Section 54 in Rules of the High Court of Judicature for Rajasthan, 1952
54. Constitution of Benches.
- Judges shall sit alone or in such Division Courts, as may be constituted from time to time and do such work, as may be allotted to them by order of the Chief Justice or in accordance with his direction.[55. Jurisdiction of a Single Judge. - Except as provided by these Rules or other Law, the following cases shall ordinarily be admitted. heard and disposed of by a Judge sitting alone, namely.-(i)a motion for the admission of a memorandum of appeal or cross-objection or an application for exparte interim order;(ii)a civil appeal;(iii)an execution appeal;(iv)a civil revision;(v)a Suit or proceeding in the nature of a suit coming before the Court in the exercise of its original or extraordinary original civil, testamentary or matrimonial jurisdiction including a proceeding under The Indian Trusts Act, 1882 (Act No. II of 1882).The Company Act, 1956 (Act No. I of 1956),The Designs Act, 1911 (Act No. II of 1911) or The patents Act, 1970 (Act No. 39 of 1970):(vi)a reference under section 243 of the Rajasthan Tenancy Act, 1955 (Act No III of 1955):(vii)a case or proceeding under section 30 of the Rajasthan High Court Ordinance. 1949 (Ordinance No. XV of 1949);(viii)a criminal appeal, application or reference under the Code of Criminal Procedure, 1973 or any other law except an appeal, application or reference in a case in which a sentence of death or imprisonment for life has been passed and in criminal matters against acquittal arising out of offences punishable only with death or imprisonment for life:(ix)a case coming before the Court in the exercise of its ordinary or extra-ordinary original criminal jurisdiction:(x)an appeal or division from an order passed under sections 340, 341 and 343 of the Code of Criminal Procedure, 1973;(xi)[ the writ petitions under Article 226 and 227 of the Constitution of India, except the Writ Petitions challenging the vires of the provisions of any Act] [x x x] [Deleted by No. 5/S.R.O./95, dated 22-8-1995; published. in Rajasthan Gazetted Part 7 dated 31-8-95. p.89.].(xii)an application under article 228 of the Constitution of India and the case withdrawn under the said Article:Provided that-(a)the Chief Justice may, from time to time direct that any case or class of cases which may be heard by a Judge sitting alone shall be heard by a Bench of two or more Judges,(b)a Judge may, if he thinks fit, refer a case which may1 be heard by a Judge sitting alone on any question or questions of law arising therein for decision to a Bench of two Judges: and(c)a Judge before whom any proceedings under The Indian Trusts Act, 1882 (Act No. II of 1882), The Companies Act, 1956 (Act No. I of 1956), The Designs Act 1911 (Act No. II of 1911) or The Patents Act. 1970 (Act No. 39 of 1970) is pending, may with the sanction of the Chief Justice, obtain the assistance of one or more other Judges for the hearing and determination of such proceedings or of any question or questions arising therein.]
