Section 22 in High Court of Chhattisgarh Rules, 2005
22.
The following matters shall ordinarily be heard and disposed of by a Judge sitting alone:-(i)An appeal from an appellate decree of a District Court.(ii)An appeal of a civil nature under any Act of the Central or State Legislature or First Appeals under the Code of Civil Procedure, the value of which does not exceed the sum of Rs. 3,00,000/- (Rs. Three Lacs Only) and any application or reference made under such Acts, unless otherwise expressly provided for under such Acts.Explanation. - The value of a cross objection filed in any such appeal shall not be included in the value of the appeal. However, if the value of the cross objection exceeds Rs. 3,00,000/- (Rs. Three Lacs Only) the appeal as well as the cross objection shall both be heard by a Division Bench.(iii)An appeal from an appealable order under the Code of Civil Procedure or under any other enactment unless otherwise provided in the said enactment.(iv)An appeal under Section 173 of the M.V. Act 1988, the value of which does not exceed Rs. 3,00,000/- (Rs. Three lacs only).Explanation. - The value of a cross objection filed in any such appeal shall not be included in the value of the appeal. However, if the value of the cross objection exceeds Rs. 3,00,000/- (Rs. Three Lacs Only) the appeal as well as the cross objection shall both be heard by a Division Bench.(v)An appeal under Section 47 of the Guardian and Wards Act, 1890.(vi)An appeal relating to costs only.(vii)An application under Section 22, 23 or 24 of the Code of Civil Procedure.(viii)Any application under the provisions of Code of Civil Procedure or any other enactment for the time being in force in an appeal, revision or any other proceedings in a matter within the jurisdiction of a Judge sitting alone and which is not otherwise expressly provided for.(ix)An application for revision under the Code of Civil Procedure or under any Central or State Act, unless otherwise expressly provided in the said Central or State Act.(x)A suit coming before the Court in the exercise of its extraordinary original civil jurisdiction.(xi)A proceeding of a civil nature under an Act of the Central or State Legislature, coming before the Court in the exercise of its original jurisdiction.(xii)Election petition under Representation of Peoples Act, 1951.(xiii)Company matters, Probate and Letters of Administration matters of original jurisdiction (on nomination by the Chief Justice).(xiv)Appeal and Reference under the Trade Marks Act, 1999.(xv)All writ petitions under Article 226/227 of the Constitution of India except those falling within the jurisdiction of Division Bench.(xvi)All Taxation matters unless otherwise provided in the Central or State Act, from which the proceedings are arising.Division Bench
