THE BOMBAY HIGH COURT APPELLATE SIDE RULES, 1960


(Amended upto 20th October, 2022)




Part - I
CONDUCT OF BUSINESS

Chapter I
   Jurisdiction of Single Judges and Benches of the High Court
Chapter II
   Power of the Registrar, Depurty Registrar and Assistant Registrar
                                  
 
Part - II
 PROCEDURE AND PRACTICE
Chapter III
   Affidavits
Chapter IV
   Presentation of Appeals and Applications.
Chapter IV-A
   Norms for Presentation and Conduct of Proceedings in person by parties
Chapter V
   Procedure after Presentation, Removal of Office objections, etc.
Chapter VI
   Appeal under clause 15 of the Letter Patent
Chapter VII
   Processes, Process fees, Printing charges, Security for cost and other procedure after admission
Chapter VIII
   Search and copies
Chapter IX
   Preparation of paper books and translations.
Chapter X
   Warned List, Weekly and Daily Boards
Chapter XI
   Judgment and Decree
Chapter XII
   Procedure In Cases of Default
Chapter XIII
   Certified Copies
Chapter XIV
   Costs, Fees and Rules for Computing Advicates Fees
Chapter XV
Destruction of Records
Chapter XVI
   References From the Bombay Court of Small Causes and under section 113 and Order XLVI of the Civil Procedure Code
Chapter XVII
   Petitions under Articles 226 and 227 and applications under Article 228 of the Constutiton and Rules
for the issue of Writs and Orders under the said Articles
Chapter XVIII
   Cases for Confirmation of a Decree under the Indian Divorce Act, IV of 1869 [ Deleted ]
Chapter XIX
   Rules made under section 4(2) of The City of Bombay Municipal (Supplementary) Act, XII of 1888
Chapter  XX
   Appeals Under the Insurance Act IV of 1938
Chapter XXI
   Rules under The Banking Regulation Act 1949 (Act X of 1949) applicable to applications filed
 in the office of the High Court at Nagpur
Chapter XXII
   Appeals under section 116-A of The Representation of People Act XLIII of 1951
Chapter XXIII
   Petitions under The Indian Companies Act (I of 1956)
Chapter XXIII-A
   Appeals under Companies Act, 1956 (Act I of 1956)
Chapter XXIV
   Appeals under Section 72 of The Copyrights Act, 1957
Chapter XXIV-A
   Tax Appeals
Chapter XXV
   Revision Application under section 5(2) of The Bombay Court Fees Act, 1959
Chapter XXVI
   Criminal Business
Chapter XXVII
   Rules under section 477(1)(d) read with section 96 of The Code of Criminal Procedure 1973
Chapter XXVIII
   Rules for the issue of Writ or orders in The Nature of Writs of Habeas Corpus under Articles 226 of The Constitution of India
Chapter XXIX
   Appeal to the Supreme Court  [ Deleted ]
Chapter XXIX-A
   Appeal to the Supreme Court

  SCHEDULE "A"

  Form No. I - Petition for a certificate for leave to appeal to the Supreme Court

  Form No. II - Notice to show cause

  Form No. III - Certificate of Fitness for appeal to the Supreme Court

  Form No. IV - Notice of the order granting Specal Leave and/the lodgment of the petition of appeal

  Form No. V - Certificate regarding service of Notice on the Respondent(s) under Rules 11/15
Order XV/XXI of the Supreme Court Rules, 1966

  Form No. VI - Notice to appellant for depositing the costs of the preparation, transmission etc.
of the transcript of the record

  Form No. VII - Notice to the Appellant for inspection of the Record and for filing the list of documents to be included in the Transcript of the record

  Form No. VIII - Notice to the Respondent for inspection of the Record and for filing the list of documents to be included in the Transcript of the record.

  Form No. IX - Notice of the certification and transmission of the transcript of the record.

  Form No. X - Certificate of the Registrar under rules 11/15, Order XV/XXI of the Supreme Court Rules, 1966

  Form No. XI - Petition for a Certificate for Leave to appeal to the Supreme Court

  SCHEDULE "B"

  Rules as to Printing of Record
Chapter XXIX-B
   Transfer of Cases under Article 139-A of the Constitution
Chapter XXX
   Miscellaneous
Chapter XXXI
   Presentation of Proceedings at the Office of the High Court of Bombay at the Principal Seat, Its Benches and at Goa
Chapter XXXI-A
   General [ Deleted ]

Part - III
 LEGAL PRACTITIONERS
Chapter XXXII
   Legal Practitioners

  Schedules I to IV - Deleted.
    Schedules V - Rules made by the Bar Council - Appearance of Advocates of other High Courts on the Appellate Side
    Schedules VI - Rules framed by the High Court under section 16(2) of the Advocates Act, 1961
    Schedules VII - Rules framed by the High Court under section 34(1) of the Advocate Act, 1961

 

Part - IV
 ADVOCATES'  CLERKS
Chapter XXXIII
   Advocates' Clerk
Chapter XXXIV
   Rules to regulate proceedings for contempt under Articles 215 of The Constitution of India and The Contempt of Courts Act, 1971
Chapter XXXV
   Rules of the High Court at Bombay under The Maharashtra Vexatious Litigation (Prevention) Act, 1971

 

Part - V
APPENDICES

  Appendix A - An Act for Establishing High Courts of Judicature in India   [ Repealed ]

  Appendix B - The Amended Letters Patent of The High Court