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CANONS OF JUDICIAL ETHICS |
Vol. IV, Canons
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| 1 |
SUPERINTENDENCE AND CONTROL |
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| Part A |
Part-I General (Supervision and Control) |
Vol. IV, Chapter I, Part A
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| Part B |
Pecuniary Control |
Vol. IV, Chapter I, Part B
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| Part C |
Inspection of Subordinate Courts |
Vol. IV, Chapter I, Part C
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| Part D |
Reports on the work of Judicial Officers |
Vol. IV, Chapter I, Part D
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| Part E |
Assumptions and Relinquishment of charge of Appointments by Judicial Officers |
Vol. IV, Chapter I, Part E
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| Part F |
Acquisition and disposal of immovable and other valuable property by Judicial Officers and the Subordinate Civil Courts Establishment. |
Vol. IV, Chapter I, Part F
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| Part G |
Position Of Additional District and Sessions Judges |
Vol. IV, Chapter I, Part G
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| Part H |
Appearance of Legal Practitioners in courts in which their relatives held official positions. |
Vol. IV, Chapter I, Part H
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| 2 |
SUPERINTENDENCE AND CONTROL-CIVIL COURTS |
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| Part A |
Superintendence and Control |
Vol. IV, Chapter 2, Part A
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| Part B |
Inspection of Subordinate Courts |
Vol. IV, Chapter 2, Part B
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| 3 |
SUPERINTENDENCE AND CONTROL-CRIMINAL COURTS |
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| Part A |
Control |
Vol. IV, Chapter 3, Part A
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| Part B |
Inspection of Subordinate Courts |
Vol. IV, Chapter 3, Part B
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| 4 |
COURT-FEES AND STAMPS |
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| Part A |
Reduction, Remission and Refund of Court-Fee |
Vol. IV, Chapter 4, Part A
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| Part B |
Description of Stamps to be used for denoting fees chargeable under the Court-Fees Act. |
Vol.IV, Chapter 4, Part B
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| 5 |
PROCESS FEES |
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| Part A |
Remarks and Directions |
Vol.IV, Chapter 5, Part A
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| Part B |
Rules under Section 20, Clauses (i) and (ii) |
Vol.IV, Chapter 5, Part B
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| Part F |
Punjab Subordinate Courts (Right To Information) Rules, 2007 |
Vol.IV, Chapter 5, Part F
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| Part G |
Haryana Subordinate Courts (Right To Information) Rules, 2007 |
Vol.IV, Chapter 5, Part G
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| Part H |
Chandigarh Union Territory Subordinate Courts (Right To Information) Rules, 2007 |
Vol.IV, Chapter 5, Part H
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| 6 |
PROCESS-SERVING ESTABLISHMENT |
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| Part A |
Remarks and Directions |
Vol. IV, Chapter 6, Part A
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| Part B |
Rules under Section 20, Clause (III) |
Vol. IV, Chapter 6, Part B
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| Part C |
Rules under Section 22 |
Vol. IV, Chapter 6, Part C
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| 7 |
PROCESSES-CIVIL COURTS |
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| Part A |
General |
Vol. IV, Chapter 7, Part A
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| Part B |
Service of Process |
Vol. IV, Chapter 7, Part B
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| Part C |
Issue of summons or other process for service on a person employed in the Public Service |
Vol. IV, Chapter 7, Part C
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| Part D |
Issue of summons or other process for service on persons in the Army, Navy or Air Force |
Vol. IV, Chapter 7, Part D
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| Part E |
Issue of summons or other processes for service on a person residing within the jurisdiction of an other court in the same or another state or territory who has no agent to accept service within the jurisdiction of the Court issuing the process. Service of processes issuing to or from other states and territories. |
Vol. IV, Chapter 7, Part E
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| Part F |
Service of the processes of the Courts in India in places beyond India and vice versa |
Vol. IV, Chapter 7, Part F
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| Part G |
Assistance by village officers in process-serving |
Vol. IV, Chapter 7, Part G
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| Part H |
Cost of Postage and Registration on Processes forwarded by post, how to be defrayed |
Vol. IV, Chapter 7, Part H
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| Part J |
Police Assistance |
Vol. IV, Chapter 7, Part J
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| Part K |
Filling up of Forms of Process |
Vol. IV, Chapter 7, Part K
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| 8 |
PROCESSES-CRIMINAL COURTS |
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| Part A |
Issue and Service of Summons |
Vol. IV, Chapter 8, Part A
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| Part B |
Preparation and issue of warrants of arrest and other Processes |
Vol. IV, Chapter 8, Part B
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| Part C |
Attendance as witnesses and evidence of persons residing beyond the limits of India |
Vol. IV, Chapter 8, Part C
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| 9 |
FINGER IMPRESSIONS; HANDWRITING; FORGED STAMPS AND CURRENCY AND BANK NOTES |
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| Part A |
Documents and Papers on which Thumb and Finger marks should be affixed |
