Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 15 in High Court Fees Rules, 1956

15. In suits for accounts, partnership actions, suits for partition, suits for administration, and generally in all suits where a preliminary decree is passed and an enquiry is directed to be held to enable a final decree to be passed, costs of the suit are to be taxed on the passing of the final decree unless the Court shall otherwise direct.