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Delhi High Court (Amendment) Act, 2015 - (11 Aug 2015)

Civil

The Delhi High Court (Amendment) Act, 2015 became Act No. 23 of 2015. It amends the Delhi High Court Act, 1966, raising the value of suits in which the Delhi High Court will have ordinary civil jurisdiction to two crore rupees. It also enhances the original jurisdiction of District Judges in Delhi to accept suits valued up to two crore rupees.

Relevant : Section 2 Delhi High Court (Amendment) Act, 2015 Act Section 3 Delhi High Court (Amendment) Act, 2015 Act Section 5 Delhi High Court Act, 1966 Act Section 25 Punjab Courts Act, 1918 Act

Tags : DELHI HIGH COURT   DISTRICT COURT   SUIT VALUE  

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