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1.	Arbitration Agreement of reference to two arbitrators Agreement of reference to a common arbitrator Arbitration agreement between three partners Agreement for reference to three arbitrators Appointment of sole arbitrator on default of other party Notice of revocation of agreement to arbitrate Notice of revocation to arbitrator Award by an arbitral tribunal Award (made on reference by court) Form of agreement for reference to two arbitrators Arbitration agreement among members of HUF. Form of agreement for reference to three arbitrators Form of agreement to refer the dispute to one arbitrator Agreement of reference between members of HUF Notice by arbitrator Agreement to refer dispute to one arbitrator Agreement for reference to two arbitrators Agreement for reference to arbitration between partners Form of arbitration clause in an agreement Notice to arbitrator
2.	Banking Agreement for hire-purchase of a car through a finance company Deed of Hypothecation - Machinery Guarantee for One Customer by One Surety Loan Agreement Loan Agreement with Security Loan Bond with Sureties and Lower Rate of Interest in Case Punctuality in Payment Loan bond with surety and hypothecation of property Memorandum of Understanding between Lender and Borrower
3.	Bonds Simple money bond Bond and bail bond under criminal procedure code, 1973 after arrest under a warrant. Bond by an employee for not engaging himself with a competitor Bond to keep the peace Bond to secure the performance of a contract Security bond Security bond by a surety Simple bond Simple bond for money borrowed Administration bond Security bond for grant of succession certificate Administration bond by guardian Security bond by debtor Bond given to an employer for faithful discharge of duties by the employee. Security bond on behalf of defendant for the production of property Security bond for removal of attachment Security bond in injunction suit requiring defendant not to do or repeat the wrongful act complained of Security bond by receiver Security bond mortgaging property given or order being made to stay execution of decree Simple form for money due Security bond to be given during the pendency of appeal where in property is mortgated Security bond for costs of appeal where in property is mortgaged Bond given to an employer for the faithful discharge of duties by an employee Bond by one person to two persons providing payment by installments Installment bond Equal installment bond Bond by debtor and his surety Bond by debtor and surety for existing liability Installment bond in deed form Loan bond with surety and hypothecation of property Loan bond with sureties and lower rate of interest in case punctuality in payment Bond by an employee for not engaging himself with a Competitor
4.	Business Agreement between Independent Contractor and Service Provider Agreement for appointment of Sole Selling Agent by Manufacturing Company Agreement for Business Centre Agreement for Catering Agreement for Development of Portal Agreement for Transfer of Right/Title/Interest in Website Agreement to Sell Business Agreement to supply technical know-how Application proforma for Approval of Hotel Projects Appointment by shipping Company of Agent for Recruitment of Personnel Business Services Agreement Confidential information and non-disclosure agreement Consultancy Agreement - Appointment by a Television Network Consultancy Agreement for Software Consultancy Employee Service Agreement Employee Service Agreement - with probation Employee Service Agreement -- with training Format of Acceptance of Regulatory Conditions Franchise Agreement Memorandum of Understanding Software Services Agreement Tripartite lease agreement between lessor, lessee and the guarantor
5.	Civil Procedure Code Affidavit for Condo Nation of Delay in Filing An Appeal Administration by Creditor on Behalf of Himself and All Other Creditors Administration by Pecuniary Legatee Administration by Specific Legatee Against a Builder for Defective Workmanship Against a Fraudulent Purchaser and his Transferee with Notice Against Surety for Payment of Rent An Injunction Restricting Waste Breach of Agreement to Purchase Land Breach of Contract to Serve By Tenant Against Landlord, With Special Damage Carrying on Noxious Manufacture Defence in Administration Suit by Pecuniary Legatee Defence in All Suits for Wrongs Defence in Any Suit for Debt Defence in Suits for Detention of Goods Defence in Suits for Goods Sold and Delivered Defence in Suits for Infringement of Copyright Defence in Suits for Infringement of Trade Mark Defence in Suits on Bonds Defence in Suits on Guarantees Defence in Suits Relating to Nuisances Defence Insults for Injuries Caused by Negligent Driving Defence to Suit for Foreclosure Defence to Suit for Redemption Defence to Suit for Specific Performance Defficiency Upon a Re-Sale [Goods Sold At Auction] Diverting a Water Course Execution of Trusts