101. Caveat report be obtained/at the time of each subsequent filing and proof of service be filed.
102. Fresh Notice of Motion upon Counsel for concerned respondent be filed
103. Service be made to their nominated counsel personally.
104. Proper space be provided for Misc. Application number in all Misc. Applications.
105. Memo of Party be filed and singed.
106. Complete Address be given in Memo of Party.
107. List of Dates and synopsis be filed.
108. Order against which petition is filed be mentioned in prayer clause as well as in heading.
109. Petition/ applications/ annexures/order/power of attorney should be stamped.
110. Petition/ applications/power of attorney be singed and dated.
111. An undertaking should be given that any illegible document will not be relied upon during hearing in the Court.
112. Affidavit be filed in support of petition/appeal/application and attested.
113. Affidavit of petitioner be filed.
114. Fair typed copy of dim annexures and hand written annexures be filed.
115. Annexures be made true copy of their original.
116. Certified copy of annexures be filed.
117. Underline and highlighting be deleted.
118. Pagenumbering be done properly/ Double pagenumbering be deleted.
119. English translation of vernaculars be filed.
120. Proper prayer clause be made.
121. Correct provision of law be given in the heading of appeal/petition/application.
122. Tribunal should not be made a party.
123. Annexures be filed on foolscape and one side of paper.
124. One more set be filed.
125. Petition be properly classified.
126. Urgent Application be filed/Cogent reason of urgency be given.
127. Order/Judgement be filed.
128. Application for condonation of delay in refiling be filed.
129. Blanks be filled.
130. Listing Proforma be filed and filled in both sets.
131. Petition/Appeal be properly filed for scrutiny.
132. No. of days be given in delay application.
133. Brief description of Ann. be given in Index.
134. Vakalatname be filed and singed.
135. Date of acceptance be given in vakalatnama.
136. Petition/Appeal be properly filed for the scrutiny.
137. Above mention objection not removed properly.
•.....Rest of the objection will be raised later.

1. Notice of motion with proof of service be filed to all concerned parties/UPC service is not acceptable.
2. Fresh notice of motion be filed to all concerned parties.
3. Affidavit of petitioner/respondent be filed in support of petition or affidavit be filed in the language of deponent be properly attested/age of deponent be given and affidavit should be identified. Clerk affidavit is not acceptable.
4. Certified copies of annexures/order be filed/annexures should be filed.
5. Fair typed copy of dim and hand written annexures should be filed/proper left hand margin be given in annesures/applications.
6. Underlining from the annexures should be removed.
7. Original photographs should be filed in both sets.
8. Correct and relevant provision of law should be given.
9. English translation of vernacular be filed and fee for the same be deposited.
10. Date and Case number be mentioned in the index as well as in application/vakalatnama.
11. Certificate of fitness for review should be filed.
12. Application is barred by time.
13. Refiling of delay should be filed.
14. Welfare stamp of Rs. 10/- be affix on vakalatnama.
15. First and Second set be filed duly signed and dated.
16. Application should properly page numbered as per index and paging in continuation.
17. All papers be filed on foolscap and on one side of the papers.
18. It should be stated as how CM is maintainable.
19. If this is a CCP or Quashing of FIR, hence file a fresh petition.
20. Annexure be made true copy of original by counsel.
21. Court fee should be filed according to the valuation of the case.
22. Court fee should be filed according to the valuation of the case.
23. Opening sheet should be filed and fill it properly.
24. Date of receipt of notice should be given.
25. All Respondents and Petitioners affidavits should be required .
26. Court fee short Rs............................
27. Death certificate should be filed.
28. Correct days of delay be given.
29. Application has been returned from concerned branch.
30. Prayer and main heading do not tally.
31. Proper left hand margin be given in annexure/application.
32. Parties name do not tally.
33. Proper left hand margin (4CM) should be given in all annexure/application.
34. Separate application is required for each relief/prayer.
35. Parties’ names do not tally/ case number is incorrect.

