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Allahabad HC: Once Case Transferred, Appeal Against Order Shall Lie in Transferee High Court - (22 Feb 2022)

CRIMINAL

Allahabad High Court has held that once in exercise of its powers under Section 406 of Code of Criminal Procedure, 1973, the Supreme Court transfers a case from the subordinate criminal court in one state to a subordinate criminal court in another state, any appeal against an order in the said case shall lie before the High Court in the transferee High Court.

Tags : ALLAHABAD HIGH COURT   TRANSFER OF CASE   APPEAL  

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