28B. DEFINITION OF HIGH COURT. - In this Chapter, "High Court" means - (i) in relation to any State, the High Court of that State;

(ii) in relation to the Union territory of Delhi, the High Court of Delhi;

(iia) Omitted.

(iii) in relation to the Union territories of Arunachal Pradesh and Mizoram, the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura);

(iv) in relation to the Union territory of Andaman and Nicobar Islands, the High Court at Calcutta;

(v) in relation to the Union territory of Lakshadweep the High Court of Kerala;

(va) in relation to the Union territory of Chandigarh, the High Court of Punjab and Haryana;

(vi) in relation to the Union territories of Dadra and Nagar Haveli and Goa 232a , Daman and Diu, High Court at Bombay;

(vii) in relation to the Union territory of Pondicherry, the High Court at Madras.