Ambalal Sarabhai Enterprises Ltd. Vs K.S. Infraspace LLP & Anr.
.... and Commercial Appellate Division of High Courts and Commercial Courts Bill, 2015. After Law Commission’s 253rd Report, the Act No.4 of 2016 was amended by Central Act 28 of 2018. 4. Section 3 of the Act deals with Constitution of Commercial Courts. As per Section 3 of the Act, the Stat ...
Supreme Court Of India
Rajasthan High Court Advocates Association Vs State of Rajasthan
.... rcial Courts and the requisite funds for infrastructure facilities. It is submitted that the Commercial Court initially constituted at Jaipur and all the subordinate courts should be directed to transfer all the commercial disputes cognizable by the Commercial Court to the respective Commercial C ...
Rajasthan High Court
Maharana Pratap Education Center (Mpec) And 2 Ors. Vs Matrix Partners India Investment Holdings, Llc And 6 Ors
.... complex facts and questions of law. Therefore, there is a need to provide for an independent mechanism for their early resolution. Early resolution of commercial disputes shall create a positive image to the investor world about the independent and responsive Indian legal system. xxx 6. I ...
Bombay High Court
M/S R B Enterprises Vs Jai Deep Goel
.... b Courts Act, while prescribing the hierarchy / classes of courts and while stipulating the pecuniary jurisdiction of each of such class of courts, has stipulated the maximum pecuniary jurisdiction of the Court of the Civil Judge as that above that of the Court of small causes and not in excess ...
Delhi High Court
Dashrath B Rathod Vs Fox Star Studios India Pvt Ltd
.... ations being provided. The difficulty with these unofficial sources is that they are typically error-prone. They gather this material in an automated fashion and there are frequent errors in names of parties, syntax, paragraph formatting and so on. They may be useful during research, but are never t ...
BOMBAY HIGH COURT
Mrs. Veena Bahl Vs Manmohan Bahl
.... of India, Ministry of Law, Justice and Company Affairs published in Gazette of India Extraordinary, Part II, Section 3 Sub-section (ii), Hon''ble the Chief Justice has been pleased to order as under:- (i) All suits or other proceedings pending in the Delhi High Court on the Original Side up to th ...
DELHI HIGH COURT
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