Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 144(1)] [Section 144] [Entire Act] Union of India - Subsection Section 144(1)(a) in The Code of Civil Procedure, 1908 (a)where the decree or order has been varied or reversed in exercise of appellate or revisional jurisdiction, the Court of first instance;