Report No. 188

Chapter IV

Commercial Division - What Cases Have Been Assigned In UK, USA and Delhi High Court

The crucial question is: How is a 'commercial case' identified for allocation to the Commercial Division? There can be a variety of cases which can fall within the meaning of the word 'commercial' for purposes of allocation to the Commercial Division of the High Court. Further, if some of them are within the exclusive jurisdiction of some special Courts in our country, such cases, even if they are 'commercial', will have to be excluded. We shall initially refer to the mode of allotment of commercial cases in UK, USA to the Commercial Division and what cases are described as 'commercial cases' in Delhi High Court Rules. We shall also refer to the Delhi High Court rules which refer to disposal of 'commercial cases' and 'commercial appeals'.