Section 2 in The Bombay City Civil Court Act, 1948
2. Definitions.–
In this Act, unless there is anything repugnant in the subject or context,—(1)" City Court" means the court established under section 3;(2)" High Court" means the High Court of Judicature at Bombay;(3)"institution fee" means the court fee payable in respect of the plaint or application by which the court fee payable in respect of the plaint or application by which a suit or proceeding is instituted;(3A)"intellectual property matters" means the suits and civil proceedings relating to trade marks, copyright, patents, designs and geographical indications, plant varieties and the rights of farmers and plant breeders and Lay-out design (Topographies) of Integrated Circuits;(4)"Small Cause Court" means the Court of Small Causes of Bombay;(5)" special law " means a law applicable to a particular subject.
