Section 11 in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015
11. Bar of jurisdiction of Commercial Courts and Commercial Divisions.––
Notwithstanding anything contained in this Act, a Commercial Court or a Commercial Division shall not entertain or decide any suit, application or proceedings relating to any commercial dispute in respect of which the jurisdiction of the civil court is either expressly or impliedly barred under any other law for the time being in force.
