Report No. 240

Costs in Civil Litigation

Contents
1.	Introductory Remarks
1.	Introductory Remarks
2.	'Costs.- definition and governing principles 1
	'Costs.- definition and governing principles 2
3.	Principles laid down and points highlighted in the decisions of Supreme Court (1)
	Principles laid down and points highlighted in the decisions of Supreme Court (2)
4.	Provisions Relating to Costs Under The Cpc and The Prevalent Rules And Practices and The Suggested Changes
	Section 35 ("Costs")
	The 'model rule' relating to first Appellate Court is as under
	Order XXA
5.	The High Court Rule.- an overview
	Common features
6.	Advocate's Fee
	Fee Certificate
7.	Costs in Revisions
8.	Section 35-A
	Accordingly, Section 35-A to be recast as follows
9.	Section 95
10.	Section 35-B: ("Costs For Causing Delay")
11.	Order XVII (Adjournments)
12.	Order XXV (Security for Costs)
13.	Summary of Recommendations
Annexure-I	Costs in Civil litigatio.- Some illustrative cases of Supreme Court
	Costs in Civil litigatio.- Some illustrative cases of Supreme Court
Annexur.- II	Annexur.- II
	Rules
Part I	Subordinate Courts
	In Small Causes Suits
Part I	High Court
	High Court