- The following appeals shall be treated as miscellaneous appeals and registered as such :-(i)Appeals from orders under Section 104, read with Rule 1, Order XLD3.(ii)Appeals from orders in miscellaneous judicial cases not amounting to a decree.(iii)Appeals under Section 476B of the Code of Criminal Procedure from the order of a Civil Court.(iv)Appeals under Section 25 of the Administration of Evacuee Property Act, 1950 (XXXI of 1950).(v)Appeals under the Drugs Act, 1940 or rules made thereunder against suspension or cancellation of licence.(vi)Appeals under sub-section (4) of Section 32 of the Dentists Act, 1948 (XVI of 1948).(vii)Appeals under Section 11 (1)(b) of the Indian Trade Unions Act, 1926 (XVI of 1926).(viii)Appeals under Section 17 of the Payment of Wages Act, 1936.(ix)Appeals under Section 149 of the Madhya Pradesh Municipal Corporations Act, 1956.(x)Appeals under Section 139 or Section 172 of the Madhya Pradesh Municipalities Act, 1961.(xi)[ An appeal against an appealable order passed under any Central or Local Act.] [Added vide High Court Notification No. 11172-III-1-5-57-Ch-XVIII, dated 5-9-1966, Published in the M.P. Gazette, dated 16-9-1966, Part IV (Ga) at page 808.]Note. - Applications to transfer a suit under Sections 22 and 24 of the Code of Civil Procedure, applications for re-admission or rehearing of an appeal under Rules 19 and 21 of Order XLI, applications for leave to appeal as a pauper under Rule 1 of Order XLIV and applications for review of judgement under Section 114, read With Rule 1 of Order XLVII, are not appeals but are of nature of original applications, though made to an appellate Court, and should, therefore, be entered in the register of miscellaneous judicial cases and not in this register.