1. Fresh notice of motion be filed to all concerned parties.
2. Urgent and Application and Annexures be properly stamped/ signed.
3. Affidavit of petitioner / respondent be filed in support of petition or Affidavit be filed in the language of deponent be properly attested / age of deponent be given.
4. Certified copy of the annexures/ order required.
5. Welfare stamp of Rs.10/- be affix on vakalatnama.
6. Correct and relevant provision of law should be given.
7. English translation of vernacular be filed and fee for the same be deposited.
8. Certificate of fitness for review should be filed.
9. Application /petition is barred by time.
10. Petition/application/ annexures/ order/power of attorney should be stamped/signed
properly/welfare stamp of Rs. 10/- be affixed on Power of attorney.
11. Second set should be filed duly signed and dated.
12. Application should properly page numbered as per index.
13. All papers be filed on foolscap and on one side of the papers.
14. It should be stated as how CM is maintainable.
15. Annexure be made true copy of original.
16. All Previous details of application with CM/CRLM numbers should be given.
17. Fair typed copies of dim handwritten annexures should be filed.
18. Original photographs should be filed in both sets.
19. Dates and case numbers should be mentioned in the application,index,inside the application or in vakalatnama.
20. Margin of 4 cm. be kept on the left hand side of annexures.
21. Refiling of delay should be filed.
22. First and Second set be filed duly signed and dated.
23. Application should properly page numbered as per index and paging in continuation.
24. If this is a CCP or Quashing of FIR hence filed a fresh petition.
25. Correct days of delay be given.
26. Prayer and main heading do not tally.
27. Application has been returned from the concerned branch with another objection.
28. Separate application required for each relief / prayers.

1. State should be served.
2. Petition, Application, Order, Annexures, and Power of Attorney should be signed/stamped properly.
3. Certified copies of annexures/ order should be filed.
4. Petitioner should first move for the relief prayed for in the Court of Session.
5. Affidavit be properly attested/ Age of deponent be given.
6. Copy of FIR should be filed / Typed version of Hindi FIR also be filed.
7. Power of attorney be properly attested be the jail authority/ Welfare stamp of Rs.10/- be affixed.
8. Annexures be certified as true copies/ filed in foolscap paper
9. It should be stated as to how petition is maintainable.
10. Memo of parties should be filed duly signed.
11. Statement of non filling be given in support of petition.
12. Fair typed copy of dim/ handwritten annexures be filed.
13. English translation of annexures should be filed or vernacular of translation annexures should be filed.
14. The Margin of 4 centimeter be kept on the left hand side of the annexures/ petition.
15. Listing proforma duly filled in should be filed.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed before petition/ properly filed in.
3. Notice of Motion upon Counsel for concerned respondent be filed/ Proof of service be filed/ Service be effected through nominated counsel.
4. Petition/ application/ annexures/ order/ decree should be properly stamped.
5. It should be stated as to how CM(M) / C.R. Is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Listing Proforma duly filled be filed/ Annexure be made true copies of original.

1. Caveat Report is to be obtained or at the time of each subsequent filing
2. Security charges of Rs.100/- is to be deposited.
3. Memo of Parties is to be filed.
4. Opening sheet is to be filed and placed just before the appeal/appeal is time barred.
5. Column nos. 10, 11 and 12 of the opening sheet be properly filled in.
6. Correct & relevant provision of law should be given.
7. Court Fee is to be affix according to valuation.
8. Certified copy of annexures of the trail Court is to be filled and stamped @ 65 praise per 360 wards
9. It should be stated whether the annexures filed are part of trial court record.
10. Certified copy of Judgment & decree is to filed and stamped accordingly
11. Fair typed copies of dim annexures be filed.
12. All papers be filed in foolscap and on one side of the papers.
13. English Translation of vernacular be filed and translation fee be deposited.
14. Margin of 4 cm. be left on the left hand side of the annexurs.
15. Power of Attorney is to be filed/ Welfare stamp of Rs. 10/- be affixed.
16. Listing proforma should be filed (duly filled in, both sets.)
17. Affidavit be attested properly/ age of deponent be given/ identification be signed
18. Appeal should be properly page numbered.
19. It should be stated as to how RSA is maintainable.
20. Substantial questions of law involved be given in the grounds of appeal.

