Section 111 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
111. Savings.
- Nothing contained in this Code shall be deemed-(a)to affect the powers of the Supreme Court in relation to the State under the provisions of the Constitution of India as applicable to the State under the Constitution (Application to Jammu and Kashmir) order, 1954; or(b)to interfere with any rules made by the Supreme Court or for the time being in force, for the presentation of appeals to that Court or their conduct before that Court.]
