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State of Uttar Pradesh - Section
Section 44A in Allahabad High Court Rules, 1952
44A. [ [Added by Notification No. 140/VIII-C-2, Correction Slip No. 236 date 16.5.2006 published in the UP Gazette Part 2 date 27.5.2006 (w.e.f. 27.5.2006).] In compliance of the directions contained in the decision of criminal appeals/ Government appeals/ Revisions (where conviction has been maintained, sentence awarded or modified), a register in the following form shall be maintained by the office. Initially, the entries in the register shall be made in respect of criminal appeals and Government appeals decided since 01.01.2001 onwards. In respect of criminal revisions, the register shall be opened with effect from 01.01.2006. For different nature of matters i.e. criminal appeals, Government appeals and revisions separate registers shall be maintained. Such registers shall be put up before an Hon'ble Judge of the Court to be nominated by the Hon'ble Chief Justice in the first week of every quarter of calendar year]
(SPECIMEN FORM)Compliance Register in respect of Criminal Appeals/Government Appeal/Revisions| No.of Criminal Appeals/ GovernmentAppeals/Criminal Revision | District/Police Station | Session Trial No. Lower Appellate Court's caseNo. | List of High Courts Final Order | Date of Communication of the High Court's orderto the Court below | Date of Receipt Of Compliance report | Date of issuance of reminder(s) in case ofnoncompliance | Remarks |
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