Cabinet approves the High Courts (Alteration of Names) Bill, 2016 for enabling changing the names of High Courts of Bombay and Madras

The Union Cabinet has given its approval to introduce ‘The High Courts (Alteration of Names) Bill, 2016’ in Parliament.

The High Courts (Alteration of Names) Bill, 2016 will facilitate the changing of the names of ‘Bombay High Court as Mumbai High Court’ and ‘Madras High Court as Chennai High Court’ respectively.

Press Information Bureau