|
01 |
LABOUR
MATTERS |
|
|
0101 |
DISMISSAL |
|
|
0102 |
RETRENCHMENT |
|
|
0103 |
CONTRACT LABOUR |
|
|
0104 |
MATTERS RELATING TO WAGES, BONUS, ADHOC, CASUAL, DAILY WAGES
& THEIR REGULARIZATION. |
|
|
0105 |
MATTERS RELATING TO WORKMEN COMPENSATION ACT. |
|
|
0106 |
E.S.I. |
|
|
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 |
|
|
0112 |
PAYMENT OF GRATUITY ACT, 1962 |
|
|
0113 |
TRADE UNIONS ACT, 1926 |
|
|
0114 |
OTHER MATTERS UNDER INDUSTRIAL DISPUTES ACT, 1947 |
|
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 |
|
|
0207 |
EVICTION ON THE GROUND OF MISUSE |
|
|
0208 |
ENHANCEMENT OF RENT |
|
|
0209 |
EVICTION ON THE GROUND OF NON-PAYMENT OF RENT |
|
03 |
DIRECT TAXES MATTERS |
|
|
0301 |
INCOME TAX REFERENCE UNDER SECTION 257 |
|
|
0302 |
APPEALS UNDER SECTION 261 OF INCOME TAX ACT UPON A
CERTIFICATE GRANTED BY THE HIGH COURT. |
|
|
0303 |
OTHER MATTERS UNDER INCOME TAX ACT, 1961 |
|
|
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 |
SLPs RELATING TO WEALTH TAX |
|
|
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 |
INTERPRETATION OF OTHER NOTIFICATIONS UNDER CUSTOMS ACT. |
|
|
0404 |
VALUATION OF GOODS UNDER THE CUSTOMS ACT. |
|
|
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 82-C 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 LICENCE |
|
|
0427 |
IMPORT/EXPORT POLICY |
|
|
0428 |
OTHERS |
|
|
0429 |
PROFESSIONAL TAX |
|
|
0430 |
WATER & SEWAGE TAX |
|
|
0431 |
SERVICE TAX |
|
|
0432 |
APPEALS U/S 130E OF THE CUSTOMS ACT, 1962 |
|
|
0433 |
APPEALS U/S 35 L OF THE CENTRAL EXCISE AND SALT ACT, 1944 |
|
|
0434 |
ANTI DUMPING DUTY |
|
|
0435 |
VALUE ADDED TAX |
|
05 |
LAND ACQUITION & REQUISITION MATTERS |
|
|
0501 |
MATTERS CHALLENGING THE ACQUISITION PROCEEDINGS |
|
|
0502 |
MATTERS CHALLENGING COMPENSATIONS |
|
|
0503 |
REQUISITION & DEREQUISITION OF PROPERTY |
|
|
0504 |
OTHERS |
|
|
0505 |
ACQUISITION FOR DEFENCE PURPOSE |
|
06 |
SERVICE MATTERS |
|
|
0601 |
RETIRAL BENEFITS |
|
|
0602 |
REGULARIZATION OF AD HOC EMPLOYEES ETC. |
|
|
0603 |
REMOVAL/DISMISSAL/TERMINATION FROM SERVICE OR OTHER MAJOR
PENALTIES |
|
|
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 |
|
|
0614 |
MEDICAL FACILITIES |
|
|
0615 |
RECRUITMENT/TRANSFER/COMPASSIONATE APPOINTMENT |
|
|
0616 |
MINOR PENALTIES |
|
|
0617 |
BACK WAGES |
|
|
0618 |
VOLUNTARY RETIREMENT |
|
|
0619 |
ALLOTMENT OF ACCOMMODATION |
|
|
0620 |
PROBATION & CONFIRMATION |
|
|
0621 |
TEMPORARY APPOINTMENTS |
|
|
0622 |
USE
OF FORGED/FALSE DOCUMENT(S) FOR SECURING EMPLOYMENT |
|
07 |
ACADEMIC MATTERS |
|
|
0701 |
MATTERS RELATING TO EXAMINATIONS |
|
|
0702 |
INTRODUCTION/ABOLITION OF LANGUAGES |
|
|
0703 |
MATTERS RELATING TO SYLLABI |
|
|
0704 |
MATTERS RELATING TO WITHHOLDING/ CANCELLATION OF RESULTS,
