• The Delhi High Court (Amendment) Bill, 2014 was introduced in Rajya Sabha on February 17, 2014 by the Minister of Law and Justice, Mr. Kapil Sibal.  The Bill amends the Delhi High Court Act, 1966.

• The Bill increases pecuniary jurisdiction of the high court of Delhi.  Pecuniary jurisdiction refers to the jurisdiction of a court over a suit based on the amount or value of its subject matter.  Thus, the Delhi high court will now have jurisdiction over suits which are above the value of Rs two crore.  The Act placed the value at Rs 20 lakh.

• Consequently, the Bill empowers the Chief Justice of the Delhi High Court to transfer any pending suit to a relevant subordinate court.

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