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Home
Indian Laws
Code of Civil Procedure, 1908
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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