Companies Act, 2013
437.
Appeal
and revision.
The
High Court may exercise, so far as may be applicable, all the powers conferred
by Chapters XXIX and XXX of the Code of Criminal Procedure, 1973 on a High
Court, as if a Special Court within the local limits of the jurisdiction of the
High Court were a Court of Session trying cases within the local limits of the
jurisdiction of the High Court.