(1)In these rules, unless the context otherwise requires -(a)'advocate' means a person whose name is entered on the roll of advocates prepared and maintained by a State Bar Council under the Advocates Act, 1961 (25 of 1961);(b)'advocate-on-record' means an advocate who is entitled under these rules to act as well as to plead for a party in the Court;(c)'appointed day' means the date on which these rules shall come into force;(d)'Chief Justice' means the Chief Justice of India, and includes a Judge appointed under article 126 of the Constitution to perform the duties of the Chief Justice;(e)'Code' means the Code of Civil Procedure, 1908 (5 of 1908) or the Code of Criminal Procedure, 1973 (2 of 1974), as the case may be;(f)'Constitution' means the Constitution of India;(g)'Court' and 'this Court' means the Supreme Court of India;(h)'Court appealed from' includes a Tribunal or any other judicial body from which an appeal is preferred to the Court;(i)High Court' means-(i)as respects anything done before the commencement of the Constitution, a High Court within the meaning of section 219 of the Government of India Act, 1935; and(ii)as respects anything done or to be done after the commencement of the Constitution, a High Court established by or recognized under the Constitution;(j)'Judge' means a Judge of the Court;(k)'judgment' includes decree, order, sentence or determination of any Court, Tribunal, Judge or Judicial Officer;(l)'prescribed' means prescribed by or under these rules;(m)'record' in Part II of these rules means the aggregate of papers relating to an appeal (including the pleadings, proceedings, evidence and judgments) proper to be laid before the Court at the hearing of the appeal;(n)(i)'Secretary General' means the Secretary General of the Court.(ii)'Registrar' means the Registrar of the Court and shall include Additional Registrar of the Court.(iii)'Registry' means the Registry of the Court.(o)'respondent' includes an intervener;(p)'the rules' and 'rules of Court' means these rules and include the forms appended to these rules;(q)'Senior advocate' means any advocate so designated under sub-section (2) of section 16 of the Advocates Act, 1961 (25 of 1961), and all such advocates whose names were borne on the roll of the senior advocates of the Court immediately before the commencement of Chapter III of the Advocates Act, 1961;(r)'Taxing Officer' means the Officer of the Court whose duty is to tax costs of proceedings in the Court.(2)The General Clauses Act, 1897 (10 of 1897), shall apply for the interpretation of these rules as it applies for the interpretation of an Act of Parliament.
