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 35] [Section 23] [Entire Act] Union of India - Subsection Section 23(2) in The Code of Civil Procedure, 1908 (2)Where such Courts are subordinate to different Appellate Courts but to the same High Court, the application shall be made to the said High Court.
