Section 26 in The Customs And Excise Revenues Appellate Tribunal Act, 1986
26. Exclusion of jurisdiction of courts, etc, except the Supreme Court.
On and from the appointed day, no court (except the Supreme Court) or the Customs, Excise and Gold (Control) Appellate Tribunal shall have, or be entitled to exercise, any jurisdiction, powers or authority in relation to matters in respect of which appeals would lie to the Appellate Tribunal under section 14.
