Section 51(1) in THE INDUSTRIAL RELATIONS CODE, 2020
(1)On and from the date of commencement of this Code, the cases pending immediately before such commencement-(a)in the Labour Court and the Tribunal constituted under the Industrial Disputes Act, 1947(14 of 1947), shall be transferred to the Tribunal having corresponding jurisdiction under this Code;(b)in the National Tribunal constituted under the Industrial Disputes Act, 1947(14 of 1947) shall be transferred to the National Industrial Tribunal having corresponding jurisdiction under this Code.
