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Orissa 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