Section 17 in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015
17. Collection and disclosure of data by Commercial Courts, Commercial Divisions and Commercial Appellate Divisions.––
The statistical data regarding the number of suits, applications, appeals or writ petitions filed before the Commercial Court, Commercial Division, or Commercial Appellate Division, as the case may be, the pendency of such cases, the status of each case, and the number of cases disposed of, shall be maintained and updated every month by each Commercial Court, Commercial Division, Commercial Appellate Division and shall be published on the website of the relevant High Court.
