Section 84 in The Maharashtra Industrial Relations Act, 1946
84. Appeals.
(1)Notwithstanding anything contained in section 83, an appeal shall lie to the Industrial Court—(a)against a decision of a labour Court in respect of a matter falling under clause (a) or (c) of paragraph A of sub-section (1) of section 78 except, to the extent to which it determines whether a strike ,lock-out, closure or stoppage was illegal or not, or a decision of such Court under paragraph C of sub-section (1) of the said section;(b)against a conviction by a Labour Court by the person convicted;(c)against an acquittal by a Labour Court in its special jurisdiction by the State Government;(d)for enhancement of a sentence awarded by a Labour Court in its special jurisdiction, by the State Government.(2)Every appeal shall be made within thirty days from the date of the decision, conviction, acquital or sentence, as the case may be:Provided that the Industrial Court may for sufficient reasons allow an appeal after the expiry of the said period.
