| FORM NUMBER | FORM DESCRIPTION | UNDER RULE |
| No.1 | ORDER SHEET ODT PDF | Chapter VI, Rule 1 |
| No.2 | DECREE IN APPEAL (Civil Side) | Chapter VII, Rule 8 |
| No.3 | DECREE OR FORMAL ORDER IN REVISION AND MISCELLANEOUS CASE (Civil Side) | Chapter VII, Rule 8 |
| No.4 | DECREE REJECTING AN APPEAL (Civil Side) ODT PDF | Chapter VII, Rule 8 |
| No.5 | DECREE IN ORIGINAL SUIT (Civil Side) | Chapter VII, Rule 8 |
| No.6 | NOTICE OF DECREE OR FORMAL ORDER FOR OBJECTION (Civil Side) ODT PDF | Chapter VII, Rule 9 |
| No.7 | LETTER TO DISTRICT JUDGE FOR VERIFICATION OF SECURITY BOND (Civil Side) ODT PDF | Chapter VIII, Rule 23 |
| No.8 | APPLICATION FOR INFORMATION | Chapter VIII, Rule 30 |
| No.9 | APPLICATION FOR INFORMATION IN PENDING CASE BY A PARTY | Chapter VIII, Rule 31 |
| No.10 | COURTS ORDER WHETHER THE CASE IS OR IS NOT APPROVED FOR REPORTING ODT PDF | Chapter VIII, Rule 32(2)(b) |
| No.11 | REGISTER OF JUDGMENT MARKED A.F.R. ODT PDF | Chapter VIII, Rule 32(2)(d) |
| No.12 | REGISTER OF COPIES OF JUDGMENTS MARKED A.F.R. ODT PDF | Chapter VIII, Rule 32(2)(f) |
| No.13 | REGISTER OF APPLICATIONS FOR COPIES OF JUDGMENTS MARKED A.F.R. ODT PDF | Chapter VIII, Rule 42(2)(f) |
| No.14 | NOTICE OF ADMISSION OF REFERENCE TO THE COURT MAKING THE REFERENCE AND REQUISITION FOR RECORD (Civil Side) ODT PDF | Chapter XII, Rule 1 |
| No.15 | NOTICE OF ADMISSION OF APPEAL OR REVISION TO THE COURT FROM WHOSE DECREE OR ORDER APPEAL OR REVISION HAS BEEN FILED AND REQUISITION FOR RECORD (Civil Side) ODT PDF | Chapter XII, Rule 1 and 2 |
| No.16 | REQUISITION FOR RECORD WHEN APPEAL OR REVISION IS READY FOR HEARING (Civil Side) ODT PDF | Chapter XII, Rule 2 |
| No.17 | REQUISITION FOR RECORD (Civil Side) ODT PDF | Chapter XII, Rule 5 |
| No.18 | NOTICE OF APPEAL (Civil Side) | Chapter XII, Rules 1 and 7 |
| No.19 | NOTICE OF REVISION (Civil Side) | Chapter XII, Rules 1 and 7 |
| No.20 | NOTICE OF REFERENCE (Civil Side) | Chapter XII, Rules 1 and 7 |
| No.21 | NOTICE OF MATRIMONIAL REFERENCE (Civil Side) | Chapter XII, Rule 1 and 7 |
| No.22 | NOTICE OF MISCELLANEOUS CASE (Civil Side) | Chapter XII, Rule 1 and 7 |
| No.23 | NOTICE OF APPLICATION FOR REVIEW (Civil Side) | Chapter XII, Rule 1 and 7 |
| No.24 | NOTICE OF MISCELLANEOUS APPLICATION (Civil Side) | Chapter XII, Rule 1 and 7 |
| No.25 | FLY-LEAF IN FIRST APPEAL (Civil Side) | Chapter XIII, Rule 2 |
| No.26 | INDEX TO PAPER-BOOK (Civil Side) ODT PDF | Chapter XIII, Rule 2 |
| No.27 | NOTICE OF ARRIVAL OF RECORDS IN FIRST APPEALS (Civil Side) ODT PDF | Chapter XIII, Rule 3 |
| No.28 | APPLICATION FOR TRANSLATION AND PRINTING (Civil Side) | Chapter XIII, Rule 13 |
| No.29 | ESTIMATE FOR TRANSLATING AND PRINTING | Chapter XIII, Rule 26 |
| No.30 | NOTICE TO MAKE GOOD DEFICIENCY IN COST OF TRANSLATION AND PRINTING (Civil Side) | Chapter XIII, Rule 31 |
| No.31 | NOTICE OF REFUND (Civil Side) | Chapter XIII, Rule 33 |
| No.32 | FLY-LEAF IN CASES OTHER THAN FIRST APPEALS (Civil Side) | Chapter XIV, Rule 2 |
