Article 214, High Courts for States

The Constitution of India... Article 214 0

Section Background:

Playlists in this Section

Affray {SEC.159}

The Constitution of India, 1950

Latest Uploaded Cases

criminal law case, Madhya Pradesh, prosecution

Sanjay Dubey Vs. The State of Madhya...

Supreme Court Of India 11-May-2023

service law case, Nagaland, administrative review

Shah Newaz Khan & Ors. Vs. State...

Supreme Court Of India 28-Feb-2023

service law, recruitment dispute, public commission, Supreme Court India

Sunil Kumar Goyal Vs. Rajasthan Public Service...

Supreme Court Of India 09-May-2003

property dispute, civil litigation, contract law, Supreme Court

Jamal Uddin Ahmad Vs. Abu Saleh Najmuddin...

Supreme Court Of India 28-Feb-2003

constitutional law, legal profession, judicial review, Supreme Court

Federation of Bar Associations In Karnataka Vs....

Supreme Court Of India 24-Jul-2000

Description

Legal Section

214. High Courts for States.—

1*** There shall be a High Court for each State. 2

(2)* * * * 2

(3)* * * *

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu

💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.