For Malicious Prosecution Foreclosure Or Sale Fraudulently Procuring Credit to Be Given to another Person General Defences Goods made At Defendant�s Request and not Accepted Goods Sold At a Fixed Price and Delivered Goods Sold At a Reasonable Price and Delivered Injunction Against the Division of a Water - Course Injunction Restraining Nuisance Injuries Caused by Negligence on a Railroad Injuries Caused in Negligent Driving Inter Pleader Money Lent Money Overpaid Movables Wrongfully Detained Not Delivering Goods Sold Obstructing a Highway Obstructing a Right to Use Water for Irrigation Obstructing a Right of Way On a Bond for the Fidelity of Clerk On a Foreign Judgment On an Agreement of Indemnity On an Award Particulars (O.6, R.5) Partnership Polluting the Water Under the Plaintiff's Land Probate of Will in Solemn Form Proclamation Requiring Attendance of Witness (O.16, R.10.) Procuring Properly by Fraud Public Nuisance Recession of a Contract on the Ground of Mistake Redemption Recession of a Contract on the Ground of Mistake Services and Materials At a Reasonable Cost Services At a Reasonable Rate Specific Performance (No. 1) Specific Performance (No. 2) Titles of Suits Use and Occupation Wrongful Dismissal Affidavit of Process-Server to Accompany Return of a Summons Or Notice (O.5, R.18.) Notice to Defendant.(O.9, R.6.) Notice to Person Who, the Court Considers, Should Be Added As Co-Plaintiff (O.1, R.10.) Order for Transmission of Summons for Service in the Jurisdiction of another Court (O.5, R.21.) Order for Transmission of Summons to Be Served on a Prisoner (O.5, R.24.) Order for Transmission of Summons to Be Served on a Public Servant Or Soldier(O.5, Rr.27, 28.) Proclamation Requiring Attendance of Witness (O.16, R.10.) Summons for Disposal of Suit (O. 5, RR 1.5.) Summons for Settlement of Issues (O.5, Rr.1, 5.) Summons in Summary Suit on Negotiable Instrument .(O.37, R.2) Summons to Appear in Person.(O.5, R.3.) Summons to Legal Representative of Deceased Defendant (O.22, R.4.) Summons to Witness (O.16, Rr.1, 5.) To Accompany Returns of Summons of another Court (O.5, R.23.) Warrant of Arrest of Witness.(O.16, R.20.) Warrant of Attachment of Property of Witness (O.16, R.10.) Warrant of Committal Warrant of Committal (O.26, R.28.) Admission of Facts Pursuant to Notice (O.12, R.5.) Affidavitas to Documents.(O.11, R.13.) Answer to Interrogatories Interrogatories (O.11, R.4.) Notice to Admit Documents (O.12, R.3.) Notice to Admit Facts (O.12, R.15) Notice to Inspect Documents (O.11, R.17.) Notice to Produce Document (O.11, R.16.) Notice to Produce General Form (O.12, R.8) Order for Delivery of Interrogatories (O.11, R.1.) Order to Produce Documents for Inspection (O.11, R.14) Decree Against Mortgagor Personally for Balance After the Sale of the Mortgaged Property (Order XXXIV, Rules 6 and 8A). Decree for Recovery of Land and Manse Profits Decree for Rectification of Instrument Decree in Original Suit(O.20, Rr.6, 7.) Decree to Set Aside a Transfer in Fraud of Creditors Final Decree for Foreclosure (Order XXXIV, Rule 3.) Final Decree for Foreclosure in a Redemption Suit on Default of Payment by Mortgagor(Order XXXIV, Rule 8) Final Decree for Sale (Order XXXIV, Rule 5.) Final Decree for Sale in a Redemption Suit on Default of Payment by Mortgagor(Order XXXIV, Rule 8.) Final Decree in a Suit for Dissolution of Partnership and the taking of Partnership Accounts Final Decree in An Administration Suit by a Legatee 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) Fine Decree in An Administration Suit by Next-of-Kin Injunction Against Building Higher Than Old Level Injunction Against Private Nuisance Injunction Restraining Use of Private Road Preliminary Decree for Foreclosure (Order XXXIV, Rule 2) (Where Accounts Are Directed to Be Taken.) Preliminary Decree for Foreclosure - (Order XXXIVVV, Rule 2) (Where the Court Declares the Amount Due.) Preliminary Decree for Foreclosure or Sale Preliminary Decree for Redemption of Prior Mortgage and Foreclosure Or Sale on Subsequent Mortgage 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 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.) 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.) 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) Preliminary Decree for Sale Preliminary decree for sale (Order XXXIV, rule 4) ( When the Court declares the amount due.) Preliminary Decree in a Suit for Dissolution of Partnership and the Taking of Partnership Accounts Preliminary Decree in An Administration Suit Preliminary Decree in An Administration Suit by a Legatee, Where An Executor Is Held Personally Liable for the Payment of Legacies Preliminary Decree for Sale (Order XXXIV, Rule 4) (Where Accounts Are Directed to Be Taken.) Simple Money Decree (Section 34) Affidavit of Assets to Be made by a Judgment-Debtor (O. 21, R. 41(2)) Application for Execution of Decree (O, 21, R.11.) 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.) Attachment in Execution - Prohibitory Order Where the Property Consist of Immovable Property .