APPENDIX II
LIST OF SUBJECT CATEGORIES
01 LABOUR MATTERS0101 Dismissal
0102 Retrenchment
0103 Contract Labour
0104 Matters relating to wages, bonus, ad-hoc, casual daily wages & their regularisation.
0105 Matters relating to Workmen Compensation Act
0106 ESI
0107 Factory Act
0108 Conditions of Service & Industrial Employment (Standing Order Act, 1946)
0109 Matters under various States Act
0110 Others
0111 Matters relating to Provident Fund
02 RENT ACT MATTERS
0201 Eviction matters of personal necessity
0202 Eviction matters for re-building, and material alteration
0203 Eviction matters of sub-letting
0204 Eviction matters of disclaimer of title
0205 Arrears of rent
0206 Others
03 DIRECT TAXES MATTER
0301 Income Tax Reference under Section 257
0302 Appeals under Section 261 of Income Tax Act upon a certificate granted by the High Court 61
0303 Income Tax Act 1922.
0304 Cases relating to Excess Profit Tax Act 1940
0305 Business profit tax Act 1947
0306 Agricultural Income Tax
0307 Reference under Section 27(3)(a) of the Wealth Tax Act, 1957
0308 Appeals under Section 29(1) of the Wealth Tax Act, 1957 upon a certificate granted by the High Court
0309 Gift Tax Act 1958 0310 Property Tax
0311 Valuation
0312 Capital Gains
0313 NIL
0314 Income from salaries
0315 Income from House Property
0316 Income from Business/Profession
0317 Income from other sources
0318 Deductions/exemptions
0319 Penalties/Prosecution/Settlement Commission
0320 Re-assessment/Revisional Power/Rectification 0321 CBDT Circular
0322 Registration
0323 Others
04. INDIRECT TAXES MATTERS
0401 Interpretation of the Customs Act,Rules & Regulations.
0402 Interpretation of exemption notification under Customs Act.
0403 Interpreation of other notification under Customs Act.
0404 Valuation of Goods under the Customs Act 62
0405 Sales Tax Act (Central & various States)
0406 Cess Acts (Rubber, Coffee, Tea, Sugar, etc.)
0407 Entry Taxes 0408 Motor Vehicles Taxation
0409 Purchase Tax 0410 Licence Fee
0411 Classification under the Indian Tariff Act,1934 & Customs Tariff Act,1975
0412 Reference under Section 82C of the Gold Control Act
0413 Hotel Receipts Tax Act
0414 Entertainment Tax
0415 Terminal Tax
0416 Octroi
0417 Valuation
0418 Toll Tax
0419 Interpretation of the Central Excise Act & the rules
0420 Interpretation of exemption notifications under Central Excise Act
0421 Interpretation of other notifications under Central Excise Act
0422 Valuation of goods under the Central Excise Act
0423 Tariff classification under the Central Excise Act, 1944 and Central Excise Tariff Act, 1985
0424 Import/Export Control Act, 1947
0425 Import Control Order 0426 Open General License
0427 Import/Export Policy
0428 Others
0429 Professional Tax 63
0430 Water & Sewage Tax
0431 Service Tax
0432 Appeals u/s 130 E of the Customs Act, 1962
0433 Appeals u/s 35 L of the Central Excise and Salt Act, 1944.
05 LAND ACQUISITION & REQUISITION MATTERS
0501 Matters challenging the acquisition proceedings
0502 Matters challenging compensations
0503 Requisition & Derequisition of property
0504 Others
06 SERVICE MATTERS
0601 Retiral benefits
0602 Regularisation of ad-hoc employees etc.
0603 Removal/Dismissal/Termination from service
0604 Suspension 0605 Compulsory retirement
0606 Disciplinary proceedings
0607 Condition of service
0608 Promotion
0609 Seniority
0610 Pay scales
0611 Reservation in service for SC/ST/OBC
0612 Equal pay for equal work
0613 Others
07 ACADEMIC MATTERS
0701 Matters relating to examination
0702 Introduction/Abolition of languages 64
0703 Matters relating to syllabi
0704 Matters relating to with-holding/cancellation of results, evaluation of marks, expulsion of students
0705 Others
0706 Tuition Fee
08 LETTER PETITION & PIL MATTERS
0801 Child labour matters including neglected children
0802 Air pollution matters, i.e., Industrial, Vehicular, Power stations etc.
0803 Water Pollution :Industrial, domestic, sewage, rivers and sea
0804 Noise Pollution :Industry, vehicular
0805 Ecological Imbalance: Protection and conservation of forests through out the country, protection of wild life, ban on felling of trees and falling of under ground water level
0806 Bonded labour matters
0807 Matters relating to custody harassment, Jails, complaint of harassment, death in jail, speedy trial, premature release etc.