EVALUATION OF MARKS, EXPULSION OF STUDENTS. |
|
|
0705 |
OTHERS |
|
|
0706 |
TUITION FEE |
|
|
0707 |
MATTERS RELATING TO MANAGEMENT OF EDUCATIONAL INSTITUTIONS |
|
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
THROUGHOUT 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, CUSTODIAL DEATH, SPEEDY TRIAL, PREMATURE
RELEASE, INACTION BY POLICE, ETC. |
|
|
0808 |
MATTERS RELATING TO HARASSMENT OF SC/ST/OBC AND WOMEN |
|
|
0809 |
MATTERS RELATING TO UNAUTHORIZED CONSTRUCTIONS INCLUDING
ENCROACHMENTS, SEALING, DEMOLITIONS, URBAN PLANNING |
|
|
0810 |
MATTERS RELATING TO ELECTION COMMISSIONS |
|
|
0811 |
SCAM MATTERS |
|
|
0812 |
OTHERS |
|
|
0813 |
ESSENTIAL AMENITIES OR SERVICES |
|
|
0814 |
HOUSING |
|
|
0815 |
NATURAL & MAN-MADE DISASTERS INCLUDING RIOTS |
|
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 RECOUNTING OF VOTES |
|
|
0905 |
MATTERS UNDER THE COOPERATIVE 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 |
|
|
0912 |
DISQUALIFICATION AND EXPULSION OF MPs/MLAs |
|
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 |
|
|
1009 |
SLPs CHALLENGING THE ORDERS PASSED UNDER MRTP ACT, 1969 |
|
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 UPTO FIVE
YEARS |
|
|
1411 |
CRIMINAL T.P. UNDER ARTICLE 139A(2) 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 AND NATIONAL SECURITY-COFEPOSA – SEFEMA |
|
|
1417 |
MATTERS RELATING TO SC & ST (PREVENTION OF ATROCITIES) ACT,
1989; UNTOUCHABILITY (OFFENCES) AMENDMENT & MISC. PROVISION
ACT, 1976 |
|
|
1418 |
OTHERS |
|
|
1419 |
SCAM MATTERS OTHER THAN RELATING TO BANKS |
|
|
1420 |
APPEALS u/s 2 OF THE SUPREME COURT ENLARGEMENT OF
JURISDICTION ACT |
|
|
1421 |
POLICE ATROCITIES MATTERS |
|
|
1422 |
MATTERS RELATING TO FOREIGN EXCHANGE REGULATION ACT. |
|
|
1423 |
MATTERS CHALLENGING SENTENCE TILL RAISING OF THE COURT AND /
OR FINE ONLY |
|
|
1424 |
APPEALS u/s 10 OF THE SPECIAL COURTS ( TRAIL OF OFFENCES
RELATING TO TRANSACTIONS IN SECURITIES) ACT, 1992 |
|
|
1425 |
APPEALS u/s 19 OF THE TERRORIST AND DISRUPTIVE ACTIVITIES,
1987 |
|
|
1426 |
MATTERS FILED BY STATE AGAINST ACQUITTAL |
|
|
1427 |
MATTERS FILED BY COMPLAINANT AGAINST ACQUITTAL |
|
|
1428 |
MATTERS UNDER STATE POLICE ACTS |
|
|
1429 |
MATTERS FOR / AGAINST QUASHING OF CRIMINAL PROCEEDINGS |
|
|
1430 |
MATTERS CHALLENGING PROSECUTION UNDER INCOME TAX ACT |
|
|
1431 |
MATTERS CHALLENGING PROSECUTION UNDER NEGOTIABLE INSTRUMENT
ACT |
|
|
1432 |
CRIMINAL MATTERS RELATING OT CENTRAL EXCISE AND SALT ACT,
1944 |
|
|
1433 |
CRIMINAL MATTERS RELATING TO CUSTOMS ACT |
|
|
1434 |
MATTERS RELATING TO FOREIGN EXCHANGE MANAGEMENT ACT ( FEMA) |
|
15 |
APPEAL AGAINST ORDERS OF STATUTORY
BODIES |
|
|
1501 |
BAR
COUNCIL OF INDIA |
|
|
1502 |
OTHERS |
|
|
1503 |
TRIBUNALS |
|
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
