Section 2(e) in The Code of Criminal Procedure, 1973
(e)"High Court" means, -(i)in relation to any State, the High Court for that State;(ii)in relation to a Union territory to which the jurisdiction of the High Court for a State has been extended by law, that High Court;(iii)in relation to any other Union territory, the highest Court of criminal appeal for that territory other than the Supreme Court of India;
