Central Excise Act, 1944

36. DEFINITIONS.

In this Chapter –

(a) " appointed day" means the date of coming into force of the amendments to this Act specified in Part II of the Fifth Schedule to the Finance (No. 2) Act, 1980;

(b) "High Court" means, -

( i ) in relation to any State, the High Court for that State;

(ii) in relation to a Territory to which the jurisdiction of the High Court of a State has been extended by law, that High Court;

(iii) in relation to the Territories of Dadra and Nagar Haveli and [ 115 Daman and Diu , 115 ] the High Court at Bombay ;

(iv) in relation to any other Union Territory , the highest court of civil appeal for that territory other than the Supreme Court of India;

(c) "President" means the President of the Appellate Tribunal.