Class III includes records of-(a)Suits for the recovery of arrears of maintenance.(b)Suits, with or without ancillary reliefs, for dissolution of marriage, nullity of marriage, judicial separation or restitution of conjugal rights.(c)Suits under Section 9 of the Specific Relief Act, 1877.(d)Cases against legal practitioners for unprofessional conduct or for practising in Courts without necessary certificate.(e)Cases under Section 83 of the Transfer of Property Act, 1882.(f)Applications under the Indian Trusts Act, 1882.(g)Applications under sub-sections (3) and (5) of Section 16 of the Indian Telegraph Act, 1885.(h)Cases under Parts III and IV of the Land Acquisition Act, 1894.(i)Applications by the Collector to the District Judge or proceedings taken by the District Judge of his own motion under Section 61 of the Indian Stamp Act, 1899.(j)Cases under the Code of Civil Procedure, 1908, for transfer of a decree when no application for execution is pending.(k)Applications to sue in forma pauperis, if rejected.(l)Cases in which plaints have been rejected or returned for presentation to the proper Court.(m)Cases in which plaints have been withdrawn with permission to file a fresh suit.(n)Cases in which memoranda of appeal have been rejected or returned for presentation to proper Court.Note. - Proceedings under the Civil Procedure Code for restoration of a suit or appeal or for a review of judgement or proceedings in the suit or appeal must form part of the record of the suits or appeal.(o)Petitions or applications under the Companies Act, 1956.(p)Applications under Section 25 (2) of the Central Provinces Land Alienation Act, 1916.(q)Petitions for adjudication as insolvents.(r)Cases under Section 3 of the Charitable and Religious Trusts Act, 1920.(s)Cases under Part VII of the Indian Succession Act, 1925.(t)Applications under Section 14 of the Central Provinces Local Fund Audit Act, 1933(u)Cases under Section 3 of the Central Provinces Adjustment and Liquidation of Industrial Workers' Debt Act, 1936.(v)Cases under Section 26 of the Madhya Pradesh Public Trusts Act, 1951.(w)Proceedings against witnesses and proceedings under sub-section (2) of Section 18A of the Workmen's Compensation Act, 1923.(x)All other suits which are not included in class I or class II.(y)Such other cases as the High Court may, from time to time, direct to be included.Note. - The list of miscellaneous judicial cases contained in Rule 372 is compiled for purposes of registration and not of classification. Miscellaneous judicial cases not included in the preceding rules will form part of the parent record and the papers forming them will not be collected separately except in the case of those miscellaneous judicial cases for which a separate order-sheet is prescribed. Orders governing these cases will be found in Rule 319.
