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  1. Affidavit for Condo Nation of Delay in Filing An Appeal
  2. Administration by Creditor on Behalf of Himself and All Other Creditors
  3. Administration by Pecuniary Legatee
  4. Administration by Specific Legatee
  5. Against a Builder for Defective Workmanship
  6. Against a Fraudulent Purchaser and His Transferee with Notice
  7. Against Surety for Payment of Rent
  8. An Injunction Restricting Waste
  9. Breach of Agreement to Purchase Land
  10. Breach of Contract to Serve
  11. By Tenant Against Landlord, With Special Damage
  12. Carrying on Noxious Manufacture
  13. Defence in Administration Suit by Pecuniary Legatee
  14. Defence in All Suits for Wrongs
  15. Defence in Any Suit for Debt
  16. Defence in Suits for Detention of Goods
  17. Defence in Suits for Goods Sold and Delivered
  18. Defence in Suits for Infringement of Copyright
  19. Defence in Suits for Infringement of Trade Mark
  20. Defence in Suits on Bonds
  21. Defence in Suits on Guarantees
  22. Defence in Suits Relating to Nuisances
  23. Defence Insults for Injuries Caused by Negligent Driving
  24. Defence to Suit for Foreclosure
  25. Defence to Suit for Redemption
  26. Defence to Suit for Specific Performance
  27. Defficiency Upon a Re-Sale [Goods Sold At Auction]
  28. Diverting a Water Course
  29. Execution of Trusts
  30. For Malicious Prosecution
  31. Foreclosure Or Sale
  32. Fraudulently Procuring Credit to Be Given to another Person
  33. General Defences
  34. Goods made At Defendant’s Request and not Accepted
  35. Goods Sold At a Fixed Price and Delivered
  36. Goods Sold At a Reasonable Price and Delivered
  37. Injunction Against the Division of a Water – Course
  38. Injunction Restraining Nuisance
  39. Injuries Caused by Negligence on a Railroad
  40. Injuries Caused in Negligent Driving
  41. Inter Pleader
  42. Money Lent
  43. Money Overpaid
  44. Movables Wrongfully Detained
  45. Not Delivering Goods Sold
  46. Obstructing a Highway
  47. Obstructing a Right to Use Water for Irrigation
  48. Obstructing a Right of Way
  49. On a Bond for the Fidelity of Clerk
  50. On a Foreign Judgment
  51. On An Agreement of Indemnity
  52. On An Award
  53. Particulars (O.6, R.5)
  54. Partnership
  55. Polluting the Water Under the Plaintiff's Land
  56. Probate of Will in Solemn Form
  57. Proclamation Requiring Attendance of Witness (O.16, R.10.)
  58. Procuring Properly by Fraud
  59. Public Nuisance
  60. Recession of a Contract on the Ground of Mistake
  61. Redemption
  62. Recession of a Contract on the Ground of Mistake
  63. Services and Materials At a Reasonable Cost
  64. Services At a Reasonable Rate
  65. Specific Performance (No. 1)
  66. Specific Performance (No. 2)
  67. Titles of Suits
  68. Use and Occupation
  69. Wrongful Dismissal
  70. Affidavit of Process-Server to Accompany Return of a Summons Or Notice (O.5, R.18.)
  71. Notice to Defendant.(O.9, R.6.)
  72. Notice to Person Who, the Court Considers, Should Be Added As Co-Plaintiff (O.1, R.10.)
  73. Order for Transmission of Summons for Service in the Jurisdiction of another Court (O.5, R.21.)
  74. Order for Transmission of Summons to Be Served on a Prisoner (O.5, R.24.)
  75. Order for Transmission of Summons to Be Served on a Public Servant Or Soldier(O.5, Rr.27, 28.)
  76. Proclamation Requiring Attendance of Witness (O.16, R.10.)
  77. Summons for Disposal of Suit (O. 5, RR 1.5.)
  78. Summons for Settlement of Issues (O.5, Rr.1, 5.)
  79. Summons in Summary Suit on Negotiable Instrument .(O.37, R.2)
  80. Summons to Appear in Person.(O.5, R.3.)
  81. Summons to Legal Representative of Deceased Defendant (O.22, R.4.)
  82. Summons to Witness (O.16, Rr.1, 5.)
  83. to Accompany Returns of Summons of another Court (O.5, R.23.)