Vol. IV, Chapter 9 Part A
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| Part B |
Phillaur Finger Print Bureau |
Vol. IV, Chapter 9, Part B
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| PART C |
Rules regulating applications for and payment of the services of the Government Examiner of questioned documents |
Vol. IV, Chapter 9, Part C
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| Part D |
Expert opinion in forgeries relating to Stamp and Currency, and Bank Notes |
Vol. IV, Chapter 9, Part D
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| 10 |
FORFEITED AND UNCLAIMED PROPERTY AND MALKHANAS |
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| Part A |
Items of account connected with law and justice, sales of unclaimed property, Judicial forfeitures, & C. |
Vol. IV, Chapter 10 Part A
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| Part B |
Custody and disposal of the property attached under the Criminal Procedure Code |
Vol. IV, Chapter 10, Part B
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| Part C |
Arms and Ammunition |
Vol. IV, Chapter 10, Part C
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| Part D |
Civil Courts Malkhanas |
Vol. IV, Chapter 10, Part D
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| 11 |
REALIZATION OF FINES |
Vol. IV, Chapter 11
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| 12 |
OATHS, AFFIRMATIONS AND AFFIDAVITS |
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| Part A |
Deleted |
Vol. IV, Chapter 12, Part A
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| Part B |
Affidavits |
Vol. IV, Chapter 12, Part B
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| 13 |
TOUTING |
Vol. IV, Chapter 13
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| 14 |
LEGAL PROCEEDINGS BY OR AGAINST JUDICIAL OFFICERS |
Vol. IV, Chapter 14
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| 15 |
FOREIGN JURISDICTION |
Vol. IV, Chapter 15
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| 16 |
RECORDS |
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| Part A |
Preparation of Judicial Records |
Vol. IV, Chapter 16, Part A
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| Part B |
Transmission of Judicial Records |
Vol. IV, Chapter 16, Part B
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| Part C |
Inspection of Judicial Records |
Vol. IV, Chapter 16, Part C
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| Part D |
Custody of Judicial Records |
Vol. IV, Chapter 16, Part D
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| Part E |
Production of Revenue Records |
Vol. IV, Chapter 16, Part E
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| Part F |
Destruction of Records |
Vol. IV, Chapter 16, Part F
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| 17 |
PUNJAB CIVIL AND CRIMINAL COURTS PREPARATION AND SUPPLY OF COPIES OF RECORD RULES, 1965 |
Vol. IV, Chapter 17
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| 17 |
A-PUNJAB AND HARYANA CIVIL COURTS PREPARATION AND SUPPLY OF CERTIFIED COPIES OF TYPE-WRITTEN APPEALABLE INTERIM ORDERS/JUDGMENTS RULES, 1982. |
Vol. IV, Chapter 17-A
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| 18 |
LIBRARIES |
Vol. IV, Chapter 18
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| 19 |
CORRESPONDENCE |
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| Part A |
General Directions |
Vol. IV, Chapter 19, Part A
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| Part B |
Vernacular correspondence connected with Judicial Matters |
Vol. IV, Chapter 19, Part B
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| Part C |
The use of rubber stamps for signatures in official correspondence |
Vol. IV, Chapter 19, Part C
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| 20 |
COMPLIANCE WITH THE HIGH COURT PRECEPTS |
Volume IV, Chapter 20
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| 21 |
BUDGET |
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| Part A |
General |
Vol. IV, Chapter 21, Part A
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| Part B |
Preparation of Budget Estimates and Schedules of New Expenditure |
Vol. IV, Chapter 21, Part B
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| Part C |
Appropriations and Re-appropriations |
Vol. IV, Chapter 21, Part C
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| Part D |
Control and Distribution of Grants |
Vol. IV, Chapter 21, Part D
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| 22 |
JUDICIAL BUILDINGS |
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| Part A |
Submission of proposals and estimates |
Vol. IV, Chapter 22, Part A
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| Part B |
Sessions Houses |
Vol. IV, Chapter 22, Part B
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| Part C |
Court Furniture |
Vol. IV, Chapter 22, Part C
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| 23 |
REPORTS AND RETURNS |
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| Part A |
General |
Vol. IV, Chapter 23, Part A
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| Part B |
Annual District Civil and Criminal Reports |
Vol. IV, Chapter 23, Part B
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| Part C |
Periodical Reports and Returns due to District and Sessions Judges and District Magistrates, and by them to the High Court |
Vol. IV, Chapter 23, Part C
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| Part D |
Information to be supplied to the Police in regard to Criminal Statistics |
Vol. IV, Chapter 23, Part D
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| Part E |
Information to be supplied to the Canal Authorities |
Vol. IV, Chapter 23, Part E
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| Part F |
Returns in cases in which the Collector acts as Ministerial Officer in the execution of decrees |
Vol. IV, Chapter 23, Part F
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| 24 |
REGISTERS |
Vol. IV, Chapter 24
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| 25 |
SUPPLY OF FORMS |
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| Part A |
Supply of Forms |
Vol. IV, Chapter 25, Part A
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| Part B |
Printing |
Vol. IV, Chapter 25, Part B
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