(O.21, R.54.) Attachment in Execution -Prohibitory Order, Where the Property Consist of Shares in the Capital of Corporation.(O.21, R.46.) Attachment in Execution-Prohibitory Order, Where the Property Consist of Debts not Secured by Negotiable Instruments (O.21, R.46.) 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) Authority of the Collector to Stay Public Sale of Land (Section 72) 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.) Certificate of Execution of Decree Transferred to another Court Certificate of Non-Satisfaction of Decree (O.21, R.6.)s Certificate of Sale of Land (O.21, R.94.) Certificate to Judgment-Debtor Authorizing Him to Mortgage Lease Or Sell Property (O 21, R.83.) Notice of Attachment of a Decree to the Court Which Passed It (O.21, R.53.) Notice of Attachment of a Decree to the Holder of the Decree (O.21, R.53.) Notice to Attaching Creditor.(O.21, R.58.) Notice to Person in Possession of Movable Property Sold in Execution (O.21, R.79.) Notice to Show Cause Why a Part Or Adjustment Should not Be Recordedas Certified.(O.21, R.2.) Notice to Show Cause Why Execution Should not Issue (O.21, R.16) Notice to Show Cause Why Sale Should not Be Set Aside (O.21, Rr.90, 92.) Notice to Show Cause Why Warrant of Arrest Should not Issue . (O.21, R.37.) Notice to State Objections to Draft of Document (O.21, R.34.) Order for Delivery to Certified Purchaser of Land At a Sale in Execution.(O.21, R, 95.) Order for Payment to the Plaintiff, Etc, of Money Etc, in the Hands of a Third Party (O.21, R.56.) Order for the Release of a Person Imprisoned in Execution of a Decree (S. 58, 58) Order of Attachment of Negotiable Instrument (O.21, R.51.) Order on the Nazir for Causing Service of Proclamation of Sale - (O 21, R.66.) Order Sending Decree for Execution to another Court (O.21, R.6.) Order to Attach Salary of Public Officer Or Servant of Railway Company Or Local Authority (O.21, R.48.) Precept (Section 46.) Proclamation of Sale.(O.21, R.66.) Prohibitory Order Against Payment of Debts Sold in Execution to Any Other Than the Purchaser. (O.21, R.79.) Prohibitory Order Against the Transfer of Shares Sold in Execution - (O.21, R.79.) Summons to Appear and Answer Charge of Obstructing Execution of Decree. (O.21, R.97.) Warrant for Seizure of Specific Movable Property Adjudged by Decree (O.21, R.31.) Warrant of Arrest in Execution (O.21, R.38.) Warrant of Attachment of Movable Property in Execution of Decree for Money (O.21, R.30.) Warrant of Committal of Judgment-Debtor to Jail (O.21, R.40.) Warrant of Committal.(O.21, R.98.) Warrant of Sale of Property in Execution of a Decree for Money (O.21, R.66.) Warrant to the Bailiff to Give Possession of Land, Etc (O.21, R.35.) Appointment of a Receiver.(O.40, R.1.) Attachment before Judgment, on Proof of Failure to Furnish Security.(O.38, R.6.) Bond to Be Given by Receiver.(O.40, R.3.) Order for Committal (O.38.R.4.) Security for Appearance of a Defendant Arrested before Judgment (O 38, R.2.) Security for the Production of Property (O.38, R 5.) Summons to Defendant to Appear on Surety's Application for Discharge (O.38, R.3.) Temporary Injunctions (O.39, R.1.) Warrant of Arrest before Judgment.(O.38, R.1.) Application to Appeal in Forma Pauperism (O.44, R.1.) Decree in Appeal.(O.41, R.35.) Intimation to Lower Court of Admission of Appeal (O.41, R.13.) Memorandum of Appeal (O.41, R.1.) Memorandum of Cross Objection (O.41, R.22.) 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.) Notice to Respondent of Admission of Appeal to the Supreme Court (O.45, R.8.) Notice to respondent of the day fixed for the hearing of the appeal (O 41, r.14.) Notice to show cause why a certificate of appeal to the Supreme Court should not be granted (O.45, r.3.) Notice to Show Cause why a Review Should not be Granted (O.47, R.4.) Security bond to be given during the pendency of appeal. (O.41, r.6.) Security bond to be given on order being made to stay execution of decree.(O.41, r.5.) Security for costs of appeal (O.41, r.10.) Agreement of parties as to issue to be tried.(O.14, r.6.) Commission for a local investigation, or to examine accounts (O.26, rr.9,11.) Commission to examine absent witness (O.26, rr.4, 18.) Commission to make a partition.(O.26, r.13.) Letter of Request (O.26, r.5.) List of documents produced by plaintiff/defendant (O.13, r.1.) Notice of application for the transfer of a suit to another court for trial (Section 24) Notice of payment into court.(O.24, r.2.) Notice to minor defendant and guardian (O.32, r.3.) Notice to opposite party of day fixed for hearing evidence of pauperism.(O.33, r.6.) Notice to parties of the day fixed for examination of a witness about to leave the jurisdiction.(O.18, r.16.) Notice to show cause (General Form) Notice to surety of his liability under a decree (Section 145) Order for affidavit as to documents (O.11, r.12) Caveat Application Format of Civil Writ Petition in Supreme Court Security Bond in Injunction Suit Requiring Defendant Not to Repeat Wrongful Act Complained Terms of compromise in a suit
