"Right is right, even if everyone is against it, and wrong is wrong, even if everyone is for it." - William Penn
Important Links
- Supreme Court of India
- High Court Legal Services Committee
- Punjab State Legal Services Authority
- Haryana State Legal Services Authority
- Chandigarh State Legal Services Authority
- Punjab and Haryana High Court Bar Association
- Mediation Centre High Court Chandigarh
- Chandigarh Judicial Academy
- Contact Details: District Legal Services Authority and Mediation Centers
- e-Filing Commercial Court
About Special Commercial Court
Vide notification No.S.O.70/C.A.4/2016/S.3/2017 dated 27th October, 2017, the Government of Haryana has been pleased to constitute Special Commercial Court at Gurugram having jurisdiction throughout the State of Haryana for the trial of cases specified under the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 (4 of 2016).
The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 (4 of 2016) is an Act to provide for the constitution of Commercial 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.
