| CATEGORY |
ARTICLES OF BOMBAY CRT. FEES ACT , 1959 |
COURT FEE |
| 1] WRIT PETITION |
||
| i]
Under Art. 226 |
Art. 1(f. i) of Sch. II |
Rs. 125. 00 |
| ii]
Under Art. 227 |
Art. 1(f. ii) of Sch. II |
Rs. 250. 00 |
| 2] CRIMINAL
APPEAL |
Art. 13 (c) of Sch. II |
Rs. 25. 00 |
| 3] CRIMINAL REVISION APPLICATION |
Art.
1(f) (iii) of Sch. II |
Rs. 25. 00 |
| 4] CRIMINAL APPLICATION |
Art. 1(f) (iii) of Sch. II | Rs. 25. 00 |
| 5] CONTEMPT PETITION |
Art. 1(f) (iii) of Sch.
II |
Rs. 25. 00 |
| 6]
VAKALATNAMA |
Art. 12 (b) of Sch. II |
Rs. 15. 00 |
| 7]
COURT FEES REQUIRED ON CERTIFIED COPY OF |
Art. 24 of Sch. II |
|
| i)
Trial Court Judgment
|
Rs. 5. 00 |
|
| ii) District Court Judgment | Rs. 5. 00 | |
| iii)
High Court
Judgment |
Rs. 10. 00 | |