| [Act 13 of 1869] | [19th March, 1869] |
| [Repealed by Act 22 of 2001, Section 2 and Schedule.] | [19th March, 1869] |
An Act further to amend the Procedure of the High Court of Judicature for 1 [Uttar Pradesh]
Whereas it is expedient to amend the procedure of the High Court of Judicature for 2 [Uttar Pradesh]; It is hereby enacted as follows:-
1 Substituted by the A.O. 1950 for "the North Western Provinces".
2 Substituted by the A.O. 1950, for "the North Western Provinces of the Presidency of Fort William".
1. Trial of Natives and European British subjects conjointly.-[Repealed by the Advocate-General's (Powers) Act, 1875 (10 of 1875).]
2. Record of evidence.-[Repealed by the Advocate-General's (Powers) Act, 1875 (10 of 1875).]
3. Power to award costs on petitions, etc.-Whenever any petition, application or motion is made in any matter coming before the said Court in the exercise of its civil 1 [* * *] or other jurisdiction, the Court shall have power to award and apportion costs in any manner it may think fit.
1 The word "Criminal" is omitted as so much of Section 3 as relates to criminal jurisdiction was repealed by the High Court's Criminal Procedure Act, 1875 (10 of 1875), Section 2.
14. Penalty for making false statements in support of petitions, etc.-Whenever the Court shall require the statements in support of any such petition, application or motion to be verified by a declaration in writing, the person making such verification shall, if any such statement is false, and if he either knows or believes it to be false, or does not believe it to be true, be deemed to have intentionally given false evidence in a stage of a judicial proceeding.
1 So much of Section 4 as relates to criminal jurisdiction was repealed by the High Court's Criminal Procedure Act, 1875 (10 of 1875), Section 2.