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ENFORCING CONTRACTS
EASE OF DOING BUSINESS
ENFORCING CONTRACTS
EASE OF DOING BUSINESS
ENFORCING CONTRACTS
EASE OF DOING BUSINESS
Home
About
About DOJ
About Ministry
Commercial Courts
Delhi
Mumbai
Bengaluru
Kolkata
Monitoring Framework
Task Force: Department of Justice
Task Force : NITI Aayog
Fortnightly Review Meetings
Reforms Implemented
Reduction in Time Taken for Trial and Judgment
Cost Estimates
Court Structure and Proceedings
Case Management
Case Management Hearing
Electronic Case Management Tools (ECMTs)
Pre-Institution Mediation and Settlement of Cases
e-filing
e-Summons
Committees Constituted
Other Major Reforms Undertaken
Public Outreach Activities
Seminars/Webinars Organised
Achievements
Major Achievements
Reports
Reports and Docs
Laws & Notifications
Latest Updates
Media Gallery
LAWS & NOTIFICATIONS
1. Commercial Courts Act, 2015
2. Commercial Courts (Statistical Data) Amendment Rule, 2018.
3. The Commercial Courts (Pre-Institution Mediation And Settlement) Rules, 2018.
4. Corrigendum-The Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018.
5. The Commercial Courts (Statistical Data) Amendment Rules, 2020.
6. New Delhi Arbitration Centre Act, 2019
7. Specific Relief Act, 1963
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