The Commercial Courts Act, 2015 provides for the constitution of Commercial Courts, Commercial Appellate Courts, Commercial Division and Commercial Appellate Division in the High Courts for adjudicating commercial disputes of specified value and matters connected therewith or incidental thereto. The Act facilitated in improving India’s ranking in World Bank’s Doing Business Report.
The Courts of Additional District Judge at Jammu and Srinagar are designated as Commercial Courts for Jammu and Srinagar respectively. The Principal District Courts in remaining districts of the UT of Jammu and Kashmir have been designated as Commercial Courts. There are 758 Commercial Courts constituted below District Judge level, 494 Commercial Courts at the District Judge level, 379 Commercial Appellate Division Courts at District Judge Level. 25 Commercial Divisions and 38 Commercial Appellate Division constituted in the High Courts. The details are as follows:
|
S. No. |
HIGH COURTS |
Commercial Courts (Below District Judge Level) |
Commercial Courts (At District Judge Level) |
Commercial Appellate Court (District Judge Level) |
Commercial Division |
Commercial Appellate Division |
|
|
High Court of Jharkhand |
24 |
24 |
24 |
0 |
1 |
|
|
High Court of Himachal Pradesh |
Nil |
Nil |
Nil |
2 |
1 |
|
|
High Court of Sikkim |
06 |
06 |
06 |
N.A. |
01 |
|
|
High Court of Delhi (as on 30.09.2022) |
NA |
35 |
NA |
9 |
7 |
|
|
Gauhati High Court (as on 30.09.2022) |
34 |
4 |
34 |
- |
- |
|
|
High Court of Madras (as on 30.09.2022) |
110 |
34 |
29 |
3 |
3 |
|
|
High Court of Meghalaya |
- |
1 |
- |
- |
1 |
|
|
High Court of Uttarakhand (as on 30.09.2022) |
- |
2 |
- |
Division Bench at High Court |
Division Bench at High Court |
|
|
Patna High Court |
117 |
37 |
37 |
2 |
1 |
|
|
High Court of Manipur |
Nil |
Nil |
Nil |
-- |
1 |
|
|
High Court of Kerala (as on 31.11.2022) |
56 |
0 |
14 |
0 |
1 |
|
|
High Court of Calcutta |
N.A. |
4 |
N.A. |
High Court, Calcutta |
High Court, Calcutta |
|
|
High Court of Gujarat (as on 31.11.2022) |
118 |
76 |
32 |
1 |
1 |
|
|
Punjab and Haryana High Court |
181 |
98 |
103 |
1 |
2 |
|
|
High Court of Karnataka (as on 30.09.2022) |
- |
54 |
- |
- |
3 |
|
|
Bombay High Court (as on 30.09.2022) |
101 |
90 |
88 |
4 |
4 |
|
|
High Court of Tripura |
- |
9 |
1 |
- |
1 |
|
|
High Court of Chhattisgarh (as on 30.09.2022) |
- |
1 |
- |
- |
1 |
|
|
High Court of Madhya Pradesh (as on 01.12.2022) |
7 |
5 |
1 |
Not Established |
3 |
|
|
High Court of Jammu & Kashmir and Ladakh |
Vide Notification LD (A) 2005/22-II datd:- 02.07.2019 which has been issued by the Department of Law, Justice and Parliamentary Affairs (Judicial Administration Section) Civil Secretariat, Srinagar/ Jammu the courts of Additional District Judge (Bank Cases) at Jammu and Srinagar are designated as commercial courts respectively for Srinagar and Jammu districts. The Principal District Courts in remaining districts of the UT have been designated as commercial courts. Moreover the commercial cases including commercial value (> Rs. 500 crores) filed in the High Court of J&K and Ladakh are listed in the benches constituted as per the roaster of that week. |
||||
|
|
High Court of Andhra Pradesh |
-- |
2 |
-- |
1 |
1 |
|
|
High Court of Orissa (as on 30.09.2022) |
4 |
-- |
10 |
NA |
1 |
|
|
High Court of Rajasthan (as on 31.11.2022) |
-- |
12 |
-- |
-- |
2 |
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