Name of Form |
File Type |
Download ? |
|
.gif){kind=small} Notice by
landlord to tenant for demand of possession of house after expiry of lease period |
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| Notice of
determination of lease for breach of covenants contained in the lease deed |
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| Notice by
lessor to lessee to quit for non payment of rent |
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| Notice to
tenant attorn tenancy |
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| Notice of
dishonour of bill of exchange to drawer |
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| Notice of
dishonour of cheque under section 93, Negotiable instruments act 1881 |
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| Notice of
retirement by a partner |
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| Public
notice of election by a minor on attaining majority. |
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| Notice to
the registrar of Firms under section 63, Indian partnership act, 1932 |
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| Notice by
purchaser for specific performance of an agreement |
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| Notice of
intended purchaser to a possible preemptor |
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| Notice by
creditor to guarantors to pay debt |
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| Notice of
termination of guarantee for faithful service of employee |
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| Notice of
Re-sale of goods by seller |
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| Notice of
assignment by assignee |
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| Notice to
railways under section 78B Indian railways act, 1890 |
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| Another
notice under section 78B, Indian railways act, 1890, for short delivery |
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| Notice to
a carrier for damages for loss of goods under section 10, carriers act, 1865 |
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| Notice of
suit under section 80, code of civil procedure |
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| Notice
under section 80, code of civil procedure against public officer |
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| Notice
not to commit nuisance by constructing latrines |
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| Notice to
owner of adjacent land not to make any construction which may invade the privacy |
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| Notice of
assessment of Mortgage |
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| Notice by
mortgagee to mortgagor to furnish further security |
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| Public
notice in newspaper by the advocate of purchaser of property |
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| Notice to
the assessing officer/prescribed authority under section 11(2) of the income tax act, 1961 |
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| Intimation
to the Assessing Officer under section 210(5) regarding the notice of demand under section
156 of the Income-tax Act, 1961, for payment of advance tax under section 210(3)/210(4) of
the Act |
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| Notice to
railways for claim of liabilities in tort |
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| Notice By
Tenant To Determine Lease |
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| Notice To
Debtor To Pay Debt |
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| Notice Of
Dishonour Of Bill Of Exchange To Endorser |
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| Notice by
partner to other partners To determine partnership |
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| Notice Of
Dissolution Of Partnership |
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| Notice of
expulsion of partner under section 33, Indian partnership act, 1932 |
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| Public
notice of election by a minor Not to become a partner |
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| Notice By
A Partner To Make Available The Account Books Of Partnership Firm For Inspection |
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| Reply
communicating willingness To purchase the property |
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| Notice By
Guarantor To Determine Continuing Guarantee |
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| Notice Of
Sale Of Pledged Goods |
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| Notice Of
Assignment Of Debt |
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| Notice Of
Assignment Of Life Insurance Policy |
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| Combined
Notice Under Section 78b, Indian Railways Act, 1890 And Under Section 80 Code Of Civil
Procedure |
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| Notice
Under Section 80, Code Of Civil Procedure |
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| Notice
Revoking Licence To Graze Cattle And Reap And Remove Grass On The Land Of The Licensor |
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| Notice To
Pay Mortgage Money |
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| Notice By
Advocate Claiming Damages For Defamation |
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| Notice
about the employee, Who has ceased to be in employment |
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