Section 2(1) in The Arbitration And Conciliation Act, 1996
(1)In this Part, unless the context otherwise requires,(a)arbitration means any arbitration whether or not administered by permanent arbitral institution;(b)arbitration agreement means an agreement referred to in section 7;(c)arbitral award includes an interim award;(ca)[ "arbitral institution" means an arbitral institution designated by the Supreme Court or a High Court under this Act;] [Inserted by Act No. 33 of 2019, dated 9.8.2019.](d)arbitral tribunal means a sole arbitrator or a panel of arbitrators;(e)[ "Court" means- [Substituted by Act No. 3 of 2016 dated 31.12.2015.](i)in the case of an arbitration other than international commercial arbitration, 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;(ii)in the case of international commercial arbitration, 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, and in other cases, a High Court having jurisdiction to hear appeals from decrees of courts subordinate to that High Court;](f)international commercial arbitration means an arbitration relating to disputes arising out of legal relationships, whether contractual or not, considered as commercial under the law in force in India and where at least one of the parties is(i)an individual who is a national of, or habitually resident in, any country other than India; or(ii)a body corporate which is incorporated in any country other than India; or(iii)[* * *] [Omitted words 'a company or' by Act No. 3 of 2016 dated 31.12.2015.] an association or a body of individuals whose central management and control is exercised in any country other than India; or(iv)the Government of a foreign country;(g)legal representative means a person who in law represents the estate of a deceased person, and includes any person who inter-meddles with the estate of the deceased, and, where a party acts in a representative character, the person on whom the estate devolves on the death of the party so acting;(h)party means a party to an arbitration agreement.(i)[ "prescribed" means prescribed by rules made under this Act; [Inserted by Act No. 33 of 2019, dated 9.8.2019.](j)"regulations" means the regulations made by the Council under this Act.]Scope
