| 1 |
PRACTICE IN THE TRIAL OF CIVIL SUITS:- |
|
| Part A |
General (Court hours, holidays,and cause lists). |
Volume I, Chapter 1 Part A
|
| Part B |
Reception of plaints and applications. |
Volume I, Chapter 1 Part B
|
| Part C |
Examination of the plaint |
Volume I, Chapter 1 Part C
|
| Part D |
Service of Processes |
Volume I, Chapter 1 Part D
|
| Part E |
Written Statements |
Volume I, Chapter 1 Part E
|
| Part F |
Settlement of Issues |
Volume I, Chapter 1 Part F
|
| Part G |
Documentary Evidence |
Volume I, Chapter 1 Part G
|
| Part H |
Hearing of suits, adjournments, Examination of Witnesses etc |
Volume I, Chapter 1 Part H
|
| Part I |
Video Conferencing Rules for Civil Matters |
Volume I, Chapter 1 Part I
|
| Part J |
Dismissals in Default and Ex-Parte proceedings |
Volume I, Chapter 1 Part J
|
| Part K |
Speedy Disposal of cases |
Volume I, Chapter 1 Part K
|
| Part L |
Incident Proceedings |
Volume I, Chapter 1 Part L
|
| Part M |
Special Features of certain classes of cases |
Volume I, Chapter 1 Part M
|
| Part N |
Miscellaneous Notifications etc |
Volume I, Chapter 1 Part N
|
| Part O |
Alternative Disputes Resolution Rules. |
Volume I, Chapter 1 Part O
|
| Part P |
Punjab and Haryana High Court Case Flow Management Rules, 2007 |
Volume I, Chapter 1 Part P
|
| Part Q |
The Electronic Filing (E-Filing) Rules For Subordinate Courts For Civil Matters  |
Volume I, Chapter 1 Part Q
|
| 2 |
JURISDICTION- |
|
| Part A |
Jurisdiction of Civil Courts |
Volume I, Chapter 2 Part A
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| Part B |
Jurisdiction of Civil and Revenue Courts |
Volume I, Chapter 2 Part B
|
| 3 |
VALUATION OF SUITS- |
|
| Part A |
General |
Volume I, Chapter 3 Part A
|
| Part B |
Value of the Subject Matter of suits for the purposes of Appeal. |
Volume I, Chapter 3 Part B
|
| Part C |
Manner of Determining the value of Suits for purposes specified in Section 9 of the Suits Valuation Act, 1887. |
Volume I, Chapter 3 Part C
|
| Part D |
Manner of Determining the value of land for purposes of Jurisdiction in certain classes of Suits, Table of fees |
Volume I, Chapter 3 Part D
|
| 4 |
ARBITRATION- |
|
| Part A |
Arbitration |
Volume I, Chapter 4 Part A
|
| Part B |
Rules under the Indian Arbitration Act, 1940 (Act X of 1940). |
Volume I, Chapter 4 Part B
|
| Part B-1 |
Punjab Haryana and Union Territory, Chandigarh Arbitration and Conciliation Rules, 2003 |
Volume I, Chapter 4 Part B-1
|
| Part C |
The Arbitration (Protocal and Convention)Act, 1937 |
Volume I, Chapter 4 Part C
|
| Part D |
Punjab and Haryana High Court (Arbitration's Panel and Fee) Rules 2011 (Repealed vide notification No. 68 Rules/II.D4 dated 12.04.2014 |
Omitted |
| Part E |
Chandigarh Arbitration Centre (CAC) Rules, 2018 |
Volume I, Chapter 4 Part E
|
| 5 |
WITNESSES - CIVIL-COURTS- |
|
| Part A |
Attendance of Witnesses (General ) |
Volume I, Chapter 5 Part A
|
| Part B |
Attendance of Patwaris in Civil Courts |
Volume I, Chapter 5 Part B
|
| Part C |
Remuneration |
Volume I, Chapter 5 Part C
|
| Part D |
Copying and Search fees payable to Banks for production of Documents in Law Courts. |
Volume I, Chapter 5 Part D
|
| Part E |
Government servants summoned |
Volume I, Chapter 5 Part E
|
| 6 |
SUITS BY OR AGAINST PERSONS IN MILITARY SERVICE |
|
| Part A |
Amenability to the Civil courts of persons subjects to Military Law. |
Volume I, Chapter 6 Part A
|
| Part B |
The Indian Soldiers Litigation Act |
Volume I, Chapter 6 Part B
|
| Part C |
Proceedings with respect to succession certificates |
Volume I, Chapter 6 Part C
|
| 7 |
SUITS BY ALIENS AND BY OR AGAINST RULERS, AMBASSADORS, ENVOYS ETC. :- |
Volume I, Chapter 7 and new
|
| 8 |
SUITS BY OR AGAINST THE GOVERNMENT AND PUBLIC OFFICERS IN THEIR OFFICIAL CAPACITY. |
Volume I, Chapter 8
|
| 9 |
UTILIZATION OF THE SERVICES OF SPECIAL KANUNGO OR PATWARI MUHARIR |
Volume I, Chapter 9
|
| 10 |
COMMISSIONS AND LETTERS OF REQUEST. |
|
| Part A |
General Instructions |
Volume I, Chapter 10 Part A
|
| Part B |
Appointment of Commissioners |
Volume I, Chapter 10 Part B
|
| Part C |
Reciprocal arrangements with Kashmir |
Volume I, Chapter 10 Part C
|
| Part D |
Commissions and letters of Request for the Examination of witnesses in foreign Countries. |
Volume I, Chapter 10 Part D
|
| Part E |
Special Procedure in regard to particular foreign Countries. |
Volume I, Chapter 10 Part E
|
| Part F |
Letters of Request and Commissions issued by Foreign Courts. |
