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Code of Civil Procedure, 1908 109. When appeal lie to the Supreme Court.- {Subs. by the A.O.1950 for " Subject to such rules ".} [Subject to the provisions in Chapter IV of Part V of the Constitution and such rules] as may, from time to time, be made by {Subs., ibid., for "His Majesty in Council".} [the Supreme Court] regarding appeals from the Courts of {Subs. by Act 2 of 1951, s.3, for "the States".} [India], and to the provisions hereinafter contained, an appeal shall lie to [the Supreme Court]- (a) from any {Subs., ibid., for "decree or final order".} [ judgment, decree or final order] passed on appeal by a High Court or by any other Court of final appellate jurisdiction; (b) from any decree or final order passed by a High Court in the exercise of original civil jurisdiction; and (c) from any decree or order, when the case, as hereinafter provided, is certified to be a fit one for appeal to 250[the Supreme Court].    |
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