49. Appeal to High Court.—
(1) Any party aggrieved by any decision or order of the Appellate
Tribunal may file an appeal to the High Court within a period of sixty days from the date of
communication of the decision or order of the Appellate Tribunal to him on any question of law arising out
of such order.
(2) The High Court may entertain any appeal after the said period of sixty days, if it is satisfied that
1. Subs. by Act 23 of 2019, s.178, for sub-section
(1) (w.e.f. 1-9-2019).
17
the appellant was prevented by sufficient cause from filing the appeal within the period specified in
sub-section
(1).
(3) Where the High Court is satisfied that a substantial question of law is involved in any case, it shall
formulate that question.
(4) The appeal shall be heard only on the question so formulated, and the respondents shall, at the
hearing of the appeal, be allowed to argue that the case does not involve such question.
(5) Nothing in this sub-section shall be deemed to take away or abridge the power of the court to hear,
for reasons to be recorded, the appeal on any other substantial question of law not formulated by it, if it is
satisfied that the case involves such question.
(6) The High Court shall decide the question of law so formulated and deliver the judgment thereon
containing the grounds on which any decision is founded and may award any cost as it deems fit.
(7) The High Court may determine any issue which—
(a) has not been determined by the Appellate Tribunal; or
(b) has been wrongly determined by the Appellate Tribunal, by reason of a decision on such
question of law as is referred to in sub-section
(1).
(8) Save as otherwise provided in this Act, the provisions of the Code of Civil Procedure, 1908
(5 of 1908), relating to appeals to the High Court shall, as far as may be, apply in the case of appeals
under this section.
CHAPTER VI
SPECIAL COURTS
