231. Establishment of a common High Court for two or more States
(1)Notwithstanding anything contained in the preceding provisions of this Chapter, Parliament may by law establish a common High Court for two or more state or for two or more States and a Union territory.(2)In relation to any such High Court,-[* * *](b)the reference in article 227 to the Governor shall, in relation to any rules, forms or tables for subordinate courts, be construed as a reference to the Governor of the State in which the Subordinate Courts are situate; and(c)the reference in articles 219 and 229 to the State shall be construed as a reference to the State in which the High Court has its principal seat:Provided that if such principal seat is in a Union territory, the references in articles 210 and 229 to the Governor, Public Service Commission, Legislature and Consolidated Fund of the State shall be construed respectively as references to the President, Union Public Service Commission, Parliament and Consolidated Fund of India.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, this amendement is for the creation of state high courts is the subject of these.After the changes, a High Court’s jurisdiction could be expanded to a Union territory if needed. Also Refer ][Editorial comment-The Constitution (Ninety-ninth Amendment) Act, 2012, clause (a) of Article 231’s 2nd clause, which is required under that provision, shall be omitted.Also Refer]
