"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
Jurisdiction
As per the notification No.S.O.58/C.A.4/2016/Ss.3/ and 3A/2019 dated 14th June, 2019, of Government of Punjab, the Court of Additional District Judge-II, Ludhiana has been constituted to decide the cases of specified value of more than rupees fifty lac, pertaining to Ludhiana Session Division.
As per the notification No.S.O.9/C.A.4/2016/S.3/ and 3A/2020 dated 17th January, 2020 of Government of Haryana, Exclusive Commercial Court at Gurugram has been constituted to deal with the cases of specified value of more than fifty lac rupees, pertaining to Gurugram Sessions Division.
