Department of Justice, Ministry of Law and Justice, Government of India

ACHIEVEMENTS

Commercial Courts Act, 2015 enacted to establish “Dedicated Commercial Courts”.

“Dedicated Commercial Courts” set up for first time in Delhi, Mumbai, Kolkata and Bengaluru.

Pecuniary jurisdiction brought down to Rs 3 lakhs from Rs. 1 crore to bring in more commercial cases.

Dedicated courts have led to speedier resolution of commercial disputes.

Specific Relief Act, 1963 amended in 2018 to provide for Designated Special Courts for Infrastructure Projects in 23 High Courts.

Several Designated Courts have allocated specific days for exclusive hearing of infrastructure contracts.

Designated Special Courts have fast-tracked dispute resolution

Random and Automatic allocation operationalized.
Digital system has eliminated human intervention.

Created a faceless, transparent and credible method of case assignment

“Case Management Hearing” institutionalized by the Commercial Courts Act, 2015.
Maximum Three Adjournment Rule in at least 50% of commercial cases being actively enforced.

Fixing of time standards for key court events and streamlining of trial process has led to speeding up case disposal

To facilitate swift and effective system of resolution of high value commercial disputes, Fast Track Commercial Courts for disputes above Rs. 100 crores have been set-up by Delhi and Bombay HC

8 HCs have set up Special Benches for dealing with high value commercial disputes (above Rs. 500 crores).

This has facilitated hassle free adjudicatory mechanism and actively pushed for all round reforms to build investors’ confidence and to attract higher levels of investments to pump up India’s economy.

API and software patch has been successfully developed to facilitate sending e-Summons through email/SMS alert by obtaining the database of companies registered with the Ministry of Corporate Affairs (MCA).

These progressive steps have helped in timely disposal of commercial cases and benefitted both lawyers and litigants and helped build investor’s confidence.

Dedicated Websites for Commercial Courts have been launched by the High Courts of Delhi, Bombay, Karnataka and Calcutta which provide monthly statistical data regarding Commercial Cases.

These progressive steps have helped in timely disposal of commercial cases and benefitted both lawyers and litigants and helped build investor’s confidence.

ENFORCING CONTRACTS

EASE OF DOING BUSINESS

ENFORCING CONTRACTS

EASE OF DOING BUSINESS

ENFORCING CONTRACTS

EASE OF DOING BUSINESS

Commercial Courts Act, 2015 enacted to establish “Dedicated Commercial Courts”.

“Dedicated Commercial Courts” set up for first time in Delhi, Mumbai, Kolkata and Bengaluru.

Pecuniary jurisdiction brought down to Rs 3 lakhs from Rs. 1 crore to bring in more commercial cases.

Dedicated courts have led to speedier resolution of commercial disputes.

Specific Relief Act, 1963 amended in 2018 to provide for Designated Special Courts for Infrastructure Projects in 23 High Courts.

Several Designated Courts have allocated specific days for exclusive hearing of infrastructure contracts.

Designated Special Courts have fast-tracked dispute resolution

Random and Automatic allocation operationalized.
Digital system has eliminated human intervention.

Created a faceless, transparent and credible method of case assignment

“Case Management Hearing” institutionalized by the Commercial Courts Act, 2015.
Maximum Three Adjournment Rule in at least 50% of commercial cases being actively enforced.

Fixing of time standards for key court events and streamlining of trial process has led to speeding up case disposal

To facilitate swift and effective system of resolution of high value commercial disputes, Fast Track Commercial Courts for disputes above Rs. 100 crores have been set-up by Delhi and Bombay HC

8 HCs have set up Special Benches for dealing with high value commercial disputes (above Rs. 500 crores).

This has facilitated hassle free adjudicatory mechanism and actively pushed for all round reforms to build investors’ confidence and to attract higher levels of investments to pump up India’s economy.

API and software patch has been successfully developed to facilitate sending e-Summons through email/SMS alert by obtaining the database of companies registered with the Ministry of Corporate Affairs (MCA).

These progressive steps have helped in timely disposal of commercial cases and benefitted both lawyers and litigants and helped build investor’s confidence.

Dedicated Websites for Commercial Courts have been launched by the High Courts of Delhi, Bombay, Karnataka and Calcutta which provide monthly statistical data regarding Commercial Cases.

ENFORCING CONTRACTS

EASE OF DOING BUSINESS

ENFORCING CONTRACTS

EASE OF DOING BUSINESS

ENFORCING CONTRACTS

EASE OF DOING BUSINESS

Commercial Courts Act, 2015 enacted to establish “Dedicated Commercial Courts”.

“Dedicated Commercial Courts” set up for first time in Delhi, Mumbai, Kolkata and Bengaluru.

Pecuniary jurisdiction brought down to Rs 3 lakhs from Rs. 1 crore to bring in more commercial cases.

Dedicated courts have led to speedier resolution of commercial disputes.

Specific Relief Act, 1963 amended in 2018 to provide for Designated Special Courts for Infrastructure Projects in 23 High Courts.

Several Designated Courts have allocated specific days for exclusive hearing of infrastructure contracts.

Designated Special Courts have fast-tracked dispute resolution

Random and Automatic allocation operationalized. Digital system has eliminated human intervention.

Created a faceless, transparent and credible method of case assignment

“Case Management Hearing” institutionalized by the Commercial Courts Act, 2015.Maximum Three Adjournment Rule in at least 50% of commercial cases being actively enforced.

Fixing of time standards for key court events and streamlining of trial process has led to speeding up case disposal

To facilitate swift and effective system of resolution of high value commercial disputes, Fast Track Commercial Courts for disputes above Rs. 100 crores have been set-up by Delhi and Bombay HC

8 HCs have set up Special Benches for dealing with high value commercial disputes (above Rs. 500 crores).

This has facilitated hassle free adjudicatory mechanism and actively pushed for all round reforms to build investors’ confidence and to attract higher levels of investments to pump up India’s economy.

API and software patch has been successfully developed to facilitate sending e-Summons through email/SMS alert by obtaining the database of companies registered with the Ministry of Corporate Affairs (MCA).

These progressive steps have helped in timely disposal of commercial cases and benefitted both lawyers and litigants and helped build investor’s confidence.

Dedicated Websites for Commercial Courts have been launched by the High Courts of Delhi, Bombay, Karnataka and Calcutta which provide monthly statistical data regarding Commercial Cases.

Random and Automatic allocation operationalized.
Digital system has eliminated human intervention.

“Case Management Hearing” institutionalized by the Commercial Courts Act, 2015.
Maximum Three Adjournment Rule in at least 50% of commercial cases being actively enforced.