6.	Company Law Agreement between a Company and Its Branch Manager Agreement for Promoting a Company Agreement to Adopt the Preliminary Agreement BSE Listing Agreement - Part - I BSE Listing Agreement - Part - II Deed of Conveyance By the Official Liquidator of a Limited Company Draft Format of Resolution to Be Passed By the Board of the Borrowing Scheduled Bank Draft Format of the Board Resolution to Be Passed By the Board of the Borrowing Scheduled Bank for the Execution of Agreement Draft Model Articles of Association for Public Companies Formation Agreement to Convert a Partnership into a Limited Company Joint Venture for Setting up An Internet Portal (Initial MOU for Participation) Joint Venture/Share Holder�s Agreement NSE - Listing Agreement - Part-I NSE Listing Agreement - Part - II NSE Listing Agreement - Part III Sale by Official Liquidator of the Company Shareholders Agreement Underwriting Agreement for Shares Underwriting and brokerage agreements Agreement to underwrite debenture stock Agreement between a firm and a broker for agency Agreement for Underwriting Shares of a Company Form for member or memorandum of settlement of industrial dispute between employer and employees Agreement of amalgamation between two companies
7.	Compromise and family settlements Simple compromise agreement Agreement for compromise between the employer and workman for payment of compensation under workmen's compensation act Terms of compromise in a suit Deed of family settlement for division of properties left by a deceased between son and daughters where son pays money to daughters Deed of family settlement between rival claimants Deed of family settlement between the heirs of a deceased Deed of family arrangement for release of property in favour of other beneficiaries in consideration of annuity Deed of settlement under which a son agrees to pay dower debt to his father's widow Family arrangement in which the daughters convey their shares in favour of their brother. Family arrangement to adopt an unattested will Separation Agreement between Husband and Wife
8.	Consumer Law Complaint against Banking Services to District Forum Complaints against Airlines Consumer Complaint before the District Consumer Dispute Redressal Forum
9.	Contract Law Affidavit and Indemnity Agreement for Hire Agreement for Sale Assignment of Policy of Life Insurance Deed of Guarantee Deed of Indemnity Installment Bond in Deed Form Pre-Nuptial Agreement Retainer Ship Agreement Security Bond by Surety
10.	Criminal Law Anticipatory Bail Application Bail Application Bail Bond After Arrest Under a Warrant Bail Bond Under CRPC 1973 After Arrest Under Warrant Bond and Bail Bond for Attendance before Office in Charge of Police Station or Court Bond and Bail Bond on a Preliminary Inquiry before a Police Officer Bond and Bail Bond After Arrest Under a Warrant Bond for Good Behavior Bond to Keep the Peace Bond to Prosecute or give Evidence Charges First Information Report Injunction to Provide Against Imminent Danger Pending Inquiry Magistrate Notice and Preemptory Order Magistrate's or Judge's Warrant of Commitment of Witness Refusing to Answer or to Produce Document Magistrate's Order Declaring Party Entitled to Retain Possession of Land, Etc., in Dispute Magistrate's Order Prohibiting the doing of anything on Land on Water Magistrate's Order Prohibiting the Repetition, Etc of a Nuisance Magistrate's Order to Prevent Obstruction, RIOT, Etc Notice of Commitment by Magistrate to Public Prosecutor Order Authorising an Attachment by the District Magistrate or Collector Order for the Removal of Nuisances Order of Attachment to Compel the Appearance of a Person Accused Order of Attachment to Compel the Attendance of a Witness Order Requiring Production in Court of Person in Prison for Answering to Charge of Offence Proclamation Requiring the Appearance of a Person Accused Proclamation Requiring the Attendance of a Witness Special Summons to a Person Accused of a Petty Offence Summons on Information of a Probable Breach of the Peace Summons to an Accused Person Summons to Witness Warrant After Commutation of a Sentence Warrant for Recovery of Fine Warrant in the First Instance to Bring Up a Witness Warrant of Arrest Warrant of Attachment in the Case of a Dispute as to the Possession of Land, Etc Warrant of Commitment in Certain Cases of Contempt When a Fine Is Imposed Warrant of Commitment on a Sentence of Imprisonment or Fine if Passed by a Magistrate Warrant of Commitment on Failure to Find Security for Good Behavior Warrant of Commitment on Failure to Find Security to Keep the Peace Warrant of Commitment Under Sentence of Death Warrant of Execution of a Sentence of Death Warrant of Imprisonment on Failure to Pay Compensation Warrant of Imprisonment on Failure to Pay Maintenance Warrant to Discharge a Person Imprisoned on Failure to give Security(See section 442 Criminal Procedure Code) Warrant to Discharge a Person Imprisoned on Failure to give Security(See Sections 122 and 123 of Criminal Procedure) Warrant to Enforce the Payment of Maintenance by Attachment and Sale Warrant to Levy a Fine by Attachment and Sale Warrant to Search After Information of a Particular Offence Warrant to Search Suspected Place of Deposit
