Section 112 — Savings.
Code of Civil Procedure, 1908
1 [(1) Nothing contained in this Code shall be deemed— (a) to affect the powers of the Supreme Court under article 136 or any other provision of the Constitution; or (b) to interfere with any rules made by the Supreme Court, and for the time being in force for the presentation of appeals to that Court, or their conduct before that Court.] (2) Nothing herein contained applies to any matter of criminal or admiralty or vice-admiralty jurisdiction or to appeals from orders and decrees of Prize Courts.Open in Lexace · Ask the AI about this section