Section 2(1)(c) in THE COMMERCIAL COURTS ACT, 2015

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Union of India - Subsection

Section 2(1)(c) in THE COMMERCIAL COURTS ACT, 2015

(c)“commercial dispute” means a dispute arising out of––

(i)ordinary transactions of merchants, bankers, financiers and traders such as those relating to mercantile documents, including enforcement and interpretation of such documents;

(ii)export or import of merchandise or services;

(iii)issues relating to admiralty and maritime law;

(iv)transactions relating to aircraft, aircraft engines, aircraft equipment and helicopters, including sales, leasing and financing of the same;

(v)carriage of goods;

(vi)construction and infrastructure contracts, including tenders;

(vii)agreements relating to immovable property used exclusively in trade or commerce;

(viii)franchising agreements;

(ix)distribution and licensing agreements;

(x)management and consultancy agreements;

(xi)joint venture agreements;

(xii)shareholders agreements;

(xiii)subscription and investment agreements pertaining to the services industry including outsourcing services and financial services;

(xiv)mercantile agency and mercantile usage;

(xv)partnership agreements;

(xvi)technology development agreements;

(xvii)intellectual property rights relating to registered and unregistered trademarks, copyright, patent, design, domain names, geographical indications and semiconductor integrated circuits;

(xviii)agreements for sale of goods or provision of services;

(xix)exploitation of oil and gas reserves or other natural resources including electromagnetic spectrum;

(xx)insurance and re-insurance;

(xxi)contracts of agency relating to any of the above; and

(xxii)such other commercial disputes as may be notified by the Central Government.

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Union of India - Subsection

Section 2(1)(c) in THE COMMERCIAL COURTS ACT, 2015