RULE AND ORDERS
OF
THE PUNJAB HIGH COURT: RULES AND ORDERS-VOLUME I

Please refer to Chapter "Appendix" at the end of the Volume to see the rules prior to amendment (Though every care has been taken to incorporate amendments/substitutions and additions, still, in case of any omission or mistake, the High Court or NIC shall not be responsible. always refer to the Published Gazette for authenticated version.)
Chapter Subject Volume and Chapter
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 New Volume I, Chapter 1 Part Q
2 JURISDICTION-
Part A Jurisdiction of Civil Courts Volume I, Chapter 2 Part A
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)