WRITS

GENERAL

• 1.CIVIL WRIT (CIVIL WRIT PETITION UNDER ARTICLE 226/227 OF THE CONSTITUTION OF INDIA FOR APPROPRIATE WRIT, ORDER OR DIRECTIONS TO THE RESPONDENTS)

• 2.WRIT OF CERTIORARI (Petition under Article 226 of the Constitution for the issue of a writ of certiorari.)

• 3.WRIT OF HABEAS CORPUS ( PETITION FOR THE ISSUE OF WRIT OF HABEAS CORPUS UNDER ARTICLE 32 OF THE CONSTITUTION OF INDIA)

• 4.WRIT OF MANDAMUS ( Petition under Article 226 of the Constitution )

• 5.WRIT OF PROHIBITION ( Petition under Article 226 of the Constitution )

REPLIES

• 1.HIGH COURT REPLY WRIT PETITION (the Civil Writ Petition filed under Articles 226/227 of the Constitution of India)

• 2.HIGH COURT REPLY WITH TRANSFER ( the Civil Writ Petition filed under Articles 226/227 of the Constitution of India)

• 3.HIGH COURT REPLY WRIT AGAINST TRIBUNAL JUDGEMENT (UNDER ARTICLE 226 OF THE INDIAN CONSTITUTION)

• 4.HIGH COURT REPLY WRIT AGAINST TRIBUNAL JUDGEMENT (UNDER ARTICLE 226 OF THE INDIAN CONSTITUTION)