CIVIL JURISDICTION
FORUM OF THE CATEGORY OF THE CASES PERTAINS TO
CIVIL APPELLATE JURISDICTION
| CATEGORY |
RULE/SECTION |
BENCH |
| 1] WRIT PETITION |
||
| i)
Under Art.226 or 227 |
R.18 Ch.XVII of H.C.A.S.Rules, 1960 |
Single
Bench |
| ii)
Under Art.226, 227,228 |
R.1(i)&R.17(i)Ch.XVII
of H.C.A.S.Rules,1960 |
Division
Bench |
| 2] FIRST APPEAL |
R.2 I(a)(i),(iii) and (v) Ch.I of H.C.A.S.Rules,1960. |
Single Bench Claim <10 Lacs. |
| R.2
I(a)(i) of Ch.I of H.C.A.S.Rules, 1960. |
Division Bench Claim >10 Lacs. |
|
| 3] FAMILY COURT APPEAL |
R.2-C
Ch.I of H.C. A.S.Rules,1960. |
Division Bench |
| S.19(6)
of Family Courts Act,1984. |
||
| 4] LETTERS
PATENT APPEAL |
R.3,Ch.VI
of H.C.A.S. Rules,1960. |
Division
Bench |
| 5] SECOND
APPEAL |
R.2
I(a)(ii) Ch.I of H.C.A.S.Rules,1960. |
Single
Bench |
| 6] APPEAL
FROM ORDER |
R.2
I(a)(iv) Ch.I of H.C.A.S.Rules, 1960. |
Single
Bench |
| 7]
CONTEMPT APPEAL |
S.19(1)(a)
of Contempt of Courts Act , 1971. |
Division
Bench |
| 8] CIVIL REVISION APPLICATION |
R.2
I(b) Ch.I of H.C.A.S.Rules,1960. |
Single
Bench |
| Rule 2C
Chap.I of H.C.A.S.Rules 1960 r/w Sec.19(4) of Family Courts Act |
Division
Bench |
|
| 9] CONTEMPT PETITION |
Sec.18(1)
r/w Sec.15 of Contempt of Courts Act, 1971. |
Division
Bench |
| Sec.2(b)
of Contempt of Courts Act, 1971. |
Single
Bench |
|
| 10]
MISC.CIVIL APPLICATION |
R.5
Ch.I of H.C.A.S.Rules,1960. |
Single
Bench |
| 11] CIVIL REFERENCE |
R.7,Ch.I of H.C.A.S. Rules, 1960. |
As
ordered by the Hon'ble The Chief Justice. |
| u/s 113
and under order 46 Rule 1 of C.P.C. |
Division
Bench |
|
