Consolidated Data April 2023
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data March 2023
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Dola Report of 1st Quarter 2023
Consolidated Data February 2023
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data January 2023
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data December 2022
- Disposal of Cases
- Dola report of 4th Quarter
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data November 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data October 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data September 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data August 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data July 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data June 2022
- Consolidated Commercial Cases DOLA 2nd Quarter
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data May 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data Apr 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data Mar 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data Feb 2022
- Disposal of Cases
- e-filing data
- e-Summons data
- Pendency of Cases
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
Consolidated Data Jan 2022
- e-filing data
- e-Summons data
- Statistical data on Case management Hearing
- Statistical data on Contested Commercial Cases
- Statistical data on e-payment
- Statistical data on maximum three adjournment rule and numbers of days between the final hearing and judgement of Commercial dispute
- Statistical data on Pre-Institution Mediation & Settlement (PIMS)
- Statistical data on Random Allocation
- Summary of Commercial Cases
