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

Corrected up to December 2008.
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 CRIMINAL CASES:-
Part A General Volume III, Chapter 1 Part A
Part B Initiation of proceedings Volume III, Chapter 1 Part B
Video Conferencing Rules for Criminal Courts- Volume III, Chapter 1 Part BB
The Electronic Filing (E-Filing) Rules For Criminal Courts Volume III, Chapter 1 Part BC
Part C (i) Attendance of Accused persons Volume III, Chapter 1 Part C (i)
(ii) Attendance of Prisoners in Criminal Courts Volume III, Chapter 1 Part C (ii)
Part D Procedure in enquiries and trials by Magistrate Volume III, Chapter 1 Part D
Part E Record of evidence in Criminal Cases Volume III, Chapter 1 Part E
Part F Dismissal of cases in default Volume III, Chapter 1 Part F
Part G Miscellaneous matters in Connection with enquiries and Trials Volume III, Chapter 1 Part G
Part H The Judgment Volume III, Chapter 1 Part H
2 SUMMARY TRIALS Volume III, Chapter 2
3 SECURITY CASES Volume III, Chapter 3
4 TRIAL OF RIOT CASES Volume III, Chapter 4
5 CASES UNDER SPECIAL AND LOCAL ACTS :-
Part A The Indian Arms Act, 1878 Volume III, Chapter 5 Part A
Part B The Punjab Excise Act, 1914 Volume III, Chapter 5 Part B
Part C The Indian Opium Act, 1878 Volume III, Chapter 5 Part C
Part D The Indian Railways Act, 1890 Volume III, Chapter 5 Part D
Part E The Punjab Laws Act Volume III, Chapter 5 Part E
6 CASES AGAINST GOVERNMET SERVANTS:-
Part A General Volume III, Chapter 6 Part A
Part B Crimininal Cases against Police Officers Volume III, Chapter 6 Part B
Part C Criminal Cases affecting Persons belonging to the Armed forces Volume III, Chapter 6 Part C
7 MAINTENANCE CASES:-
Part A Proceedings under Section 488, Criminal Proceedure Code Volume III, Chapter 7 Part A
Part B Enforcement of Maintenance Orders between Inda and other countries on reciprocal basis Volume III, Chapter 7 Part B
8 OFFENCES AFFECTING ADMINISTRATION OF JUSTICE AND CONTEMPT'S COURT:-
Part A Offences affecting the Adminsitration of Justice Volume III, Chapter 8 Part A
Part B Contempt's of Courts. Volume III, Chapter 8 Part B
9 WITNESS. CRIMINAL COURTS:-
Part A Expenses Volume III, Chapter 9 Part A
Part B Instructions in order to check frauds and embezzlements of diet and road moeny of witnesses. Volume III, Chapter 9 Part B
Part C Commissions Volume III, Chapter 9 Part C
Part D Expert Witnesses Volume III, Chapter 9 Part D
10 BAIL AND RECOGNIZANCE Volume III, Chapter 10
11 POLICE:-
Part A Investigation Volume III, Chapter 11 Part A
Part B Remands to Police Custody Volume III, Chapter 11 Part B
Part C Investigation Parades Volume III, Chapter 11 Part C
Part D Cancellation of cases reported by Police. Volume III, Chapter 11 Part D
Part E Custody of Property sent in by the Police. Volume III, Chapter 11 Part E
Part F Inspection by Police Officers of Records and Orders affecting the working of the Police. Volume III, Chapter 11 Part F
Part G Information of conviction in Complaint cases to be furnished to the police. Volume III, Chapter 11 Part G
Part H Miscellaneous Volume III, Chapter 11 Part H
12 POLICE DIARIES AND STATEMENTS BEFORE THE POLICE Volume III, Chapter 12
13 CONFESSIONS AND STATEMENTS OF ACCUSED PERSONS Volume III, Chapter 13
13 DYING DECLARATIONS Volume III, Chapter 13 Part A
14 APPROVES Volume III, Chapter 14
15 PROCEEDINGS AGAINST ABSCONDERS AND RECORD OF EVIDENCE IN THEIR ABSENCE:-
Part A Measures to enforce appearance Volume III, Chapter 15 Part A
Part B Record of evidence in the absence of the accused Volume III, Chapter 15 Part B
16 EXTRADITION AND FOREIGN JURISDICTION (CRIMINAL COURTS):-
Part A Extradition from British India Volume III, Chapter 16 Part A
Part B Extradition to British India Volume III, Chapter 16 Part B
Part C Jurisdiction of Criminal Courts in regard to offences committed beyond the limits to British India. Volume III, Chapter 16 Part C
Part D Miscellaneous Volume III, Chapter 16 Part D
17 LUNATICS:-
