 |
|
|
|
|
|
|
||||||||||||||||||||||||||||||||||||||||||||||||||||
|
 |
 |
|
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
|
|||||||||||||||||||||||||||||||||||||||||||||||||||||||||
 |
 |
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||||
 |
|
|||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
Report No. 253 Table 2.6: Breakup of pending commercial disputes in High Courts with original jurisdiction on the basis of value is as follows:
21. Figures given by the Madras High Court include arbitration petitions. However, no break up was given by the Court regarding the number of arbitration petitions that were counted as "commercial disputes". 2.4.13 If the pecuniary jurisdiction of the Delhi High Court, Calcutta High Court, Madras High Court and the Himachal Pradesh High Court is increased to Rupees One Crore, the pendency of civil suits involving commercial disputes would be reduced substantially by 93.5%, 58.7%, 86%, and 72%, respectively.    |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
 |
|
|||||||||||||||||||||||||||||||||||||||||||||||||||||||||
 |
|
 |
|
|||||||||||||||||||||||||||||||||||||||||||||||||||||||
Back