Code of Civil Procedure, 1908

Sections	Particulars
	Preliminary
1	Short title
2	Definitions
3	Subordination of Courts
4	Savings
5	Application of the Code to Revenue Courts.
6	Pecuniary jurisdiction
7	Provincial Small Cause Courts
8	Presidency Small Cause Courts
Part I	Suits In General
9	Courts to try all civil suits unless barred.
10	Stay of Suit
11	Res Judicata
12	Bar to further suit
13	When foreign judgment not conclusive
14	Presumption as to foreign judgments.
15	Court in which suits to be instituted
16	Suits to be instituted where subject matter situate
17	Suits for immovable property situate within jurisdiction of different Courts.
18	Place of institution of suit where local limits of jurisdiction of Courts are uncertain
19	Suits for compensation for wrongs to person or movables
20	Other suits to be instituted where defendants reside or cause of action arises.
21	Objections to jurisdiction.
22	Power to transfer suits which may be instituted in more than one Court.
23	To what Court application lies.
24	General power of transfer and withdrawal
25	Power of State Government to transfer suits
26	Institution of suits
27	Summons to defendants
28	Service of summons where defendant resides in another State
29	Service of foreign summonses. Summonses and other processes issued by
30	Power to order discovery and the like. Subject to such conditions and limitations as may be prescrib
31	Summons to witness
32	Penalty for default.
33	Judgment and decree
34	Interest
35	Costs.
Part II	Execution
36	Application to orders
37	Definition of Court which passed a decree
38	Court by which decree may be executed
39	Transfer of decree
40	Transfer of decree to Court in another State.
41	Result of execution-proceedings to be certified.
42	Powers of Court in executing transferred decree
43	Execution of decrees passed by Civil Courts in places to which this Code does not extend.
44	Execution of decrees passed by Revenue Courts in places to which this Code does not extend.
44A	Execution of decrees passed by Courts in reciprocating territory
45	Execution of decrees outside India.
46	Precepts
47	Questions to be determined by the Court executing decree
48	.Execution barred in certain cases
49	Transferee
50	.Legal representative
51	Powers of Court to enforce execution.
52	Enforcement of decree against legal representative.
53	Liability of ancestral property
54	Partition of estate or separation of share.
55	Arrest and detention
56	Prohibition of arrest or detention of women in execution of decree for money
57	Subsistence allowance
58	Detention and release
59	Release on ground of illness.
60	Property liable to attachment and sale in execution of decree
61	Partial exemption of agricultural produce
62	Seizure of property in dwelling house.
63	Property attached in execution of decrees of several Courts
64	Private alienation of property after attachment to be void
65	Purchasers title
66	Suit against purchaser not maintainable on ground of purchase being on behalf of plaintiff
67	Power for State Government to make rules as to sales of land in execution of decrees for payment of money
68	Power to prescribe rules for transferring to Collector execution of certain decrees
69	Provisions of Third Schedule to apply
70	Rules of procedure
71	Collector deemed to be acting judicially
72	Where Court may authorize Collector to stay public sale of land
73	.Proceeds of execution-sale to be rateably distributed among decree-holders
74	Resistance to execution
Part III	Incidental Proceedings
75	Power of Court to issue commissions
76	Commission to another Court
77	Letter of request
78	Commissions issued by foreign Courts
79	Suits by or against Government
Part IV	Suits In Particular Cases
80	Notice
81	Exemption from arrest and personal appearance
82	Execution of decree.
83	When aliens may use
84	When foreign States may use
85	Persons specially appointed by Government to prosecute or defend on behalf of foreign Rulers.
86	Suits against foreign Rulers, Ambassadors and Envoys
87	Style of foreign Rulers as parties to suits
87A	Definitions of foreign State and Rulers
87B	Application of sections 85 and 86 to Rulers of former Indian States
88	Where interpleader suit may be instituted
Part V	Special Proceedings
89	[Arbitration.] Rep.by the Arbitration Act, 1940 (10 of 1940), s.49 and Sch.III
90	Power to state case for opinion of Court
91	Public nuisances.
92	Public charities
93	Exercise of powers of Advocate General outside presidency-towns.
Part VI	Supplemental Proceedings
94	Supplemental proceedings
95	Compensation for obtaining arrest, attachment or injunction on insufficient grounds.-
Part VII	Appeals From Original Decrees
96	Appeal from original decree.
97	Appeal from final decree where no appeal from preliminary decree.
98	Decision where appeal heard by two or more Judges.
99	No decree to be reversed or modified for error or irregularity not affecting merit or jurisdiction
100	Second appeal.
101	Second appeal on no other grounds.
102	No second appeal in certain suits
103	Power of High Court to determine issues of fact
104	Orders from which appeal lies
105	Other orders.
106	What Courts to hear appeals
107	Power of Appellate court.
108	Procedure in appeals from appellate decrees and orders
109	When appeal lie to the Supreme Court
110	Value of subject-matter
111	Bar of certain appeals
111A	Appeal to Federal Court
112	Savings
Part VIII	Reference, Review And Revision
113	Reference to High Court
114	Review
115	Revision
Part IX	Special Provisions Relating To The {Subs. By Act 2 Of 1951, S.14, For "Chartered High Courts".}[High Courts For Part A States And Part B States]
116	Part to apply only to certain High Courts.
117	Application of Code to High Courts
118	Execution of decree before ascertainment of costs
119	Unauthorized persons not to address Court
120	Provision not applicable to High Court on original civil jurisdiction
Part X	Rules
121	Effect of rules in First Schedule
122	Power of certain High Court to make rules
123	Constitution of Rule Committees in certain States
124	Committee to report to High Court.
125	Power of other High Courts to make rules
126	Rules to be subject to approval
127	Publication of rules.
128	Matters for which rules may provide
129	Power of High Courts to make rules as to their original civil procedure
130	Power of other High Courts to make rules as to matters other than procedure
131	Publication of rules.
Part XI	Miscellaneous
132	Exemption of certain women from personal appearance
133	Exemption of other persons
134	Arrest other than in execution of decree
135	Exemption from arrest under civil Process.
	135A. Exemption of members of legislative bodies from arrest and detention under civil process.
136	Procedure where person to be arrested or property to be attached is outside district.
137	Language of Subordinate Courts.
138	Power of High Court to require evidence to be recorded English.
139	Oath on affidavit by whom to be administered
140	Assessors in causes of salvage, etc
141	Miscellaneous proceedings
142	Orders and notices to be in writing.-
143	Postage.
144	Application for restitution.
145	Enforcement of Liability of surety.
146	Proceedings by or against representatives.
147	Consent or agreement by persons under disability
148	Enlargement of time
149	Power to make up deficiency of court-fees
150	Transfer of business
151	Saving of inherent powers of Court.
152	Amendment of judgments, decrees or orders
153	General power to amend
154	Saving of present right of appeal
155	Amendment of certain Acts
156	Repeals
157	Continuance of Orders under repealed enactments
158	Reference to Code of Civil Procedure and other repealed enactment

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Code of Civil Procedure, 1908

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