1. Caveat Report is to be obtained or at the time of each subsequent filing
2. Security charges of Rs. 100/- is to be deposited.
3. Memo of Parties is to be filed.
4. Opening sheet is to be filed and attached just before the appeal/appeal is time barred.
5. Column nos. 10, 11 and 12 of the opening sheet be properly filled in.
6. Correct & relevant provision of law should be given.
7. Court Fee is to be affix according to valuation.
8. Certified copy of annexures of the trail Court is to be filled and stamped @ 65 praise per 360 wards
9. It should be stated whether the annexures filed are part of trial court record.
10. Certified copy of Judgment & decree is to filed and stamped accordingly
11. Fair typed copies of dim annexures be filed.
12. All papers be filed in foolscap and on one side of the papers.
13. English Translation of vernacular be filed and translation fee be deposited.
14. Margin of 4 cm. be left on the left hand side of the annexurs.
15. Power of Attorney is to be filed/ Welfare stamp of Rs. 10/- be affixed.
16. Listing proforma should be filed (duly filled in, both sets.)
17. Affidavit be attested properly/ age of deponent be given/ identification be signed
18. Appeal should be properly page numbered.
19. It should be stated as to how RFA/ RFA(OS) is maintainable.
20. Substantial questions of law involved be given in the grounds of appeal.
21. List of dates with events and synopsis should be filed in both sets.

1. Caveat Report is to be obtained or at the time of each subsequent filing
2. Security charges of Rs. 100/- is to be deposited.
3. Memo of Parties is to be filed.
4. Opening sheet is to be filed and be placed just before the appeal.
5. Column nos. 10, 11 and 12 of the opening sheet be properly filled in.
6. Correct & relevant provision of law should be given.
7. Court Fee is to be affix according to valuation.
8. Certified copy of annexures of the trail Court is to be filled and stamped @ 65 praise per 360 wards
9. It should be stated whether the annexures filed are part of trial court record.
10. Certified copy of Judgment & decree is to filed and stamped accordingly
11. Fair typed copies of dim annexures be filed.
12. All papers be filed in foolscap and on one side of the papers.
13. English Translation of vernacular be filed and translation fee be deposited.
14. Margin of 4 cm. be left on the left hand side of the annexurs.
15. Power of Attorney is to be filed/ Welfare stamp of Rs. 10/- be affixed.
16. Listing proforma should be filed (duly filled in, both sets.)
17. Affidavit be attested properly/ age of deponent be given/ identification be signed
18. Appeal should be properly page numbered.
19. It should be stated as to how RFA/ RFA(OS) is maintainable.
20. Substantial questions of law involved be given in the grounds of appeal.
21. Appeal is time barred.
22. List of dates with events and synopsis should be filed in both set.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed before petition/ properly filed in.
3. Petition be stamped @Rs.13/-.
4. Petition/ application/ annexures/ order/ decree should be properly stamped.
5. It should be stated as to how R.C.REV. is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Listing Proforma duly filled be filed/ Annexure be made true copies of original.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed just before the appeal/ properly filed in.
3. Appeal be stamped @Rs.15/-.
4. Application/ annexures/ order should be properly stamped.
5. It should be stated as to how MAT.APP. is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Listing Proforma duly filled be filed/ Annexure be made true copies of original.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed just before the appeal properly filed in.
3. Synopsis of the case be filed.
4. Annexures be made as true copies.
5. Compliance of Section 173 of Motor Vehicle Act be made regarding depositing of the amount.
6. Petition/ application/ annexures/ order/ decree should be properly stamped.
7. It should be stated as to how MAC. APP. is maintainable.
8. Power of attorney be filed/stamped/ signed.
9. It should be stated whether all the annexures filed are part of trial court record or not.
10. Memo of parties be filed/ Petition is barred by time.
11. Correct & relevant provision of law should be invoked.
12. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
13. Affidavit should be attested properly/ age of deponent should be mentioned.
14. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
15. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
16. Certified copies of the order/ Annexure be filed.
17. English translation of Vernacular be filed & translation fees be deposit.
18. Listing Proforma duly filled be filed/ Annexure be made true copies of original.
19. Insurance policy or cover note filed in the MACT case is required to be filed
20. If the Appellant is Insurance Company then copy of order u/s 170 of M.V. Act be filed together with Appeal.

