Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

High Courts (Alteration of Names) Bill, 2016 - (05 Jul 2016)

MANU/PIBU/0535/2016

The Union Cabinet approved introduction of the High Courts (Alteration of Names) Bill 2016 in Parliament.

Proposed under the Bill are changes to names of the Bombay and Madras High Courts, which despite a change of name of their espousing cities have retained their earlier titles.

The courts will be renamed thusly: “High Court of Judicature at Bombay as High Court of Judicature at Mumbai and High Court of Judicature at Madras as High Court of Judicature at Chennai.”

Tags : HIGH COURT   NAME   BOMBAY   MADRAS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved