AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 12

C-Appeals to the Supreme Court

268. Appealable judgment.-

An appeal shall lie to the Supreme Court from any judgment of the High Court delivered or an appeal preferred under section 260 [66(1) main para, part embodied in section for appealable order] in any case which the High Court certifies to be a fit one for appeal to the Supreme Court.

[Section 66A(2)]







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement