Section 514 in Rules of the High Court of Judicature for Rajasthan, 1952
514. Paper book.
- (i) The paper book shall consist of a fly sheet and a general index and contain copies of the following papers, namely-(i)Application and the affidavit accompanying it, if any.(ii)Reply to the application and the affidavit accompanying it, if any.(iii)Any orders passed by the Court under [sub-section] [Indian Income Tax 1922 repealed by Act No. 43 of 1961. Sections 66(2) (3) and (4) of the old Act analogous to sections 256, 258 respectively of the new Act.] (2), (3) or (4) of section 66 of the Act.(iv)Statement of the case and copies of documents or extract therefrom, if any, forming part of the case.(v)Any objection by a party to the statement of the case.(vi)Orders of the Appellate Tribunal under sub-section (4) of section 33 of the Act.(vii)Order of the Appellate Assistant Commissioner.(viii)Order of the Income-tax Officer.(2)Whether the case is referred back to the Appellate Tribunal under sub-section (4) of section 66 of the Act, a copy of the statement of the case as added to or altered by the said Tribunal shall also be included in the paper book.(3)If any party desires that a copy of any other document be included in the paper book on the ground that it is necessary for the determination of the question of law referred to the Court, it shall make an application in writing to the Registrar fully explaining the relevancy of such document . The Registrar shall give notice of the application to the opposite party and may after hearing any objection that may be filed by such party, either reject the application or direct that a copy of such document be included in the paper book.(4)The paper book shall, unless otherwise ordered, be a typewritten one and such number of copies thereof shall be prepared as the Registrar may direct.
