Orissa High Court, Cuttack

High Court Rules

PART-I
CHAPTER I	Place of sitting of the High Court of Orissa	View
CHAPTER II	Rules for the Disposal of Non-Judicial Business	View
CHAPTER III	Jurisdiction of Single Judges and Benches of the High Court	View
CHAPTER IV	Reference to the Full Bench	View
CHAPTER V	Powers of the Registrar, Deputy Registrar and other Officers of the Court	View
PART-II (Procedure and Practice)
CHAPTER VI	General Rules regarding Applications and Affidavits	View
CHAPTER VII	Appointment of Guardians and Substitution of Legal Representatives	View
CHAPTER VIII	Procedure Before Admission	View
CHAPTER IX	Procedure After Admission	View
CHAPTER X	Notice of Proceeding to Advocate-General	View
CHAPTER XI	Notice in Peremptory Order Cases and Cases of Non-Prosecution	View
CHAPTER XII	Preparation of Paper Books	View
CHAPTER XIII	Judgment and Decree	View
CHAPTER XIV	Probate and Letters of Administration	View
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	View
CHAPTER XVI	Rules to Regulate Proceedings under Article 226 of the Constitution of India for issue of writs in the nature of Habeas Corpus	View
CHAPTER XVII	Rules to Regulate Contempt Proceedings	View
CHAPTER XVIII	Procedure in Criminal Cases	View
PART-III
CHAPTER XIX	APPEALS TO THE SUPREME COURT	View
PART-IV
CHAPTER XX	Fees and Costs	View
PART -V (Miscellaneous)
CHAPTER XXI	Information and Copies	View
C H A P T E R XXII	Deposit and Repayment of Money	View
C H A P T E R XXIII	Inspection of Records and Registers	View
C H A P T E R XXIV	Facilities to be given to Press Reporters	View
C H A P T E R XXV	Preservation and Destruction of Civil and Criminal Records.	View
C H A P T E R XXVI	Mode of Recording Evidence in Civil Cases	View
PART-VI
C H A P T E R XXVII	Special Rules	View
CHAPTER XXVIII	Rules for Execution of Decrees	View