- In this Chapter,-"High Court" means,-(i)in relation to any State, the High Court for that State;(ii)[ in relation to the Union Territory of Delhi, the High Court of Delhi; [Substituted by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968 (w.r.e.f. 1.11.1966).][* * *][* * *] [ Omitted by Act 32 of 1994, Section 47 (w.e.f. 1.4.1995).](iv)in relation to the Union Territory of the Andaman and Nicobar Islands, the High Court at Calcutta;(v)in relation to the Union Territory of [Lakshadweep] [ Substituted by the Laccadive, Minicoy and Amindive Islands (Alteration of Name) Adaptation of Laws Order, 1974 (w.r.e.f. 1.11.1973).], the High Court of Kerala;(va)[ in relation to the Union Territory of Chandigarh, the High Court of Punjab and Haryana;] [ Inserted by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968 (w.r.e.f. 1.11.1966).](vi)[ in relation to the Union Territories of Dadra and Nagar Haveli and ] [Inserted by the Taxation Laws (Extension of Union Territories) Regulation, 1963 (w.e.f. 1.4.1963).][* * *] [ Omitted by Act 32 of 1994, Section 47 (w.e.f. 1.4.1995).] [Daman and Diu, the High Court at Bombay; and [Inserted by the Taxation Laws (Extension of Union Territories) Regulation, 1963 (w.e.f. 1.4.1963).](vii)in relation to the Union Territory of Pondicherry, the High Court at Madras.]
