OTHER-COURT-MATTERS

REVENUE

• 1.F.C Restoration

• 2.F.C Revenue revision

RAILWAY

• 1.CLAIMS FOR REFUND OF FARES [SEE RULE 5 OF THE RAILWAY CLAIMS TRIBUNAL (PROCEDURE) RULES, 1989].

• 2.FOR COMPENSATION FOR DEATH AND INJURY AS A RESULT OF TRAIN ACCIDENT [See Rule 5 of the Railway Claims Tribunal (Procedure) Rules, 1989]

• 3.CLAIMS FOR COMPENSATION FOR LOSS; DESTRUCTION, DAMAGE, DETERIORATION [SEE RULE 5 OF THE RAILWAY CLAIMS TRIBUNAL (PROCEDURE) RULES, 1989]

• 4.Application for execution of order ( AS PER RULE 31-B OF THE RAILWAY CLAIMS TRIBUNAL (PROCEDURE) RULES, 1989)

INSOLVENCY

• 1.PETITION BY DEBTOR TO DECLARED INSOLVENT UNDER SECTION 10 OF THE PROVINCIAL INSOLVENCY ACT, 1920

• 2.PETITION BY A CREDITOR TO DECLARED INSOLVENT UNDER SECTION 9 OF THE PROVINCIAL INSOLVENCY ACT, 1920

• 3.PETITION BY DEBTOR TO BE DECIDED AN INSOLVENT (AS PER SECTION 13(1) OF PROVINCIAL INSOLVENCY ACT, 1920)

• 4.PETITION FOR DISCHARGE OF INSOLVENT (PETITION UNDER SECTION 41 OF PROVINCIAL INSOLVENCY ACT, 1920)

ELECTION

• 1.H.C Election void reply ( Election Petition Under Section 80, 81 read with Section 100 of the Representation of the People Act, 1951)

• 2.H.C. APPLICATION ELECTION VOID