0808 Matters relating to harassment of SC/ST/OBC and women
0809 Matters relating to unauthorised constructions including encroachments
0810 Matters relating to Election Commissions
0811 Scam matters
0812 Others
09 ELECTION MATTERS
0901 Matters challenging election of President & Vice-President of India
0902 Elections relating to Gram Panchayats and Zila Parishad
0903 Matters under Representation of Peoples’ Act Involving corrupt practices
0904 Matters relating to re-counting of votes
0905 Matters under the Co-operative Societies Act
0906 University election matters
0907 Delimitation of Constituency 0908 Others
0909 Matters challenging Elections of MPs and MLAs
0910 Elections relating to Municipal Councils
0911 Appeals u/s 116 A of the Representation of People Act, 1951.
10 COMPANY LAW, MRTP & ALLIED MATTERS
1001 Matters relating to winding up
1002 Matters relating to Sick Industries
1003 Matters arising out of orders of Company Law Board under Section 397 & 398 of Companies Act, 1956
1004 Reference under Section 7(2) of the MRTP Act, 1969
1005 Appeals under Section 55 of the MRTP Act, 1969
1006 Others 1007 Matters relating to disinvestment 1008 Appeals u/s 15 Z of the Securities and Exchange Board of India Act, 1992.
11 ARBITRATION MATTERS
12 COMPENSATION MATTERS
1201 Motor accident claim matters involving permanent disability/ death of persons
1202 Motor accident claim matters relating to the other injuries
1203 Insurer/owners liability matters
1204 Matters relating to railway accident including other railway compensation matters
1205 Matters relating to accidents other than those covered by M.V. Act
1206 Matters relating to telephone, electricity etc.
1207 Others
13 HABEAS CORPUS MATTERS
14 CRIMINAL MATTERS
1401 Matters relating to capital punishment
1402 Matters relating to maintenance under Section 125 of Cr.P.C.
1403 Matters relating to harassment, cruelty to woman for dowry, dowry death, eve-teasing etc.
1404 Matters relating to sexual harassment, kidnapping & abduction
1405 Matters relating to Prevention of Corruption Act
1406 Matters relating to Bank scams, cheating, forgery etc.
1407 Matters relating to Essential Commodities Act
1408 Criminal matters relating to State Excise Law
1409 Criminal matters relating to bail/interim bail/anticipatory bail and against suspension of sentence
1410 Criminal matters in which sentence awarded is up to five years
1411 Criminal T.P. Under Article 139(A)(1) of the Constitution of India
1412 Criminal T.P. Under Section 406 of the Cr.P.C.
1413 Criminal matters arising out of Securities Act, 1992.
1414 Criminal matters relating to Drugs and Cosmetics, NDPS Act
1415 Criminal matters relating to Food Adulteration
1416 Criminal matters relating to preventive detention, TADA/POTA & national security-COFEPOSA-SAFEMA
1417 Matters relating to SC & ST (Prevention of atrocities) Act, 1989; Untouchability (offences) Amendment & Misc. Provision 67 Act, 1976.
