Legal Notices and Court Petitions

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Petitions Under Section 9 Of The Arbitration And Conciliation Act, 1996 (8)

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Petitions Under Section 11 Of The Arbitration And Conciliation Act, 1996 (9)

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Writ Petitions Under Article 226 and 227 Of The Constitution Of India (12)

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Petitions Under Section 482 Of Code Of Criminal Procedure (23)

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Contempt Petition Under Section 11 And Section 12 Of The Contempt Of Courts Act, 1971 (9)

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Civil Suit For Declaration, For Recovery, For Cancellation Of Sale Deeds, For Specific Performance, For Damages, For Partition, Summary Suit And Suit For Permanent Injunction Etc Etc To Be Filed Before The Hon’ble High Court (11)

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CIVIL REVISION PETITIONS UNDER ARTICLE 227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 151 C.P.C TO BE FILED BEFORE HON’BLE HIGH COURT (14)

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EXECUTION PETITIONS TO BE FILED BEFORE HON’BLE HIGH COURT (2)

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MISC. APPLICATIONS UNDER VARIOUS ORDERS OF THE CODE OF CRIMINAL PROCEDURE, 1973 ETC (8)

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MISC. APPLICATIONS UNDER VARIOUS ORDERS OF THE CODE OF CIVIL PROCEDURE, 1908, COMPANIES ACT, ETC (22)

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