1. Caveat report should be obtained or at the each subsequent filling.
2. The Appeal is barred by time.
3. Complete record of the W.P/Appeal should be filed
4. It should be certified whether all the papers filed before the Single Bench have been attached to this appeal and
Certificate to this effect be given.
5. Correct provision of law should be given in the heading of the appeal.
6. The appeal, order, annexures should be properly stamped.
7. Dim/ underline annexures should be properly stamped.
8. Power of Attorney should be stamped of Rs. 2.65 /- and be signed by the Counsel as well as by the petitioner.
9. Certified copies of annexures before the Court be filed and stamped @ 65 praise per 360 words.
10. Appeal should be properly page numbered.
11. All papers be filed on fool scape and on one side of the papers.
12. Affidavit be attested properly / age of deponent be given/ identification be signed.
13. It should be stated as to how LPA is maintainable.
14. Annexures be certified as true copy.
15. Brief description of all the annexures of the single Judge be shown in the main Index and page numbering be done accordingly.
16.Separate Memo of Parties of each Petitioner along with separate court fee be filed.

1. Caveat Report is to be obtained or at the time of each subsequent filing
2. Security charges of Rs. 100/- is to be deposited.
3. Memo of Parties is to be filed.
4. Opening sheet is to be filed/appeal is time barred.
5. Column nos. 10, 11 and 12 of the opening sheet be properly filled in.
6. Correct & relevant provision of law should be given.
7. Court Fee is to be affix according to valuation.
8. Certified copy of annexures of the trail Court is to be filled and stamped @ 65 praise per 360 wards
9. It should be stated whether the annexures filed are part of trial court record.
10. Certified copy of Judgment & decree is to filed and stamped accordingly
11. Fair typed copies of dim annexures be filed.
12. All papers be filed in foolscap and on one side of the papers.
13. English Translation of vernacular be filed and translation fee be deposited.
14. Margin of 4 cm. be left on the left hand side of the annexurs.
15. Power of Attorney is to be filed/ Welfare stamp of Rs. 10/- be affixed.
16. Listing proforma should be filed (duly filled in, both sets.)
17. Affidavit be attested properly/ age of deponent be given/ identification be signed
18. Appeal should be properly page numbered.
19. It should be stated as to how RFA/ RFA(OS) is maintainable.
20. Substantial questions of law involved be given in the grounds of appeal.
21. Service be made to the nominated counsel for respondent (if govt. party)

1. Tax effect be given.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Notice of Motion with Proof of Service effected upon Respondent be filed.
3. Notice of Motion upon Counsel for concerned respondent be filed/ Proof of service be filed/ Service be effected through nominated counsel.
4. Petition/ appeal be stamped / signed by the Counsel.
5. Date of receipt of the notice be given in the grounds of petition/appeal.
6. Certified copies copy of impugned order be given.
7. Annexure be stamped @ 65 paisa per 360 words.
8. All papers be filed on foolscap papers/ on one side of the papers.
9. English Translation of Vernacular be filed/Page numbering be done properly.
10. Affidavit should be attested.
11. Correct and relevant provision of law be given.
12. Power of attorney be filed/ Welfare stamp of Rs. 10/- be affixed on Vakalatnama.
13. Fair typed copies of dim annexures be filed.
14. Margin of 4 cm. Be kept on the left side of the annexures.
15. Memo of parties be filed duly signed.
16. List of Dates and synopsis should be filed and which also consists ofjudgment relied upon by the petitioners.
17. Listing proforma duly filled in should be filed/ both sets.
18.Tax effect should be given in ground of Appeal as well as affidavit.

1. Caveat report should be obtained or at the each subsequent filing
2. Appeal is time barred.
3. Memo of Parties with complete addresses should be filed duly signed by the counsel.
4. It should be stated that paper filed in appeal are already before the Trail Court or not.
5. Opening sheet be filed duly filled in, and it should be placed just before the appeal.
6. Appeal should be stamped properly by Rs. 5.25 praise.
7. Each Lower Court order should be certified copy and stamped @ 1.25 and High Court be stamped @ 2.65 each.
8. Certified copies of annexures before the Court be filed and stamped 65 paisa per per 360 words.
9. Fair typed copies of dim annexures be filed.
10. It should be stated as to how FAO(os) is maintainable against the impugned order .
11. Power of Attorney should be signed by the Counsel and petitioner duly stamped stamped @ 2.65 and Welfare stamp of 10/- be affixed.
12. English translation of all Vernacular should be filed and translation fee also be deposited.
13. Listing performa be filed duly filed in both sets.
14. Margin of 4 cm. Be kept on the left hand side of the annexures.
15. Affidavit be attested properly/ age of deponent be given/ identification be signed.
16. Annexures be certified as true copies.
17. Correct Provision of Law be given in the Opening Sheet as well as in the heading of Appeal.

