Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 115] [Section 100] [Entire Act] Union of India - Subsection Section 100(4) in The Code of Civil Procedure, 1908 (4)Where the High Court is satisfied that a substantial question of law is involved in any case, it shall formulate that question.
