Section 84(1) in The Gujarat Industrial Relations Act, 1946
(1)Notwithstanding anything contained in section 83 an appeal shall lie to the Industrial Court-(a)against a decision of a Labour Court in respect of a matter falling under clauses (a) or (c) of paragraph A of sub-section (1) of section 78 except to the extent to which it determines whether a strike, [lock-out, closure or stoppage] [These words were substituted for the words 'or lock-out' by Bombay 74 of 1948, section 15.] was illegal or not, or a decision of such Court under paragraph C of sub-section (1) of the said section;(b)against a conviction by a Labour Court by the person convicted;(c)against acquittal by a Labour Court in its special jurisdiction, by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government;(d)for enhancement of a sentence awarded by a Labour Court in its special jurisdiction by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government.
