Section 87 in Bombay Industrial Relations Act, 1946
87. Duties of Industrial Court. - It shall be the duty of the Industrial Court-
(a)(i)to decide appeals under section [20, 24A or 44] from orders passed by the registrar;(ii)to decide appeals from the decision of the Commissioner of Labour under section 36 or 39 and revision applications under section 37 regarding standing orders;(iii)to decide disputes referred to it under sub-section (6) of section 58;(iv)to decide all matters which may be referred to it by a Conciliator or a Board under section 61 or by an arbitrator under section 69;(v)to decide industrial disputes referred to it in accordance with submissions registered under section 66 which provide for such reference to the Industrial Court;(vi)to decide industrial disputes referred to it under sections 71, 72, [73 or 73A];(vii)to decide matters referred to it under section 90;(viii)to decide questions relating to the interpretation of this Act or rules made thereunder and standing orders referred to it under section 91;[(viiia) to decide applications made to it under section 115B;](ix)to decide references made to it under section 99;[ixa] to modify an award under section 116A;](x)to decide such other matters as may be referred to it under this Act or the rules made thereunder;(b)to decide appeals made under section 84 from a decision of a Labour Court;[(c) to decide appeals made under section 86G from an order or decision of a Wage Board].
