| SL.NO. |
DESCRIPTION OF SUIT |
PERIOD OF LIMITATION |
TIME FROM WHICH PEROID BEGINS TO RUN |
| 114. |
Appeal from an order of acquittal, - |
|
|
| |
(a) under sub-section (1) or sub-section (2) of section 417 of
the Code of Criminal Procedure,1898; |
Ninety days |
The date of the order appealed from. |
| (b) under sub-section (3) of Section 417 of the that Code. |
Thirty days |
The date of the grant of Special leave. |
| 115. |
Under Code of Criminal Procedure,1898 |
|
|
|
(a) From a sentence of death passed by a court of section or
by a High Court in the exercise of its original Criminal Jurisdiction. |
Thirty days |
The date of the sentence |
|
(b) From any other sentence or any order not being an order of
acquittal - |
|
|
| |
(i) to the High Court |
Sixty days |
The date of the sentence or order. |
| |
(ii) to any other Court |
Thirty days |
The date of the sentence or order. |
| 116. |
Under the Code of Civil Procedure,1908 |
|
|
|
(a) To a High Court from any decree or order; |
Ninety days |
The date of the decree or order. |
| |
(b) To any other court from any decree or order. |
Thirty days |
The date of the decree or order. |
| 117. |
From a decree or order of any High Court to the same Court. |
Thirty days |
The date of the decree or order. |
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