Courtkutchehry.com offers Legal Notices and Court Petitions that touch upon a range of Legal requirements. Click on any document to purchase and download.
483 results
legal notice giving information relating to cancellation of general power of attorney.
legal notice to u/s. 138 & 142 of the negotiable instrument act in case of dishonor of cheque issued against repayment of investment/loan
legal notice intimating recording of presence in the office of sub-registrar regarding dispute arising out of agreement to sell residential plot.
legal notice intimating recording of presence in the office of sub registrar regarding dispute arising out of agreement to sell in respect of residential plot.
legal notice intimating having got issued pay orders and ready with cash to purchase stamp papers to get the sale deed registered as per the agreement to sell & also intimation for attending the sub registrar office to record presence for getting the sale deed registered.
legal notice for recovery of a sum
legal notice to quit under section 106 of the transfer of property act, in respect of a commercial unit under a lease agreement.
legal notice under section-106 of the transfer of property act 1882 in respect of a shop under a lease deed.
legal notice for execution of arrest warrant by cbi pursuant to an extradition treaty.
legal notice to complete extradition process pursuant to extradition request received from overseas authorities
legal notice to municipal corporation under provisions of municipal corporation act.
legal notice to either repay unsecured loan alongwith interest or alternatively allot equity shares in the company.
legal notice to either repay the unsecured loan alongwith interest or atleast equity shares in your company @ nav per equity share calculated as per rbi guidelines for the amount equivalent to due unsecured loan alongwith interest.
legal notice intimating lost / misplacement / untraceablity of blank signed cheque & warning against use/misuse of the same.
legal notice warning not to initiate civil/criminal cases or face your exposure before police / cbi / enforcement directorate / banks / statutory authorty(ies) alongwith civil & criminal action
legal notice giving a chance to either cancel & transfer back fraudulently got transferred shares based on false, forged & fabricated documents or face fir/civil & criminal action
public notice
special power of attorney for court cases in individual name
collaboration agreement for construction of basement plus 3 floor on a residential plot in consideration of a floor to be transferred to the builder by the owner.