Part A General Volume III, Chapter 17 Part A
Part B Criminal Lunatics-Enquity Volume III, Chapter 17 Part B
Part C Criminal Lunatics-Detention Volume III, Chapter 17 Part C
Part D Non-Criminal Lunatics Volume III, Chapter 17 Part D
18 MEDICO LEGAL WORK:-
Part A Post-mortem Examinations Volume III, Chapter 18 Part A
Part B References to the Chemical Examiner Volume III, Chapter 18 Part B
Part C Rules for the guidance of Police Officer regarding the submission of blood-stain cases to the serologist at Calcutta Volume III, Chapter 18 Part C
Part D General Volume III, Chapter 18 Part D
19 SENTENCES:-
Part A General Volume III, Chapter 19 Part A
Part B Fine Volume III, Chapter 19 Part B
Part C Imprisonment Volume III, Chapter 19 Part C
Part D Detention in Reformatory School Volume III, Chapter 19 Part D
Part E Death Sentences Volume III, Chapter 19 Part E
20 EXECUTION OF SENTENCES
Part A Fine Volume III, Chapter 20 Part A
Part B Warrants for execution Volume III, Chapter 20 Part B
Part C Imprisonment for life Volume III, Chapter 20 Part C
Part D Sentence of death Volume III, Chapter 20 Part D
Part E Execution of the orders of Criminal Appellate Courts and Courts of Revision Suspe Volume III, Chapter 20 Part E
Part F Suspension and Remission of Sentences Volume III, Chapter 20 Part F
21 FIRST OFFENDERS Volume III, Chapter 21
22 YOUTHFUL OFFENDERS
Part A General Volume III, Chapter 22 Part A
Part B Children's Courts Volume III, Chapter 22 Part B
Part C Reformatory Schools Volume III, Chapter 22 Part C
Part D Borstal Jail Volume III, Chapter 22 Part D
23 HABITUAL OFFENDERS
Part A Preventive measures Volume III, Chapter 23 Part A
Part B Enhanced sentences Volume III, Chapter 23 Part B
Part C Definition and classification of Habitual Criminals Volume III, Chapter 23 Part C
Part D Residence of Released convicts Volume III, Chapter 23 Part D
Part E Identification of reconvicted Prisoners Volume III, Chapter 23 Part E
Part F Rules framed under the provisins of Restrictionof Habitual Offender's (Punjab) Act, 1981 Volume III, Chapter 23 Part F
24 SESSIONS CASES
Part A Commitment Volume III, Chapter 24 Part A
Part B Trial of Sessions cases Volume III, Chapter 24 Part B
Part C Providing an accused person with legal advice before a Sessions Court in certain case. Volume III, Chapter 24 Part C
25 APPEAL AND REVISION-CRIMINAL
Part A Adminission of petitions Volume III, Chapter 25 Part A
Part B The submission of records to the High Court for puposes of revision Volume III, Chapter 25 Part B
Part C Procedure in hearing Criminal appeals Volume III, Chapter 25 Part C
Part D Notice of appeal Volume III, Chapter 25 Part D
Part E Appeals from orders of acquittal Volume III, Chapter 25 Part E
Part F Appeals in security cases Volume III, Chapter 25 Part F
Part G Supply of copues to appellants and applicants for revision,and transmission of appeals and applications of prisoners to appellants and Revisional Courts Volume III, Chapter 25 Part G
Part H Transmission of Appellate courts's Orders to Lower Courts Volume III, Chapter 25 Part H
26 TRANSFER OF CASES:-
Part A General Volume III, Chapter 26 Part A
Part B Records in transfer cases Volume III, Chapter 26 Part B
27 JUFIVISL LOCK-UPS Volume III, Chapter 27
28 JURORS:-
Part A Trials by Jury New
Part B Selection of Jury Volume III, Chapter 28 Part B
Part C Payment of Expenses to Jurors Volume III, Chapter 28 Part C
Part D Persons exempted from liablilty to Serve as Jurors Volume III, Chapter 28Part D
29 PUBLICE PROCESUTORS
Part A Appointments Volume III, Chapter 29 Part A
Part B Supply of copies to the Advocates General and Public Prosecutors Volume III, Chapter 29 Part B
30 JUDICIAL POWERS- CRIMINAL
Part A Powers of Criminal Courts Volume III, Chapter 30 Part A
Part B Conferment of Criminal Magisterial Powers Volume III, Chapter 30 Part B
Part C Conferment of Criminal Magisterial Powers Volume III, Chapter 30 Part C
31 SESSIONS DIVISIONS Volume III, Chapter 31
32 APPENDIX Rules Prior to Amendments (1 to11)