The Central Government in exercise of the powers conferred by sub-section (1) of section 435 of the Companies Act, 2013, with the concurrence of the Chief Justice of the High Courts of Chhattisgarh, Rajasthan, Punjab and Haryana, Madras and Manipur, designates the following Courts as Special Courts for the purposes of providing speedy trial of offences punishable with imprisonment of two years or more under the Companies Act, 2013, namely :-
| Sl. No. | Existing Court | Jurisdiction as Special Court
|
| 1. | Sessions Judge, Bilaspur | State of Chhattisgarh |
| 2. | Court of Special Judge, (Sati Niwaran), Jaipur | State of Rajasthan |
| 3. | Court of Sessions Judge and 2nd Additional Sessions Judge, S.A.S. Nagar | State of Punjab |
| 4. | Court of Sessions Judge and 2nd Additional Sessions Judge, Gurgaon
|
State of Haryana |
| 5. | Court of Sessions Judge and 2nd Additional Sessions Judge, Chandigarh
|
Union Territory of Chandigarh |
| 6. | I Additional District and Sessions Court, Coimbatore | Districts of Coimbatore, Dharmapuri, Dindigul, Erode, Krishnagiri, Namakkal, Nilgiris, Salem and Tiruppur. |
| 7. | II Additional District and Sessions Court, Puducherry | Union Territory of Puducherry |
| 8. | Sessions Judge, Imphal East | State of Manipur |
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