Civil Procedure Code 1908

Civil Procedure Code (1980) 1 - 110 \| Civil Procedure Code (1980) 110 - 230
CONTENTS
Sections	Particulars
111.	Bar of certain appeals.
111A.	Appeals to Federal Court.
112.	Savings.
113.	Reference to High Court
114.	Review.
115.	Revision.
116.	Part to apply only to certain High Courts.
117.	Application of Code to High Court.
118.	Execution of decree before ascertainment of costs.
119.	Unauthorized persons not to address Court.
120.	Provisions not applicable to High Court in original civil jurisdiction.
121.	Effect of rules in First Schedule.
122.	Power of certain High Courts to make rules.
123.	Constitution of Rule Committees in certain States.
124.	Committee to report to High Court.
125.	Power of other High Courts to make rules.
126.	Rules to be subject to approval.
127.	Publication of rules.
128.	Matters for which rules may provide.
129.	Power of High Court to make rules as to their original Civil Procedure.
130.	Powers of other High Court to make rules as to matters other than procedure.
131.	Publication of rules.
132.	Exemption of certain women from personal appearance.
133.	Exemption of other persons.
134.	Arrest other than in execution of decree.
135.	Exemption from arrest under civil process.
135A.	Exemption of members of legislative bodies from arrest and detention under civil process.
136.	Procedure where person to be arrested or property to be attached is outside district.
137.	Language of subordinate Courts.
138.	Power of High Court to require evidence to be recorded in English.
139.	Oath on affidavit by whom to be administered.
140.	Assessors in causes of salvage etc.
141.	Miscellaneous proceedings.
142.	Orders and notices to be in writing.
143.	Postage.
144.	Application for restitution.
145.	Enforcement of liability of surety.
146.	Proceedings by or against representatives.
147.	Consent or agreement by persons under disability.
148.	Enlargement of time.
148A.	Right to lodge a caveat.
149.	Power to make up deficiency of court-fees.
150.	Transfer of business.
151.	Saving of inherent powers of Court.
152.	Amendment of judgments, decrees or orders.
153.	General power to amend.
153A.	Power to amend decree or order where appeal is summarily dismissed.
153B.	Place of trial to be deemed to be open Court.
154.	Saving of present right of appeal.
155.	Amendment of certain Acts.
156.	Repeals.
157.	Continuance of orders under repealed enactments.
158.	Reference to Code of Civil Procedure and other repealed enactments.
ORDER I	PARTIES OF SUITS (THE FIRST SCHEDULE)
ORDER II	FRAME OF SUIT (THE FIRST SCHEDULE)
ORDER III	RECOGNIZED AGENTS AND PLEADERS (THE FIRST SCHEDULE)
ORDER IV	INSTITUTION OF SUITS (THE FIRST SCHEDULE)
ORDER V	ISSUE AND SERVICE OF SUMMONS (THE FIRST SCHEDULE)
ORDER VI	PLEADINGS GENERALLY (THE FIRST SCHEDULE)
ORDER VII	PLAINT (THE FIRST SCHEDULE)
ORDER VIII	WRITTEN STATEMENT, SET-OFF AND COUNTER-CLAIM (THE FIRST SCHEDULE)
ORDER IX	APPEARANCE OF PARTIES AND CONSEQUENCE OF NON-APPEARANCE (THE FIRST SCHEDULE)
ORDER X	EXAMINATION OF PARTIES BY THE COURT (THE FIRST SCHEDULE)
ORDER XI	DISCOVERY AND INSPECTION (THE FIRST SCHEDULE)
ORDER XII	ADMISSION (THE FIRST SCHEDULE)
ORDER XIII	PRODUCTION, IMPOUNDING AND RETURN OF DOCUMENTS (THE FIRST SCHEDULE)
ORDER XIV	SETTLEMENT OF ISSUES AND DETERMINATION OF SUIT ON ISSUES OF LAW OR ON ISSUES AGREED UPON (THE FIRST SCHEDULE)
ORDER XV	DISPOSAL OF THE SUIT AT THE FIRST HEARING (THE FIRST SCHEDULE)
