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 2]

British India - Act

Procedure Of The High Court For Uttar Pradesh Act, 1869

BRITISH INDIA
India

Procedure Of The High Court For Uttar Pradesh Act, 1869

Act 13 of 1869

  • Published on 1 January 1869
  • Commenced on 1 January 1869
  • [This is the version of this document from 1 January 1869.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Procedure of the High Court of Judicature for Uttar Pradesh.Preamble.- WHEREAS it is expedient to amend the procedure of the High Court of Judicature for Uttar Pradesh]; It is hereby enacted as follows:-

1. Trial of Natives and European British subjects conjointly. Rep. by the Advocate- General' s (Power;) Act, 1875 (10 of 1875 ).

2. Record of evidence. Rep., ibid.

3. Power to award costs on petitions, etc.-

Whenever any petition, application or motion is made in any matter coming before the said Court in the exercise of its civil or other jurisdiction, the Court shall have power to award and apportion costs in any manner it may think fit.

4. Penalty for making false statements in support of petitions, etc.-

Whenever the Court shall require the statements in support of any such petition, application or motion to be verified by a declaration in writing, the person making such verification shall, if any such statement is false, and if he either knows or believes it to be false, or does not believe it to be true, be deemed to have intentionally given false evidence in a stage of a judicial proceeding.