branch or branches of Law (such as Journals publishing Income tax and Sales tax Cases) may also be entered in the approved list, if it gives an undertaking that it will apply for a copy of every judgment delivered by the Court, which is marked A.F.R. in case relating to the branch or branches of Law which are published in the journal.
(3)No Law Journal on the approved list shall be entitled to receive more than one copy of such judgment under this Rule.
(4)As soon as judgment marked A.F.R. has been received in the disposal Section or the Criminal Department, as the case may be, an assistant there shall enter it in a register to be called Register of Judgments marked A.F.R., the entries being made in chronological order, and shall send such judgment immediately to the Section Officer of the Copying Department for the preparation of as many copies as there are law journals on the approved list.
(5)Two registers in the prescribed form to be called 'Register of Copies of Judgments marked A.F.k.' and 'Register of Applications for copies of Judgments marked A.F.R., respectively shall be maintained by the Section Officer of the Copying Department with respect to such copies.
(6)Copies prepared under this Rule shall contain the following additional information, namely : -
(a)the names of advocates appearing in the case on both sides ;
(b)the names of Judges delivering the judgment of the Court; and
(c)full designation of the lower Court along with the date of its judgment or order.
Such additional information shall be sent to the Section Officer of the Copying Department by the Disposal Section or the Criminal Department, as the case may be, along with the judgment.
(7)Copies prepared under this Rule shall be given priority over all ordinary copies and shall be prepared as quickly as possible.
(8)As soon as copies are ready they shall be delivered to the representative of the journals on the approved list on their submitting a duly stamped application and on payment of Rs. 2/- (in Court fee stamps affixed on the application) per copy of every such judgment or order.
(9)If the representative of any law journal on the approved list does not apply for copy of any judgment marked A.F.R. within three weeks from the date on which it is so marked the name of such journal may be removed from the approved list.
(10)The 'Register of Copies of Judgments marked A.F.R.' shall be open to inspection by the representative of any law journal on the approved list.I. Register of Judgments marked A.F.R.
SI. No. Description of the cases Date of receipt of judgment in Disposal Section,Criminal Department Number of page in the judgment
(1) (2) (3) (4)
       
Date of sending judgment to the Section Officer,Copying Department Signature of Section Officer. C.D. with the dateof receipt of judgment Date of receipt of judgment from C.D. Remarks
(5) (6) (7) (8)
       
II. Register of Copies of Judgments marked A.F.R.
SI. No. Description of the cases Date of receipt of judgment in C.D. DisposalSection, Criminal Department Date and time when judgment received by C. D. Signature of Comparer
(1) (2) (3) (4) (5)
         
No. of Pages Date and time when handed over to SectionOfficer, C.D. Signature of Section Officer, C.D. Remarks
(6) (7) (8) (9)
       
III. Register of Application for Copies of Judgments marked A.F.R.
SI. No. Date of application and value of stamp, if any Name of applicant, Law Journal Description of case
(1) (2) (3) (4)
       
Signature of Section Officer, C. D. Date when copy delivered to Signature of recipient, applicant Remarks
(5) (6) (7) (8)
       
B: Facilities to be given to the Press Reporters