Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(3)(e) in THE COMMERCIAL COURTS ACT, 2015

(e)whether the party had made a frivolous claim and instituted a vexatious proceeding wasting the time of the Court.