Section 3 in The Bombay City Civil Court Act, 1948
3. Constitution of City Court.–
The State Government may, by notification in the Official Gazette, establish for the Greater Bombay a court, to be called the Bombay City Civil Court. Notwithstanding anything contained in any law, such court shall have jurisdiction to receive, try and dispose of all suits and other proceedings of a civil nature, not exceeding rupees one crore in value, arising within the Greater Bombay, except suits or proceedings which are cognizable –(a)by the High Court as a Court of Admiralty or Vice-Admiralty as a Colonial Court of Admiralty, or as a Court having testamentary, intestate or matrimonial Jurisdiction, or(b)by the High Court for the relief of insolvent debtors, or(c)by the High Court under any special law other than the Letters Patent, or(c1)by the High Court under the Parsi Marriage and Divorce Act, 1936 ; or(c2)by the High Court in respect of intellectual property matters; or(d)by the Small Cause Court:Provided that, the State Government may, from time to time, after consultation with the High Court, by notification in the Official Gazette, enhance the pecuniary jurisdiction of the City Court and correspondingly alter the pecuniary jurisdiction of the High Court.
