Interpretation of “High Court”
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. |