Section 37(1) in The Arbitration And Conciliation Act, 1996
(1)[Notwithstanding anything contained in any other law for the time being in force, an appeal] [Substituted 'An appeal' by Act No. 33 of 2019, dated 9.8.2019.] shall lie from the following orders (and from no others) to the Court authorised by law to hear appeals from original decrees of the Court passing the order, namely:(a)[ refusing to refer the parties to arbitration under section 8; [Substituted by Act No. 3 of 2016 dated 31.12.2015.](b)granting or refusing to grant any measure under section 9;(c)setting aside or refusing to set aside an arbitral award under section 34.]
