Report No. 189

(b) Law on Court fees payable in the Supreme Court

As per Entry 77 of List I read with Article 246(1) of the Constitution of India, Parliament is competent to make a law on Court fees payable in the Supreme Court. Subject to any law made by the Parliament, the Supreme Court can also make rules relating to fees payable in the Supreme Court, under sub-clause (f) of clause (1) of Article 145 of the Constitution.

The Supreme Court in exercise of its rule making power conferred on it by Article 145 of the Constitution of India, has framed rules, which include rules relating to the Court fees payable in the Supreme Court. Those rules are known as 'Supreme Court Rules, 1966' and the third schedule to the Rules provides table of Court fees payable in the Supreme Court. However, these rules are subject to any law made by the Parliament.