1. Caveat report should be obtained or at the each subsequent filing
2. Appeal is time barred.
3. Memo of Parties with complete addresses should be filed duly signed by the counsel.
4. It should be stated that paper filed in appeal are already before the Trail Court or not.
5. Opening sheet be filed duly filled in , and it should be placed before the appeal.
6. Appeal should be stamped properly by Rs. 5.25 praise.
7. Each Lower Court order should be certified copy and stamped @ 1.25 and High Court be stamped @ 2.65 each.
8. Certified copies of annexures before the Court be filed and stamped 65 paisa per 360 words.
9. Fair typed copies of dim annexures be filed.
10. It should be stated as to how FAO/ FAO(OS) is maintainable against the impugned order which is revisable.
11. Power of Attorney should be signed by the Counsel and petitioner duly stamped @ 2.65 and Welfare stamp of 10/- be affixed.
12. English translation of all Vernacular should be filed and translation fee also be deposited.
13. Listing performa be filed duly filed in both sets.
14. Margin of 4 cm. Be kept on the left hand side of the annexures.
15. Affidavit be attested properly/ age of deponent be given/ identification be signed.
16. Annexures be certified as true copies.
17. Synopsis be filed along with the appeal.
18.Appeal/Applications/Orders/Annexures/Vakalatnama be properly stamped.
19. Substantial question of law be given in the Appeal
20. A certificate by the Commissioner to the effect that the Appellant has deposited the amount be filed.

1. List of dates with events and synopsis should be filed in both sets.

1. Caveat report should be obtained or at the each subsequent filing
2. Appeal is time barred.
3. Memo of Parties with complete addresses should be filed duly signed by the counsel.
4. It should be stated that paper filed in appeal are already before the Trail Court
5. Opening sheet be filed duly filled in , and it should be placed just before the appeal.
6. Appeal should be stamped properly.
7. Each Lower Court order should be certified copy and stamped @ 1.25 and High Court be stamped @ 2.65 each.
8. Certified copies of annexures before the Court be filed and stamped 65 paisa per 360 words.
9. Fair typed copies of dim annexures be filed.
10. It should be stated as to how E.F.A./FAO is maintainable against the impugned order which is revisable.
11. Power of Attorney should be signed by the Counsel and petitioner duly stamped stamped @ 2.65 and Welfare stamp of 10/- be affixed.
12.English translation of all Vernacular should be filed and translation fee also be deposited.
13. Listing performa be filed duly filed in both sets.
14. Margin of 4 cm. Be kept on the left hand side of the annexures.
15. Affidavit be attested properly/ age of deponent be given/ identification be signed.
16. Annexures be certified as true copies.
17. Synopsis be filed along with the appeal.

1. State should be served./Please state in the heading, the date from which the Petitioner is in Judicial Custody.
2. Petition, Application, Order, Annexures, Power of Attorney should be signed/stamped properly.
3. Certified copies of annexures/ order should be filed.
4. Opening sheet be filed and be placed before petition/appeal
5. Affidavit be properly attested/ Age of deponent be given.
6. Copy of FIR should be filed / Typed version of Hindi FIR also be filed.
7. List of dates & synopsis should be filed. Appeal/petition is barred by time.
8. Power of attorney be properly attested be the jail authority/ Welfare stamp of Rs.10/- be affixed.
9. Annexures be certified as true copies/ filed in fool scape paper
10. It should be stated as to how Appeal/ petition is maintainable.
11. Memo of parties should be filed duly signed.
12. Statement of non filling be given in support of petition.
13. Fair typed copy of dim/ handwritten annexures be filed.
14. English translation of annexures should be filed or vernacular of translation annexures should be filed.
15. Counsel should certify the true and correct translation of the documents/FIR.
16. The Margin of 4 centimeter be kept on the left hand side of the annexures/ petition.
17. Listing proforma duly filled in should be filed/ both sets.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed before petition/ properly filed in.
3. Notice of Motion upon Counsel for concerned respondent be filed/ Proof of service be filed/ Service be effected through nominated counsel.
4. Petition/ application/ annexures/ order/ decree should be properly stamped.
5. It should be stated as to how CM(M) / C.R. Is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on fool scape and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Listing Proforma duly filled be filed/ Annexure be made true copies of original.

