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Shivam Housing Pvt. Ltd. and Ors. v. Thakur Mithilesh Kumar Singh and Ors. - (High Court of Patna) (30 Jul 2015)

District courts 'principal civil Court' in Bihar

MANU/BH/0520/2015

Civil

The District Court, not the Subordinate court, have original jurisdiction in Bihar for receiving matters under Section 34 of the Arbitration and Conciliation Act, 1996. That the definition of 'Court' required original jurisdiction of the 'principal civil Court', the Court held that to be the District Court, which had original civil jurisdiction and was not of a grade inferior to any other civil court within the same jurisdiction.

Relevant : Section 34 Arbitration and Conciliation Act, 1996 Act Executive Engineer, Road Development Division No. III, Panvel & Anr. v. Atlanta Limited MANU/SC/0031/2014 M/s. Sundaram Finance Ltd. v. M.K. Kurian & Anr. MANU/TN/0354/2006

Tags : ARBITRATION   CIVIL   ORIGINAL JURISDICTION  

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