Section 58(2) in The Information Technology Act, 2000
(2)The Cyber Appellate Tribunal shall have, for the purposes of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents or other electronic records;(c)receiving evidence on affidavits;(d)issuing commissions for the examination of witnesses or documents;(e)reviewing its decisions;(f)dismissing an application for default or deciding it ex parte;(g)any other matter which may be prescribed.
