Appellate jurisdiction of Supreme Court in appeals from High Courts in certain cases.—(1) An appeal shall lie to the Supreme Court from any judgment, decree or final order of a High Court in the territory of India, whether in a civil, criminal or other proceeding, 3[if the High Court certifies under article 134A] that the case involves a substantial question of law as to the interpretation of this Constitution. 4 (2)* * * * * (3) Where such a certificate is given, 2*** any party in the case may ______________________________________________Open in Lexace · Ask the AI about this section
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