1. Fresh notice of motion be filed to all concerned parties.
2. Notice of motion with proof of service be filed to all concerned parties/UPC service is not acceptable/give undertaking if you served this copy to all concerned parties.
3. Affidavit of petitioner/respondent be filed in support of application or affidavit be filed in the language of deponent be properly attested/age of depondent be given and affidavit should be identified. Clerk affidavit is not acceptable.
4. Petition/application/ annexures/ order/power of attorney should be stamped/signed
properly/welfare stamp of Rs. 10/- be
affixed on Power of attorney.
5. Certified copies of annexures/order be filed/annexures should be filed.
6. Original photographs should be filed in both sets.
7. Annexures should be made as true
copies/Annexures be filed on foolscap papers.
8. Correct and relevant provision of law should be given.
9. Date and case number be mentioned in the index as well as in application/vakalatnama.
10. Certificate of fitness for review should be filed.
11. Fair typed copies of dim handwritten annexures should be filed.
12. Margin of 4 cm. be kept on the left hand side of annexures.
13. It should be stated as how CM is maintainable.
14. All previous details of application with CM/CrlM numbers should be given.
15. Vernacular of translated annexures be filed/ translation of Hindi annexures be filed.
16. Page numbering be done properly/ one more set duly signed be filed.
17. Application is barred by time.
18. Refiling of delay should be filed.
19. First and Second set be filed duly signed and dated.
20. Application should properly page numbered as per index and paging in continuation.
21. All papers be filed on foolscap and on one side of the papers.
22. If this is a CCP or Quashing of FIR hence filed a fresh petition.
23. Court fee should be filed according to the valuation of the case.
24. Opening sheet should be filed and fill it properly.
25. Date of receipt of notice should be given.
26. All Respondents and Petitioners affidavits should be required.
27. Court fee short Rs............................
28. Death certificate should be filed.
29. Correct days of delay be given. 29a. Original demand /cheques should be filed in despatch branch and photo copy of cheques/demand draft should be filed with this application.
30. Other Objections...........I)./previous objs pending/returned from branch.
31. All annexures should be true copies.
32. Prayer and Main heading do not tally.
33. Urgent application should be filed and annexures/applications should be stamped properly
34. Application has returned from branch with another objection.
35. It is a ccp hence a new number has been given.
36. Separate application is required for each relief/prayer.
37. Parties names do not tally/ case number is incorrect.

1. Caveat report should be obtained or at the each subsequent filling.
2. The Appeal is barred by time.
3. Complete record of the W.P/Appeal should be filed.
4. It should be certified whether all the papers filed before the Single Bench have been attached to this appeal and Certificate to this effect be given.
5. Correct provision of law should be given in the heading of the appeal.
6. The appeal, order, annexures should be properly stamped.
7. Dim/ underline annexures should be properly stamped.
8. Power of Attorney should be stamped of Rs. 2.65 /- and be signed by the Counsel as well as by the petitioner.
9. Certified copies of annexures before the Court be filed and stamped @ 65 praise per 360 words.
10. Appeal should be properly page numbered.
11. All papers be filed on foolscap and on one side of the papers.
12. Affidavit be attested properly / age of deponent be given/ identification be signed.
13. It should be stated as to how LPA is maintainable.
14. Annexures be certified as true copy.
15. Brief description of all the annexures of the single Judge be shown in the main Index and page numbering be done accordingly.
16. Separate Memo of Parties of each Petitioner along with separate court fee be filed.