| No.33 | INDEX TO PAPER-BOOK IN CASES OTHER THAN FIRST APPEAL | Chapter XIV, Rule 2 |
| No.34 | NOTICE OF SUIT (Civil Side) | Chapter XV, Rule 5 |
| No.35 | NOTICE IN MATRIMONIAL SUIT (Civil Side) | Chapter XV, Rule 5 |
| No.36 | MEMORANDUM OF APPEARANCE (Civil Side) | Chapter XV, Rule 6 |
| No.37 | LIST OF DOCUMENTS (Civil Side) | Chapter XV, Rule 10 |
| No.38 | APPLICATION FOR ISSUE OF SUMMONS TO WITNESS (Civil Side) | Chapter XV, Rule 13 |
| No.39 | CERTIFICATE OF FEES (Civil Side) | Chapter XVI, Rule 25(2) |
| No.40 | NOTICE UNDER SECTION 335 (3) OF THE CODE OF CRIMINAL PROCEDURE, 1898 (Criminal Side) | Chapter XVII, Rule 2 |
| No.41 | LETTER TO SESSIONS JUDGE TO SECURE ATTENDANCE OF JURORS (Criminal Side) | Chapter XVII, Rule 6 |
| No.42 | LETTER TO DISTRICT MAGISTRATE TO SECURE ATTENDANCE OF ACCUSED AND WITNESSES, ETC. (Criminal Side) | Chapter XVII, Rule 6 |
| No.43 | NOTICE OF APPEAL, APPLICATION OR REFERENCE (Criminal Side) | Chapter XVIII, Rules 9 and 22 |
| No.44 | REQUISITION FOR RECORD (Criminal Side) | Chapter XVIII, Rule 9 |
| No.45 | LETTER OF INQUIRY AS TO PAUPERISM OF ACCUSED (Criminal Side) | Chapter XVIII, Rule 10(1) |
| No.46 | AUTHORITY TO PROVIDE FUNDS TO PAUPER ACCUSED FOR PERSONAL APPEARANCE IN COURT (Criminal Side) | Chapter IXVII, Rule 12 |
| No.47 | JAIL APPEAL OR REVISION (Criminal Side) | Chapter XVIII, Rule 13(2) |
| No.48 | NOTICE (Quasi Criminal Side) | Chapter XVIII, Rule 19(2) |
| No.49 | REQUISITION FOR RECORD (Criminal Side) | Chapter XVIII, Rule 21 |
| No.50 | NOTICE OF ENHANCEMENT OF SENTENCE (Criminal Side) | Chapter XVIII, Rule 22 or 23 |
| No.51 | FLY-LEAF OF PAPER-BOOK IN APPEAL (Criminal Side) | Chapter XVIII, Rule 24 |
| No.52 | FLY-LEAF OF PAPER-BOOK IN REVISION OR REFERENCE (Criminal Side) | Chapter XVIII, Rule 24 |
| No.53 | FLY-LEAF OF PAPER-BOOK IN MISCELLANEOUS CASE (Criminal Side) | Chapter XVIII, Rule 24 |
| No.54 | WARRANT OF CONFIRMATION OF DEATH SENTENCE (Criminal Side) | Chapter XVIII, Rule 43(1) |
| No.55 | WARRANT OF DEATH WHEN SENTENCE ENHANCED TO ONE OF DEATH (Criminal Side) | Chapter XVIII, Rule 43(1) |
| No.56 | WARRANT WHEN SENTENCE OF DEATH PASSED BY COURT IN APPEAL BY THE STATE (Criminal Side) | Chapter XVIII, Rule 43(1) |
| No.57 | CERTIFICATION OF COPY OF ORDER OR JUDGMENT TO LOWER COURT (Criminal Side) | Chapter XVIII, Rule 43(1) |
| No.58 | LETTER FORWARDING COPY OF COURT'S ORDER (Criminal Side) | Chapter XVIII, Rule 43 |
| No.59 | LETTER FORWARDING COPY OF COURT'S JUDGMENT OR ORDER (Criminal Side) | Chapter XVIII, Rule 43 or 44 |
| No.60 | LETTER FORWARDING COPIES OF COURTS ORDER TO STATE GOVERNMENT | Chapter XVIII, Rule 45 |
| No.61 | COPIES OF JUDGMENTS RECEIVED FROM SESSIONS JUDGE (Criminal Side) | Chapter XX, Rule 1 |
| No.62 | WARRANT (Criminal Side) | Chapter XXI, Rule 6 |
| No.63 | WARRANT (Criminal Side) | Chapter XX, Rule 6 |
| No.64 | WARRANT (Criminal Side) | Chapter XXI, Rule 8 |
| No.65 | NOTICE (Civil Side) | Chapter XXII, Rule 2 |
