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 8] [Entire Act]

Bombay Presidency - Section

Section 12 in The Bombay City Civil Court Act, 1948

12. High Court jurisdiction barred except in certain cases.–

Notwithstanding anything contained in any law, the High Court shall not have jurisdiction to try suits and proceedings cognizable by the City Court:Provided that the High Court may, for any special reason, and at any stage remove for trial by itself any suit or proceeding from the City Court.