1. Caveat Report should be obtained at the time of filing and each subsequent filing.
2. Appeal is time barred.
3. Memo of Parties with complete address should be filed duly signed by the counsel.
4.It should be stated whether papers filed in appeal are part of trial court record or not.
5. Opening Sheet be filed duly filled in and be placed before grounds of appeal.
6. Appeal should be properly stamped @ Rs.5.25.
7. Certified copies of orders/annexures be filed duly stamped.
8. Fair typed copies of dim/handwritten annexures be filed.
9. It should be stated as to how CCA is maintainable against the impugned order if no punishment is inflicted.
10. Power of Attorney should be signed by the Counsel and Appellant duly stamped @ Rs.2.65 with Welfare Stamp of Rs.10/- be affixed.
11. Listing Proforma be filed in both set duly filled in.
12. Margin of 4 cms. be kept on the left hand side of the Appeal/Orders/Annexures.
13. Affidavit be attested properly/age of deponent be given/identification be signed.
14. Annexures be certified as true copies of its originals.

1. Petition by name of contemnors be filed
2. Service be made to the nominated counsel for respondent
3. Order against which petition is filed be mentioned in prayer clause as well as in heading.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Notice of Motion with Proof of Service affected upon Respondent be filed.
3. Notice of Motion upon Counsel for concerned respondent be filed/ Proof of service be filed/ Service be effected through nominated counsel.
4. Petition/ appeal be stamped / signed by the Counsel.
5. Date of receipt of the notice be given in the grounds of petition/appeal.
6. Certified copies copy of impugned order be given.
7. Annexure be stamped @ 65 paisa per 360 words.
8. All papers be filed on foolscap papers/ on one side of the papers.
9. English Translation of Vernacular be filed/Page numbering be done properly.
10. Affidavit should be attested.
11. Correct and relevant provision of law be given.
12. Power of attorney be filed/ Welfare stamp of Rs. 10/- be affixed on Vakalatnama.
13. Fair typed copies of dim annexures be filed.
14. Margin of 4 cm. Be kept on the left side of the annexures.
15. Memo of parties be filed duly signed.
16. List of Dates and synopsis should be filed and which also consists of judgment relied upon by the petitioners
17. Listing proforma duly filled in should be filed/ both sets.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Spare set for respondent be filed.
3. Registered A.D/Envelops be filed as per number of Respondents.
4. Petition/ application/ annexures should be properly stamped.
5. It should be stated as to how CHAC is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Annexures be made as true copies of their respective originals.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Listing Proforma duly filled be filed.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed just before the revision petition/ properly filed in.
3. Notice of Motion upon Counsel for concerned respondent be filed/ Proof of service be filed/ Service be effected through nominated counsel.
4. Petition/ application/ annexures/ order/ decree should be properly stamped.
5. It should be stated as to how CM(M) / C.R. Is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15.Listing Proforma duly filled be filed/ Annexure be made true copies of original.

1. State should be served./Please state in the heading, the date from which the Petitioner is in Judicial Custody.
2. Petition, Application, Order, Annexures, Power of Attorney should be signed/stamped properly.
3. Certified copies of annexures/ order should be filed.
4. Opening sheet be filed and be placed before petition/appeal
5. Affidavit be properly attested/ Age of deponent be given.
6. Copy of FIR should be filed / Typed version of Hindi FIR also be filed.
7. List of dates & synopsis should be filed. Appeal/petition is barred by time.
8. Power of attorney be properly attested be the jail authority/ Welfare stamp of Rs.10/- be affixed.
9. Annexures be certified as true copies/ filed in foolscap paper
10. It should be stated as to how Appeal/petition is maintainable.
11. Memo of parties should be filed duly signed.
12. Statement of non filling be given in support of petition.
13. Fair typed copy of dim/ handwritten annexures be filed.
14. English translation of annexures should be filed or vernacular of translation annexures should be filed.
15. Counsel should certify the true and correct translation of the documents/FIR.
16. The Margin of 4 centimeter be kept on the left hand side of the annexures/ petition.
17. Listing proforma duly filled in should be filed/ both sets.
18. Appeal should be properly filed for scrutiny.
19. It should be certified whether the appellant surrendered before the jail or was granted bail by the trial court and if so for how much period.

1. Listing Proforma be duly filled in.
2. Petition is barred by time.
3. Notice of Motion upon Counsel for concerned respondent be filed/ Proof of service be filed/ Service be effected through nominated counsel.
4. Petition/ application/ annexures/ order/ decree should be properly stamped.
5. It should be stated as to how Cont. Case (C) is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed by names of Respondents.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Annexure be made true copies of original.