11.	Double Taxation Agreements with Various Countries Aden Afganisthan African Albania Argentina Armenia Australia Bahamas Bahrain Bangladesh Belarus Belgium Belize Bermuda Bhutan Botswana Brazil British Brunei Bulgaria Canada Cayman Islands China Colombia Croatia Cyprus Czech Republic Denmark Dominions Rules Estonia Ethiopia Fiji Finland France Georgia Germany Gibraltar Greece Guernsey Hashemite Kingdom of Jordan Hongkong Hungary Iceland Indonesia Iran Ireland Isle of Man Israel Italy Japan Jersey Kazakhstan Kenya Korea kuwait Kyrgyz Republic Latvia Lebanon Liberia Libya Lithuania Luxembourg Macaosar Macedonia Malaysia Maldives Malta Marshall Islands Mauritius Mongolia Montenegro Morocco Mozambique Myanmar Namibia Nepal Netherlands Newzealand Norway OECD Oman Pakistan Philippines Poland Portuguese Principality of Liechtenstein Principality of Monaco Qatar Romania Russia Saint Kitts and Nevis Sanmarino Saudi Arabia Serbia Seychelles Singapore Slovak Republic Slovenia South Africa Spain Sri Lanka Sudan Sweden Swiss Confederation Syrian Arab Republic Taipei Tajikistan Tanzania Thailand Trinidad and Tobago Turkey Turkmenistan Uganda Ukraine United Arab Emirates United Arab Republic (Egypt) United Kingdom United Mexican States United States of America Uruguay Uzbekistan Vietnam Yemen Yemen Arab Republic Zambia
12.	Employment Agreements Agreement for Compromise between the Employer and Workman for Payment of Compensation under Workmen�s Compensation Act Employment Contract Lockout Agreement
13.	Family Law Adoption by a Widow of a Son Adoption Deed (Guardian) Adoption Deed (Orphanage) Adoption Deed (Parents) Adoption of a Daughter by an Unmarried Woman Creating Life Estate for the Maintenance of the Daughter in - Law by Way of Gift Deed of Adoption Deed of Adoption of a Son Deed of Family Settlement for Division of Properties Left by a Deceased between Son and Daughters Where Son Pays Money to Daughters Divorce Petition by Hindu Wife on the Grounds of Cruelty Memorandum Recording Family Settlement Partition Deed Separation Agreement between Husband and Wife
14.	Foreign collaboration Agreement for use of trade mark Agreement of collaboration to establish a factory Agreement to act as technical or management adviser Agreement to help an indian industry for putting up plant and machinery Agreement to supply technical know-how Collaboration agreement between an Indian company and foreign company Form of foreign collaboration agreement (Formation of a New Company) Form of technical collaboration agreement Agreement for permission of technical know-how Clauses where know-how is required for construction of factory, etc. Guidelines for foreign collaboration proposals Clauses for giving technical advice Clause regarding rendering of services Form of foreign collaboration agreement Joint venture agreement -specimen clauses General conditions for the supply of plant and machinery for export Joint ventures abroad
15.	Gift Gift to a purpose with a condition for revocation Gift of land for building a temple Gift by father to his son of land by mortgage Deed of gift of book debts Renunciation of gift by donee Deed of gift of goodwill of business, trade marks by father to two sons in partnership Deed of gift of moveable property Record of a gift of moveables Deed of gift of immovable property Deed of conditional gift Revocable deed of gift Gift in consideration of marriage Gift to son Gift of money to grand son Gift of a house to the daughter Gift of library to a trust without reversion clause Gift of property for specified purpose Gift of immovable property Gift of a piece of land Gift of a shop Gift of money to brother for meeting the marriage expenses of the niece of the donor Gift of books for education of daughter Gift of property for hospital Gift of moneys for the marriage of grand-daughter Gift by lady to her minor grand sons Gift with a condition for revocation Gift of charity Gift of property to wife Revocation of gift by the donee Creating life estate for the maintenance of the daughter - in- law by way of gift Gift to daughter-in-law for maintenance
16.	Hire Purchases Guarantee of performance of hire purchase agreement by the hirer Assignment of benefit of hire-purchase agreement Notice of termination of hire-purchase agreement Agreement for hire of washing machine. Agreement for hire of machinery Agreement for the hire-purchase of a motor vehicle Agreement for hire-purchase of furniture Agreement for hire-purchase of VCR Agreement for hire-purchase of machinery Agreement for hire-purchase of a car through a finance company Notice of assignment to hirer by assignee Agreement for hire Hire purchase agreement Hire purchase agreement for securing finance with guarantee Agreement of hire purchase of a motor truck Hire� Purchase Agreement for a T.V. Set Hire-Purchase Agreement between Manufacturer and Hirer Hire-purchase agreement in respect of sewing machine Agreement for Hire-Purchase of Machinery Hire-Purchase Agreement
