[(a) any judgment of the High Court delivered(i)in an appeal made under Section 35-G; or(ii)on a reference made under Section 35-G by the Appellate Tribunal before the 1st day of July, 2003;(iii)on reference made under Section 35-H,in any case which, on its own motion or on an oral application made by or on behalf of the party aggrieved, immediately after the passing of the judgment, the High Court certifies to be a fit one for appeal to the Supreme Court; or](b)any order passed 384[before the establishment of the National Tax Tribunal] by the Appellate Tribunal relating, among other things, to the determination of any question having a relation to the rate of duty of excise or to the value of goods for purposes of assessment.
