Constitution of India, 1949
136.Special leave to appeal by the Supreme
Court.-
(1) Notwithstanding anything in this Chapter,
the Supreme Court may, in its discretion, grant special leave to appeal from
any judgment, decree, determination, sentence or order in any cause or matter
passed or made by any court or tribunal in the territory of India.
(2) Nothing in clause (1) shall apply to any
judgment, determination, sentence or order passed or made by any court or
tribunal constituted by or under any law relating to the Armed Forces.