  84. Warrant of Arrest of Witness.(O.16, R.20.)
  85. Warrant of Attachment of Property of Witness (O.16, R.10.)
  86. Warrant of Committal
  87. Warrant of Committal (O.26, R.28.)
  88. Admission of Facts Pursuant to Notice (O.12, R.5.)
  89. Affidavitas to Documents.(O.11, R.13.)
  90. Answer to Interrogatories
  91. Interrogatories (O.11, R.4.)
  92. Notice to Admit Documents (O.12, R.3.)
  93. Notice to Admit Facts (O.12, R.15)
  94. Notice to Inspect Documents (O.11, R.17.)
  95. Notice to Produce Document (O.11, R.16.)
  96. Notice to Produce General Form (O.12, R.8)
  97. Order for Delivery of Interrogatories (O.11, R.1.)
  98. Order to Produce Documents for Inspection (O.11, R.14)
  99. Decree Against Mortgagor Personally for Balance After the Sale of the Mortgaged Property (Order XXXIV, Rules 6 and 8A).
  100. Decree for Recovery of Land and Manse Profits
  101. Decree for Rectification of Instrument
  102. Decree in Original Suit(O.20, Rr.6, 7.)
  103. Decree to Set Aside a Transfer in Fraud of Creditors
  104. Final Decree for Foreclosure (Order XXXIV, Rule 3.)
  105. Final Decree for Foreclosure in a Redemption Suit on Default of Payment by Mortgagor(Order XXXIV, Rule 8)
  106. Final Decree for Sale (Order XXXIV, Rule 5.)
  107. Final Decree for Sale in a Redemption Suit on Default of Payment by Mortgagor(Order XXXIV, Rule 8.)
  108. Final Decree in a Suit for Dissolution of Partnership and the taking of Partnership Accounts
  109. Final Decree in An Administration Suit by a Legatee
  110. Final Decree in Suit for Foreclosure, Sale Or Redemption Where the Mortgagor Pays the Amount of the Decree (Order XXXIV, Rule 3, 5 and 8)
  111. Fine Decree in An Administration Suit by Next-of-Kin
  112. Injunction Against Building Higher Than Old Level
  113. Injunction Against Private Nuisance
  114. Injunction Restraining Use of Private Road
  115. Preliminary Decree for Foreclosure (Order XXXIV, Rule 2) (Where Accounts Are Directed to Be Taken.)
  116. Preliminary Decree for Foreclosure (Order XXXIVVV, Rule 2) (Where the Court Declares the Amount Due.)
  117. Preliminary Decree for Foreclosure or Sale
  118. Preliminary Decree for Redemption of Prior Mortgage and Foreclosure Or Sale on Subsequent Mortgage
  119. Preliminary Decree for Redemption Where on Default of Payment by Mortgagor a Decree for Sale Is (Order XXXIV, Rule 7) ( Where the Court Declares the Amount Due.) Passed
  120. Preliminary Decree for Redemption Where on Default of Payment of Mortgagor a Decree for Foreclosure Is Passed (Order XXXIV, Rule 7) (Where Accounts Are Directed to Be Taken.)
  121. Preliminary Decree for Redemption Where on Default of Payment by Mortgagor a Decree for Foreclosure Is Passed (Order XXXIV, Rule 7) (Where the Court Declares the Amount Due.)
