Section 84 in Bombay 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 clauses (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 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, acquittal or sentence, as the case may be:Provided that the industrial Court may for sufficient reasons allow an appeal
