Delhi HC Rejects Plea Against BCCI Team Named 'Team India', Terms it a Sheer Waste of Time  ||  Bombay HC: No Absolute Right for Citizens to Access Public Offices  ||  Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree  ||  Delhi HC: ITSC Abolition Doesn’t Void Settlement Pleas Filed Between Feb 1–Mar 31, 2021  ||  Rajasthan HC: State Must Set Up Trauma Centre, Art Institute; Temple Board Can Only Assist  ||  Kerala HC: LIC Cancer Cover Starts From First Diagnosis After Waiting Period, Not Expert Opinion  ||  Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act  ||  Supreme Court Acquits Chennai Man Sentenced to Death in Child Rape-Murder Case  ||  SC: Only Disclosure Leading to Weapon Recovery Admissible under Section 27 Evidence Act  ||  Supreme Court Orders Strict Enforcement on Helmets, Lane Discipline & Headlight Use    

Kerala HC: Market Value Should Determine Suit Value under Commercial Courts Act, Not Court Fee - (26 Sep 2025)

CIVIL

Kerala High Court held that under Section 12(1)(c) of the Commercial Courts Act, the market value of the property must be the determining factor. The court clarified that the valuation for court fees under the Kerala Court Fees and Suits Valuation Act, 1959, should not be used for this purpose.

Tags : MARKET VALUE   COMMERCIAL COURTS ACT   SUIT VALUE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved