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State of Rajasthan - Section

Section 850 in Rules of the High Court of Judicature for Rajasthan, 1952

850. Institution Registers.

- A separate Register of Institution in the prescribed form shall be kept for each of the following classes of cases, namely:-
(1)First Appeals.
(2)Execution First Appeals.
(3)Second Appeals.
(4)Execution Second Appeals.
(5)Appeals from Orders.
(6)Civil Revisions.
(7)Applications for Review of Judgment.
(8)Matrimonial Suits.
(9)Testamentary Suits.
(10)Company Cases.
(11)Other Original Suits.
(12)Special Appeals.
(13)Applications for leave, to appeal to Supreme Court.
(14)Civil Miscellaneous Cases.
(15)Civil References.
(16)Writ Cases.
(17)Criminal Appeals.
(18)Criminal Revisions.
(19)Criminal References.
(20)Criminal Miscellaneous Cases.
(21)Cases under section 374 of the Code of Criminal Procedure.The cases shall be entered in the register according to the date of admission and no defective case shall be entered therein.