- No document of any of the kinds specified in the First or Second Schedules to the Court-Fees Act No. VII of 1977 annexed, as chargeable with fees shall be filed, exhibited or recorded in, or shall be received or furnished by the High Court in any case coming before it, in the exercise of its extraordinary original civil jurisdiction;orin the exercise of its extraordinary original criminal jurisdiction:orin the exercise of its ordinary original civil jurisdiction:orin the exercise of its jurisdiction as regards appeal from the judgments passed under ordinary original civil jurisdiction of the High Court;orin the exercise of its powers as a court of appeal from courts subject to its superintendence;orin the exercise of its jurisdiction as a court of reference or revision;unless in respect of such document there be paid a fee of an amount not less than that indicated by either of the said Schedules as the proper fee for such document.
