Report No. 272
Annexure - V
Tribunals from where appeal lies to the Appellate Tribunals/Authorities |
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S. No. |
Name of Act |
Name of Tribunal/Authority |
Section under which Appeal lies |
| 1 | The Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993) | Debts Recovery Tribunal Established under/section 3 | Appeal under/section 20 to Debts Recovery Appellate Tribunal |
| 2 | The Income Tax Act, 1961 (43 of 1961) | Income tax Settlement Commission Established under/section 245B(1) | Appeal to the Appellate Tribunal under/section 253 |
| 3 | The Companies Act, 2013 (18 of 2013) | National Company Law Tribunal Established under/section 408 | Appeal to the National Company Law Appellate Tribunal under/section 421 |
| 4 | The Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008) | The Airports Economic Regulatory Authority Established under/section 3 | Appeal to TDSAT under/section 17 (AERAAT since merged with TDSAT) |
| 5 | The Telecom Regulatory Authority of India Act, 1997 (24 of 1997) | The Telecom Regulatory Authority of India Established under/section 3 | Appeal to Telecom Disputes Settlement and Appellate Tribunal under/section 14 |
| 6 | The Competition Act, 2002 (12 of 2003) | Competition Commission of India Established under/section 7 | Appeal to National Company Law Appellate Tribunal (NCLAT) under/section 53A (Competition Appellate Tribunal since merged with NCLAT) |
| 7 | The Securities and Exchange Board of India Act, 1992 (15 of 1992) | The Securities and Exchange Board of India Established under/section 3 | Appeal to the Securities Appellate Tribunal under/section 15T |
| 8 | The Insolvency and Bankruptcy Code, 2016 (31 of 2016) | Insolvency And Bankruptcy Board of India Established under/section 188(1) | Appeal to National Company Law Appellate Tribunal under/section 202 |
| 9 | The Cinematograph Act, 1952 (37 of 1952) | Board of Film Certification Established under/section 3 | Film Certification Appellate Tribunal under/section 5C |
| 10 | The Electricity Act, 2003 (36 of 2003) | Central Electricity Authority Established under/section 70 | Appeal to Appellate Tribunal for Electricity under/section 110 & 111 |
| 11 | The Prevention of Money laundering Act, 2002 (15 of 2003) | Adjudicating Authority Established under/section 6 | Appeal to Appellate Tribunal under/section 26 |
| 12 | The Merchant Shipping Act, 1958 (44 of 1958) | Court of Survey Established under/section 383 (1&3) | No further appeal (but Reference to scientific persons by Central Government under/section 387) |
| 13 | The Cinematograph Act, 1952 (37 of 1952) | The Film Certification Appellate Tribunal Established under/section 5D | No further appeal (but Revision Power with Central Government under/section 6) |
| 14 | The Coastal Aquaculture Authority Act, 2005 (24 of 2005) | Coastal Aquaculture Authority Established under/section 4 | No further appeal |
| 15 | The Press Council Act 1978 (37 of 1978) | Press Council of India Established under/section 4 | No further appeal |
| 16 | The Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993) | Debts Recovery Appellate Tribunal Established under/section 8(1) | No further appeal |
| 17 | The Administrative Tribunals Act, 1985 (13 of 1985) | Central Administrative Tribunal Established under/section 4(1) | No further appeal |
| 18 | The Central Sales Tax Act, 1956 (74 of 1956) | The Central Sales Tax Appellate Authority/Tribunal Established under/section 19 | No further appeal |
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