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Report No. 58 Courts of appeal in the U.S.A. 2.20. In the U.S.A.1, the courts of appeals are the vital centre of the federal judicial system, in two respects. With few exceptions, federal litigation ends in the courts of appeals; less than three per cent. of the cases decided are considered by the Supreme Court. Although the filing of cases in the district courts increased only sixteen per cent. in the past seven years, filing in the courts of appeals increased one hundred per cent. during that time. During the same period, the Supreme Court has kept its review of cases at a fairly constant numerical level. 1. J.W. Lumbard (Chief Judge of one of the U.S. Court of Appeals) "Courts of Appeal", (1968) 54 Cornell Law Review 29.    |
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