1418 Others
1419 Scam matters other than relating to Banks
1420 Appeal under Section 2 of the Supreme Court Enlargment of Jurisdiction Act
1421 Police atrocities matters
1422 Matters relating to Foreign Exchange Regulation Act
1423 Matters challenging fine only
1424 Appeals u/s 10 of the Special Courts (Trial of Offences relating to transactions in Securities) Act, 1992.
1425 Appeals u/s 19 of the Terrorist and Disruptive Activities Act, 1987.
15 APPEAL AGAINST ORDERS OF STATUTORY BODIES
1501 Bar Council of India
1502 Others
16 FAMILY LAW MATTERS
1601 Mutual consent divorce matters
1602 Other divorce matters
1603 Restitution of conjugal rights
1604 Child custody matters
1605 Adoption & Maintenance matters
1606 Minority & guardianship matters
1607 Matters under Hindu Marriage Act
1608 Matters under Muslim Marriage Act
1609 Matters under Christian Marriage Act
1610 Alimony
1611 Others
17 CONTEMPT OF COURT MATTERS
1701 Suo Moto civil contempt matters
1702 Suo Moto criminal contempt matters
1703 Other civil contempt matters
1704 Other criminal contempt matters.
1705 Appeals u/s 19(1)(b) of the Contempt of Court Act, 1971.
18 ORDINARY CIVIL MATTERS
1801 T.P. Under Article 139A(1) of the Constitution of India 1802 T.P. Under Section 25 of the C.P.C.
1803 Civil matters arising out of Securities Act, 1992
1804 Original Civil Suit under Article 131 of the Constitution of India
1805 Matters relating to specific performance of contract
1806 Matters relating to allotment, cancellation, fixation of prices of plots/flats
1807 Others
1808 Market fee under the APMC Act
1809 Matters relating to Lotteries
1810 Dealership and distributership of petroleum products
1811 Benami transactions
1812 Royalty on coal etc.
1813 Stage carriage permits
1814 Freedom Fighters’ Pension
1815 Matters relating to Electricity Dispute (connection/ disconnection etc)
1816 Appeals u/s 10 of the Special Courts (Trial of offences relating to Transactions in Securities) Act, 1992.
1817 Appeals u/s 18 of the Telecom Regulatory Authority of India Act, 1997.
19 THREE JUDGES BENCH MATTER 20 FIVE JUDGES BENCH MATTER
21 ELEVEN JUDGES BENCH MATTER
22 SEVEN JUDGES BENCH MATTER
23 NINE JUDGES BENCH MATTER
24 APPOINTMENTS ETC., OF CONSTITUTIONAL FUNCTIONARIES
2401 Appointment of High Court Judges
2402 Appointment of Members, Chairman & Vice-Chairman of CAT, SAT
2403 Appointment of Advocate General & Attorney General or any other Law Officer
2404 Appointment of Members of Election Commissions
2405 Appointment of Members and Chairman of State Public Service Commission and UPSC
2406 Appointment of Governors & Lt. Governors
2407 Others
25 STATUTORY APPOINTMENTS
2501 Appointment of Chairman, Vice-Chairman & Members of Statutory Corporations/Bodies
2502 Appointment in Zila Parishad
2503 Appointment of Vice-Chancellors of University
2504 Others
26 PERSONAL LAW MATTERS
2601 Matters relating to inheritance &succession
2602 Matters relating to Gift
2603 Matters relating to partition
2604 Matters relating to testamentary succession
2605 Others
27 RELIGIOUS & CHARITABLE ENDOWMENTS
2701 Matters relating to management, administrative disputes of Temples etc. (Priest, Pujari, Mahant)
2702 WAKF Board matters
2703 Others
28 MERCANTILE LAWS, COMMERCIAL TRANSACTIONS INCLUDING BANKING
2801 Partnership
2802 Sale of Goods Act
2803 Contract Act
2804 Trade Marks/Copy Rights/Patents/Design Act
2805 Negotiable Instruments Act
2806 Banks mortgage disputes
2807 Hypothetication, Pledge
2808 Others
2809 Matters relating to recovery of debts/bank loans due under the banks and financial institutions
2810 Bank Guarantee matters
2811 Matters relating to Securitisation and Reconstruction of Financial Assets and Reinforcement of Security Interest Act,2002.
29 SIMPLE MONEY & MORTGAGE MATTERS ETC.
2901 Money Lending Act
2902 Mortgage private
2903 Others
30 MATTERS RELATING TO JUDICIARY
31 ADMISSION TO EDUCATIONAL INSTITUTIONS OTHER THAN MEDICAL & ENGINEERING
32 ESTABLISHMENT AND RECOGNITION OF EDUCATIONAL INSTITUTIONS
33 EVICTION UNDER THE PUBLIC PREMISES (EVICTION) ACT.
34 MINES, MINERALS AND MINING LEASES
35 LAND LAWS AND AGRICULTURAL TENANCIES
3501 Matters relating to sale/transfer of land by SC/ST.
3502 Matters relating to agricultural land ceiling
3503 Matters relating to urban land ceiling
3504 Pre-emption matters
3505 Others
36 ADMIRALITY AND MARITIME LAWS
37 MATTERS RELATING TO COMMISSIONS OF ENQUIRY
38 MATTERS RELATING TO CONSUMER PROTECTION
3801 Appeals u/s 23 of the Consumer Protection Act, 1986.
3802 Other matters relating to the Consumer Protection.
39 MATTERS PERTAINING TO ARMED FORCES & PARAMILITARY FORCES
40 ADMISSION/TRANSFER TO ENGINEERING AND MEDICAL COLLEGES
4001 Medical admission matters
4002 Engineering admission matters
4003 Others
41 ALLOCATION OF 15% ALL INDIA QUOTA IN ADMISSION/ TRANSFER TO MEDICAL COLLEGES
42 MATTERS RELATING TO LEASES, GOVT. CONTRACTS & CONTRACTS BY LOCAL BODIES
43 STATE EXCISE-TRADING IN LIQUOR-PRIVILEGES, LICENCES-DISTILLERIES BREWERIES
44 REFERENCE UNDER ARTICLE
143 OF THE CONSTITUTION OF INDIA
45 REFERENCE UNDER ARTICLE 317(1) OF THE CONSTITUTION OF INDIA