Section 3 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
3. Title and presentation of application under Part-I Domestic Award
All applications, affidavits and proceedings under Part-I of the Act for an arbitral award shall be made only to the Principal Court of original Civil Jurisdiction of the district which includes the High Court in exercise of its ordinary Civil Jurisdiction to decide the question forming the subject matter of arbitration. The jurisdiction of courts inferior to the Principal Court of the district and the Court of Small Causes have been excluded.[An application under Section 11 of the Act can only be filed before the Chief Justice of the High Court and to no one else, which may be dealt with by the Chief Justice of the High Court or by a Judge of the High Court nominated by the Chief Justice.] [Inserted by Notification No.662 dated 05-11-2009,High Court of Jammu and Kashmir.]