17.	Indemnity Deed of indemnity with sureties to the company for transfer of shares without insisting for succession certificate, etc. Deed of indemnity by the partner retaining assets and liabilities to a partner on the dissolution of the partnership firm Deed of indemnity by the seller of a flat to the purchaser about the defence in title Indemnity by heirs for release of provident funds, gratuity of a deceased employee without production of legal representation Indemnity given to the bank by the natural guardian of minor children Letter of guarantee and indemnity Indemnity given to bank for issue of a duplicate bank draft Indemnity by a land owner whose title is in dispute Indemnity for loss of title deeds Indemnity by debtor to his guarantor Indemnity for loss of deposit receipt Indemnity for title Indemnity for loss of allotment letter
18.	Intellectual Property Rights Agreement between Author and New Publisher Agreement of Licence to Publish on Lump Sum Consideration Agreement of License between Trade Mark Owner and a Manufacturer Agreement of License to Publish on Royalty Basis Agreement of License to Use a Trade Mark Agreement to Write a Book and to Sell Copyright Assignment of Trademark Deed For Assignment of Copyright Deed of Assignment of Patent Licence to use Copyright
19.	Labour Law Agreement between Master and Workman Agreement for Supply of Labour Building Agreement between the Owners and the Contractor on Fee plus Cost of Labour and Materials Form for Memorandum of Settlement of Industrial Dispute between Employer and Employees Form of Agreement between the Employer and Workman Regarding Compensation for Injury Caused To Workman by Accident
20.	Lease, license and lease financing Agreement to lease of land for construction of house Lease deed of land Lease of agricultural land Lease of a building for office Lease of a furnished house for residential purposes Tenancy in the form of letter by the person proposing to take premises on rent Deed of surrender of lease Deed of renewal of lease Tripartite lease agreement between lessor, lessee and the guarantor Agreement for letting furnished dwelling house or flat on short period tenancy Agreement to lease for a long period Agreement for building lease Deed of lease (for a term of years) Deed of lease (for a term in perpetuity) Deed of sub-lease Deed of surrender of the whole property Leave and license agreement Leave and license agreement to a company for residence of its officers Leave and license agreement in respect of a part of the premises Perpetual lease of a land Licence to use the house Deed for modification of the terms of the lease Lease of land for limited period Surrender of lease Lease disguised as licence Lease of a house on monthly tenancy Licence authorizing the licensee to use the part of land of the licensor as way to the house of the licensee. Licence to use the house for a definite period Licence to use copy right
21.	Mortgage and pledge Simple mortgage deed Second mortgage Agreement reducing the rate of interest in mortgage deed. Reconveyance deed Another deed of reconveyance for reconvening mortgaged property Deed creating charge on the property Deed of mortgage by conditional sale Record or mortgage by deposit of title deeds Deed of english mortgage between an individual and a firm of money lenders Deed of simple mortgage Agreement to mortgage Deed creating charge on the property Second mortgage Mortgage by conditional sale Simple mortgage by manager of joint hindu family for legal necessity Simple mortgage deed in the form of a deed poll
22.	Partition Deed of partial partition by one member from the other members of joint hindu family Confirmation of partition already made by the members of joint hindu family Partition deed Family arrangement Deed of partition Deed of partition between two tenants-in-common Deed of partial partition of hindu undivided family property in respect of certain property only while the rest of hindu undivided family continues to be joint Deed evidencing oral partition Deed of partial partition dividing the joint family business only while other properties remaining joint. Deed of partition between co-owners Deed of partition with a cash payment for equalization Deed of partition between members of a joint hindu family Deed of partition between two tenants in common Deed of partition dividing the joint family business only while other properties remaining joint
