Main Search Forums Advanced Search Disclaimer

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

Citedby 7 docs - [View All]

Chennai Container Terminal Pvt. ... vs Union Of India on 15 June, 2007

Chennai Container Terminal Pvt. ... vs Union Of India (Uoi), Rep. By ... on 9 March, 2007

Enercon Gmbh vs Enercon (India) Ltd. And Ors. on 29 October, 2007

Wescare (I) Limited vs Subuthi Finance Limited on 1 August, 2008

Nahar Allied Agencies vs Hindustan Petroleum Corporation ... on 10 December, 2004


Loading...
Central Government Act
(h) " party" means a party to an arbitration agreement.