Report No. 79
Appendix 3
Appeals to The High Court1-2 under Special Act Besides Those Mentioned in The Body of the Report
1. This an illustrative list only.
2. For Companies Act, Trade Marks Act, Insolvency Act and Matrimonial Law, see the body of the Report.
1. Workmen's Compensation Act, 1923
Section 30 provides for appeals to the High Court from certain orders of the Commissioner. This is a first appeal.
2. The Copyright Act, 1957
Section 71 provides for appeals against certain orders of Magistrates. Under section 72, an appeal lies to the Copyright Board from the decision of the Registrar, and a second appeal lies to the High Court from the decision of the Copyright Board.
3. The Foreign Exchange Regulation Act, 1973
Section 52 provides for first appeal to the Appellate Board, from the orders of the adjudicating officer.
Section 54 provides for appeal to High Court on questions of law from the decision or order of the Appellate Board.
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