  122. Preliminary Decree for Redemption Where on Default of Payment by Mortgagor a Decree for Sale Is Passed (Order XXXIV, Rule 7) (Where Accounts Are Directed to Be Taken)
  123. Preliminary Decree for Sale
  124. Appendix D - Preliminary decree for sale (Order XXXIV, rule 4) ( When the Court declares the amount due.)
  125. Preliminary Decree in a Suit for Dissolution of Partnership and the Taking of Partnership Accounts
  126. Preliminary Decree in An Administration Suit
  127. Preliminary Decree in An Administration Suit by a Legatee, Where An Executor Is Held Personally Liable for the Payment of Legacies
  128. Preliminary Decree for Sale (Order XXXIV, Rule 4) (Where Accounts Are Directed to Be Taken.)
  129. Simple Money Decree (Section 34)
  130. Affidavit of Assets to Be made by a Judgment-Debtor (O. 21, R. 41(2))
  131. Application for Execution of Decree (O, 21, R.11.)
  132. Attachment in Execution -Prohibitory Order, Where the Property to Be Attached Consist of Movable Property to Which the Defendant Is Entitled Subject to a Lien Or Right of Some Other Person to the Immediate Possession Thereof (O.21, R.46.)
  133. Attachment in Execution Prohibitory Order Where the Property Consist of Immovable Property .(O.21, R.54.)
  134. Attachment in Execution -Prohibitory Order, Where the Property Consist of Shares in the Capital of Corporation.(O.21, R.46.)
  135. Attachment in Execution-Prohibitory Order, Where the Property Consist of Debts not Secured by Negotiable Instruments (O.21, R.46.)
  136. Attachment-Prohibitory Order, Where the Property Consist of Money Or of Any Security in the Custody of a Court of Justice Or Public Officer(O 21, R.52)
  137. Authority of the Collector to Stay Public Sale of Land (Section 72)
  138. Certificate by Officer Holding a State of the Deficiency of Price on a Re-Sale of Property by Reason of the Purchaser's Default (O.21, R.71.)