23.	Partnership Deed of partnership Another partnership deed Partnership agreement between advocates Agreement admitting minor to the benefits of partnership Agreement introducing a new partner in the existing partnership Agreement modifying the partnership deed Deed of dissolution where the business is continued by some partners Deed of dissolution where one partner takes over assets and liabilities of the business Form of giving notice of change of constitution of the firm Form of giving notice of change in the name of the partner and his permanent address Form of notice of change of address of the firm Form for furnishing statement specifying alteration in the firm name or in the location of the principal place of business of the firm Notice of retirement by one partner to other partners Partnership agreement between two partnership firms Partnership agreement for a single venture Partnership agreement between a partnership firm and a hindu joint family Partnership agreement between two limited companies Partnership agreement between an individual and a limited company Partnership agreement between an individual, a partnership firm and a company Agreement admitting a new partner Agreement admitting a minor to the benefit of partnership Deed of retirement Deed of dissolution of partnership (involving immovable property) Preliminary notice to a partner to show an opportunity why he should not be expelled from partnership
24.	Power of attorney Detailed general power of attorney Power of attorney for execution and presentation before sub-registrar Special power of attorney to present document for registration Power of attorney to present deed of family arrangement before registrar Power of attorney by the promoters of the company for submission of memorandum and articles of association before the registrar of companies General power of attorney by a woman partner Power of attorney by a partnership firm in favour of firms manager Power of attorney for obtaining letters of administration Special power of attorney for a court case Power of attorney by landlords in favour of developers Power of attorney by all partners of the firm ratifying the powers given by a partner for the firm General power of attorney Special power of attorney for admitting execution Power of attorney to collect debts Power of attorney to sell shares Power of attorney to execute a deed of sale Power of attorney to prepare a layout & sell plots Power of attorney to raise moneys and mortgage property Power of attorney to recover rents Power of attorney to obtain letters of administration Power of attorney by a company to its branch manager Power of attorney by the partners of a firm to one of them Substituted power of attorney Power of attorney to execute a document Power of attorney for development of property by and in favour of developers Power of attorney for development of property by the owner General power of attorney Power of attorney in a court case Replacement of attorney Revocation of the power of attorney Appointment of an attorney in place of another Power of attorney in a court case (another form) Powers of attorney (special) to conduct particular case pending in a particular court Special power of attorney to conduct sales tax proceedings Irrevocable power of attorney Power of attorney for sanction of building plans etc. Power of attorney by a partnership firm General power of attorney by company to its agent Special power of attorney in sales tax proceedings Special power of attorney to executive sale deed Power of attorney for executing sale deed Power to attorney to present documents for registration Special power of attorney in income-tax case Special power of attorney in favour of two persons to execute sale deed
25.	Sale Agreement for sale of freehold property Another form of agreement for sale of free hold property Agreement for sale of leasehold property Deed of conveyance of freehold property Deed of conveyance (where the consideration is payable by installments) Deed of conveyance subject to mortgage Deed of conveyance of the reversion Deed of conveyance subject to right of way Deed of conveyance by mortgagee Deed of conveyance in favour of mortgagee Deed of conveyance of an interest in property Deed of conveyance of a part of the building Agreement for sale of a house Agreement for sale of mortgaged house Agreement for sale for purchase of a plot for constructing flats Form for obtaining income-tax clearance certificate under section 230a, income-tax act, 1 9 6 1 form no. 34a Development agreement by the landlords in favour of a builder Deed of conveyance of a property exclusive of a flat or floor in the building Agreement for transfer of development rights Package deal agreement for sale of flats in bulk to a purchaser Form of agreement to be entered into between promoter and purchaser of flat Agreement for sale of flat by a flat purchaser, when co-operative society has not been formed and flat is not ready Agreement for sale of an apartment Deed of apartment Sale deed of land with buildings Deed in respect of leasehold land Deed of a house Sale deed by