Section 84(1) in The Maharashtra Industrial Relations Act, 1946
(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.
