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Codification List |
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1302. GIFT TAX MATTERS
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1303. ESTATE DUTY MATTERS
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1304. SALES TAX MATTERS
1304.01 Assessment/re-assessment 1304.02 Penalty 1304.03 Pre-deposit 1304.04 Recovery/refund 1304.05 Registration - amendment and cancellation 1304.99 Other Sales Tax matters |
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1305. CASES UNDER CUSTOMS ACT
1305.01 Pre-deposit 1305.99 Other Customs matters |
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1306. CASES UNDER CENTRAL EXCISE ACT
1306.01 Pre-deposit 1306.99 Other Central Excise matters |
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1307. OTHER TAX/FEE MATTERS (NOT COVERED BY ANY CATEGORY ABOVE)
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1400. LABOUR AND INDUSTRIAL LAW MATTERS
1400.01 Contract Labour (Regulation & Prohibition) Act, 1970 1400.02 Employees Provident Fund & Misc. Provisions Act, 1952 1400.03 Employees State Insurance Act, 1948 1400.04 Equal Remuneration Act, 1976 1400.05 Factories Act, 1948 1400.06 Payment of Bonus Act, 19 |
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1401. OTHER CASES RELATING TO THE INDUSTRIAL DISPUTES ACT, 1947
1401.01 Challenge to reference order 1401.02 Cases relating to general demands 1401.03 Rejection of reference 1401.04 Section 33 matters 1401.05 Section 33-C matters 1401.99 Other I.D. Act matters |
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1402. INDUSTRIAL DISPUTES ACT, 1947 - CASES RELATING TO DEPARTMENTAL INQUIRY
1402.01 Discharge 1402.02 Dismissal 1402.03 Termination 1402.99 Other I.D. Act Matters relating to departmental inquiry |
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1403. INDUSTRIAL DISPUTES ACT, 1947 - CASES RELATING TO ABANDONMENT/TERMINATION (OTHER THAN THROUGH DEPARTMENTAL INQUIRY)
1403.01 Abandonment 1403.02 Retrenchment 1403.03 Termination 1403.99 Other I.D. Matters relating to abandonment/Termination (other than departmental inquiry) |
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1404. OTHER LABOUR AND INDUSTRIAL CASES (NOT SPECIFIED ABOVE)
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1500. LAND ACQUISITION & REQUISITION MATTERS
1500.01 Challenge to notification under Section 4 of the Land Acquisition Act 1500.02 Challenge to notification under Section 6 of the Land Acquisition Act 1500.03 Challenge to notification under Section 17(4) of the Land Acquisition Act 1500.04 Delayed acquisition cases 1 |
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1600. LAND REVENUE AND TENANCY MATTERS
1600.01 Delhi Land Reforms Act, 1954 1600.02 Delhi Land Revenue Act, 1954 1600.03 Delhi Lands (Restrictions on Transfer) Act, 1972 1600.04 Matters against orders of the Board of Revenue/Financial Commissioner 1600.05 Pre-emption matters 1600.06 Sale of land by SC & |
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1700. MATTERS RELATING TO CONSTITUTIONAL FUNCTIONARIES
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1800. MATTERS RELATING TO CONSTITUTION, DISSOLUTION, APPOINTMENT & REMOVAL OF BOARDS, CORPORATION AND THEIR MEMBERS, DIRECTORS, CHAIRMAN, VICE-CHAIRMAN, ETC.
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1900. TRANSPORT MATTERS (OTHER THAN ACCIDENT CLAIMS)
1900.01 Permit matters 1900.02 Road tax/motor vehicle tax matters 1900.99 Other Transport matters(other than accident claims) |
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2000. ELECTION MATTERS
2000.01 Assembly elections 2000.02 Gram Panchayats and Zila Parishad elections 2000.03 Municipal Board and Corporation elections 2000.04 Parliamentary elections 2000.05 Societies and Cooperative Societies elections 2000.99 Other election matters |
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2100. FOREST, WILDLIFE, ENVIRONMENT (OTHER THAN P.I.L)
2100.01 Air Pollution 2100.02 Forest Act, 1927 and Forest Conservation Act, 1980 2100.03 Noise Pollution 2100.04 Water Pollution 2100.05 Wild Life (Protection) Act, 1972 2100.06 Energy Conservation Act 2100.99 Other Environmtal matters(other than P.I.L.) |
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2200. CONTEMPT MATTERS
2200.01 Appeal under Contempt of Courts Act, 1971 2200.02 Civil contempt petition (CCP) u/s 10, 11 and 12 of Contempt of Courts Act 2200.03 Criminal contempt reference u/s 11 & 12 read with Article 215 of the Constitution of India 2200.04 Criminal contempt u/s 15, Contempt of |
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2300. COMPANY LAW & ALLIED MATTERS
2300.01 Appeal u/s 10-F Companies Act against order of Company Law Board 2300.02 Appeals u/s 483 of Companies Act, 1956 2300.03 CP u/s 633(2) for condonation of default of petition u/s 210 & 220 2300.04 CP under Companies (Court) Rule 101 for reduction of share capital< |
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2400. OTHER COMPANY MATTERS
2400.01 Appeal by a Creditor against the decision of OL u/r 164 of the Companies (Court) Rules, 1959 2400.02 CA u/s 542 & 543 for damages for breach of trust/misfeasance and fraudulent conduct 2400.03 CA u/s 531 & 531-A for declaring any transaction as fraudulent or void
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2500. MATTERS PERTAINING TO ACADEMIC INSTITUTIONS
2500.01 Admission in colleges 2500.02 Admission in schools 2500.03 Admissions in post graduate degree & diploma courses 2500.04 Admissions in other institutions 2500.05 Affiliation 2500.06 CBSE matters 2500.07 Evaluation and totalling of marks in examinati |
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2600. MATTERS RELATING TO WAKF BOARD & THEIR PROPERTY
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2700. SPECIFIC PERFORMANCE OF CONTRACT MATTERS
2700.01 Agricultural Land 2700.02 Flats and Multi Storeyed Buildings 2700.03 House Property 2700.99 Other Matters relating to specific performance |
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2800. MORTGAGE & REDEMPTION MATTERS
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3000. MATTERS RELATING TO COMMISSIONS OF ENQUIRY
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3100. STATE EXCISE-TRADING IN LIQUOR-PRIVILEGES, LICENCES@@
-DISTILLERIES BREWERIES
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3200. PARTNERSHIP
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3300. CONTRACT ACT
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3400. TENDER CASES
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