Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(5) in The Tribunals Of Criminal Jurisdiction Act, 1952.

(5)The High Court may call for the record of the proceedings of any case tried by a Tribunal and may in respect of such case exercise any of the powers conferred on a Court of Appeal under section 423, section 426, section 427 and section 428 of the Code.