MOTU CIVIL CONTEMPT MATTERS |
|
|
1702 |
SUO
MOTU CRIMINAL CONTEMPT MATTERS |
|
|
1703 |
OTHER CIVIL CONTEMPT MATTERS |
|
|
1704 |
OTHER CRIMINAL CONTEMPT MATTERS |
|
|
1705 |
APPEAL 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 & DISTRIBUTORSHIP OF PETROLEUM PRODUCTS |
|
|
1811 |
BENAMI TRANSACTIONS |
|
|
1812 |
ROYALTY OF 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 (TRAIN OF OFFICES
RELATING TO TRANSACTION IN SECURITIES) ACT, 1992 |
|
|
1817 |
APPEALS u/s 18 OF THE TELECOM REGULATORY 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 C.A.T.,
S.A.T. |
|
|
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 STAT 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 |
STATE OF GOODS ACT |
|
|
2803 |
CONTRACT ACT |
|
|
2804 |
TRADE MARKS/ COPY RIGHTS/ PATENTS/ DESIGN ACT |
|
|
2805 |
NEGOTIABLE INSTRUMENT ACT |
|
|
2806 |
BANKS MORTGAGE DISPUTES |
|
|
2807 |
HYPOTHETICATION, PLEDGE |
|
|
2808 |
OTHERS |
|
|
2809 |
MATTERS RELATING TO DEBTS/BANK LOANS DUE UNDER THE BANKS AND
FINANCIAL INSTITUTIONS |
|
|
2810 |
BANK GUARANTEE MATTERS |
|
|
2811 |
MATTERS RELATING TO SECURITIZATION AND RECONSTRUCTION OF
FINANCIAL ASSETS AND REINFORCE MEANT 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 |
|
|
3001 |
MATTERS PERTAINING TO JUDICIAL OFFICERS |
|
|
3002 |
MATTERS PERTAINING TO EMPLOYEES OF SUPREME COURT AND HIGH
COURT |
|
|
3003 |
MATTERS PERTAINING TO EMPLOYEES OF DISTRICT COURTS AND
TRIBUNALS |
|
|
3004 |
OTHERS |
|
31 |
ADMISSION TO EDUCATIONAL INSTITUTIONS OTHER THAN MEDICAL &
ENGINEERING |
|
32 |
ESTABLISHMENT AND RECOGNITION OF EDUCATIONAL INSTITUTIONS |
|
33 |
EVICTION UNDER THE PUBLIC PREMISES (EVICTION) ACT |
|
|
3301 |
DELHI DEVELOPMENT AUTHORITY (DDA) |
|
|
3302 |
MUNICIPAL CORPORATION OF DELHI (MCD) |
|
|
3303 |
GOVT. OF NCT OF DELHI |
|
|
3304 |
UNION OF INDIA |
|
|
3305 |
NEW
DELHI MUNICIPAL CORPORATION (NDMC) |
|
|
3306 |
OTHER STATES/UNION TERRITORIES |
|
|
3307 |
OTHERS |
|
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 AND 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 |
SLPs RELATING TO CONSUMER PROTECTION |
|
|
3803 |
OTHERS |
|
39 |
MATTERS PERTAINING TO ARMED FORFCES & PARA MILITARY 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 |
|
|
4201 |
TENDERS INVITED OR CONTRACTS AWARDED / LEASES GRANTED OR
DETERMINED BY CENTRAL GOVT. |
|
|
4202 |
TENDERS INVITED OR CONTRACTS AWARDED / LEASES GRANTED OR
DETERMINED BY PUBLIC SECTORS UNDERTAKING |
|
|
4203 |
TENDERS INVITED OR CONTRACTS AWARDED / LEASES GRANTED OR
DETERMINED BY STATE GOVT. / UNION TERRITORIES |
|
|
4204 |
TENDERS INVITED OR CONTRACTS AWARDED / LEASES GRANTED OR
DETERMINED BY LOCAL BODIES |
|
|
4205 |
OTHERS |
|
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 |
