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Report No. 253 6. Jurisdiction of the Commercial Divisions of High Courts:- All suits and applications relating to Commercial Disputes of a Specified Value filed in a High Court having ordinary original civil jurisdiction shall be heard and disposed of by the Commercial Division of that High Court. Provided that all suits and applications relating to Commercial Disputes stipulated by statute to lie at a court not inferior to a District Court, and filed on the original side of the High Court shall be heard and disposed of by the Commercial Division of the High Court. Provided further that all suits and applications transferred to the High Court by virtue of Section 22(4) of the Designs Act, 2000 or Section 104 of the Patents Act, 1970 shall be heard and disposed of by the Commercial Division of the High Court, in all the areas over which the High Court exercises ordinary original civil jurisdiction.    |
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