LexThe CHHATTISGARH HIGH COURT (APPEAL TO DIVISION BENCH) ACT, 2006
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act,.J
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CHHATTISGARH ACT
(No. I of2007)
THE CHHATTISGARH HIGH COURT (APPEAL TO DIVISION BENCH) ACT, 2006.
An Act to provide for an appeal from a judgment or order passed by one Judge of
the High Court in exercise of the original jurisdiction, to a Division Bench oftbe Same High.
Court.
Be it enacted by the Chhattisgarh Legislature in the fifty-seventh year of the republic of
India as follows :-
I.
2.
3.
4.
(1) This Act may by called the Chhattisgarh High Court (Appeal to Division Bench)
Act, 2006 .
. (2) It shall come into force from the date of its publication in the Official Gazette.
(I)
•
(2)
.. ,
(3)
(!)
l\n appeal shall lie from a judgment or order passed by one Judge of the High
Court in exercise of original Jurisdiction under Article 226 of the Constitution
oflndia, to a Division Bench comprising of two Judges of the same High Court.
Provided that no such appeal shall lie against an interlocutory order
or against an order passed in exercise of. supervisory jurisdiction under
Article 227 of the Constitution ~flndia.
An appeal under sub-section(]) shall be filed within 45 days from the date of
order passed by a singie Judge .
. Provided that any appeal may be admitte-0 after the prescribed period
of 45 days, if the petitioner satisfies the Division Bench that he had sufficient
cause for not preferring the appeal within such period.
Explanation :- The fact that the petitioner was misled by any order, practice or
judgment ~f the High Court in ascertaining or ,;omputing the prescribed
period may by sufficient cause within the meaning of this sub-section.
An appeal under sub-section (I) shall be filed, heard and decided in accor- .
dance with the procedure as may be prescribed by the High Court.
The High Court may, from time to time, make rules for carrying out all or any
of the purpose of the Act.
(2) In particular and without prejudice to the generality of the foregoing power,
such rules may provide for the procedure of filing, hearing and disposal of
appeal under sub-section (3) of section 2 ..
(I) The Chhattisgarh Uchcha Nyayalaya (Letter Patent Appeals Samapti)
Adhiniyam, 1981 (No. 29 of 1981) is hereby repealed.
·. (2) Notwithstanding such repeal, anything done or any action taken under orin
pursuance of the said Act and.which has attained finality shall not be reopened
. in any court of law.
Short title and
cOmmencerneut.
Appeal to the Divi
sion Bench of the
High Court from a
.Judgment or order
of one judge of the
High Court made in
exercise of original
jurisdiction.
Power to make rules.
· Repeal and Saving~
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CHHAffiSGARH ACT
(No. 2 of 2014)
CIIlIATIISGARH IIlGH COURT (APPEAL TO DMSION BENCH)
(AMENDMENT) ACT, 2013
An Act further to amend the Chhattisgarh High Court (Appeal to Dhision Bench)
Act, 2006 (No. 1 of2007).
Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the
Republic oflndia, as follows :-
1.
2.
(I) This Act may be called the Chhattisgarh High Court (Appeal to Division
Bench)Amendrhent Act,2013).
(2) It shall come into force from the date ofits publication in the Official Gazette.
After first proviso of sub-section (1) of Section 2 of the Chhattisgarh High Court
(Appeal to Division Bench) Act, 2006 (No. 1 of 2007), the following shall be added,
namely:-
"Explanation-Where points raised in the petition before the Division Bench against the
order of judgment of the Single Judge were adjudicated upon, by the Sub-ordinate Court,
Tribunal or Quasi-Judicial Authority, as the case may be, it shall be presumed that such
order or judgment by the Single Judge of the High Court has been passed in exercise of
the supervisory jurisdiction under Article 227 of the Constitution of India."
174 (1)
Short title and
commencement.
Amendment of
Section 2.
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of
3Tllftll¢ ifi~~.flll#(f~ dll~!illjfll(
CHHATTISGARH ACT
(No. 25 of 2016)
~- ~-war. ~ ~-
THE CHHATTISGARH HIGH COURT (APPEAL TO DNISION BENCH)
(AMENDMENT) ACT, 2015
An Act further to amend the Chhattisgarh High Court (Appeal to Division
Bench) Act, 2006 (No. l of2007).
Be it enact ed by the Chhattisgarh Legislature in the Sixty-sixth Year of the Republic
oflndia, as follows: -
1.
2.
(1) This Act may be called the Chhattisgarh High Court (Appeal to Division
Bench) (Amendment) Act, 2015.
(2) It sha ll be deemed to have com e into force with retro spective effect from
6th August, 20 15.
The Explanation to the first proviso of sub-section (I) of Section 2 of the Chhattisgarh
High Cou1t (Appeal to Division Bench)Act, 2006 (No. 1 of2007) shall stand omitted.