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 0] [Entire Act] State of Uttar Pradesh - Section Section 2 in The U.P. High Court (Abolition of Letters Patent Appeals) Act, 1962 2. Definition of High Court. - In this Act "High Court" means the High.Court of Judicature at Allahabad as constituted by the U. P. High Court's (Amalgamation) Order, 1948.
