[ (7) "High Court" means- (a) in relation to a State, the High Court for that State; 5[(b) in relation to the Union territory of Delhi, the High Court of Delhi; 6* * * * *] 7 [(c) in relation to the Union territory of Arunachal Pradesh or Mizoram, the Gauhati High Court, the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura ;] (d) in relation to the Union territory of the Andaman and Nicobar Islands, the High Court at Calcutta ; and (e) in relation to the Union territory of 8[Lakshadweep], the High Court of Kerala;] ---------------------------------------------------------------------- 1 Subs. by Act 7 of 1930, s. 2, for the former clause. 2 Subs. by Act 39 of 1970, s. 162 and Sch., for certain words (w.e.f. 20-4-1972).
