Constitution of India, 1949
134A. Certificate for appeal to the Supreme
Court.-
Every High Court, passing or making a
judgment, decree, final order, or sentence, referred to in clause (1) of
Article 132 or clause (1) of Article 133, or clause (1) of Article 134-
(a) may, if it deems fit so to do, on its own
motion; and
(b) shall, if an oral application is made, by
or on behalf of the party aggrieved, immediately after the passing or making of
such judgment, decree, final order or sentence, determine, as soon as may be
after such passing or making, the question whether a certificate of the nature
referred to in clause (1) of Article 132, or clause (1) of Article 133 or, as
the case may be, sub-clause © of clause (1) of Article 134, may be given in
respect of that case.