Section 9 in The Tribunals Of Criminal Jurisdiction Act, 1952.
9. Exclusion of interference of other courts except High Court.—
No Court excepting the High Court shall have jurisdiction to transfer any case from a Tribunal or save as otherwise provided in this Act, have jurisdiction of any kind in respect of any proceedings before a Tribunal:Provided that no case pending before a Tribunal shall be transferred to any Court except another Tribunal.
