 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 186 Right of Appeal to Supreme Court The right to a statutory appeal to the Supreme Court is referable to Entry 77 of List I of VII Schedule. Such a right of appeal is now available against orders of the CEGAT, the MRTP Tribunal, Consumer (Protection) Act, 1986, and POTA (see Chapter IX for a detailed discussion) and new amendments to the Companies Act, 1956.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back