Volume I, Chapter 10 Part F
|
| 11 |
JUDGMENTS AND DECREES |
|
| Part A |
Preparation and delivery of Judgments |
Volume I, Chapter 11 Part A
|
| Part B |
Preparation of decrees |
Volume I, Chapter 11 Part B
|
| Part C |
Award of Costs in Civil Suits |
Volume I, Chapter 11 Part C
|
| Part D |
Award of Interest in Civil Suits |
Volume I, Chapter 11 Part D
|
| 12 |
EXECUTION OF DECREES |
|
| Part A |
General |
Volume I, Chapter 12 Part A
|
| Part B |
Courts competent to execute Decrees |
Volume I, Chapter 12 Part B
|
| Part C |
Powers of Executing Courts |
Volume I, Chapter 12 Part C
|
| Part D |
Payment into Court and certification of Payments out of Court |
Volume I, Chapter 12 Part D
|
| Part E |
Procedure on application for execution |
Volume I, Chapter 12 Part E
|
| Part F |
Execution by arrest and Imprisonment |
Volume I, Chapter 12 Part F
|
| Part G |
Execution of Decrees for the delivery of immoveable Property. |
Volume I, Chapter 12 Part G
|
| Part H |
Attachment |
Volume I, Chapter 12 Part H
|
| Part J |
Objections to Attachment |
Volume I, Chapter 12 Part J
|
| Part K |
Custody and Disposal of Moveable Property pending Sale |
Volume I, Chapter 12 Part K
|
| Part L |
Sale of Property and Delivery to the Purchaser. |
Volume I, Chapter 12 Part L
|
| Part M |
Execution of decrees by the attachment and sale or temporary alienation of Revenue paying or Revenue free lands |
Volume I, Chapter 12 Part M
|
| Part N |
Execution of decrees against agriculturists |
Volume I, Chapter 12 Part N
|
| Part O |
Execution of Decrees against Persons in Military Service |
Volume I, Chapter 12 Part O
|
| Part P |
Receipts for Property realized or recovered in Execution of Decrees |
Volume I, Chapter 12 Part P
|
| Part Q |
Resistance to Execution |
Volume I, Chapter 12 Part Q
|
| Part R |
Costs in Execution Proceedings |
Volume I, Chapter 12 Part R
|
| Part S |
Reciprocal Execution of decrees by Courts in India and Foreign Countries |
Volume I, Chapter 12 Part S
|
| Part T |
Reciprocal Arrangements with Jammu and Kashmir |
Volume I, Chapter 12 Part T
|
| 13 |
TRANSFER AND WITHDRAWAL OF SUITS AND APPEALS |
Volume I, Chapter 13
|
| 14 |
APPEALS AND REVISIONS--CIVIL |
|
| Part A |
The Appellate System of the Punjab |
Volume I, Chapter 14 Part A
|
| Part B |
General Procedure of Appellate Courts |
Volume I, Chapter 14 Part B
|
| Part C |
Security in Revision Cases |
Volume I, Chapter 14 Part C
|
| Part D |
Procedure in the Case of Appeals and Applications presented after period of Limitation. |
Volume I, Chapter 14 Part D
|
| Part E |
Transmission of Appellate Court's Orders to Lower Courts |
Volume I, Chapter 14 Part E
|
| 15 |
REFERENCES TO THE HIGH COURT |
Volume I, Chapter 15
|
| 16 |
LEGAL PRACTITIONERS |
|
| Part A |
The filing of Powers of Attorney by Pleaders in Subordinate Courts. |
Volume I, Chapter 16 Part A
|
| Part B |
Fees of Counsel. |
Volume I, Chapter 16 Part B
|
| Part C |
Fees in Declaratory Suits etc |
Volume I, Chapter 16 Part C
|
| 17 |
PETITION WRITERS |
|
| Part A |
Remarks and Directions |
Volume I, Chapter 17 Part A
|
| Part B |
Rules |
Volume I, Chapter 17 Part B
|
| 18 |
MINISTERIAL ESTABLISHMENT -CIVIL COURTS |
|
| Part A |
(i)The Punjab Subordinate Courts Establishment (Recruitment and General Condition of Service) Rules 1997.
(ii)The Punjab Subordinate Courts Establishment (Recruitment and General Conditions of Service) Group 'D' Service Rules, 2012. |
Volume I, Chapter 18 Part A
|
| Part B |
Haryana Subordinate Courts Establishment( Recruitment and General Condition of Service) Rules,1997. |
Volume I, Chapter 18 Part B
|
| Part C |
Chandigarh Union Territory Subordinate Courts Establishment (Recruitment and General Condition of Service) Rules,1997. |
Volume I, Chapter 18 Part C
|
| Part D |
Character Rolls. |
Volume I, Chapter 18 Part D
|
| Part E |
Security. |
Volume I, Chapter 18 Part E
|
| 19 |
CIVIL DISTRICTS |
Volume I, Chapter 19
|
| 20 |
JUDICIAL POWERS--CIVIL |
|
| Part A |
Conferment of Powers-Judicial |
Volume I, Chapter 20 Part A
|
| Part B |
Powers (General) |
Volume I, Chapter 20 Part B
|
| 21 |
RULES MADE BY THE HIGH COURT UNDER SECTION-122 OF THE CODE OF CIVIL PROCEDURE ANNULING, ALTERING OR ADDING TO THE RULES IN THE FIRST SCHEDULE OF THE CODE. |
Volume I, Chapter 21
|
| 22 |
RULES RELATING TO APPOINTMENTS ETC., OF SUBORDINATE JUDGES IN PUNJAB AND CIVIL JUDGES IN HARYANA |
Volume I, Chapter 22
|
| 23 |
APPENDIX |
Rules Prior to Amendments (1 to65)
|
