| Chapter Name | Heading | View/Download |
|---|---|---|
| CHAPTER I | Place of sitting of the High Court of Orissa |
3.95 KB
|
| CHAPTER II | Rules for the Disposal of Non-Judicial Business |
75.49 KB
|
| CHAPTER III | Jurisdiction of Single Judges and Benches of the High Court |
26.1 KB
|
| CHAPTER IV | Reference to the Full Bench |
7.81 KB
|
| CHAPTER V | Powers of the Registrar, Deputy Registrar and other Officers of the Court |
19.39 KB
|
| Chapter Name | Heading | View/Download |
|---|---|---|
| CHAPTER VI | General Rules regarding Applications and Affidavits |
101.49 KB
|
| CHAPTER VII | Appointment of Guardians and Substitution of Legal Representatives |
13.1 KB
|
| CHAPTER VIII | Procedure Before Admission |
157.65 KB
|
| CHAPTER IX | Procedure After Admission |
89.43 KB
|
| CHAPTER X | Notice of Proceeding to Advocate-General |
5.38 KB
|
| CHAPTER XI | Notice in Peremptory Order Cases and Cases of Non-Prosecution |
5.6 KB
|
| CHAPTER XII | Preparation of Paper Books |
170.35 KB
|
| CHAPTER XIII | Judgment and Decree |
13.99 KB
|
| CHAPTER XIV | Probate and Letters of Administration |
85.73 KB
|
| CHAPTER XV | Applications under Article 226, 227 and 228 of the Constitution and Rules for the issue of writs under the said Articles (except the writs in the nature of Habeas Corpus |
234.74 KB
|
| CHAPTER XVI | Rules to Regulate Proceedings under Article 226 of the Constitution of India for issue of writs in the nature of Habeas Corpus |
52.29 KB
|
| CHAPTER XVII | Rules to Regulate Contempt Proceedings |
160.08 KB
|
| CHAPTER XVIII | Procedure in Criminal Cases |
151.54 KB
|
| Chapter Name | Heading | View/Download |
|---|---|---|
| CHAPTER XIX | APPEALS TO THE SUPREME COURT |
120.41 KB
|
| Chapter Name | Heading | View/Download |
|---|---|---|
| CHAPTER XX | Fees and Costs |
139.21 KB
|
| Chapter Name | Heading | View/Download |
|---|---|---|
| CHAPTER XXI | Information and Copies |
162.56 KB
|
| CHAPTER XXII | Deposit and Repayment of Money |
113.18 KB
|
| CHAPTER XXIII | Inspection of Records and Registers |
62.46 KB
|
| CHAPTER XXIV | Facilities to be given to Press Reporters |
6.75 KB
|
| CHAPTER XXV | Preservation and Destruction of Civil and Criminal Records |
106.82 KB
|
| CHAPTER XXV-A | Classification, Preservation, Destrusction of English Correspondence and registers on the Administrative Side |
190.49 KB
|
| CHAPTER XXVI | Mode of Recording Evidence in Civil Cases |
6.02 KB
|
Print