ORDER XVI	SUMMONING AND ATTENDANCE OF WITNESSES (THE FIRST SCHEDULE)
ORDER XVIA	ATTENDANCE OF WITNESSES CONFINED OR DETAINED IN PRISONS (THE FIRST SCHEDULE)
ORDER XVII	ADJOURNMENTS (THE FIRST SCHEDULE)
ORDER VIII	HEARING OF THE SUIT AND EXAMINATION OF WITNESSES (THE FIRST SCHEDULE)
ORDER XIX	AFFIDAVITS (THE FIRST SCHEDULE)
ORDER XX	JUDGMENT AND DECREE (THE FIRST SCHEDULE)
ORDER XXA	COSTS (THE FIRST SCHEDULE)
ORDER XXI (1-32)	EXECUTION OF DECREES AND ORDERS - 1 To 32 (THE FIRST SCHEDULE)
ORDER XXI (33-50).	EXECUTION OF DECREES AND ORDERS- 33 To 50 (THE FIRST SCHEDULE)
ORDER XXI (51-80).	EXECUTION OF DECREES AND ORDERS - 51 To 80 (THE FIRST SCHEDULE)
ORDER XXI (81-106).	EXECUTION OF DECREES AND ORDERS - 81 To 106 (THE FIRST SCHEDULE)
ORDER XXII	DEATH, MARRIAGE AND INSOLVENCY OR PARTIES (THE FIRST SCHEDULE)
ORDER XXIII	WITHDRAWAL AND ADJUSTMENT OF SUITS (THE FIRST SCHEDULE)
ORDER XXIV	PAYMENT INTO COURT (THE FIRST SCHEDULE)
ORDER XXV	SECURITY FOR COSTS (THE FIRST SCHEDULE)
ORDER XXVI	COMMISSIONS (THE FIRST SCHEDULE)
ORDER XXVII	SUITS BY OR AGAINST THE GOVERNMENT OR PUBLIC OFFICERS IN THEIR OFFICIAL CAPACITY (THE FIRST SCHEDULE)
ORDER XXVIIA	SUITS INVOLVING A SUBSTANTIAL QUESTION OF LAW AS TO THE INTERPRETATION OF THE CONSTITUTION OR AS TO THE VALIDITY OF ANY STATUTORY INSTRUMENT (THE FIRST SCHEDULE)
ORDER XXVIII	SUITS BY OR AGAINST MILITARY OR NAVAL MEN OR AIRMEN (THE FIRST SCHEDULE)
ORDER XXIX	SUITS BY OR AGAINST CORPORATIONS (THE FIRST SCHEDULE)
ORDER XXX	SUITS BY OR AGAINST FIRMS AND PERSONS CARRYING ON BUSINESS IN NAMES OTHER THAN THEIR OWN (THE FIRST SCHEDULE)
ORDER XXXI	SUITS BY OR AGAINST TRUSTEES, EXECUTORS AND ADMINISTRATORS (THE FIRST SCHEDULE)
ORDER XXXII	SUITS BY OR AGAINST MINORS AND PERSONS OF UNSOUND MIND (THE FIRST SCHEDULE)
ORDER XXXIIA	SUITS RELATING TO MATTERS CONCERNING THE FAMILY (THE FIRST SCHEDULE)
ORDER XXXIII	SUITS BY INDIGENT PERSONS (THE FIRST SCHEDULE)
ORDER XXXIV	SUITS RELATING TO MORTGAGES OF IMMOVABLE PROPERTY (THE FIRST SCHEDULE)
ORDER XXXV	INTERPLEADER (THE FIRST SCHEDULE)
ORDER XXXVI	SPECIAL CASE (THE FIRST SCHEDULE)
ORDER XXXVII	SUMMARY PROCEDURE (THE FIRST SCHEDULE)
ORDER XXXVIII	ARREST AND ATTACHMENT BEFORE JUDGMENT (THE FIRST SCHEDULE)
ORDER XXXIX	TEMPORARY INJUNCTIONS AND INTERLOCUTORY ORDERS (THE FIRST SCHEDULE)
ORDER XL	APPOINTMENT OF RECEIVERS (THE FIRST SCHEDULE)
ORDER XLI	APPEALS FROM ORIGINAL DECREES (THE FIRST SCHEDULE)
ORDER XLII	APPEALS FROM APPELLATE DECREES (THE FIRST SCHEDULE)
ORDER XLIII	APPEALS FROM ORDERS (THE FIRST SCHEDULE)
ORDER XLIV	APPEALS BY INDIGENT PERSONS (THE FIRST SCHEDULE)
ORDER XLV	APPEALS TO THE SUPREME COURT (THE FIRST SCHEDULE)
ORDER XLVI	REFERENCE (THE FIRST SCHEDULE)
ORDER XLVII	REVIEW (THE FIRST SCHEDULE)
ORDER XLVIII	MISCELLANEOUS (THE FIRST SCHEDULE)
ORDER XLIX	CHARTERED HIGH COURTS (THE FIRST SCHEDULE)
ORDER L	PROVINCIAL SMALL CAUSE COURTS (THE FIRST SCHEDULE)
ORDER LI	PRESIDENCY SMALL CAUSE COURTS (THE FIRST SCHEDULE)
APPENDIX A	APPENDIX A
APPENDIX B	APPENDIX B
APPENDIX C	APPENDIX C
APPENDIX D	APPENDIX D
APPENDIX E	APPENDIX E
APPENDIX F	APPENDIX F
APPENDIX G	APPENDIX G
APPENDIX H	APPENDIX H
SCH II	THE SECOND SCHEDULE
SCH III	THE THIRD SCHEDULE
SCH IV	THE FOURTH SCHEDULE
SCH V	THE FIFTH SCHEDULE

Civil Procedure Code (1980) 1 - 110 | Civil Procedure Code (1980) 110 - 230

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Civil Procedure Code 1908