Main Search Forums Advanced Search Disclaimer

Section 2(1)(e) in The Arbitration And Conciliation Act, 1996 ["Section 2(1)"] ["Section 2"] ["Complete Act"]

Citedby 20 docs - [View All]

Apeejay Oxford Bookstores ... vs Hotel Leela Venture Limited on 10 May, 2007

S.K.U.A.S.T. And Ors. vs B.V. Sharma on 3 April, 2008

**** vs M/S. Vipul Ltd on 23 September, 2009

M/S.Kone Elevator India Pvt. Ltd vs M/S.Indo Pacific Software & ... on 19 September, 2008

M/S Bhagyanagar Metals Ltd., ... vs Bharat Sanchar Nigam Ltd., Bombay on 27 February, 2004


Loading...
Central Government Act
(e) " Court" means the principal Civil Court of original jurisdiction in a district, and includes the High Court in exercise of its ordinary original civil jurisdiction, having jurisdiction to decide the questions forming the subject- matter of the arbitration if the same had been the subject- matter of a suit, but does not- include any civil court of a grade inferior to such principal Civil Court, or any Court of Small Causes;