Section 374

Interpretation of “High Court”.

374. For the purposes of this Chapter, “High Court” means,—

(i)

for any State, the High Court for that State;

(ii)

for the Union territory of Jammu and Kashmir, the High Court of Jammu and Kashmir and Ladakh;

(iii)

for the Union territory of Ladakh, the High Court of Jammu and Kashmir and Ladakh;

(iv)

for the Union territory of the Andaman and Nicobar Islands, the High Court at Calcutta;

(v)

for the Union territory of Lakshadweep, the High Court of Kerala;

(vi)

for the Union territory of Chandigarh, the High Court of Punjab and Haryana;

(vii)

for the Union territories of Dadra and Nagar Haveli and Daman and Diu, the High Court at Bombay;

(viii)

for the Union territory of Puducherry, the High Court at Madras; and

(ix)

for the National Capital Territory of Delhi, the High Court of Delhi.