| Security / Law / strategic affairs
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The Commercial Division of High Courts Bill, 2009
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Seeking to enable speedy disposal of high value cases, this Bill aims to constitute a commercial division bench within each High Court. These Benches would have original jurisdiction on cases where the value at dispute is over Rs 5 crore, and may follow a fast track procedure for such cases.
Highlights of the Bill
- The Bill was passed by the Lok Sabha in Winter Session 2009. It was not referred to a Standing Committee. The Rajya Sabha referred it to a Select Committee, which submitted its report in July 2010.
- The Commercial Division of High Courts Bill, 2009 seeks to establish specialised divisions in High Courts to handle commercial disputes. All commercial disputes above a ‘specified value’ will be heard by the commercial division.
- The Bill provides for a fast-track procedure for the commercial division, and sets time-limits for filing documents, and delivering judgements.
Key Issues and Analysis
- The commercial division is being carved out of the existing strength of judges in High Courts. While this may speed up commercial disputes, it could lead to further delays in other categories of cases.
Read the complete analysis here
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| Current Status: Passed by LS |
| Ministry: Law and Justice |
| Stage | Date |
| Introduction | Dec 16, 2009 |
| Com. Ref. | Dec 22, 2009 |
| Com. Rep. | July 29, 2010 |
| Lok Sabha | Dec 18, 2009 |
| Rajya Sabha | |
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| Special courts to hear commercial cases: Moily, Hindustan Times, Aug 02, 2010
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| Commercial Courts bill to be tabled in session: Veerappa Moily, DNA, Aug 01, 2010
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| Govt to bring in reforms to reduce litigation delays: Moily, Economic Times, Jul 10, 2010
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| Chief Justice roots for commercial courts to speed up settlements, Deccan Herald, Jul 10, 2010
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| Commerce Benches coming in High Courts, Hindu, Jul 04, 2010
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| Arbitration needs to be speedy, effective, low on cost: Moily, Times of India, Jul 03, 2010
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| Commercial disputes Bill in jeopardy as panel refers it to Krishna Iyer, Economic Times, Feb 05, 2010
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| Speedy verdict in corporate disputes must wait longer, Economic Times, Jan 28, 2010
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| Alternative dispute mechanism will speed up commercial case resolution, Business Standard, Jan 25, 2010
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| High court divisions to speed up trials, Live Mint, Dec 03, 2009
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