• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating
  • Menu
  • Deeds & Drafts / ASSIGNMENTS

ASSIGNMENTS

General

  • 1.ASSIGNMENT OF RIGHTS AND OBLIGATIONS BY PRINCIPAL UNDER AN AGREEMENT
  • 2.AGREEMENT OF ASSIGNMENT OF PATENT
  • 3.ASSIGNMENT OF BOND
  • 4.ASSSIGNMENT OF REGISTERED TRADE MARK
  • 5.ASSIGNMENT OF LEASE
  • 6.ASSIGNMENT OF RENT
  • 7.ASSIGNMENT OF A GOODWILL BUSINESS
  • 8.ASSIGNMENT OF BALANCE HOUSE RENT
  • 9.BOOK DEBTS IN CONSIDERATION OF A DEBT
  • 10.ASSIGNMENT OF COPYRIGHT OF BOOK RESERVING ROYALTY
  • 11.A DEBT DUE FOR A CONSIDERATION
  • 12.ASSIGNMENT OF ESTATE FOR CREDITORS BENEFIT
  • 13.ASSIGNMENT OF HOUSE RENT ARREARS
  • 14.ASSIGNMENT OF INSURANCE POLICY FOR LOAN
  • 15.ASSIGNMENT OF PATENTS
  • 16.ASSIGNMENT OF TRADE MARK (Short Form)
  • 17.GENERAL ASSIGNMENT WITH ACCEPTANCE (BY ENDORSEMENT)
  • 18.DEED OF ASSIGNMENT OF SHARES IN A COMPANY
  • 19.DEED OF ASSIGNMENT OF POLICY OF LIFE INSURANCE BY WAY OF GIFT WITH RESERVATION
  • 20.DEED OF ASSIGNMENT OF BUSINESS DEBTS
  • 21.Assignment of a simple contract debt: variations where the particulars of the debt are set out in a schedule
  • 22.Assignment of loan monies due from a company as security for liabilities of company to bank
  • 23.Assignment of book debts in consideration of assignor’s debt to assignee
  • 24.Assignment of a number of debts upon trust to collect and out of proceeds pay sum due to assignee, and?pay surplus to assignor
  • 25.Assignment of debts by several creditors of one debtor to a trustee to recover the debts and pay the creditors pro rata
  • 26.Assignment of debt and dividends under an adjudication of Insolvency upon trust for payment of solicitor’s bill of costs
  • 27.Assignment of a judgment debt
  • 28.Assignment of bond debt
  • 29.Assignment of Policy of Life Assurance [Short form]
  • 30.Assignment of a policy of assurance by the Borrower by way of additional security against mortgage debt
  • 31.Assignment of arrears of rents
  • 32.Assignment of a life interest in trust fund: variation where the life interest is reversionary
  • 33.Assignment of a legacy upon the death of the testator
  • 34.Assignment of a life interest in personal estate and a policy of insurance by a mortgagee under a power of sale
  • 35.Assignment of a vested reversion [Concise form]
  • 36.Assignment of various reversionary interests under the same will, the parcels being shortened and simplified by the use of definitions
  • 37.Assignment of a vested reversion to a share of residue under a will, where advances have to be brought into account, and mortgages paid off are kept alive

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.