liquidator in the voluntary winding up of the company Sale by official liquidator of the company Sale of a house by an executor appointed under will Sale of property to various purchasers as tenants-in-common Sale of property to various purchasers in different portions Agreement for sale of ready goods Agreement for sale of future goods Agreement for sale of goods (F.O.B. Basis) Agreement for sale of goods (C.I.F. Basis) Agreement for sale of goods under the buyer's trade mark Agreement for sale of technical equipment Particulars of conditions of sale by auction of moveable property Statement of transfer of immovable property for obtaining no-objection certificate from appropriate authority, income-tax department form no. 37-1 Agreement for sale of a house when purchase money is to be paid in installments Agreement for Sale of Goods
26.	Shipping Agreements Agreement for Sale of a Ship Bill of Lading Bottomry Bond Charter for the Period of a Voyage Deed of Covenant to Accompany Statutory Mortgage of Ship Dock Warrant Form of Marine Insurance Policy Mortgage of a Ship By a Body Corporate to Secure a Loan Respondent Bond Warehouse Keeper's Certificate
27.	Trust Agreements Declaration of Trust (Public) Deed of Appointment of New Trustees (with Transfer of Property) Deed of Family Trust Model Trust Deed for a Private Specific Trust Public Charitable Trust Revocable Living Trust Agreement for an Individual Deed of Private Trust
28.	Will Simple will Simple will giving all property to wife Short form of a will Will by a disabled person in favour of wife and daughter Will with trust for wife and children, pecuniary legacies and annuities. Will by a hindu in favour of family Will in favour of relations Form of a complicated will Will with several legacies and religious and charitable bequests and residue to vest in trustees for benefit of wife and children Will in favour of minor son Codicil substituting a trustee appointed under will Codicil substituting a trustee Revocation of will
29.	Miscellaneous Agreements Appointment of distributor for a district Agreement between manufacturer and sole selling agents with canvassing rights Appointment of sole selling agents by a foreign company Agreement between builder and a broker for selling the flat strobe constructed. Agreement for appointment of broker for selling house Agreement for construction of a building between the owners and the contractor son turn key basis Agreement form between owner and builder for construction of the building Building agreement between the owners and the contractor on fee plus cost of labour and materials Agreement to demolish the structure, clear the site and to construct a new building on the plot Agreement between owners and labour contractor for supply of labour Agreement between an owner and an architect for construction of a building Form of agreement between the employer and employees for reference of disputes to arbitration Agreement between a company and manager Separation agreement between a husband and wife. Dealership agreements Letter of appointment of an officer Appointment of a probationer Agreement between a company and security service company for providing security services to the company's property Agreement between a company and the contractors for the maintenance of computers for a fixed period Technical collaboration agreement Agreement for building where owner supplies plot of land only Agreement for building where owner supplies plot and all materials Arbitration clause in building agreement Agreement between a manufacturer and selling agent Agreement between manufacturer and commission agent Agreement between a company and sole selling agents Agreement between manufacturer and commission agent Dealership agreement between a manufacturing company and firm Arbitration clause in building agreement Agreement between a manufacturer and selling agent Appointment of selling agent for a district or town Deed of conveyance by a lunatic through his legal guardian or manager Delay condo nation in SLP Paying guest agreement Agreement to act as technical or management adviser Agreement to adopt the preliminary agreement Draft notice u/s 138 of NIA Preliminary Agreement to Form a Company to Purchase and Develop Property Preliminary agreement to takeover business Sales agency agreement SEBI debenture trust deed SEBI'S model underwriting agreement Agreement between a Company and an Advertising Agency Agreement between a Newspaper publisher and an Advertising Agency for securing advertisements Agreement for appointment of a Sole Selling Agent for a specific territory Agreement for appointment of a Distributor for a specified city Assets Purchase Agreement for purchasing the assets of a running restaurant Agreement by Manufacturing Company to Appoint Agent Agreement to Appoint Agent in District. Agreement of Dealership between Manufacturer and a Firm Exclusive Distributorship Agreement

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