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[Cites 0, Cited by 245] [Constitution]

Constitution Article

Article 216 in Constitution of India

216. Constitution of High Courts

Every High Court shall consist of a Chief Justice and such other Judges as the President may from time to time deem it necessary to appoint.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, this amendment sets the number of judges for each High Court. This enables the President to propose as many judges as required for a High Court. Since the largest number can be altered at any time, it was deemed unnecessary and left out. Also Refer ]