(a)any judgment of the High Court delivered-(i)in an appeal made under section 130; or(ii)on a reference made under section 130 by the Appellate Tribunal before the 1st day of July, 2003;(iii)on a reference made under section 130-A, in any case which, on its own motion or on an oral application made by or on behalf of the party aggrieved, immediately after passing of the judgment, the High Court certifies to be a fit one for appeal to the Supreme Court; or
