Supreme Court Appeal

Review
The Supreme Court is the highest court of land and no appeal lies from its judgment and order to any court or Forum. But Supreme Court has power to review its own judgment. The petition for review has to be filed within 30 days from the date of judgment detailing the ground on which the review is sought. The review can be sought both in Civil and Criminal cases if there is any error apparent on the face of record or there is any miscarriage of justice.

The prescribed court fees have to be paid with the review petition.

The Supreme Court is mainly an appellate court and can entertain appeals both in the Civil and Criminal matters if certain specified requirements are met with. The appeals may be filed against the judgment/order of the various High Courts and as well as the Subordinate Courts.