| The Gauhati High Court |
| ( High Court of Assam, Nagaland, Mizoram and Arunachal Pradesh ) |
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Article 214 of the Constitution of India reads:
High Courts for States: There shall be a High Court for each State.
The Gauhati High Court as of today emerged from the High Court of Assam.
On 9th September, 1947, the Assam Legislative Assembly adopted a resolution that a High Court be established for the Province of Assam.
In exercise of power conferred by sub-section (1) of section 229 of the Government of India Act, 1935, as adopted by the Indian Provincial Constitution (Amendment) Order, 1948, the Governor General of India was pleased to promulgate on 1st March, 1948 the Assam High Court Order, 1948, establishing the High Court of Assam with effect from 5th April, 1948, for the then Province of Assam.