Section 2(1)(c) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

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Union of India - Subsection

Section 2(1)(c) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High 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, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

Section 2(1)(c) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015