| No.66 | NOTICE OF PETITION FOR A CERTIFICATE (Civil Side) | Chapter XXIII, Rule 4(1)(a) |
| No.67 | NOTICE OF ADMISSION OF APPEAL (Civil Side) | Chapter XXIII, Rule 4(1)(b) |
| No.68 | NOTICE OF DISPATCH OF RECORD (Civil Side) | Chapter XXIII, Rule 4(1)(c) |
| No.69 | CERTIFICATE THAT THE CASE IS FIT FOR APPEAL TO SUPREME COURT (Civil Side) | Chapter XXIII, Rule 9 |
| No.70 | CERTIFICATE DECLARING APPEAL ADMITTED (Civil Side) | Chapter XXIII, Rule 9 |
| No.71 | APPLICATION FOR PREPARATION OF LISTS "A" AND "B" (Civil Side) | Chapter XXIII, Rule 9 |
| No.72 | NOTICE (Civil Side) | Chapter XXIII, Rule 12(3) |
| No.73 | LETTER ADVISING DISPATCH OF RECORD (Civil Side) | Chapter XXIII, Rule 18 |
| No.74 | CERTIFICATE OF SERVICE OF NOTICE OF DISPATCH OF RECORD (Civil Side) | Chapter XXIII, Rule 18 |
| No.75 | NOTICE OF ORDER GRANTING SPECIAL LEAVE TO APPEAL (Civil Side) | Chapter XXIII, Rule 20 or 21 |
| No.76 | CERTIFICATE OF NOTICE TO RESPONDENT OF ADMISSION OF SUPREME COURT APPEAL (Civil Side) | Chapter XXIII, Rule 21 |
| No.77 | NOTICE WHEN APPEAL NOT EFFECTUALLY PROSECUTED (Civil Side) | Chapter XXIII, Rule 25 |
| No.78 | MEMORANDUM OF COSTS IN THE HIGH COURT (Civil Side) | Chapter XXIII, Rule 27 |
| No.79 | NOTICE OF DISPATCH OF RECORD (Criminal Side) | Chapter XXIII, Rule 33 |
| No.80 | NOMINATION PAPER | Chapter XXIV, Rule 11 |
| No.81 | BALLOT PAPER | Chapter XXIV, Rule 14 |
| No.82 | NOTICE TO BAR COUNCIL OF APPLICATION FOR ENROLMENT | Rule 4 of Section "A" of Appendix to Chapter XXIV |
| No.83 | APPLICATION FOR ADMISSION AS A PLEADER | Chapter XXV, Rule 14 |
| No.84 | CERTIFICATE UNDER SECTION 7 OF THE LEGAL PRACTITIONERS ACT, 1879 | Chapter XXV, Rule 15 |
| No.85 | CERTIFICATE UNDER SECTION 7 OF THE LEGAL PRACTITIONERS ACT, 1879 | Chapter XXV, Rule 15 |
| No.86 | CERTIFICATE UNDER SECTION 7 OF LEGAL PRACTITIONERS ACT, 1879 | Chapter XXV, Rule 15 |
| No.87 | NOTICE FOR PREPARATION OF PAPER-BOOK ON REFERENCE BY THE INCOME-TAX APPELLATE TRIBUNAL (Civil Side) | Chapter XXVII, Rule 13 |
| No.88 | NOTICE (Civil Side) | Chapter XXVII, Rule 14(3) |
| No.89 | PETITION FOR REDUCTION OF CAPITAL | Chapter XXVIII, Rule 9 |
| No.90 | ADVERTISEMENT OF PRESENTATION OF PETITION | Chapter XXVIII, Rule 11 |
| No.91 | ORDER WHEN CREDITORS ARE ENTITLED TO OBJECT | Chapter XXVII, Rule 13 |
| No.92 | ADVERTISEMENT OF PRESENTATION OF PETITION | Chapter XXVIII, Rule 14 |
| No.93 | AFFIDAVIT VERIFYING LIST OF CREDITORS | Chapter XXVIII, Rule 16 |
| No.94 | NOTICE TO CREDITOR | Chapter XXVIII, Rule 18 |
| No.95 | ADVERTISEMENT OF LIST OF CREDITORS | Chapter XXVIII, Rule 19 |
| No.96 | AFFIDAVIT OF LIST OF PERSONS WHO HAVE SENT IN CLAIMS | Chapter XXVIII, Rule 21 |
| No.97 | NOTICE TO CREDITORS TO COME IN AND PROVE DEBT | Chapter XXVIII, Rule 22 |
| No.98 | AFFIDAVIT OF CREDITORS IN PROOF OF DEBT | Chapter XXVIII, Rule 22 |
| No.99 | ADVERTISEMENT OF DAY FIXED FOR HEARING OF PETITION | Chapter XXVIII, Rule 27 |
| No.100 | PETITION BY COMPANY | Chapter XXVIII, Rule 33 |