  139. Certificate of Execution of Decree Transferred to another Court
  140. Certificate of Non-Satisfaction of Decree (O.21, R.6.)s
  141. Certificate of Sale of Land (O.21, R.94.)
  142. Certificate to Judgment-Debtor Authorizing Him to Mortgage Lease Or Sell Property (O 21, R.83.)
  143. Notice of Attachment of a Decree to the Court Which Passed It (O.21, R.53.)
  144. Notice of Attachment of a Decree to the Holder of the Decree (O.21, R.53.)
  145. Notice to Attaching Creditor.(O.21, R.58.)
  146. Notice to Person in Possession of Movable Property Sold in Execution (O.21, R.79.)
  147. Notice to Show Cause Why a Part Or Adjustment Should not Be Recordedas Certified.(O.21, R.2.)
  148. Notice to Show Cause Why Execution Should not Issue (O.21, R.16)
  149. Notice to Show Cause Why Sale Should not Be Set Aside (O.21, Rr.90, 92.)
  150. Notice to Show Cause Why Warrant of Arrest Should not Issue . (O.21, R.37.)
  151. Notice to State Objections to Draft of Document (O.21, R.34.)
  152. Order for Delivery to Certified Purchaser of Land At a Sale in Execution.(O.21, R, 95.)
  153. Order for Payment to the Plaintiff, Etc, of Money Etc, in the Hands of a Third Party (O.21, R.56.)
  154. Order for the Release of a Person Imprisoned in Execution of a Decree (S. 58, 58)
  155. Order of Attachment of Negotiable Instrument (O.21, R.51.)
  156. Order on the Nazir for Causing Service of Proclamation of Sale (O 21, R.66.)
  157. Order Sending Decree for Execution to another Court (O.21, R.6.)
  158. Order to Attach Salary of Public Officer Or Servant of Railway Company Or Local Authority (O.21, R.48.)
  159. Precept (Section 46.)
  160. Proclamation of Sale.(O.21, R.66.)
  161. Prohibitory Order Against Payment of Debts Sold in Execution to Any Other Than the Purchaser. (O.21, R.79.)
  162. Prohibitory Order Against the Transfer of Shares Sold in Execution (O.21, R.79.)
  163. Summons to Appear and Answer Charge of Obstructing Execution of Decree. (O.21, R.97.)
  164. Warrant for Seizure of Specific Movable Property Adjudged by Decree (O.21, R.31.)
  165. Warrant of Arrest in Execution (O.21, R.38.)
  166. Warrant of Attachment of Movable Property in Execution of Decree for Money (O.21, R.30.)
  167. Warrant of Committal of Judgment-Debtor to Jail (O.21, R.40.)
  168. Warrant of Committal.(O.21, R.98.)
  169. Warrant of Sale of Property in Execution of a Decree for Money (O.21, R.66.)
  170. Warrant to the Bailiff to Give Possession of Land, Etc (O.21, R.35.)
  171. Appointment of a Receiver.(O.40, R.1.)
  172. Attachment before Judgment, on Proof of Failure to Furnish Security.(O.38, R.6.)
  173. Bond to Be Given by Receiver.(O.40, R.3.)
  174. Order for Committal (O.38.R.4.)
  175. Security for Appearance of a Defendant Arrested before Judgment (O 38, R.2.)
  176. Security for the Production of Property (O.38, R 5.)
  177. Summons to Defendant to Appear on Surety's Application for Discharge (O.38, R.3.)
  178. Temporary Injunctions (O.39, R.1.)
  179. Warrant of Arrest before Judgment.(O.38, R.1.)
  180. Application to Appeal in Forma Pauperism (O.44, R.1.)
  181. Decree in Appeal.(O.41, R.35.)
  182. Intimation to Lower Court of Admission of Appeal (O.41, R.13.)
  183. Memorandum of Appeal (O.41, R.1.)
  184. Memorandum of Cross Objection (O.41, R.22.)
  185. Notice to a Party to a Suit not made a Party to the Appeal But Joined by the Court as a Respondent (O.41, R.20.)
  186. Notice to Respondent of Admission of Appeal to the Supreme Court (O.45, R.8.)
  187. Notice to respondent of the day fixed for the hearing of the appeal (O 41, r.14.)
  188. Notice to show cause why a certificate of appeal to the Supreme Court should not be granted (O.45, r.3.)
  189. Notice to Show Cause why a Review Should not be Granted (O.47, R.4.)
  190. Security bond to be given during the pendency of appeal. (O.41, r.6.)
  191. Security bond to be given on order being made to stay execution of decree.(O.41, r.5.)
  192. Security for costs of appeal (O.41, r.10.)
  193. Agreement of parties as to issue to be tried.(O.14, r.6.)
  194. Commission for a local investigation, or to examine accounts (O.26, rr.9,11.)
  195. Commission to examine absent witness (O.26, rr.4, 18.)
  196. Commission to make a partition.(O.26, r.13.)
  197. Letter of Request (O.26, r.5.)
  198. List of documents produced by plaintiff/defendant (O.13, r.1.)
  199. Notice of application for the transfer of a suit to another court for trial (Section 24)
  200. Notice of payment into court.(O.24, r.2.)
  201. Notice to minor defendant and guardian (O.32, r.3.)
  202. Notice to opposite party of day fixed for hearing evidence of pauperism.(O.33, r.6.)
  203. Notice to parties of the day fixed for examination of a witness about to leave the jurisdiction.(O.18, r.16.)
  204. Notice to show cause (General Form)
  205. Notice to surety of his liability under a decree (Section 145)
  206. Order for affidavit as to documents (O.11, r.12)
  207. Caveat Application
  208. Format of Civil Writ Petition in Supreme Court
  209. Security Bond in Injunction Suit Requiring Defendant Not to Repeat Wrongful Act Complained
  210. Terms of compromise in a suit


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