LexSection 100A — No further appeal in certain cases.
Code of Civil Procedure, 1908
1 [100A. No further appeal in certain cases. --Notwithstanding anything contained in any Letters Patent for any High Court or in any instrument having the force of law or in any other law for the time being in force, where any appeal from an original or appellate decree or order is heard and decided by a Single Judge of a High Court, no further appeal shall lie from the judgment and decree of such Single Judge.]Open in Lexace · Ask the AI about this section