| Chapter | Subject | Volume and Chapter | |
|---|---|---|---|
| 1 | JUDICIAL BUSINESS | ||
| Part A | (a)Presentation and reception of appeals, petitions and applications for review and revision | Vol. V, Chapter I, Part A (a) | |
| (b) Presentation of petitions for revision in criminal cases and certain other criminal matters | Vol. V, Chapter I, Part A (b) | ||
| c) Maintainbility of Public Interest Litigation Rules, 2010 | Vol. V Chapter I, Part A(C) | ||
| Part B | The reception of pauper appeals | Vol. V, Chapter I, Part B | |
| Part C | Applications under Order XXII, Code of Civil Procedure | Vol. V, Chapter I, Part C | |
| Part D | Representation of minors and persons of unsound mind | Vol. V, Chapter I, Part D | |
| Part E | The making and filing of affidavits in the High Court | Vol. V, Chapter I, Part E | |
| Part F | Processes issued by the High Court in exercise of jurisdiction | Vol. V, Chapter I, Part F | |
| Part G | Filing of statement of cased and list of books | Vol. V, Chapter I, Part G | |
| Part H | Video Conferencing Rules for this High Court | Vol. V, Chapter I, Part H | |
| Part J | The Electronic Filing (E-FILING) Rules  |
Vol. V, Chapter I, Part J | |
| 2 | PREPARATION OF PAPER BOOKS AND RECORDS | ||
| Part A | Printed records in First Appeals | Vol. V, Chapter 2, Part A | |
| Part B | Paper books in Second Appeals and Revisions | Vol. V, Chapter 2, Part B | |
| Part C | Paper books in Letters Patent Appeals | Vol. V, Chapter 2, Part C | |
| Part D | Translation of vernacular documents presented to the High Court | Vol. V, Chapter 2, Part D | |
| Part E | The Nomenclatures Employed for different types of cases in the High Court | Vol. V, Chapter 2, Part E | |
| 3 | JURISDICTION | Vol. V, Chapter 3, Part A | |
| Part B | Jurisdiction of a single Judge and of Benches of the Court | Vol. V, Chapter 3, Part B | |
| Part C | Powers delegated to the Registrar for the disposal of certain Judicial matters | Vol. V, Chapter 3, Part C | |
| Part D | Appeal from decrees In commercial causes | Vol. V, Chapter 3, Part D | |
| Part E | Commercial Division & Commercial Appellate Divisions of High Court's Act, 2015 | Vol. V, Chapter 3, Part E | |
| 4 | SPECIAL PROCEDURE | Vol. V, Chapter 4, Part A | |
| Part B | Omitted | Vol. V, Chapter 4, Part B | |
| Part C | Subsistence and traveling allowance to complainants and witnesses attending trail before the High Court | Vol. V, Chapter 4, Part C | |
| Part D | Rules of procedure in cases under section 366 of the Code of Criminal Procedure | Vol. V, Chapter 4, Part D | |
| Part E | The Legal Aid to the Indigent Persons (Punjab Haryana & Chandigarh Administration) Rules, 1981 | Vol. V, Chapter 4, Part E | |
| Part F | Rules made by the High Court of Punjab & Haryana to regulate Proceedings under article 226 of the Constitution | Vol. V, Chapter 4, Part F | |
| Part G | Special Rules of Procedure in original Civil Cases | Vol. V, Chapter 4, Part G | |
| Part GG | Rules of Procedure and Guidance in the matter of trial of Election Petitions. | Vol. V, Chapter 4, Part GG | |
| Part H | Rules of procedure in Appeals | Vol. V, Chapter 4, Part H | |
| Part I | Model Case Flow Management Rules in High Court Punjab and Haryana High Court Rules, 2007. | Vol. V, Chapter 4, Part I | |
| 5 | RECORDS | ||
| Part A | The inspection of records | Vol. V, Chapter 5, Part A | |
| Part B | Grant of copies and translations | Vol. V, Chapter 5, Part B | |
| Part C | The destruction of records | Vol. V, Chapter 5, Part C | |
| Part D | Inspection, supply of copies, protection of records of Special Offical Receiver | Vol. V, Chapter 5, Part D | |
| 6 | LEGAL PRACTITIONERS | ||
| Part A | Omitted | Vol. V, Chapter 6, Part A | |
| Part B | Rules framed under section 34(i)of the Advocates Act, 1961 | Vol. V, Chapter 6, Part B | |
| Part C | Rules framed under section 16(2) of the Advocates Act, 1961 | Vol. V, Chapter 6, Part C | |
| Part D | Admission of pleaders | Vol. V, Chapter 6, Part D | |
| Part E | Powers and duties of pleaders | Vol. V, Chapter 6, Part E | |
| Part F | Enrolment and renewal of certificates by pleaders | Vol. V, Chapter 6, Part F | |
| Part G | Suspension and dismissal of pleaders | Vol. V, Chapter 6, Part G | |
| Part H | Filing of powers of attorney | Vol. V, Chapter 6, Part H | |
| Part I | Fees of Counsel | Vol. V, Chapter 6, Part I | |
| Part J | Clerk of Legal Practitioners | Vol. V, Chapter 6, Part J | |
| Part K | Omitted | Vol. V, Chapter 6, Part K | |
| 7 | RULES UNDER SPECIAL ACTS | ||
| Part A | Rules under section 99-F of the Code of Criminal procedure | Vol. V, Chapter 7, Part A | |
| Part B | Rules regarding applications under section 66 of the Income Tax Act. | Vol. V, Chapter 7, Part B | |
| Part BB | Added vide Correction Slip No.133 Rules/II.D4 dated 10.12.2009. | Vol. V, Chapter 7, Part BB | |
| Part C | Rules under section 4 of the Indian and Colonial Divorce Jurisdiction Act, 1926 | Vol. V, Chapter 7, Part C | |
| Part D | (a) Rules under the Companies Act, 1956 Vol. V, Chapter 7, Part D (b) Rules under the Banking Companies Act | Vol. V, Chapter 7, Part D | |
| Part E | Rules under section 110 of the Trade and Mechandise Marks Act, 1958 | Vol. V, Chapter 7, Part E | |
| Part F | Rules under the Chartered Accountants Act, 1949 | Vol. V, Chapter 7, Part F | |
| Part G | Rules under section 73 of the Copy Right Act, 1959 | Vol. V, Chapter 7, Part G | |
| Part H | Rules made by the High Court of Punjab and Haryana u/s 23 of the Contempt of Court Act, 1971 to regulate proceedings under the said Act. | Vol. V, Chapter 7, Part H | |
| Part I | Rules under section 64 of the State Duty Act | Vol. V, Chapter 7, Part I | |
| Part J | Rules under clause (e) of section 4 of powers of Attorney Act, 1882 | Vol. V, Chapter 7, Part J | |
| Part K | Rules under the Right to Information Act, 2005 | Vol. V, Chapter 7, Part K | |
| 8 | SUPREME COURT CASES | ||
| Part A | Rules framed by the High Court regarding appeals to the Supreme Court | Vol. V, Chapter 8, Part A | |
| Part B | Supreme Court Rules | Vol. V, Chapter 8, Part B | |
| 9 | MISCELLANEOUS | ||
| Part A | Rules regarding executive and administrative business | Vol. V, Chapter 9, Part A | |
| Part B | Procedure for making rules under Part X of the Code of Civil Procedure | Vol. V, Chapter 9, Part B | |
| 10 |
APPENDIX Letters patent constituting the High Court of Judicature at Lahore |
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| 11 |
AMENDMENTS Rules Prior to Amendment (1 to 91) |
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